Sri Lakkegowda vs Sri R Mohan
2022 Latest Caselaw 10589 Kant

                               -1-



        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 08TH DAY OF JULY, 2022

                           BEFORE

           THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

       MISCELLANEOUS FIRST APPEAL NO.3014/2015 (CPC)

BETWEEN:

SRI. LAKKEGOWDA
S/O LATE LAKKEGOWDA,
AGED ABOUT 50 YEARS,
RESIDING AT NO.28, 3RD CORSS.
I MAIN, ANNAPOORNESWARINAGAR,
MOODALAPALYA, NAGARBHAVI MAIN ROAD,
BENGALURU-560 072.
                                             ... APPELLANT

(BY SRI. SHANKAR G, ADVOCATE)



AND:

1.     SRI R MOHAN
       FAHTERS NAME NOT KNOWN,
       AGED ABOUT 47 YEARS,
       NO.58, 3RD CROSS,
       I MAIN, ANNAPOORNESWARINAGAR,
       MOODALPALYA, NAGARBHAVI MAIN ROAD,
       BENGALURU - 560 072.

2.     SMT. SUNANDA,
       W/O R MOHAN,
       NO.58, 3RD CORSS, I MAIN,
       ANNAPOORNESWARINAGAR,
       MOODAPALYA,
                               -2-



     NAGARABHAVI MAIN RAOD,
     BENGLAURU-560 072.
                                           ... RESPONDENTS


      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
ORDER 43 RULE 1(r) R/W SEC.104 OF CPC, AGAINST THE
ORDER DATED 04.04.2015 PASSED ON I.A.NO.1 IN
O.S.NO.1505/2015 ON THE FILE OF THE XVII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BENGALURU, DISMISSING
I.A.NO.1 FILED U/O 39 RULE 1 & 2 R/W SEC.151 OF CPC.

    THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ADMISSION THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                        JUDGMENT

It is obvious from the details available on the website

that the suit in O.S.No.1505/2015 on the file of the XVII

Additional City Civil and Sessions Judge, Bengaluru, is

decided on merits on 15.02.2020. If the suit is disposed of,

the appeal would not survive and therefore, the appeal

stands dismissed.

SD/-

JUDGE

RB