Sri A Sandeep Kumar vs Smt Velliyamma
2024 Latest Caselaw 15090 Kant

Karnataka High Court

Sri A Sandeep Kumar vs Smt Velliyamma on 28 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                 -1-
                                                             NC: 2024:KHC:25392
                                                           MFA No. 1149 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 28TH DAY OF JUNE, 2024

                                             BEFORE
                             THE HON'BLE MR JUSTICE RAVI V HOSMANI
                      MISCELLANEOUS FIRST APPEAL NO. 1149 OF 2019 (CPC)
                      BETWEEN:

                      SRI. A. SANDEEP KUMAR,
                      S/O SRI. A. SHANKARA
                      NARAYANA UDUPA,
                      AGED ABOUT 45 YEARS,
                      R/AT NO.17, "SANTOSH",
                      1ST CROSS, GANESH BLOCK,
                      MAHALAKSHMI LAYOUT,
                      BANGALORE - 560 096.
                                                                   ...APPELLANT
                      (BY SRI. BHANUPRASAD K., ADVOCATE)

                      AND:

                      SMT. VELLIYAMMA,
Digitally signed by   W/O LATE NARAYANA SWAMY,
GEETHAKUMARI
PARLATTAYA S          AGED ABOUT 68 YEARS,
Location: High        R/AT NO.8, GOSAIAH STREET,
Court of Karnataka    AKKITHIMMANAHALLI,
                      SHANTHINAGARA,
                      BANGALORE - 560 027.
                                                                 ...RESPONDENT
                      (BY SRI. V.G.BHANUPRAKASH, ADVOCATE)

                           THIS MFA IS FILED U/O.43 RULE 1(r) OF THE CPC,
                      AGAINST THE ORDER DATED 14.01.2019 PASSED ON IA NO.1
                      IN O.S.NO.1221/2018 ON THE FILE OF THE III ADDITIONAL
                      CITY CIVIL JUDGE, BENGALURU (CCH-25), DISMISSING IA
                      NO.1 FILED U/O.39 RULE 1 & 2 R/W SEC.151 OF CPC.
                                -2-
                                               NC: 2024:KHC:25392
                                             MFA No. 1149 of 2019




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

Learned counsel for appellant submits that suit out of

which present appeal arises, has been decreed on 05.08.2023.

In view of same, appeal has rendered infructuous.

2. Submission is placed on record.

3. Appeal is dismissed as having become infructuous.

Sd/-

JUDGE

MKM