RABIA FAROOK Vs. THULASI P. DAS

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 10/4/2023 passed in O.S.No.6959/2013 on the file of VIII Addl. City Civil Court & Sessions Judge, Bengaluru seeking withdrawal of the suit was allowed by the trial Court permitting the petitioners to withdraw the suit subject to payment of compensatory cost of Rs.50,000.00 to the respondent - defendant.

(2.) Heard the learned counsel for the petitioners and perused the material on record.

(3.) For the order proposed, notice to respondent is dispensed with.