Smt. C. Shanthi vs Smt. K. S. Sharadamma
2022 Latest Caselaw 7486 Kant

                            -1-



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 25TH DAY OF MAY, 2022

                          BEFORE

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

       MISCELLANEOUS FIRST APPEAL NO.1330/2016 (CPC)

BETWEEN:

SMT. C. SHANTHI
W/O. CHAKRADHAR B,
AGED ABOUT 45 YEARS,
R/AT SINDHU RESIDENCY,
SIMHA COLONY, CHIKKALLASANDRA,
BANGALORE - 560 061.
                                           ... APPELLANT
(BY SRI. SARAVANA S, ADVOCATE)

AND:

1.     SMT. K. S. SHARADAMMA
       W/O. LATE K.S. SEETHARAMAIAH,
       AGED ABOUT 78 YEARS,

2.     K. S. SHIVARAMU
       S/O. LATE K.S. SEETHARAMAIAH,
       AGED ABOUT 53 YEARS,

3.     K.S. ANANTHASWAMY
       S/O. LATE K.S. SEETHARAMAIAH,
       AGED ABOUT 51 YEARS,

4.     KUMARI K.S. BHAGYALAKSHMI
       D/O. LATE K.S. SEETHARAMAIAH,
       AGED ABOUT 48 YEARS,

       ALL ARE RESIDING AT NO. 58,
       CHIKKALASANDRA, NEAR MARAMMA TEMPLE,
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      UTTARAHALLI HOBLI,
      BANGALORE - 560 061.

5.    SMT. SHAKUNTALAMMA
      W/O. LATE GOVINDASWAMY NAIDU,
      AGED ABOUT 53 YEARS,

6.    SRI. SANTOSH G
      S/O. LATE GOVINDASWAMY NAIDU,
      AGED ABOUT 42 YEARS,

      RESPONDENTS 5 AND 6 ARE
      RESIDING AT NO.42, 1ST CROSS,
      SARVABHOWMANAGAR,
      CHIKKALLASANDRA,
      BANGALORE - 560 061.
                                       ... RESPONDENTS

(BY SRI.A.S. MAHESH, ADVOCATE FOR R1 TO R4)


     THIS MISCELLENEOUS FIRST APPEAL IS FILED UNDER
ORDER MFA FILED UNDER ORDER XLIII RULE (1)(r) OF THE
CODE OF CIVIL PROCEDURE PRAYING TO SET ASIDE THE
ORDER PASSED ON I.A. NO. 1 AND 2 IN O.S. NO. 7884/2015
DATED 30.01.2016 ON THE FILE OF XIX ADDL. CITY CIVIL AND
SESSIONS JUDGE (CCH-18) BANGALORE.

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

                       JUDGMENT

It is submitted by Sri A.S.Mahesh, learned counsel

for the first and fourth respondents, that the appeal is

rendered infructuous with the disposal of the suit by

the trial Court.

As this submission is not controverted, the appeal

stands dismissed as having become infructuous.

SD/-

JUDGE

SA Ct:sr