Smt Kalavathi vs Mr.S Rajuachari @ Rajagopalachari
2024 Latest Caselaw 22144 Kant

Karnataka High Court

Smt Kalavathi vs Mr.S Rajuachari @ Rajagopalachari on 2 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                 NC: 2024:KHC:35772
                                                RFA No. 710 of 2015




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                    BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                 REGULAR FIRST APPEAL NO. 710 OF 2015 (DEC/INJ)
            BETWEEN:

            1.    SMT KALAVATHI
                  AGED ABOUT 67 YEARS,
                  W/O.LATE SHEKAR,
                  R/AT NO.334/1,
                  NEW AGE SCHOOL ROAD,
                  MANGALAVILASS, MARATHALLI,
                  BENGALURU-560037.
                                                       ...APPELLANT
            (BY SRI SUKUMARAN G, ADVOCATE)
            AND:

            1.    MR.S RAJUACHARI @ RAJAGOPALACHARI
                  AGED ABOUT 60 YEARS,
                  S/O.B.V. SHANKARACHARI,
                  R/AT NO.334/1,
Digitally         NEW AGE SCHOOL ROAD,
signed by         MANGALAVILASS, MARATHALLI,
MALATESH          BENGALURU-560037.
KC
                                                      ...RESPONDENT
Location:
HIGH        (BY SRI V F KUMBAR, ADVOCATE)
COURT OF         THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
KARNATAKA
            AGAINST THE JUDGMENT AND DECREE DATED 15.12.2014
            PASSED IN O.S.NO.26183/2007 ON THE FILE OF THE XXVIII
            ADDL. CITY CIVIL JUDGE, MAYOHALL UNIT, BENGALURU,
            DISMISSING THE SUIT FOR DECLARATION, PERMANENT
            INJUNCTION.

                THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
            JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                    -2-
                                                 NC: 2024:KHC:35772
                                                RFA No. 710 of 2015




CORAM:        HON'BLE MR JUSTICE V SRISHANANDA


                              ORAL JUDGMENT

Learned counsel for the appellant has filed a memo.

Memo reads as under:

"This Hon'ble Court, may be pleased to dismiss the above said case as not pressed and withdrawn in the interest of justice and equity."

In view of memo, appeal stands dismissed as

withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

MR