Smt Channamma W/O Lae T Narasappa vs Allabakshi S/O Makandar Mahbu Sab
2024 Latest Caselaw 12160 Kant

Karnataka High Court

Smt Channamma W/O Lae T Narasappa vs Allabakshi S/O Makandar Mahbu Sab on 31 May, 2024

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                                  -1-
                                                          NC: 2024:KHC-D:7276
                                                           CRP No. 100098 of 2022




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 31ST DAY OF MAY, 2024

                                                 BEFORE

                              THE HON'BLE MR JUSTICE M.G.S. KAMAL

                           CIVIL REVISION PETITION NO.100098/2022

                   BETWEEN:

                   SMT. CHANNAMMA
                   W/O. LATE T. NARASAPPA,
                   AGE: 43 YEARS,
                   OCC: AGRICULTURE LABOUR,
                   R/O: SAHANAVASAPUR VILLAGE,
                   TQ: SIRUGUPPA,
                   DIST: BALLARI - 583 121.
                                                                      ...PETITIONER
                   (BY KAVERI G. KURAVATTI,
                   SRI K. L. PATIL, ADVOCATES)

                   AND:

                   ALLABAKSHI
                   S/O. MAKANDAR MAHABU SAB,
                   AGE: 53 YEARS, OCC: AGRICULTURE,
                   R/O: TEKKALAKOTE, TQ: SIRUGUPPA,
Digitally signed
                   DIST: BALLARI - 583 122.
by YASHAVANT
NARAYANKAR
                                                                    ...RESPONDENT
Location: High
Court of
Karnataka

                         THIS CRP IS FILED UNDER SECTION 115 OF CODE OF CIVIL
                   PROCEDURE, PRAYING TO SET ASIDE THE ORDER DATED
                   15.12.2020 PASSED BY THE LEARNED CIVIL JUDGE AND JMFC,
                   SIRAGUPPA ON I.A.NO.2 IN O.S.NO.180/2019 FILED BY THE
                   PETITIONER FOR REJECTION OF PLAINT UNDER ORDER 7 RULE
                   11(D) R/W. SECTION 151 CPC. CONSEQUENTLY ALLOW THE
                   APPLICATION FILED BY THE PETITIONER UNDER ORDER 7 RULE
                   11(D) R/W. SEC. 151 CPC IN O.S.NO.180/2019 FILED BY THE
                   PETITIONER FOR REJECTION OF THE PLAINT AS PRAYED FOR AND
                   REJECT THE PLAINT AND ETC.,

                       THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                                  -2-
                                         NC: 2024:KHC-D:7276
                                           CRP No. 100098 of 2022




                                ORDER

Memo dated 31.05.2024 is filed by the learned

counsel for the petitioner stating that the suit in

O.S.No.180/2019 has been disposed of by the judgment

dated 02.06.2023 as such the petition becomes

infructuous. Hence, seek for dismissal of the petition as it

has become infructuous.

Memo is taken on record.

Petition is dismissed as having become infructuous.

SD/-

JUDGE

SMM/CT-ASC