Sri A Siddaiah vs Sri T R Rajanna
2026 Latest Caselaw 182 Kant

Karnataka High Court

Sri A Siddaiah vs Sri T R Rajanna on 12 January, 2026

                                               -1-
                                                            NC: 2026:KHC:1626
                                                         MFA No. 4092 of 2022


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF JANUARY, 2026

                                             BEFORE
                               THE HON'BLE MS. JUSTICE JYOTI M
                   MISCELLANEOUS FIRST APPEAL NO. 4092 OF 2022 (CPC)

                   BETWEEN:

                   SRI. A.SIDDAIAH
                   S/O. ALAIAH
                   AGED ABOUT 80 YEARS,
                   NO.4032/A, 12TH CROSS,
                   GANDHINAGAR, KRISHNARAJPET,
                   MANDYA - 571 401.
                                                                 ...APPELLANT
                   (BY SRI. C.V.SRINIVASA, ADVOCATE)

                   AND:

                   1.    SRI T.R.RAJANNA
                         S/O T.D.RAMAIAH
                         AGED ABOUT 51 YEARS,
                         R/AT NO.166/8, 1ST MAIN ROAD,
Digitally signed         V.K.RAMANNA BLOCK,
by THEJAS
KUMAR N                  NANDINI EXTENSION,
Location: HIGH           BENGALURU - 560 096.
COURT OF
KARNATAKA          2.    SMT. YASHODHA
                         W/O. T.R.RAJANNA
                         AGED ABOUT 41 YEARS,
                         R/AT NO.166/8, 1ST MAIN ROAD,
                         VK. RAMANNA BLOCK,
                         NANDINI EXTENSION,
                         BENGALURU - 560 096.
                                                              ...RESPONDENTS

                   (BY SRI. MOHAN KUMAR K.T., ADVOCATE FOR R1 AND R2)
                                   -2-
                                                  NC: 2026:KHC:1626
                                               MFA No. 4092 of 2022


HC-KAR



     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
ORDER 43 RULE 1(r) OF THE CODE OF CIVIL PROCEDURE.


     THIS MISCELLANEOUS FIRST APPEAL IS LISTED FOR
ADMISSION, THIS DAY, THE JUDGMENT WAS DELIVERED AS
UNDER:


                       ORAL JUDGMENT

Sri.C.V,Srinivasa, counsel for the appellant appeared in

person.

There is no representation on behalf of respondents.

2. Counsel for the appellant Sri.C.V.Srinivasa on

instruction from the appellant submits that a memo has been

filed stating that the appellant is not pressing the appeal.

Counsel therefore, submits that the memo may be placed on

record and the appeal may be disposed of as not pressed. He

further submits that the appellant is aged 86 years, hence, a

direction may be issued to the Trial Court to dispose of the suit

as expeditiously as possible.

3. When queried, counsel submits a conscious decision

is taken by him and the appellant about non pressing of the

appeal.

NC: 2026:KHC:1626

HC-KAR

4. Submission is noted. Memo is placed on record.

5. The appeal is disposed of as not pressed.

Taking note of the age of the appellant as 86 years, the

Trial Court is directed to dispose of the suit within eight months

from receipt of copy of this order.

SD/-

(JYOTI M) JUDGE

SS List No.: 1 Sl No.: 43