Smt R Usha Kumari vs Sri A Mariyappa
2023 Latest Caselaw 8960 Kant

Karnataka High Court

Smt R Usha Kumari vs Sri A Mariyappa on 29 November, 2023

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                     NC: 2023:KHC:43471
                                                    RFA No. 100 of 2008




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 29TH DAY OF NOVEMBER, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                     REGULAR FIRST APPEAL NO.100 OF 2008 (SP)
              BETWEEN:

              SMT R USHA KUMARI
              D/O LATE RAMA MURTHY
              AGED ABOUT 43 YEARS
              RESIDING AT NO.458, JAKKUR POST
              BANGALORE -560 064
                                                           ...APPELLANT
              (BY SRI K.PRABHAKAR, ADVOCATE)

              AND:

              SRI A MARIYAPPA
              S/O AKKAIYAPPA
              AGED ABOUT 56 YEARS
              RESIDING AT MODI ROAD
              INDRAPURAM,
Digitally     DEVARAJEEVANAHALLI
signed by R
MANJUNATHA    BANGALORE -560 045
Location:                                                ...RESPONDENT
HIGH COURT
OF
KARNATAKA     (BY SRI R SHAILESH KUMAR, ADVOCATE)

                   THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
              96 OF THE CIVIL PROCEDURE CODE AGAINST THE JUDGMENT
              AND DECREE DATED 19.9.07 PASSED IN OS NO.2343/06 ON
              THE FILE OF THE XXXIX ADDL. CITY CIVIL SESSIONS JUDGE,
              BANGALORE CITY, DISMISSING THE SUIT FOR SPECIFIC
              PERFORMANCE.

                   THIS REGULAR FIRST APPEAL, COMING ON            FOR
              HEARING,  THIS  DAY, THE  COURT  DELIVERED           THE
              FOLLOWING:
                              -2-
                                           NC: 2023:KHC:43471
                                         RFA No. 100 of 2008




                         JUDGMENT

Appellant Smt. R. Usha Kumari is present.

2. A memo came to be filed on behalf of the appellant

signed by Sri K.Prabhakar, Advocate and appellant.

3. Since the appeal is sought to be dismissed as not

pressed, no further directions can be issued as per the memo.

Accordingly, appeal stands dismissed as not pressed.

Sd/-

JUDGE

MR