Sri Dasharathi K. V vs Smt. Jambu Kannan
2026 Latest Caselaw 184 Kant

Karnataka High Court

Sri Dasharathi K. V vs Smt. Jambu Kannan on 12 January, 2026

                                               -1-
                                                             NC: 2026:KHC:1624
                                                        MFA No. 3976 of 2024


                   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. 3976 OF 2024 (CPC)

                   BETWEEN:

                   SRI DASHARATHI K.V.,
                   AGED ABOUT 71 YEARS,
                   S/O. LATE K.V.KANNAN,
                   R/AT APARTMENT NO.A1-513,
                   SHOBHA DEW FLOWER,
                   SARAKKI MAIN ROAD,
                   J.P.NAGAR, 1ST PHASE,
                   BENGALURU-560 078.
                                                                  ...APPELLANT
                   (BY SRI. MALLIKARJUN N.K., ADVOCATE FOR
                       SRI. SAMPATH A.,ADVOCATE)

                   AND:

                   1.    SMT. JAMBU KANNAN
Digitally signed
by THEJAS                AGED ABOUT 90 YEARS,
KUMAR N                  W/O. LATE K.V.KANNAN,
Location: HIGH           RESIDING AT FLAT NO. 104 AND 105,
COURT OF                 SRI SAILAM APARTMENT,
KARNATAKA
                         NO. 59, 4TH MAIN ROAD,
                         GAVIPURAM EXTENSION,
                         BENGALURU-560 019.

                   2.    SMT. SOWMYA DASHARATHI
                         AGED ABOUT 64 YEARS,
                         W/O. SRI. DASHARATHI K.V.,
                         R/AT APARTMENT NO.A1-513,
                         SHOBHA DEW FLOWER,
                         SARAKKI MAIN ROAD,
                              -2-
                                         NC: 2026:KHC:1624
                                    MFA No. 3976 of 2024


HC-KAR



     J.P.NAGAR, 1ST PHASE,
     BENGALURU-560 078.

3.   SMT. SHEELA SRIPATHI
     AGED ABOUT 62 YEARS,
     W/O. LATE SRIPATHI K.V.,

4.   SMT. SHRUTHI RANJANI K.V.
     AGED ABOUT 36 YEARS,
     D/O. LATE SRIPATHI K.V.,

5.   MS. K.V.SRINIDHI
     AGED ABOUT 34 YEARS,
     D/O. LATE SRIPATHI K.V.,

     RESPONDENTS NO. 3 TO 5 ARE
     RESIDING AT FLAT NO.402,
     SRI SAILAM APARTMENT,
     NO.59, 4TH MAIN ROAD,
     GAVIPURAM EXTENSION,
     BENGALURU-560 019.

6.   SRI. K.V.SUDARSHAN
     AGED ABOUT 31 YEARS,
     S/O. LATE SRIPATHI K.V.,
     RESIDING AT NO. 601,
     VEDANTH, 15TH CROSS,
     J.P.NAGAR, 1ST PHASE,
     SARAKKI, BENGALURU-560 019.

7.   M/S. S.G.K.INVESTMENT TRUST
     HAVING A REGISTERED OFFICE AT
     NO.855, 13TH MAIN, 3RD BLOCK, 4TH CROSS,
     KORAMANGALA, BENGALURU-560 034,
     REPRESENTED BY ITS AUTHORIZED SIGNATORY,
     MR. BALAKRISHNAN PALANIAPPAN.

8.   M/S. ONE WOLF VENTURES PVT. LTD.,
     A COMPANY REGISTERED UNDER
     THE INDIAN COMPANIES ACT 2013,
     HAVING ITS REGISTERED OFFICE AT
                                -3-
                                              NC: 2026:KHC:1624
                                         MFA No. 3976 of 2024


HC-KAR



    NO.169/3, 1ST FLOOR, 9TH CROSS,
    1ST STAGE, INDIRANAGAR,
    BENGALURU-560 038,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MR. SAJJID ALI AGA.
                                      ...RESPONDENTS

    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.Mallikarjun N.K., counsel on behalf of Sri.Sampath A.,

for the appellant appeared in person and submits that the

appeal may be dismissed as having become infructuous.

2. When queried, counsel submits that a conscious

decision is taken about dismissal of the appeal as infructuous.

3. The oral submission is placed on record.

4. Resultantly, the appeal is dismissed as having

become infructuous.

SD/-

(JYOTI M) JUDGE

SS List No.: 1 Sl No.: 53