Smt Velliyamma vs Smt Shruthi Keerthi B V
2024 Latest Caselaw 15092 Kant

Karnataka High Court

Smt Velliyamma vs Smt Shruthi Keerthi B V on 28 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                 -1-
                                                             NC: 2024:KHC:25393
                                                           MFA No. 6794 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. 6794 OF 2019 (CPC)
                      BETWEEN:

                      SMT. VELLIYAMMA,
                      W/O LATE C. NARAYANA SWAMY,
                      AGED ABOUT 68 YEARS,
                      R/AT NO.8, GOSAIAH STREET,
                      AKKITHIMMANAHALLI,
                      SHANTHINAGAR,
                      BENGALURU - 560 027.
                                                                   ...APPELLANT
                      (BY SMT.SREEVIDHYA G.K., ADVOCATE FOR
                          SRI. T.N.VISWANATHA., ADVOCATE)

                      AND:

                      SMT. SHRUTHI KEERTHI B.V.,
Digitally signed by   WIFE OF PRASHANTH,
GEETHAKUMARI          AGED ABOUT 36 YEARS,
PARLATTAYA S
Location: High        RESIDING AT NO.1/1, 2ND FLOOR,
Court of Karnataka    1ST MAIN, 11TH CROSS, VYALIKAVAL,
                      BENGALURU - 560 003.
                                                                 ...RESPONDENT
                      (BY SRI. BHANUPRASAD K., ADVOCATE)

                            THIS MFA IS FILED U/O 43 RULE 1(r) OF CPC AGAINST
                      THE ORDER DATED 19.12.2018 PASSED ON I.A.NO.I IN
                      OS.NO.703/2018 ON THE FILE OF THE XXIX ADDITIONAL CITY
                      CIVIL & SESSIONS JUDGE, BENGALURU [CCH-30], ALLOWING
                      THE I.A.NO.I FILED UNDER ORDER 39 RULE 1 & 2 OF CPC.
                                  -2-
                                                NC: 2024:KHC:25393
                                              MFA No. 6794 of 2019




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

Learned counsel for appellant submits that case status of

original suit, out of which present appeal arises has been

disposed of on 03.06.2022. 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