Sri. Sudhananda B H vs M.Anand Kumar
2024 Latest Caselaw 22794 Kant

Karnataka High Court

Sri. Sudhananda B H vs M.Anand Kumar on 9 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                    -1-
                                                NC: 2024:KHC:36794
                                              RFA No. 315 of 2024




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

               DATED THIS THE 9TH DAY OF SEPTEMBER, 2024

                                  BEFORE
                 THE HON'BLE MR JUSTICE V SRISHANANDA
               REGULAR FIRST APPEAL NO. 315 OF 2024 (INJ)
           BETWEEN:
              SRI. SUDHANANDA B H
              S/O LATE HANUMANTHARAYAPPA
              AGED ABOUT 33 YEARS
              R/A NO.114, 3RD CROSS
              JAKKUR LAYOUT, JAKKUR POST
              BENGALURU-560064
                                                  ...APPELLANT
           (BY SRI. VARUN, ADV. FOR SMT.UDITA RAMESH.,ADVOCATE)

          AND:
          1. M ANAND KUMAR
             S/O LATE C F MOTILAL
             MAJOR, R/A NO.21
             3RD CROSS PIPELINE
             MALLESHWARAM, BENGALURU-560003
Digitally
signed by 2. M SURESH CHAND
MALATESH     S/O LATE C F MOTILAL
KC           MAJOR, R/A NO.21
Location:    3RD CROSS, PIPELINE
HIGH
COURT OF     MALLESHWARAM, BENGALURU-560003
KARNATAKA                                 ...RESPONDENTS
                THIS RFA IS FILED UNDER SECTION 96 OF CPC,
           AGAINST THE JUDGMENT AND DECREE DATED 16.01.2024
           PASSED IN OS.NO.4421/2016 ON THE FILE OF THE XXII
           ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU,
           CITY AND ETC.

                THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
           DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -2-
                                                NC: 2024:KHC:36794
                                               RFA No. 315 of 2024




CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL JUDGMENT

Learned counsel for the appellant has filed a memo of even

dated which reads as under :

"The counsel for appellant prays that this Hon'ble Court may be pleased to dismiss the present appeal as withdrawn with liberty to file a fresh suit for the vindication of the Appellant's rights."

2. Memo is placed on record.

3. In view of the aforesaid memo, appeal is dismissed as

withdrawn with liberty as prayed for.

Sd/-

(V SRISHANANDA) JUDGE

rs