Mrs Nirmala S vs The Bhavani Housing Co Op Society
2023 Latest Caselaw 3917 Kant

                                             -1-
                                                       NC: 2023:KHC:22756
                                                        RFA No. 449 of 2008




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 3RD DAY OF JULY, 2023

                                           BEFORE

                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD

                     REGULAR FIRST APPEAL NO. 449 OF 2008 (INJ)

                   BETWEEN:

                   MRS. NIRMALA S
                   D/O SRI K. SEERAMULU
                   AGED ABOUT 36 YEARS,
                   PRESENTLY R/AT NO.49,
                   S.B.ROAD, V.V.PURAM,
                   BANGALORE 560 004
                                                               ...APPELLANT
                   (BY SRI. RAVI, ADVOCATE FOR
                       SRI. H KANTHA RAJA, ADVOCATE)

                   AND:

                   THE BHAVANI HOUSING CO. OP. SOCIETY LTD., (R)
Digitally signed   NO.239 (UPSTAIRS), NEAR UMA THEATER,
by
DHANALAKSHMI       BULL TEMPLE ROAD, CHAMARAJPET,
MURTHY             BANGALORE 81
Location: High     REPRESENTED BY ITS SECRETARY.
Court of
Karnataka                                                    ...RESPONDENT
                   (BY SRI. N. BYREGOWDA, ADVOCATE)


                        THIS RFA IS FILED U/S 96 OF THE CPC AGAINST THE
                   JUDGEMENT AND DECREE DATED 6.2.08 PASSED IN OS NO.
                   2217/04 ON THE FILE OF THE XXV ADDL. CITY CIVIL JUDGE,
                   BANGALORE, (CCH.NO.23), DISMISSING THE SUIT FOR
                   MANDATORY INJUNCTION.

                       THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                             -2-
                                      NC: 2023:KHC:22756
                                       RFA No. 449 of 2008




                         JUDGMENT

Heard learned counsel for the appellant.

2. After arguing for some time, learned counsel for

the appellant submits that the matter may be disposed of

reserving liberty to the appellant to approach appropriate

legal forum.

3. Submission of learned counsel for the appellant is

taken on record.

4. Accordingly, the appeal is disposed of, reserving

liberty to the appellant to approach appropriate legal

forum, if law permits.

Sd/-

JUDGE

RD