Smt. B N Ragini vs Sri H N Krishnamurthy
2023 Latest Caselaw 9740 Kant

Karnataka High Court

Smt. B N Ragini vs Sri H N Krishnamurthy on 7 December, 2023

Author: S.R.Krishna Kumar

Bench: S.R.Krishna Kumar

                                     -1-
                                                 NC: 2023:KHC:44287
                                               RFA No. 1755 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                   BEFORE
                THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
               REGULAR FIRST APPEAL NO. 1755 OF 2022 (INJ)
            BETWEEN:

            SMT. B.N. RAGINI,
            W/O SRI. K. CHANNAPPA,
            AGED ABOUT 47 YEARS,
            REPRESENTED BY HER HUSBAND
            AND POWER OF ATTORNEY HOLDER
            SRI. K. CHANNAPPA,
            S/O LATE KEMPAIAH,
            AGED ABOUT 52 YEARS,
            BOTH ARE R/AT NO. 47,
            16 A MAIN, 4TH BLOCK,
            NANDINI LAYOUT,
            BANGALORE - 560 096.
                                                       ...APPELLANT
            (BY SRI. VINOD PRASAD, ADVOCATE)
Digitally
signed by
VANDANA S   AND:
Location:
HIGH        SRI. H.N. KRISHNAMURTHY,
COURT OF    S/O LATE H.B. NARASIMHAIAH,
KARNATAKA
            AGED ABOUT 52 YEARS,
            R/AT H.No.25, 16TH MAIN,
            4TH BLOCK, NANDINI LAYOUT,
            BANGALORE - 560 096.
                                                     ...RESPONDENT
                 THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
            THE JUDGMENT AND DECREE DATED 03.08.2022 PASSED IN
            OS.NO. 2599/2018 ON THE FILE OF THE LXVIII ADDITIONAL
                                -2-
                                              NC: 2023:KHC:44287
                                           RFA No. 1755 of 2022




CITY CIVIL AND SESSIONS JUDGE, BENGALURU                   CITY,
DISMISSING THE SUIT FOR INJUNCTION AND ETC.,

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

                          JUDGMENT

Learned counsel for the appellant files a memo submitting

that the appeal has become infructuous.

2. The said Memo is placed on record.

3. Accordingly, appeal is dismissed as having become

infructuous.

Sd/-

JUDGE

DHA

CT: ABS