Smt.S.Sujaya Kumari vs Sri.C.R.Ramesh
2022 Latest Caselaw 7821 Kant

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  IN THE HIGH COURT OF KARNATAKA, BENGALURU

        DATED THIS THE 31ST DAY OF MAY, 2022

                         BEFORE

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

               R.F.A.NO.974 OF 2022 (INJ)
BETWEEN

SMT. S. SUJAYA KUMARI
W/O MR.C.R.RAMESH
AGED ABOUT 48 YEARS
R/AT NO.25, 1ST MAIN
VIDYARANYAPURA
BANGALORE-560 097
                                            ...APPELLANT
(BY SRI.SHANKAR S.BHAT, ADVOCATE)

AND

SRI C.R.RAMESH
S/O MR.K.S.RAMASANJEEVAIAH
AGED ABOUT 58 YEARS
206, EMAAR BUSINESS PARK-4
SHEIK ZAYED ROAD
DUBAI, U.A.E., P.O.BOX-38455

ALSO AT:

SRI C.R.RAMESH
S/O MR.K.S.RAMASANJEEVAIAH
AGED ABOUT 58 YEARS
R/AT NO.25, 1ST MAIN
6TH BLOCK, BEL LAYOUT
VIDYARANYAPURA
BANGALORE-560 097
                                        ...RESPONDENT

     THIS APPEAL IS FILED UNDER SECTION 96 R/W ORDER 41
RULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE DATED
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28.02.2018 PASSED IN OS NO.169/2013 ON THE FILE OF THE II
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
DISMISSING THE SUIT FOR PERMANENT INJUNCTION AND ETC.

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

                            JUDGMENT

Learned counsel for the appellant seeks permission to

convert this Regular First Appeal (RFA) into Miscellaneous

First Appeal (MFA).

2. The said submission is accepted.

3. Registry is directed to convert the present appeal

into a Miscellaneous First Appeal (MFA) by making necessary

corrections in the appeal papers and post the same before the

appropriate Bench.

Registry is also directed to permit the appellant to carry

out necessary corrections in this regard.

The appeal is disposed of for statistical purpose.

SD/-

JUDGE

SV CT:AN