Sri Syed Riyaz Ahmed vs Sri K B Mariyappa
2024 Latest Caselaw 19009 Kant

Karnataka High Court

Sri Syed Riyaz Ahmed vs Sri K B Mariyappa on 30 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                            -1-
                                                       NC: 2024:KHC:29956
                                                     HRRP No. 11 of 2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 30TH DAY OF JULY, 2024

                                          BEFORE

                          THE HON'BLE MR JUSTICE V SRISHANANDA

                          HOUSE RENT REV. PETITION NO.11 OF 2019

                   BETWEEN:

                   SRI SYED RIYAZ AHMED
                   S/O LATE SRI SYED AHMED
                   AGED ABOUT 56 YEARS
                   OCC: CLOTH BUSINESS BEING CARRIED IN
                   SHOP PREMISES BEARING SHOP No.9 IN
                   GROUND FLORR OF THE BUILDING
                   BEARING CORPORATION No.8, 9 & 10
                   SEEPINGS ROAD
                   BENGALURU - 560 001
                   R/AT No.167, NARAYANA PILLAI STREET
                   BENGALURU - 560 001
Digitally signed
                                                           ...PETITIONER
by DEVIKA M        (BY SRI RAJESH A, ADVOCATE FOR
Location: HIGH      SRI G S VENKAT SUBBA RAO, ADVOCATE)
COURT OF
KARNATAKA          AND:

                   SRI K B MARIYAPPA
                   S/O LATE K N BANAPPA
                   AGED ABOUT 89 YEARS
                   NO.8, 1ST FLOOR
                   SAPPINGS ROAD
                   BENGALURU-560001
                                                       ...RESPONDENT
                   (BY SRI CHIKKANAGOUDAR L S, ADVOCATE)
                                    -2-
                                                 NC: 2024:KHC:29956
                                             HRRP No. 11 of 2019




    THIS HRRP IS FILED UNDER SEC.46(1) OF THE
KARNATAKA RENT ACT., 1999 AGAINST THE JUDGMENT
AND    DECREE   DATED    12.02.2019   PASSED   IN
HRC.NO.10014/2017 ON THE FILE OF THE V ADDITIONAL
SMALL CAUSES JUDGE, AND XXIV ACMM., MEMBER
MACT., BENGALURU AND ETC.

     THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Sole respondent said to have been died long back

and the same is reported to the Court on 20.02.2024 but

till date, steps are not taken to bring the legal

representatives of the deceased sole respondent on

record. Accordingly, the petition is dismissed as abated.

Sd/-

(V SRISHANANDA) JUDGE

SN