Karnataka High Court
G G Reddappa vs A C Prabhakar Naidu on 9 September, 2024
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NC: 2024:KHC:36571
MFA No. 6199 of 2016
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF SEPTEMBER, 2024
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
MISCELLANEOUS FIRST APPEAL NO. 6199 OF 2016 (CPC)
BETWEEN:
G.G. REDDAPPA,
S/O GANGI REDDY,
AGED ABOUT 74 YEARS
TRUSTEE,
RAMAKRISHNA EDUCATION TRUST,
SRINIVASAPURA TOWN,
KOLAR DISTRICT - 563 131.
...APPELLANT
(BY SRI. M JAI PRAKASH REDDY, ADVOCATE)
AND:
1. A.C. PRABHAKAR NAIDU,
S/O. LATE CHANDRAPPA NAIDU,
AGED ABOUT 69 YEARS,
TRUSTEE & SECRETARY,
Digitally RAMAKRISHNA EDUCATION TRUST,
signed by
SUVARNA T SRINIVASAPURA TOWN,
KOLAR DISTRICT,
Location:
HIGH R/O NO.225/15, 2ND MAIN,
COURT OF BYRAPPA BLOCK,
KARNATAKA THYAGARAJANAGAR,
BANGALORE - 560 028.
2. D. JANAKI RAMARAO,
S/O. D. SESHAGIRI RAO,
AGED ABOUT 55 YEARS,
TRUSTEE,
RAMAKRISHNA EDUCATION TRUST,
MARUTHINAGAR,
SRINIVASAPURA TOWN,
KOLAR DISTRICT - 563 131.
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MFA No. 6199 of 2016
3. SMT. A.C. RUKMANIYAMMA,
W/O. S. MALLAPPA,
AGED ABOUT 66 YEARS,
TRUSTEE,
RAMAKRISHNA EDUCATION TRUST,
R/O.NO.118/1,
ANJANEYA TEMPLE STREET,
YEDIYUR,
JAYANAGAR 6TH BLOCK,
BANGALORE - 560 011.
4. M.V. NARASIMHA,
S/O. VENKATARAMANAPPA,
AGED ABOUT 75 YEARS,
TRUSTEE,
RAMAKRISHNA EDUCATION TRUST,
R/O NO.59/A,
RMV 2ND STAGE,
60 FEET ROAD,
BHUPASANDRA NEW EXTENSION,
BANGALORE - 560 094.
5. DR. T. SAMBAMURTHY,
SINCE DEAD BY LRS.
5(a) A.S. RAMAMURTHY,
S/O. LATE SAMBAMURTHY,
AGED ABOUT 50 YEARS,
R/O NO.695,
RAMAKRISHNA EXTENSION,
SRINIVASAPURA TOWN,
KOLAR DISTRICT - 563 131.
5(b) A.S. RAJASHEKAR NAIDU,
S/O. LATE SRI. SAMBAMURTHY,
AGED ABOUT 53 YEARS,
R/O NO.54, 55 HARSHA FARM HOUSE,
ANANTHAPURA VILLAGE,
SGN HALLI POST,
YELAHANKA,
BANGALORE - 560 064.
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NC: 2024:KHC:36571
MFA No. 6199 of 2016
5(c) ANURADHA @ T. UMA,
CLAIMS TO BE W/O T SAMBAMURTHY,
AGED ABOUT 49 YEARS,
R/O 2ND WARD,
NO.242-4, ABBAIAHGARI VEEDHI,
KADARI ROAD CROSS,
MADANAPALLI,
ANDHRAPRADESH.
5(d). KUM T.THANUSHA,
CLAIMS TO BE D/O. T. SAMBRAMURTHY,
AGED ABOUT 28 YEARS,
R/O 2ND WARD, NO.242-4,
ABBAIAHGARI VEEDHI,
KADARI ROAD CROSS,
MADANAPALLI,
ANDHRAPRADESH.
6. R.C. PAPI REDDY,
S/O LATE CHINNAPPA REDDY,
AGED ABOUT 79 YEARS
R/O MADARANKAPALLI VILLAGE,
RAYALPAD HOBLI,
SRINIVASAPUR TALUK,
KOLAR DISTRICT.
...RESPONDENTS
(BY SRI. P N RAJESWARA ADVOCATE FOR R1, R2 AND R3;
R5 (A) SERVED UNREPRESENTED;
SRI.S. MUBARAK BASHA ADVOCATE FOR R5 (C) AND (D);
SRI. K.N. CHANDRASHEKAR REDDY FOR R6;
R5(B) ARE DISMISSED)
THIS MFA FILED U/S.104 R/W ORDER 43 RULE 1 OF CPC,
AGAINST THE ORDER DATED31.01.2015 PASSED ON IA NO.1
IN O.S.NO.84/11 ON THE FILE OF THE 1ST ADDITIONAL
SENIOR CIVIL JUDGE, KOLAR, ALLOWING IA NO.1 FILED
U/O.39 RULE 1&2 OF CPC.
THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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NC: 2024:KHC:36571
MFA No. 6199 of 2016
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
ORAL JUDGMENT
Learned counsel for the appellant submits that the suit
itself is disposed off. Hence, the appeal has become
infructuous. Submission is taken on record.
2. Accordingly, the appeal is dismissed as infructuous.
3. All I.As., in the appeal, shall stand closed.
SD/-
(LALITHA KANNEGANTI)
JUDGE
BN
