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Smt. Kurshid Begum vs Sri. Mohammed Fayaz
2023 Latest Caselaw 4016 Kant

Citation : 2023 Latest Caselaw 4016 Kant
Judgement Date : 5 July, 2023

Karnataka High Court
Smt. Kurshid Begum vs Sri. Mohammed Fayaz on 5 July, 2023
Bench: Dr.H.B.Prabhakara Sastry
                                           -1-
                                                    NC: 2023:KHC:23125
                                                      RFA No. 1721 of 2017




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF JULY, 2023

                                         BEFORE
                     THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                     REGULAR FIRST APPEAL NO.1721 OF 2017 (DEC/INJ)
                BETWEEN:
                1.    SMT.KURSHID BEGUM
                      W/O.LATE S.ABDUL BASITH
                      AGED ABOUT 78 YEARS

                2.    SRI SHABEER AHMED
                      SINCE DECEASED BY HIS LRS.

                      2(a) SMT.SHAMSHAD PARVEEN
                           W/O.LATE SHABEER AHMED
                           AGED ABOUT 51 YEARS

                      2(b) SRI AHMED SHARIEFF S.
                           S/O.LATE SHABEER AHMED
                           AGED ABOUT 27 YEARS

                      2(c) SRI SAWOOD SHARIEFF S.
Digitally
                           S/O.LATE SHABEER AHMED
signed by
VEENA
                           AGED ABOUT 22 YEARS
KUMARI B
Location:
High Court of   3.    SRI SHAM SHEER AHMED
Karnataka
                      S/O.LATE S.ABDUL BASITH
                      AGED ABOUT 54 YEARS

                4.    SRI S.JAFFAR SHARIEFF
                      S/O.LATE S.ABDUL BASITH
                      AGED ABOUT 47 YEARS

                5.    SMT.SHAHEEN TAJ
                      D/O.LATE S.ABDUL BASITH
                      AGED ABOUT 56 YEARS
                             -2-
                                    NC: 2023:KHC:23125
                                      RFA No. 1721 of 2017




6.   SMT.NASREEN TAJ
     D/O.LATE S.ABDUL BASITH
     AGED ABOUT 52 YEARS

7.   SMT.NOORUNNISSA
     D/O.LATE S.ABDUL BASITH
     AGED ABOUT 41 YEARS

     ALL ARE R/AT NO.15/1
     BEHIND 5TH CROSS,
     LALBHAGH FORT ROAD
     DODDAMAVALLI
     BENGALURU-560 004
                                             ...APPELLANTS
(BY SRI V.VISWANATH SETTY, ADVOCATE)

AND:
1.   SRI MOHAMMED FAYAZ
     S/O.T.A.HAMEED
     AGED ABOUT 45 YEARS
     R/AT NO.176/8, CAVALRY COURT
     NO.176, 2ND CROSS
     K.KAMARAJ ROAD
     BENGALURU-560 042

2.   SRI GOUTHAM AGARWAL
     S/O.K.N.AGARWAL
     AGED ABOUT 41 YEARS
     R/AT NO.48, SHESHADRI ROAD
     MARAPPA GARDEN, BENSON TOWN
     BENGALURU-560 046

3.   SRI S.ALFRED SAMUEL
     SINCE DECEASED BY HIS LR.

     3(a) SRI S.JOEL
          S/O.LATE S.ALFRED SAMUEL
          AGED ABOUT 53 YEARS
          R/AT NO.22/2, BENSON CROSS ROAD
          BENSON TOWN
          BENGALURU-560 046
                              -3-
                                    NC: 2023:KHC:23125
                                       RFA No. 1721 of 2017




4.   SRI S.D.BHASKAR
     S/O. LATE SATHYADAS
     AGED ABOUT 78 YEARS
     R/AT NO.22/1, BENSON CROSS ROAD
     BENSON TOWN
     BENGALURU-560 046
                                             ...RESPONDENTS

(BY SRI R.CHANDRASHEKAR, ADVOCATE FOR R-1 & R-2;
    R-4 IS SERVED)

      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 24.06.2017 PASSED IN O.S.NO.3789/2014 BY
VIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-15),
BENGALURU AND ETC.

      THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THROUGH PHYSICAL HEARING/VIDEO CONFERENCING, THIS
DAY, THE COURT MADE THE FOLLOWING:

                          ORDER

Learned counsel from both side are physically present

before the Court.

2. Perused the memo dated 07.03.2022 filed by the

appellants.

3. Heard submissions from both side.

4. In view of the memo and supporting submission, the

appeal stands dismissed as not pressed.

NC: 2023:KHC:23125 RFA No. 1721 of 2017

5. In view of the above, pending I.A. does not survive for

consideration.

Sd/-

JUDGE

LB

 
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