Mrs. H.M.Susheela vs Mr.H.S.Shyma Sundar
2024 Latest Caselaw 5996 Kant

Karnataka High Court

Mrs. H.M.Susheela vs Mr.H.S.Shyma Sundar on 28 February, 2024

                                         -1-
                                                       NC: 2024:KHC:8155
                                                  RFA No. 1818 of 2014




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 28TH DAY OF FEBRUARY, 2024

                                       BEFORE
                   THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
               REGULAR FIRST APPEAL NO. 1818 OF 2014 (DEC/INJ)
              BETWEEN:

              1.    MRS. H.M.SUSHEELA,
                    W/O LATE H S SHASHIBHUSHAN,
                    AGED ABOUT 65 YEARS,
                    R/AT NO.73/1718, 2ND CROSS,
                    1ST BLOCK, VISHWAPRIYA LAYOUT,
                    BEGUR ROAD, BANGALORE - 560 041.

              2.    MRS SRIDEVI,
                    W/O A M SATHISH KUMAR,
                    AGED ABOUT 36 YEARS,
                    NO.1874, 11TH MAIN T BLOCK,
                    JAYANAGAR, BANGALORE - 560 041.
                                                           ...APPELLANTS
              (BY SRI VIGNESHWARA V, ADVOCATE)
              AND:
Digitally
signed by     MR H.S.SHYMA SUNDAR,
PRAMILA G V   S/O LATE H S SHASHIBHUSHAN,
Location:     AGED ABOUT 40 YEARS,
HIGH COURT    R/AT NO.7, BEHIND ARALIMARA BUS STOP,
OF            ENTRANCE OF CLASSIC PARADISE,
KARNATAKA
              BEGUR ROAD, BANGALORE - 560 068.
                                                   ...RESPONDENT
              (BY SRI T MOHANDAS SHETTY FOR C/R (CP 1181/2014) -
              ABSENT)
                   THIS RFA IS FILED UNDER SECTION 96 OF CPC,
              AGAINST THE JUDGEMENT AND DECREE DATED 26.9.2014
              PASSED IN O.S.NO.2600/2007 ON THE FILE OF PRESIDING
              OFFICER, FAST TRACK COURT-II, BANGALORE RURAL
              DISTRICT,  BANGALORE,   DECREEING   THE  SUIT   FOR
              DECLARATION AND PERMANENT INJUNCTION.
                                   -2-
                                                   NC: 2024:KHC:8155
                                            RFA No. 1818 of 2014




    THIS APPEAL COMING ON FOR ORDERS THIS DAY THE
COURT DELIVERED THE FOLLOWING:

                           JUDGMENT

1. None appears on behalf of the respondent.

2. Memo is filed to dismiss the appeal as not pressed,

in view of the judgment passed in O.S.No.460/2015 on the file

of Senior Civil Judge, Bengaluru Rural district.

3. Memo is accepted.

4. Accordingly, the appeal is dismissed as not

pressed.

Sd/-

JUDGE GVP