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Mr. K. Nagulalji Rao vs Smt. Saraswathi Bai
2022 Latest Caselaw 258 Kant

Citation : 2022 Latest Caselaw 258 Kant
Judgement Date : 6 January, 2022

Karnataka High Court
Mr. K. Nagulalji Rao vs Smt. Saraswathi Bai on 6 January, 2022
Bench: Ashok S.Kinagi
                         1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 6TH DAY OF JANUARY 2022

                       BEFORE

    THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

MISCELLANEOUS FIRST APPEAL NO.6971 OF 2019 (CPC)

BETWEEN:

MR. K.NAGULALJI RAO,
AGED ABOUT 54 YEARS,
S/O SRI M.G.KRISJNOJI RAO,
RESIDING AT NO.274/349
OPPOSITE GOVERNMENT HEALTH CENTRE
NAGAWARA MAIN ROAD
A.C.POST, BANGALORE - 560 045

                                       ...APPELLANT
(BY SRI. VIKHAR AHMED B., ADVOCATE)
AND:

SMT. SARASWATHI BAI
AGED ABOUT 60 YEARS
W/O. LATE. M G HONNAJI RAO,
R/AT NO. 63/67,
KADUGONDANAHALLI MAIN ROAD,
KADUGONDANAHALLI ,
BANGALORE 560045
                                      ...RESPONDENT
(BY SRI. B. JANARDHANA, ADVOCATE)
     THIS MISCELLANEOUS FIRST APPEAL IS FILED
U/O.43 RULE 1(r) OF THE CPC, AGAINST THE ORDER
DT.01.08.2019 PASSED ON IA NO.1 IN O.S.NO.9061/2018
ON THE FILE OF THE XXXIX ADDITIONAL CITY CIVIL &
                           2




SESSIONS    JUDGE,     BENGALURU    CITY    (CCH-40),
DISMISSING IA NO.1 FILED U/O.39 RULES 1 & 2 OF CPC.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                    JUDGMENT

Learned counsel for the respondent has filed a

memo stating that the appeal is arising out of the

impugned order passed in O.S.No.9061/2018 and the

said suit came to be dismissed on 21.12.2021. In view

of dismissal of the said suit, nothing survives for

consideration.

2. Memo is placed on record.

The appeal is dismissed as having become

infructuous.

SD/-

JUDGE

ssb

 
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