K N Ambanath vs E Aruna
2023 Latest Caselaw 6448 Kant

                                               -1-
                                                          NC: 2023:KHC:32574
                                                         RSA No. 496 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 11TH DAY OF SEPTEMBER, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO. 496 OF 2020

                   BETWEEN:

                   1.    K.N. AMBANATH
                         S/O.K.P. NAGAPPA,
                         AGED ABOUT 72 YEARS,
                         PROPRIETOR,
                         SRI MUKAMBIKA ENGINEERING WORKS,
                         2ND CROSS, GARDEN AREA,
                         SHIVAMOGGA CITY-577 201.
                                                                  ...APPELLANT

                                (BY SRI S.V. PRAKASH, ADVOCATE)
                   AND:

                   1.    E. ARUNA
                         W/O.D. EKAMBARAM,
                         AGED ABOUT 45 YEARS,
Digitally signed
by SHARANYA T            R/O.'VISHALAKSHI DAMADARA',
Location: HIGH           3RD CROSS, VENKATESH NAGARA,
COURT OF                 JAIL ROAD, SHIVAMOGGA CITY-577 201.
KARNATAKA
                                                               ...RESPONDENT

                              (BY SRI P.N.HARISH, ADVOCATE FOR C/R)

                         THIS RSA IS FILED UNDER SEC.100 OF CPC, AGAINST
                   THE JUDGMENT AND DECREE DATED 26.09.2019 PASSED IN
                   R.A.NO.134/2017 ON THE FILE OF THE II ADDITIONAL SENIOR
                   CIVIL JUDGE, SHIVAMOGGA, DISMISSING THE APPEAL AND
                   CONFIRMING THE JUDGMENT AND DECREE DATED 28.10.2017
                   PASSED IN O.S.NO.697/2014 ON THE FILE OF THE PRINCIPAL
                   CIVIL JUDGE JMFC, SHIVAMOGGA.
                                -2-
                                             NC: 2023:KHC:32574
                                           RSA No. 496 of 2020




     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Learned counsel for the appellant has filed a memo

stating that the appeal has rendered itself infructuous.

In terms of the memo, the appeal is dismissed as having

become infructuous.

Sd/-

JUDGE

ST