Smt Chandramma vs Nil
2021 Latest Caselaw 5792 Kant

                                    M.F.A.No.12266/2011

                            1
                                                      M




      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 8TH DAY OF DECEMBER 2021

                        BEFORE

         THE HON'BLE MRS JUSTICE K.S.MUDAGAL

 MISCELLANEOUS FIRST APPEAL NO.12266/2011(ISA)

BETWEEN:

SMT. CHANDRAMMA
W/O KALEGOWDA
AGED ABOUT 38 YEARS
R/AT HANUMANTHANAGARA
BYRANAYAKANAHALLI
HULIYURDURGA HOBLI
KUNIGAL TALUK
TUMKUR DISTRICT - 572 101                  ...APPELLANT

(BY SMT JAYALAKSHMI K B &
     SRI R CHANDRA KUMAR, ADVOCATES (ABSENT))

AND:

NIL
                                         ...RESPONDENT

     THIS MFA IS FILED UNDER SECTION 279 OF INDIAN
SUCCESSION ACT, 1925 PRAYING TO SET ASIDE THE ORDER
DATED 29.06.2011 PASSED BY I ADDITIONAL DISTRICT
JUDGE, TUMKUR IN P & SC 93/2010.

     THIS MFA COMING ON FOR HEARING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                    JUDGMENT

None appears for the appellant. This matter is

pending since 2011. Even on previous several hearing M.F.A.No.12266/2011

M

dates also, there was no representation. It appears that

the appellant is not interested in prosecuting the matter.

Therefore the appeal is dismissed.

Sd/-

JUDGE

KSR