Sri Thangamalai Subramanyaswamy ... vs Sri R Rathan Singh
2023 Latest Caselaw 1507 Kant

                                           -1-
                                                     MFA No. 6273 of 2015




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 22ND DAY OF FEBRUARY, 2023

                                        BEFORE
                     THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                MISCELLANEOUS FIRST APPEAL NO. 6273 OF 2015 (CPC)
                BETWEEN:


                1.    SRI THANGAMALAI SUBRAMANYASWAMY
                      WELFARE ASSOCIATION (REGD)
                      SRI THANGAMALAI SUBRAMANYASWAMY
                      TEMPLE PREMISES,DODDANNANAGAR
                      KAVAL BYRASANDRA POST
                      BANGALORE - 560032
                      BY ITS PRESIDENT

                2.    SRI M PAPANNA
                      S/O VELAYUDDAN
                      AGED ABOUT 60 YEARS
                      PRESIDENT, SRI THANGAMALAI
                      SUBRAMANYASWAMY WELFARE ASSOCIATION
                      DODDANNANAGAR
                      KAVAL BYRASANDRA POST
Digitally signed      BANGALORE - 560032
by
DHANALAKSHMI                                                ...APPELLANTS
MURTHY
Location: High   (BY SRI. R A DEVANAND., ADVOCATE)
Court of
Karnataka        AND:
                 SRI R RATHAN SINGH
                 S/O LATE RAM SINGH
                 AGED 80 YEARS
                 GENERAL SECRETARY
                 SRI. THANGAMALI SUBRAMANYA
                 SWAMY WELFARE ASSOCIATION
                 NO 51/1 RATHAN MAHAL
                 RATHAN SINGH BADAVANE
                 KAVAL BYRASANDRA
                            -2-
                                      MFA No. 6273 of 2015




R T NAGAR POST
BANGALORE - 560032

                                             ...RESPONDENT
(BY SRI. V MADHU, ADVOCATE FOR C/R.)

     THIS MFA IS FILED UNDER SECTION 43, RULE 1(r) OF
CPC, AGAINST THE ORDER DATED:3.8.2015 PASSED ON IA
NO.11 IN O.S.NO.8367/2012 ON THE FILE OF THE C/c. 5TH
ADDITIONAL CITY CIVIL & SESSIONS JUDGE, BENGALURU,
ALLOWING IA NO.11 FILED U/O 39, RULE 1 & 2, R/W SEC 151
OF CPC.IN TIME.C.F. SUFFICIENT.IA 1/2015 FOR STAYIA
1/2015 FILED U/O 41, RULE 5 OF CPC

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                        JUDGMENT

Learned counsel for the appellants has filed a memo

dated 12.03.2021 stating that this appeal has become

infructuous.

The memo is taken on record.

The above appeal is dismissed as having become

infructuous.

Sd/-

JUDGE

HA