Sri T A Krishna Murthy vs Sri V Prasannakumar Setty
2024 Latest Caselaw 12148 Kant

Karnataka High Court

Sri T A Krishna Murthy vs Sri V Prasannakumar Setty on 31 May, 2024

                                                -1-
                                                        NC: 2024:KHC:18458-DB
                                                        RFA No. 1339 of 2020




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 31ST DAY OF MAY, 2024

                                             PRESENT

                    THE HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR

                                               AND

                              THE HON'BLE MR JUSTICE C M JOSHI

                        REGULAR FIRST APPEAL NO.1339 OF 2020 (MON)

                   BETWEEN:

                   Sri T.A.Krishna Murthy
                   S/o late T.S.Adhimurthaiah Setty,
                   Aged about 55 years,
                   R/at no.401, III floor,
                   Samrudhi Nivas, 4th cross,
                   3rd main, R K Layout,
                   Padmanabhanagar,
                   Bangalore-560 070.
                                                                   ...Appellant
Digitally signed   (By Sri C.N.Raghavendra, Advocate)
by SRIDEVI S
Location: HIGH
COURT OF           AND:
KARNATAKA

                   1.   Sri V. Prasannakumar Setty
                        S/o Late N. Venkataiah
                        Aged about 59 years,

                   2.   Mrs. Swarnalatha P.
                        W/o Mr. Prasannakumar Setty,
                        Aged about 51 years
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                                             NC: 2024:KHC:18458-DB
                                             RFA No. 1339 of 2020




3.   Mr. Chethan Krishna P.
     S/o Mr. Prasannakumar Setty
     Aged about 32 years,

     All are R/at No.287/1,
     Near S.R.P. Industries,
     Kanakapura Road,
     Sarakki Gate,
     J P Nagar, 1st Phase,
     Bangalore-560 078.
                                                     ...Respondents


      This Regular First Appeal filed under Section 96 read with
Order 41 rule 1 of CPC, against the judgment and decree dated
21.12.2019 passed in OS.No.88/2018 on the file of the XXXVII
Additional   City   Civil   and   Sessions   Judge   (CCH    No.38)
Bangalore, dismissing the suit for recovery of money.


      This Regular First Appeal, coming on for orders, this day,
Sreenivas Harish Kumar J., made the following:


                               ORDER

The appellant's counsel has filed a memo

stating that the appellant does not want to

prosecute this appeal and therefore the appeal

may be dismissed as withdrawn.

NC: 2024:KHC:18458-DB

Memo is placed on record. Appeal is

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

KMV