Shri H U Narayanaswamy vs Ms Mini Mathew
2021 Latest Caselaw 328 Kant

                          1             MSA No.116/2019




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 06TH DAY OF JANUARY, 2021

                       BEFORE

     THE HON'BLE Dr.JUSTICE H.B.PRABHAKARA SASTRY

                 M.S.A.No.116 OF 2019

BETWEEN:
SHRI H.U.NARAYANASWAMY,
S/O SHRI UGRAIAH
AGED ABOUT 62 YEARS,
K.N.S.HIGH SCHOOL,
NAGAMANGALA TOWN,
NAGAMANGALA TALUK,
MANDYA DISTRICT.                           ...APPELLANT

(BY SHRI GOVINDARAJ.K., ADVOCATE)

AND:

1.     Ms.MINI MATHEW,
       D/O MR.MATHEW,
       AGED ABOUT 38 YEARS,
       MEMBER OF KIRUPUSHPA
       SAMAJA SEWA SANGHA
       PALA AGRAHARA ROAD,
       NAGAMANGALA TOWN
       NAGAMANGALA TALUK
       MANDYA DISTRICT.

       PRESENTLY AT BHUDIHAL
       NELAMANGALA TALUK,
       BENGALURU RURAL DISTRICT.
                              2               MSA No.116/2019




2.    MR.P.WILLIAM
      S/O LATE MR.PETER DAS
      AGED ABOUT 57 YEARS,
      PALA AGRAHARA ROAD,
      T.B.EXTENSION, NAGAMANGALA,
      MANDYA DISTRICT.

3.    THE DISTRICT REGISTRAR,
      MANDYA DISTRICT,
      FIRST CROSS, SHUBHASHNAGARA,
      MANDYA DISTRICT, REPRESENTED
      BY ITS REGISTRAR.          ...RESPONDENTS

    THIS M.S.A. FILED UNDER SECTION 100 OF C.P.C.
PRAYING TO SET ASIDE THE JUDGMENT AND DECREE
PASSED IN R.A.NO.12 OF 2015 DATED 25TH APRIL 2016
BY THE COURT OF THE SENIOR CIVIL JUDGE AND
JMFC, NAGAMANGALA, MANDYA DISTRICT.

    THIS M.S.A. COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                          ORDER

Learned counsel for the appellant is physically

present and submits that he would not press the appeal as

the same has become infructuous. He files a memo in that

regard. In view of the memo supporting his submission,

the appeal stands disposed of as having become

infructuous.

Sd/-

DH                                      JUDGE