Sri Annappa D R vs Smt Velliyamma
2024 Latest Caselaw 15094 Kant

Karnataka High Court

Sri Annappa D R vs Smt Velliyamma on 28 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                               -1-
                                                            NC: 2024:KHC:25395
                                                          MFA No. 7901 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. 7901 OF 2019 (CPC)
                      BETWEEN:

                      SRI. ANNAPPA D.R.,
                      S/O SRI. D.K.RANGAPPA,
                      AGED ABOUT 36 YEARS,
                      R/AT NO.200, ENGAMORE LANE APT.,
                      T5, NORWOOD,
                      MASSACHUSETS - 02062,
                      UNITED STATE OF AMERICA,
                      REPRESENTED HIS GPA HOLDER,
                      SRI. D.K.RANGAPPA.
                                                                  ...APPELLANT
                      (BY SRI BHANUPRASAD K., ADVOCATE)

                      AND:
Digitally signed by
GEETHAKUMARI
PARLATTAYA S
                      SMT. VELLIYAMMA,
Location: High
Court of Karnataka    W/O LATE NARAYANA SWAMY,
                      AGED ABOUT 69 YEARS,
                      R/AT NO.8, GOSAIAH STREET,
                      AKKITHIMMANAHALLI,
                      SHANTHINAGAR,
                      BENGALURU - 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 14.08.2019 PASSED ON IA NO.1
                                 -2-
                                             NC: 2024:KHC:25395
                                          MFA No. 7901 of 2019




IN O.S.NO.1711/2018 ON THE FILE OF THE XII ADDITIONAL
CITY CIVIL & SESSIONS JUDGE, (CCH NO.27), BENGALURU,
DISMISSING IA NO.1 FILED U/O.39 RULE 1 & 2 OF CPC.

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

Sri Bhanu Prasad K., learned counsel has filed vakalath

for appellant after obtaining no objections from earlier counsel

and as per instructions, he has filed a memo for dismissal of

appeal as withdrawn on ground that suit is decreed.

In view of above, appeal is dismissed as having become

infructuous.

Sd/-

JUDGE

MKM