Smt. M. Bhagya Rathna vs Arjuna
2022 Latest Caselaw 653 Kant

                          1




  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF JANUARY, 2022

                       BEFORE

       THE HON'BLE MR. JUSTICE ASHOK.S.KINAGI

              M.F.A NO.1383/2018 (CPC)
BETWEEN:

SMT. M.BHAGYARATHNA,
W/O SRI. K.SRINIVAS,
AGED ABOUT 48 YEARS,
R/AT NO.206/2A,
ANJINEYASWAMY TEMPLE ROAD,
NAGAVARAPALYA,
C.V.RAMN NAGAR POST,
BANGALORE - 560 093.

REP; BY GPA HOLDER
K. SRINIVASAN,
S/O THIMMARAYAPPA,
AGED ABOUT 55 YEARS,
R/AT NO.206/2A,
ANJINEYASWAMY TEMPLE ROAD,
NAGAVARAPALYA, C.V.RAMN NAGAR POST,
BANGALORE - 560 093.
                                         ...APPELLANT
(BY SRI. M SUBRAMANI, ADVOCATE)

AND:

ARJUNA
S/O NAME MOT KNOWN,
AGED ABOUT 68 YEARS,
R/AT NO.206/2, 13TH "A",
CROSS, ANJENEYA TEMPLE ROAD,
NAGAVARAPALYA,
C.V.RAMAN NAGAR POST
BANGALORE - 560 093.
                                       ... RESPONDENT
                                  2




      THIS MFA FILED UNDER ORDER 43 RULE 1(r) OF
CPC,1908 AGAINST THE ORDER DATED 17.10.2017 PASSED ON
I.A. NOs. 6 AND 7 IN MISC.NO. 781/2015 ON THE FILE OF THE
XXIX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU CITY (CCH-30), DISMISSING I.A. NO.6 AND 7
FILED UNDER ORDER 39 RULE 1 & 2 CPC.

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


                             JUDGMENT

Learned counsel for the appellant appearing through

video conferencing submits that the appeal has become

infructuous.

2. The submission is placed on record.

The appeal is dismissed as having become

infructuous.

In view of the dismissal of the appeal, IAs do not

survive for consideration and disposed of accordingly.

Sd/-

JUDGE ssb