Karnataka High Court
Smt J V Jayaprada Srinivas vs Meena George on 8 February, 2013
Author: Subhash B.Adi
Bench: Subhash B.Adi
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 8TH DAY OF FEBRUARY 2013
BEFORE
THE HON'BLE MR. JUSTICE SUBHASH B.ADI
REGULAR FIRST APPEAL NO.1283/2009 (INJ)
BETWEEN :
SMT J V JAYAPRADA SRINIVAS
W/O.B S SRINIVAS
R/O.NO.18, 12TH A CROSS,
J P NAGAR IST PHASE
BANGALORE- 560 078
...APPELLANT
(BY SRI.H.N.BASAVARAJU, ADV.,)
AND :
1 MEENA GEORGE
W/O.YASH GEORGE
AGED ABOUT 56 YEARS
2 G K BURALI
S/O.NOT KNOWN
AGED ABOUT 66 YEARS
APPELLANT NO.1 AND 2 ARE
R/O.NO.894, 10TH CROSS,
2ND PHASE, J P NAGAR 2ND PHASE
BANGALORE - 560 078
3 K GOVINDAGOWDA
2
S/O.LATE E P VENKATAPPA
AGED ABOUT 51 YEARS
R/O.NO.498/8,
BEHIND SIDALINGESHWARA TALKIES
J P NAGAR 6TH PHASE
BANGALORE - 560 078
...RESPONDENTS
(R1-R3 ARE SERVED BUT UNREPRESENTED)
THIS R.F.A. IS FILED UNDER SECTION 96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED: 6.11.2009
PASSED IN OS.NO.6624/2003 ON THE FILE OF THE XXV ADDL.
CITY CIVIL JUDGE, BANGALORE, (CCH 23), DISMISSING THE
SUIT FOR PERMANENT INJUNCTION.
THIS APPEAL IS COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Memo is filed by the learned counsel for the appellant stating that, the appeal may be dismissed as not pressed.
Accordingly, the Appeal is dismissed as not pressed.
Sd/-
JUDGE sma