Sri Ramachandra Yeravi Reddy vs Mrs Seema Muthusamy
2025 Latest Caselaw 9154 Kant

Karnataka High Court

Sri Ramachandra Yeravi Reddy vs Mrs Seema Muthusamy on 14 October, 2025

Author: V Srishananda

Bench: V Srishananda

                                               -1-
                                                           NC: 2025:KHC:40747
                                                          CRP No. 125 of 2018


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 14TH DAY OF OCTOBER, 2025

                                            BEFORE
                            THE HON'BLE MR. JUSTICE V SRISHANANDA
                         CIVIL REVISION PETITION NO. 125 OF 2018 (SC)
                   BETWEEN:

                   1.    SRI RAMACHANDRA YERAVI REDDY
                         S/O Y NARASIMHA REDDY,
                         AGED 31 YEARS,
                         R/O.141/1, KRISHNAPPA LAYOUT,
                         NAGASHETTIHALLI, RMV II STAGE,
                         BENGALURU - 560 094
                                                                ...PETITIONER
                   (BY SRI. VEERANNA G. TIGADI, ADVOCATE
                         SRI. RAMESHA H.N., ADVOCATE)
                   AND:

                   1.    MRS. SEEMA MUTHUSAMY
                         W/O. MUTHUSWAMY,
                         AGED 47 YEARS,
Digitally signed         R/O D2-8, ROAD,
by
SHARADAVANI              I.I.T.CAMPUS, ADEYAR,
B                        CHENNAI - 600 038
Location: High           REP BY GPA HOLDER,
Court of
Karnataka                MR. RAJENDRA PRASAD,
                         S/O. M. SWAMY,
                         AGED 61 YEARS,
                         R/O NO.7, RAJAPRAIA MANSION,
                         CHIKKAPYAPPA REDDY LAYOUT,
                         II CROSS, KALYAN NAGAR EXTENSION,
                         BENGALURU - 560 043
                                                               ...RESPONDENT
                   (BY SRI. K.M.A. PERES, ADVOCATE
                   AND SMT. SARITA, GPA COPY NOT FILED)
                               -2-
                                           NC: 2025:KHC:40747
                                          CRP No. 125 of 2018


HC-KAR




     THIS CRP IS FILED UNDER SECTION 18 OF KARNATAKA
SMALL CAUSES COURTS ACT., 1964 AGAINST THE JUDGMENT
AND     DECREE     DATED    06.02.2018    PASSED    IN
SC.NO.15332/2017 ON THE FILE OF THE V ADDITIONAL SMALL
CAUSES JUDGE AND XXIV A.C.M.M., BENGALURU, ALLOWING
THE SUIT FOR EJECTMENT.

      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE V SRISHANANDA


                         ORAL ORDER

Learned counsel for the revision petitioner has filed a

memo for withdrawal. Memo reads as under:

"It is submitted that in view of the settlement arrived between the parties outside the Court, the petitioner does not want to press the above petition. Hence, the petition may be dismissed as not pressed in the interest of justice."

Placing the memo on record, revision petition is

dismissed as withdrawn.

Sd/-

(V SRISHANANDA) JUDGE KAV

CT-SG