Sri C N Kumar S/O Late Sri C R Nagappa vs Corporation Of City Of Bangalore
2023 Latest Caselaw 5656 Kant

Citation : 2023 Latest Caselaw 5656 Kant
Judgement Date : 16 August, 2023

Karnataka High Court

Sri C N Kumar S/O Late Sri C R Nagappa vs Corporation Of City Of Bangalore on 16 August, 2023

Bench: N S Gowda

                                        -1-
                                                   NC: 2023:KHC:28986
                                                 RFA No. 1972 of 2006




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 16TH DAY OF AUGUST, 2023

                                      BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                  REGULAR FIRST APPEAL NO. 1972 OF 2006 (RES)
            BETWEEN:

            1.    SRI C N KUMAR,
                  S/O LATE SRI C R NAGAPPA,
                  AGED ABOUT 58 YEARS,
                  # 16, KASTURBA ROAD,
                  CIVIL STATION,
                  BANGALORE.
                                                         ...APPELLANT
            (BY SRI. M.D.RAGHUNATH., ADVOCATE)

            AND:

            1.    CORPORATION OF CITY OF BANGALORE
                  CORPORATION OFFICER BUILDING,
                  BANGALORE 560 002.
                  BY ITS COMMISSIONER.
                                                       ...RESPONDENT
            (BY SRI. K.N.PUTTEGOWDA., ADVOCATE)
Digitally
signed by
PANKAJA S          THIS APPEAL IS FILED UNDER SECTION 96 OF CPC
Location:
HIGH
COURT OF    AGAINST THE JUDGMENT AND DECREE DATED:30.6.2006
KARNATAKA
            PASSED IN O.S.NO.11098/98 ON THE FILE OF THE XXVIII
            ADDL. CITY CIVIL JUDGE, MAYOHALL UNIT, BANGALORE,
            DISMISSING THE SUIT FOR POSSESSION.


                   THIS APPEAL, COMING ON FOR FURTHER HEARING, THIS
            DAY, THE COURT DELIVERED THE FOLLOWING:
                                  -2-
                                          NC: 2023:KHC:28986
                                        RFA No. 1972 of 2006




                          JUDGMENT

1. The appellant has filed a memo dated 16.08.2023

stating that the Bruhat Bengaluru Mahanagara Palike has

issued the TDR Certificate and as a result, this appeal would

not survive for consideration.

2. Recording the said memo, the appeal is disposed off.

Sd/-

JUDGE

PKS