Karnataka High Court
Sri B Ramaiah vs Sri K S Nagendra Babu on 7 October, 2013
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS ON THE 7TH DAY OF OCTOBER 2013
BEFORE
THE HON'BLE MR.JUSTICE L.NARAYANA SWAMY
REGULAR FIRST APPEAL NO.902 OF 2011 (MON)
BETWEEN:
SRI.B.RAMAIAH
S/O LATE BALE GOWDA
AGED ABOUT 65 YEARS
NO.25, 1ST MAIN ROAD
8TH CROSS, J.C.NAGAR
MAHALAKSHMIPURA POST
BANGALORE - 560 086
...APPELLANT
(BY SRI.KO VIJAY KUMAR &
SRI.J.GIRIRAJ, ADVS.,)
AND
SRI.K.S.NAGENDRA BABU
S/O K.R.SURYANARAYANA SETTY
AGED ABOUT 44 YEARS
NO.6/85, 1ST FLOOR
6TH MAIN ROAD, 11TH CROSS
NAGAPURA WEST OF CHORD ROAD
2ND STAGE, BANGALORE - 560 010
...RESPONDENT
THIS RFA IS FILED U/S.96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 05.02.2011 PASSED IN
O.S.NO.6035/2004 ON THE FILE OF THE XXX
ADDITIONAL CITY CIVIL JUDGE, BANGALORE, PARTLY
DECREEING THE SUIT FOR RECOVERY OF MONEY.
2
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellant files a memo dated 01.10.2013 stating that the appeal may be dismissed as withdrawn. The memo is placed on record.
Accordingly, this appeal stands dismissed as withdrawn in terms of the memo filed.
Sd/-
JUDGE Bsv