Sri K S Manjunath vs Mrs Joyce Christabel Maben
2024 Latest Caselaw 18420 Kant

Karnataka High Court

Sri K S Manjunath vs Mrs Joyce Christabel Maben on 24 July, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                 -1-
                                                              NC: 2024:KHC:29191
                                                          RFA No. 982 of 2018




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 24TH DAY OF JULY, 2024

                                              BEFORE
                       THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                           REGULAR FIRST APPEAL NO.982 OF 2018 (DEC/INJ)
                      BETWEEN:
                      SRI. K. S. MANJUNATH,
                      AGED ABOUT 56 YEARS,
                      S/O. LATE K.R. SUNDARSA,
                      RESIDING AT NO.134, 28TH CROSS,
                      7TH BLOCK, JAYANAGAR,
                      BANGALORE - 560 070.
                                                                    ...APPELLANT
                      (BY SRI. Y. K. NARAYANA SHARMA., ADVOCATE)

                      AND:
                      1. MRS. JOYCE CHRISTABEL MABEN,
                         W/O. JOSEPH S. MABEN,
                         D/O. MRS. FLORENCE ROSALIND SOANS,
                         NO.14/3, "C" CROSS, ANNAIAH REDDY,
                         "A" LAYOUT, DODDABANASAWADI,
Digitally signed by
SUMITHRA R
                         BANGALORE - 560 043.
Location: HIGH
COURT OF
KARNATAKA
                            ALSO COULD BE SERVED AT:
                            PROPERTY BEARING SITE NO.,51
                            CORPORATION NO.7, 5TH MAIN,
                            B BLOCK, VINAYAKANAGAR,
                            KONENA AGRAHARA, VARTHUR HOBLI,
                            BENGALURU - 560 056.

                      2.    MR. MUTHU,
                            MAJOR, S/O SRI. A. MUTHU,
                            RESIDING AT GROUND FLOOR NO.51,
                            CORPORATION NO.7, 5TH MAIN,
                                -2-
                                            NC: 2024:KHC:29191
                                          RFA No. 982 of 2018




      B BLOCK, VINAYAKANAGAR,
      KONENA AGRAHARA, VARTHUR HOBLI,
      BANGALORE - 560 056.

3.    SRI. DEVENDRA,
      MAJOR, RESIDING AT GROUND FLOOR NO.51,
      CORPORATION NO.7, 5TH MAIN,
      B BLOCK, VINAYAKANAGAR,
      KONENA AGRAHARA, VARTHUR HOBLI,
      BANGALORE - 560 056.
                                        ...RESPONDENTS
     THIS REGULAR FIRST APPEAL IS FILED UNDER SEC.96
R/W ORDER 41 RULE 1 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 11.01.2018 PASSED IN OS.NO.8792/2010 ON
THE FILE OF THE X ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU, DECREEING THE SUIT FOR DECLARATION
AND VACANT POSSESSION AND ETC.,

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:     HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                         ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR)

Learned counsel for the appellant has filed a memo

praying to dismiss the appeal as not pressed.

Memo is placed on record.

Therefore, the appeal is dismissed as not pressed.

Sd/-

(HANCHATE SANJEEVKUMAR) JUDGE