Sri B Manjunath vs Sri T P Pandurangaiah
2023 Latest Caselaw 1700 Kant

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                                                       MFA No.5983 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 3RD DAY OF MARCH 2023
                                            PRESENT
                             THE HON'BLE MR. JUSTICE ALOK ARADHE
                                              AND
                          THE HON'BLE MR. JUSTICE VIJAYKUMAR A PATIL
                        MISCELLANEOUS FIRST APPEAL NO.5983 OF 2018 (GW)
                   BETWEEN:

                   1.    SRI. B. MANJUNATH
Digitally signed         S/O SRI. B.K. BANAPPA
by RUPA V
                         AGED ABOUT 47 YEARS
Location: High
Court of                 R/AT BADAVANAHALLI
Karnataka                DODDERI HOBLI, MADHUGIRI TALUK
                         TUMKUR DISTRICT.
                                                              ...APPELLANT
                   (BY SRI. V. TUKARAM RAO, ADV.,)
                   AND:

                   1.    SRI. T.P. PANDURANGAIAH
                         S/O SRI. PURUDAIAH
                         AGED ABOUT 62 YEARS.

                   2.    SMT. SAROJAMMA
                         W/O SRI. T.P. PANDURANGAIAH
                         AGED ABOUT 54 YEARS.

                         BOTH ARE R/O THIMMANAHALLI
                         KANDIGERE HOBLI
                         CHIKKANAYAKANAHALLI TALUK
                         TUMKUR DISTRICT.
                                                           ...RESPONDENTS

                        THIS MFA IS FILED U/S.47(a) OF GUARDIANS AND
                   WARDS ACT, AGAINST THE JUDGMENT AND AWARD
                   DATED:05.02.2018 PASSED ON G&WC NO.01/2011 ON THE
                   FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE & MACT,
                   MADHUGIRI, DISMISSING THE PETITIONER FILED U/S 6 & 13
                           -2-
                                       MFA No.5983 of 2018




OF HINDU MINORITY AND GURADIANSHIP ACT R/W SEC.7 OF
GUARDIAN AND WARDS ACT 1980.

    THIS APPEAL COMING ON FOR ORDERS, THIS DAY
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                     JUDGMENT

Mr.V.Tukaram Rao, learned counsel for the

appellant submits that the appeal has been rendered

infructuous on account of efflux of time. The aforesaid

submission is placed on record.

Accordingly, the appeal is dismissed as

infructuous.

Sd/-

JUDGE

Sd/-

JUDGE RV