Smt B Thulasi vs Smt B S Silpa
2025 Latest Caselaw 1890 Kant

Karnataka High Court

Smt B Thulasi vs Smt B S Silpa on 31 July, 2025

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                   -1-
                                                             NC: 2025:KHC:29615
                                                         MFA No. 7362 of 2018


                  HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 31ST DAY OF JULY, 2025

                                             BEFORE
                  THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
                 MISCELLANEOUS FIRST APPEAL NO. 7362 OF 2018 (CPC)
                 BETWEEN:

                 1.    SMT. B.THULASI
                       W/O SRI.B.K.BHASKARAN,
                       AGED ABOUT 48 YEARS,

                 2.    SMT. S.THILAKAVATHI
                       W/O SRI.K.SUNDARAMURTHY,
                       AGED ABOUT 63 YEARS,

                       BOTH OF THEM PRESENTLY R/AT NO.438,
                       7TH MAIN, 7TH CROSS,
                       MICO LAYOUT, BTM 2ND STAGE,
                       BANGALORE - 560 076.
                                                                   ...APPELLANTS
                 (BY SRI. NARAYANA.K., ADVOCATE)

Digitally signed by AND:
RAMYA D
Location: HIGH      SMT. B.S.SILPA
COURT OF            W/O SRI. DILIP KUMAR VALASA,
KARNATAKA
                 AGED ABOUT 36 YEARS,
                 R/AT NO 24, 6TH CROSS,
                 MUNESHWARA LAYOUT,
                 AYYAPPA NAGAR EXTN
                 K.R.PURAM, BANGALORE - 560 036.
                                                                  ...RESPONDENT
                 (BY SMT L MANJULA, ADVOCATE FOR C/R)

                      THIS MFA IS FILED UNDER SECTION 43 RULE 1(r) R/W
                 SECTION 151 OF CPC, AGAINST THE ORDER DATED 20.08.2018
                 PASSED ON I.A.NO.1/2018 AND 2/2018, ON THE FILE OF THE IV
                 ADDITIONAL CITY CIVIL & SESSIONS JUDGE, MAYOHALL UNIT,
                 BENGALURU, ALLOWING THE I.A.1/2018 FILED UNDER ORDER 39
                                 -2-
                                              NC: 2025:KHC:29615
                                          MFA No. 7362 of 2018


 HC-KAR



RULE 1 AND 2 OF CPC AND REJECTING THE I.A.2/2018 FILED BY THE
DEFENDANTS NO.1 AND 2 UNDER ORDER 39 RULE 4 R/W SECTION
151 OF CPC AND ETC.

     THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:      HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR


                        ORAL JUDGMENT

It is submitted that the suit itself has been disposed

of. Therefore, the appeal does not survive for

consideration.

2. The submission is placed on record.

3. The above appeal is dismissed as having

become infructuous.

Sd/-

(HANCHATE SANJEEVKUMAR) JUDGE ND