Smt Gulabi Krishna Poojary vs The Gowda Saraswath Brahmin Seva ...
2021 Latest Caselaw 6220 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 15TH DAY OF DECEMBER, 2021

                         BEFORE

            THE HON'BLE Mr. JUSTICE R.NATARAJ

       HOUSE RENT REVISION PETITION No.9 OF 2020

BETWEEN:

SMT.GULABI KRISHNA POOJARY
W/O KRISHNA POOJARY
AGED 71 YEARS
R/AT D.NO.3-W-31-2545,
GSB COLONY,
KADRI MAIN ROAD,
MANGALURU - 575 003.                            ...PETITIONER

(BY SRI S.N.BHAT, ADVOCATE)

AND:

THE GOWDA SARASWATH
BRAHMIN SEVA SANGHA (R),
A REGISTERED SOCIETY REGISTERED
UNDER SOCIETIES REGISTRATION ACT
VYASA RAO LANE,
KADRI MAIN ROAD,
MANGALURU - 575 003
REPRESENTED BY ITS PRESIDENT.               ...RESPONDENT

(BY SMT.SANJANTHI SAJAN POOVAYYA, ADVOCATE)

     THIS HRRP FILED UNDER SEC.115 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 18.10.2019 PASSED IN RRP.NO.
12/2016 ON THE FILE OF THE VI ADDITIONAL DISTRICT AND
SESSIONS JUDGE, D.K., MANGALURU, DISMISSING THE RENT
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REVISION PETITION AND CONFIRMING THE JUDGMENT AND
ORDER DATED 15.02.2016 PASSED IN O.S.NO.HRC.NO.29/2006
ON THE FILE OF THE II ADDITIONAL CIVIL JUDGE, MANGALURU,
ALLOWING THE PETITION FILED UNDER SEC.27(2)(a)(r) AND
SECTION 5 OF KARNATAKA RENT ACT, 1999.

    THIS HRRP COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:

                               ORDER

Learned counsel for the petitioner submits that the tenant

has vacated the premises. Therefore, the petition has become

infructuous.

2. In view of the aforesaid submission, the petition is

dismissed as withdrawn.

Sd/-

JUDGE

DH