Mrs Lissi Mini vs Mr M Chandran
2025 Latest Caselaw 7911 Kant

Karnataka High Court

Mrs Lissi Mini vs Mr M Chandran on 1 September, 2025

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                         -1-
                                                        NC: 2025:KHC:33945
                                                    WP No. 7022 of 2022


             HC-KAR



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 1ST DAY OF SEPTEMBER, 2025

                                       BEFORE
                        THE HON'BLE MR. JUSTICE M.G.S. KAMAL
                      WRIT PETITION NO. 7022 OF 2022 (GM-CPC)
             BETWEEN:

             MRS LISSI MINI
             W/O K.B.JAYAKUMAR,
             AGED ABOUT 48 YEARS,
             R/AT NO.4/7, EMANUEL HOUSE,
             6TH CROSS, CHIKKABANAVARA POST,
             MEDARAHALLI,
             BENGALURU - 560 090.

             AN ALSO OFFICE AT
             NO.31/1-1, 5TH MAIN
             5TH CROSS,
             SAMPANGIRAMANAGAR
             BENGALURU - 560 027.
                                                              ...PETITIONER
             (BY SRI. SHRIHARI R DESHPANDE.,ADVOCATE)
Digitally
signed by
SUMA B N     AND:
Location:
HIGH COURT
OF           MR. M. CHANDRAN
KARNATAKA
             S/O LATE P.MUNISWAMY GOUNDAR,
             AGED ABOUT 56 YEARS,
             R/AT NO.73, "B2",
             RAMANAGAR, 2ND CROSS,
             HOSUR, TAMILNADU.
                                                             ...RESPONDENT
             (BY SRI. HANUMANTHA T., ADVOCATE FOR
                 SRI. ANNAIAH C V.,ADVOCATE)

                 THIS WP IS FILED UNDER ARTICLE 227 OF THE
             CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
             ORDER DATED 04.12.2021 PASSED ON IA NO.3 FILED U/OVI RULE
                                        -2-
                                                      NC: 2025:KHC:33945
                                                    WP No. 7022 of 2022


 HC-KAR



17 OF CPC IN OS NO.8361/2019 ON THE FILE OF HONBLE VII ADDL.
CITY CIVIL AND SESSION JUDGE, BENGALURU, CCH-19, IN OS
NO.8361/2019, VIDE ANNEXURE-A.

      THIS PETITION, COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:            HON'BLE MR. JUSTICE M.G.S. KAMAL


                               ORAL ORDER

Sri. T. Hanumanth, learned counsel appearing for Sri. Annaiah

C.V, learned counsel for respondent files a memo dated 01.09.2025,

which reads as under:

''The counsel for the Respondent submits that, the suit filed by the respondent in O.S.no.8361/2019 on the file of the City Civil Judge at Bangalore (CCH-19) is came to be Decreed on 05.08.2025, Hence the above writ petition is not maintainable, same may be taken on the record in the interest of justice. ''

2. Memo is also enclosed with a copy of judgment and decree

dated 05.08.2025 downloaded from the website.

3. Memo is taken on record.

4. In view of disposal of the above suit, petition is disposed of

as having become infructuous.

Sd/-

(M.G.S. KAMAL) JUDGE RL