Sri. Gunasingh vs The Director
2022 Latest Caselaw 7465 Kant

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     IN THE HIGH COURT OF KARNATAKA, BENGALURU

         DATED THIS THE 25TH DAY OF MAY, 2022

                         BEFORE

     THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

               R.F.A.NO.1550 OF 2013 (DEC)
BETWEEN

SRI. GUNASINGH
S/O GABRIEL J.
AGED ABOUT 23 YEARS
R/A NO.407, 8TH 'D' CROSS,
NETHAJINAGAR, KP AGRAHARA,
BANGALORE -560 023.
                                             ...APPELLANT
(BY SRI.SHASHIKEERTHY, ADVOCATE FOR
    SRI K.B.NAVEENKUMAR, ADVOCATE)

AND

1.     THE DIRECTOR
       SSLC BOARD
       KARNATAKA SECONDARY EDUCATION
       EXAMINATION BOARD
       6TH CROSS, MALLESHWARAM
       BANGALORE- 560 003

2.     STATE BY KARNATAKA
       REP. BY ITS SECRETARY
       EDUCATION DEPARTMENT
       M.S. BUILDING, AMBEDKAR VEEDHI
       BANGALORE-560 001

3.     THE DEPUTY DIRECTOR
       EXAMINATION DEPARTMENT
       BANGALORE URBAN DISTRICT
       BANGALORE -560 002
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4.     THE HEAD MASTER
       TILAK MEMORIAL ENGLISH
       MEDIUM HIGH SCHOOL
       MAGADI ROAD
       BANGALORE-560 023
                                            ...RESPONDENTS
(BY SRI BABU, ADVOCATE FOR R4;
    SRI V.SHIVAREDDY, HCGP FOR R1 TO R3)

      THIS APPEAL IS FILED UNDER SECTION 96 OF CPC AGAINST
THE JUDGMENT AND DECREE DATED 19.08.2013 PASSED IN
O.S.NO.4687/2012 ON THE FILE OF THE XXVII ADDL. CITY CIVIL
JUDGE, BANGALORE DISMISSING THE SUIT FOR DECLARATION
AND ETC.

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

                          JUDGMENT

This appeal by the plaintiff in O.S.No.4687/2012 is

directed against the impugned judgment and decree dated

19.08.2013 on the file of the XXVII Addl. City Civil Judge,

Bengaluru, whereby the said suit filed by the appellant /

plaintiff for declaration and other reliefs was dismissed by the

trial Court.

2. Heard learned counsel for the appellant and

learned counsel for the respondents and perused the material

on record.

3. Learned HCGP has filed a memo enclosing

documents including judgment and decree dated 17.12.2021

passed in O.S.No.116/2020 on the file of the V Addl. City Civil

& Sessions Judge, Bengaluru, as well as the endorsement

issued by the respondents and submits that the reliefs sought

for by the appellant in the present appeal and in the suit filed

by the plaintiffs has been rendered infructuous in view of these

subsequent events and documents that have occurred during

pendency of this appeal.

4. Memo filed by the learned HCGP and documents

produced along with the same are placed on record.

Accordingly, appeal is dismissed as having become

infructuous in view of the aforesaid subsequent events and

documents.

SD/-

JUDGE

SV