Karnataka High Court
Sri C.Nagaraj S/O Late ... vs Canara Bank A Body Corporate ... on 11 February, 2014
Author: Ashok B.Hinchigeri
Bench: Ashok B. Hinchigeri
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 11TH DAY OF FEBRUARY 2014
BEFORE
THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI
R.F.A. NO.171 OF 2010
BETWEEN:
SRI C.NAGARAJ
AGED ABOUT 60 YEARS
S/O LATE SRI CHANDRASHEKARAIAH
NO.72, N.R.ROAD
BANGALORE 560002. ... APPELLANT
(BY:SRI N.G.SREEDHAR, ADVOCATE)
AND:
1. CANARA BANK
A BODY CORPORATE CONSTITUTED
UNDER THE BANKING COMPANIES
(ACQUISITION & TRANSFER OF UNDERTAKING)
ACT, 1970, HAVING ITS HEAD OFFICE AT
NO.112, J C ROAD, BANGALORE-02
AND A BRANCH OFFICE INTER ALIA
AT N.R.ROAD, BANGALORE-02
REPRESENTED BY ITS MANAGER.
2. M/S.THE RELIANCE ELECTRIC COMPANY
NO.72, N.R.ROAD, BANGALORE-02
BY ITS PARTNERS
3. SRI CHANDRASHEKARAIAH
SINCE DEAD BY LRs
3(a) SMT.C.LALITHAMMA
AGED 70 YEARS
W/O LATE SRI C.CHANDRASHEKARAIAH
REISIDING AT NO.109, 7TH CROSS
N.R.COLONY, BANGALORE-20.
4. SRI GURUPRASAD
AGED ABOUT 43 YEARS
S/O LATE SRI C.CHANDRASHEKARAIAH
RESIDING AT NO.109, 7TH CROSS
N.R.COLONY, BANGALORE-20.
2
5. SRI RAVISHANKAR
AGED ABOUT 30 YEARS
S/O LATE SRI C.CHANDRASHEKARAIAH
RESIDING AT NO.109, 7TH CROSS
N.R.COLONY, BANGALORE-20.
6. SRI SHASHIDHAR
MAJOR IN AGE
S/O LATE SRI C.CHANDRASHEKARAIAH
RESIDING AT NO.109, 7TH CROSS
N.R.COLONY, BANGALORE-20. ... RESPONDENTS
THIS R.F.A. IS FILED UNDER SECTION 96 OF CPC AGAINST
THE JUDGMENT AND DECREE DATED 17.9.2009 PASSED IN
O.S.3132/1989 ON THE FILE OF THE XX ADDL. CITY CIVIL AND
SESSIONS JUDGE, BANGALORE, DECREEING THE SUIT FOR
RECOVERY OF MONEY.
THIS R.F.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
The learned counsel for the appellant has filed a memo stating that the matter is amicably settled under the O.T.S. Scheme and that therefore he be permitted to withdraw this appeal.
2. This appeal is dismissed as withdrawn. The office is directed to refund the entire court fee to the appellant's side.
Sd/-
JUDGE VGR