Karnataka High Court
Smt. Sunita Patil vs Sri. S. M. Jagadesh on 19 January, 2024
Author: H.P.Sandesh
Bench: H.P.Sandesh
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NC: 2024:KHC:2533
MFA No. 8754 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE H.P.SANDESH
MISCELLANEOUS FIRST APPEAL NO.8754 OF 2023 (CPC)
BETWEEN:
SMT. SUNITA PATIL
AGED ABOUT 50 YEARS,
W/O. UMESH PATIL,
RESIDING AT H.NO.2153,
D-BLOCK, OPPOSITE CORPORATION BANK,
SAHAKARANAGAR,
BENGALURU.
...APPELLANT
(BY SRI SHIVARUDRAPPA SHETKAR, ADVOCATE)
AND:
Digitally signed 1. SRI. S. M. JAGADESH
by SHARANYA T AGED ABOUT 42 YEARS,
Location: HIGH FATHER NAME NOT KNOWN TO THIS PLAINTIFF,
COURT OF
KARNATAKA RESIDING AT NO.C-4/12,
I PHASE, DRDO TOWNSHIP,
C.V. RAMAN NAGAR,
BENGALURU-560 093.
2. SRI JAYANANDA ACHARYA
AGED ABOUT 45 YEARS,
S/O. RAJEEVN ACHARYA,
RESIDING AT NO.20/2-4,
KALIKAMBA PACKAGING,
24TH MAIN, 19TH CROSS,
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NC: 2024:KHC:2533
MFA No. 8754 of 2023
J. P. NAGAR, V PHASE,
SRIKANTESHWARA LAYOUT,
BENGALURU-560 078.
3. SMT. KOUSALYA. R
AGED ABOUT 80 YEARS,
W/O. B. L. RAMA MURTHY,
RESIDING AT NO.209, LINK ROAD,
SHESHADRIPURAM,
BENGALURU-560 020.
4. S.M. SWARNA LATHA
AGED ABOUT 55 YEARS,
W/O. LATE D. M. SRIKANTAIAH,
RESIDING AT NO.501,
B WING, O. K. BLOCK,
SALARPURAI, GREEN AGE APARTMENT,
BOMMANAHALLI, HOSUR ROAD,
BENGALURU-560 068.
5. SMT. LAKSHMAVVA HADAGALI
AGED ABOUT 73 YEARS,
W/O. LATE LOKAPPA HADAGALI,
RESIDING AT HOLA ALUR,
HOLA ALUR POST, RONA TALUK,
GADAG DISTRICT-582 203.
6. THE COMMISSIONER
THE BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU.
...RESPONDENTS
THIS MFA IS FILED U/O 43 RULE 1(r) R/W SECTION
151 OF CPC, AGAINST THE ORDER DATED 22.08.2023
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NC: 2024:KHC:2533
MFA No. 8754 of 2023
PASSED ON I.A.NO.3 IN OS.NO.252/2023 ON THE FILE OF
THE XLIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU AND ETC.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
The learned counsel appearing for the appellant files a memo seeking permission of this Court to convert the said MFA into RFA. In view of the said memo, the counsel for the appellant is permitted to convert the said MFA into RFA and for the statistical purpose, the said MFA is disposed of.
Sd/-
JUDGE SN