Sri.Krishna Prasad A.R vs Smt. Shankari Rangarajan
2024 Latest Caselaw 3108 Kant

Karnataka High Court

Sri.Krishna Prasad A.R vs Smt. Shankari Rangarajan on 1 February, 2024

Author: Krishna S Dixit

Bench: Krishna S Dixit

                                            -1-
                                                      NC: 2024:KHC:4305-DB
                                                       RFA No. 300 of 2020



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 1ST DAY OF FEBRUARY, 2024

                                          PRESENT

                          THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                                            AND

                            THE HON'BLE MR JUSTICE G BASAVARAJA

                       REGULAR FIRST APPEAL NO. 300 OF 2020 (EJE)
                   BETWEEN:

                   SRI. KRISHNA PRASAD A.R.,
                   S/O A D RANGANATHAN,
                   AGED ABOUT 54 YEARS,
                   R/O NO.104, PROMENADE PLACE, NO.45/2,
                   PROMENADE ROAD, BANGALORE-560 042.
                                                               ...APPELLANT
                   (BY SRI. MOHAN K N.,ADVOCATE)
                   AND:

                   SMT. SHANKARI RANGARAJAN ,
                   SINCE DEAD BY HER LEGAL HEIR
Digitally signed   SMT. BHARATHI SHIVAKUMAR,
by SHARADA         D/O LATE MRS. SHANKARI RANGARAJAN,
VANI B
                   AGED ABOUT 46 YEARS,
Location:          R/O NO. 126, TURNBERRY DRIVE,
HIGH COURT
OF                 AVONDALE PA 19311,
KARNATAKA          REPRESENTED HEREIN BY HER GPA HOLDER,
                   SMT.R. BHUVANESHWARI,
                                                              ...RESPONDENT
                   (BY SRI.VIJAYA NARAYAN.,ADVOCATE FOR C/R
                   (CP NO.1417/2019))
                        THIS RFA FILED UNDER SECTION 96 OF THE CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 08.08.2019
                   PASSED IN O.S.NO.4745/2014 ON THE FILE OF THE XIV
                   ADDITIONAL CITY CIVIL JUDGE, BANGALORE, PARTLY
                   DECREEING THE SUIT FOR EJECTMENT AND RECOVERY OF
                   DAMAGES.
                             -2-
                                       NC: 2024:KHC:4305-DB
                                        RFA No. 300 of 2020



    THIS APPEAL, COMING ON FOR ORDERS THIS DAY,
KRISHNA S. DIXIT.J., DELIVERED THE FOLLOWING:

                         JUDGEMENT

The challenge in this Appeal is to the Decree of

Eviction and payment of arrears of rent. Learned counsel

appearing for the Appellant fairly submits that the Decree

in question has already been executed and the amount

also has been paid in terms thereof to the Respondent -

Landlord. He further adds that the matter can be put to

rest by disposing off the Appeal accordingly.

Ordered accordingly and Appeal is disposed off.

Sd/-

JUDGE

Sd/-

JUDGE

Bsv