Naganathrao S/O Pundalik Rao vs G. Hemalatha W/O Shrihari
2026 Latest Caselaw 185 Kant

Karnataka High Court

Naganathrao S/O Pundalik Rao vs G. Hemalatha W/O Shrihari on 12 January, 2026

                                             -1-
                                                         NC: 2026:KHC-K:145
                                                    MFA No. 200943 of 2021


                   HC-KAR




                              IN THE HIGH COURT OF KARNATAKA

                                     KALABURAGI BENCH

                          DATED THIS THE 12TH DAY OF JANUARY, 2026

                                          BEFORE
                            THE HON'BLE MR. JUSTICE E.S.INDIRESH
                      MISCL. FIRST APPEAL NO. 200943 OF 2021 (CPC)


                   BETWEEN:

                   NAGANATHRAO S/O PUNDALIK RAO,
                   AGED ABOUT 64 YEARS, OCC: AGRICULTURE,
                   R/O. HOUSE NO. 15-4-283, BANK COLONY,
                   KUMBARWADI CROSS, MANHALLI ROAD,
                   BIDAR-585402.

                                                               ...APPELLANT

                   (BY SRI MANVENDRA REDDY, ADVOCATE)

                   AND:

Digitally signed   G. HEMALATHA W/O SHRIHARI,
by LUCYGRACE       AGED MAJOR,
Location: HIGH     OCC: AGRICULTURE AND HOUSE HOLD,
COURT OF
KARNATAKA          R/O.H.NO.9-5-A/32, SY NO.132,
                   IBRAHIM BAGH, NEKNAMPUR,
                   NEAR JK FUNCTION HALL,
                   NARSINGI, HYDERABAD,
                   TELANGANA STATE-500011.

                                                             ...RESPONDENT

                   (BY SRI GOURISH S. KHASHAMPUR, ADVOCATE)

                        THIS MFA IS FILED UNDER ORDER 43 RULE 1 (r) OF CPC
                   PRAYING TO ALLOW THIS APPEAL AND SET ASIDE THE ORDER
                               -2-
                                         NC: 2026:KHC-K:145
                                    MFA No. 200943 of 2021


HC-KAR




DATED 23.07.2021 PASSED ON I.A.NO.1 IN O.S.NO.27/2021
ON THE FILE OF THE II ADDL. SENIOR CIVIL JUDGE AND JMFC,
BIDAR, AND TO PASS ANY OTHER APPROPRIATE ORDERS.

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

CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH


                         ORAL JUDGMENT

It is submitted by the learned counsel appearing for

the appellant that, the relief sought for by the appellant

has become infructuous. Accordingly, sought for dismissal

of the appeal.

Having taken note of the memo dated 12.01.2026,

the appeal is dismissed as having become infructuous.

Sd/-

(E.S.INDIRESH) JUDGE

SB List No.: 1 Sl No.: 49 CT:PK