Sri Shivaraju vs Sri M Marulasiddaiah
2025 Latest Caselaw 10259 Kant

Karnataka High Court

Sri Shivaraju vs Sri M Marulasiddaiah on 14 November, 2025

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                        -1-
                                                   NC: 2025:KHC:46548
                                                  RFA No. 720 of 2019


            HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 14TH DAY OF NOVEMBER, 2025

                                     BEFORE
             THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
             REGULAR FIRST APPEAL NO. 720 OF 2019 (DEC/INJ-)
            BETWEEN:

            1.    SRI SHIVARAJU
                  S/O. LATE NINGAPPA @ NINGAIAH
                  AGED ABOUT 42 YEARS,
                  R/AT KAMAKSHIPALYA,
                  MAGADI ROAD,
                  BENGALURU - 560079
                                                           ...APPELLANT
            (BY SRI. BHARGAV G., ADVOCATE)

            AND:

            1.    SRI. M. MARULASIDDAIAH
                  S/O MAHESWARAIAH,
Digitally         AGED ABOUT 59 YEARS
signed by         R/AT NO 392, 1ST MAIN ROAD,
RAMYA D           HEBBAL, BENGALURU - 560024
Location:
HIGH
COURT OF    2.    SRI. CHELUVAIAH
KARNATAKA
                  S/O. LATE NINGAPPA @ NINGAIAH
                  AGED ABOUT 50 YEARS
                  R/AT KAMAKSHIPALYA
                  MAGADI ROAD,
                  BENGALURU - 560079
                                                         ...RESPONDENTS
            (BY SRI. A. C. BALARAJ FOR C/R1, ADVOCATE)
                                 -2-
                                                NC: 2025:KHC:46548
                                           RFA No. 720 of 2019


HC-KAR




      THIS RFA IS FILED UNDER SEC.96 R/W.ORDER 41 RULE
1 OF THE CPC.,AGAINST THE JUDGMENT AND DECREE DATED
28.01.2019 PASSED IN O.S. NO.5419/2015 ON THE FILE OF
THE X ADDL. CITY CIVIL AND SESSIONS JUDGE, BANGALORE
PARTLY DECREEING THE SUIT FOR SPECIFIC PERFORMANCE.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

                        ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal as the matter

has been settled out the of Court.

2. Memo is taken on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

SD/-

(HANCHATE SANJEEVKUMAR) JUDGE

KA