Karnataka High Court
Sri B.K Shivakumar vs Sri Ramalingam R on 11 September, 2019
Author: H.B.Prabhakara Sastry
Bench: H.B.Prabhakara Sastry
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE Dr.JUSTICE H.B.PRABHAKARA SASTRY
REGULAR FIRST APPEAL No.1670 OF 2014
BETWEEN:
Sri. B.K.Shivakumar
S/o. Sri. Krisnappa,
Age 39 years,
Owner of Sri. Venkateshwara Traders,
Office at Punith Building,
Kempegowda Nagar,
3rd Main Road, Behind Old Check Post,
T.Dasarahalli,
Bangalore-560 057.
...APPELLANT
(By Sri. N.R.Naik, Advocate)
AND:
Sri. Ramalingam R.
S/o. Sri. Rajendran,
Aged about 36 years,
R/at C/o. Gopal Building,
No.58/17, 1st Cross,
V.P.Road, Deccan Driving
School Back Side, Madiwala,
Hosur Main Road,
Bangalore-560 068. ...RESPONDENT
RFA NO.1670/2014
2
This Regular First Appeal is filed under Section 96 of
Code of Civil Procedure against the judgment and decree
dated 08.08.2014 passed in O.S.No.4048/2013 on the file
of the XX Addl. City Civil and Sessions Judge, Bengaluru
City, decreeing the suit for recovery of money.
This Regular First Appeal coming on for Orders this
day, the Court made the following:-
ORDER
Learned counsel for the appellant has filed a memo seeking dismissal of this appeal as settled out of Court and as such not pressed.
In view of the memo and supporting submissions, the appeal is dismissed as settled out of Court and as such not pressed.
The refund of the court fee to be in accordance with law.
Sd/-
JUDGE sac*