Smt. R. Rachel vs Smt. Saroja Devi
2024 Latest Caselaw 12091 Kant

Karnataka High Court

Smt. R. Rachel vs Smt. Saroja Devi on 30 May, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                  -1-
                                                              NC: 2024:KHC:18368
                                                           RFA No. 1432 of 2021




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 30TH DAY OF MAY, 2024

                                               BEFORE

                        THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                          REGULAR FIRST APPEAL NO. 1432 OF 2021 (INJ)

                       BETWEEN:

                       SMT. R. RACHEL
                       W/O. LATE SRI MEGHARAJAN
                       AGED ABOUT 71 YEARS,
                       R/AT NO.129 7TH CROSS
                       WILLIAMS TOWN WARD NO.61
                       BENGALURU - 560 046.
                                                                    ...APPELLANT
                       (BY SRI. JEEVAN KUMAR B S, ADVOCATE)

                       AND:

                       SMT. SAROJA DEVI
                       W/O. LATE SRI PRABHAKARAN
                       AGED ABOUT 67 YEARS,
Digitally signed by
                       RESIDING IN A PORTION OF NO.129 7TH CROSS
BASAVARAJU             WILLIAMS TOWN WARD NO.61
PAVITHRA
                       BENGALURU - 560 046
Location: High Court
of Karnataka                                                    ...RESPONDENT

                              THIS RFA FILED UNDER SEC.96 OF CPC., AGAINST THE
                       JUDGMENT AND DECREE DATED 02.07.2020 PASSED IN OS
                       NO.26545/2013 ON THE FILE OF THE LXXIII ADDITIONAL CITY
                       CIVIL AND SESSIONS JUDGE, MAYOHALL UNIT, BENGALURU
                       (CCH-74), DISMISSING THE SUIT FOR POSSESSION AND
                       INJUNCTION.
                                 -2-
                                             NC: 2024:KHC:18368
                                           RFA No. 1432 of 2021




      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                             JUDGMENT

Learned counsel for the appellant has filed a memo for

withdrawal of the appeal as not pressed.

2. The appellant is present before the Court and stated

that she wants to withdraw the appeal and hence, she put

signature on the memo and order sheet.

3. The memo is signed by the appellant as well as

counsel for the appellant.

4. Memo is placed on record.

5. Accepting the memo filed for withdrawing the

appeal, the appeal is dismissed as not pressed.

Sd/-

JUDGE

SRA