Smt. Velliyamma vs Sri. Jagadesh Kumar Y
2024 Latest Caselaw 15093 Kant

Karnataka High Court

Smt. Velliyamma vs Sri. Jagadesh Kumar Y on 28 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                  -1-
                                                             NC: 2024:KHC:25394
                                                           MFA No. 6886 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. 6886 OF 2019 (CPC)
                      BETWEEN:

                      SMT. VELLIYAMMA,
                      W/O LATE C. NARAYANA SWAMY,
                      AGED ABOUT 69 YEARS,
                      R/AT NO.8, GOSAIAH STREET,
                      AKKITHIMMANAHALLI,
                      SHANTHINAGARA,
                      BENGALURU - 560 027.
                                                                   ...APPELLANT
                      (BY SRI. V.G.BHANUPRAKASH, ADVOCATE)

                      AND:

                      SRI. JAGADESH KUMAR Y,
                      S/O LATE Y.K.MUNEPPA,
Digitally signed by   AGED ABOUT 43 YEARS,
GEETHAKUMARI
PARLATTAYA S          R/AT NO.1032/A,
Location: High        GEETHANJALI LAYOUT,
Court of Karnataka    II CROSS, HAL III STAGE,
                      BENGALURU - 560 075.
                                                                 ...RESPONDENT
                      (BY SRI. BHANUPRASAD K., ADVOCATE)

                           THIS MFA IS FILED U/O. 43 RULE 1(r) OF CPC, AGAINST
                      THE ORDER DATED 27.10.2018, PASSED ON IA.NO.I, IN O.S.
                      NO.86/2018, ON THE FILE OF THE XXXIV ADDITIONAL CITY
                      CIVIL AND SESSIONS JUDGE, BENGALURU, PARTLY ALLOWING
                      THE IA. I FILED U/O.39 RULE AND 2 OF CPC.
                               -2-
                                             NC: 2024:KHC:25394
                                           MFA No. 6886 of 2019




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

Learned counsel for respondent has filed a memo stating

that suit out of which, present appeal arises has been disposed

of on 05.08.2023 and 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