Karnataka High Court
Mr Fazal Ahmed Khan vs Mr Mohammed Ayaz on 6 December, 2017
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 06TH DAY OF DECEMBER, 2017
BEFORE
THE HON' BLE MR. JUSTICE B. VEERAPPA
REGULAR FIRST APPEAL No.366/2017(RES)
BETWEEN:
1. MR. FAZAL AHMED KHAN,
AGED MAJOR,
SON OF LATE MR. AHMED KHAN,
2. MS. TABASUM,
AGED MAJOR
DAUGHTER OF LATE MR. AHMED KHAN,
3. MS. FAHMINDA BEGUM,
AGED MAJOR,
WIFE OF LATE MR. AHMED KHAN
4. MS. HUSNA KHANUM,
AGED MAJOR,
DAUGHTER OF LATE MR. AHMED KHAN,
5. MS. NUSRATH KHANUM,
AGED MAJOR
DAUGHTER OF LATE MR. AHMED KHAN,
APPELLANTS ARE
RESIDING AT FLAT NO.G-7
GROUND FLOOR, NO.226,
AMEENA BEAU FORT APARTMENT,
NAWAB HYDER ALI ROAD,
KALASIPALYAM, BANGALORE.
... APPELLANTS
(BY SMT.SUNITHA H. SINGH, ADVOCATE)
2
AND:
MR. MOHAMMED AYAZ,
AGED ABOUT 52 YEARS,
SON OF LATE MR. G. M. HUSSAIN,
RESIDING AT NO.1,
BORE BANK ROAD, BENSON TOWN
BANGALORE-560046.
... RESPONDENT
(BY SRI SHUJATH AHMED, ADVOCATE AND
SRI KRISHNA MURTHY, ADVOCATE)
......
THIS REGULAR FIRST APPEAL IS FILED UNDER ORDER
XLI RULE-1 R/W SECTION 96 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 29.11.2016 PASSED IN OS
NO.9404/2015 ON THE FILE OF THE XIX ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, BANGALORE CITY PARTLY
DECREEING THE SUIT FOR EVICTION.
THIS REGULAR FIRST APPEAL COMING ON FOR
ADMISSION THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
JUDGMENT
Learned counsel for the appellants filed memo dated 06.12.2017 to dispose of the matter as settled out of Court. The Memo is allowed.
2. Regular First Appeal is disposed of as settled out of Court. Office is directed to refund the Court Fee, as contemplated under the provisions of the Karnataka Court Fee and Suits Valuation Act.
Sd/-
Judge kcm