Mahaboob Bi @ Smt. Khateja Bi vs Mohammed Khasim @ Jani
2026 Latest Caselaw 197 Kant

Karnataka High Court

Mahaboob Bi @ Smt. Khateja Bi vs Mohammed Khasim @ Jani on 13 January, 2026

                                             -1-
                                                         NC: 2026:KHC:1883
                                                      MFA No. 5031 of 2024


                   HC-KAR



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF JANUARY, 2026

                                           BEFORE
                               THE HON'BLE MS. JUSTICE JYOTI M
                   MISCELLANEOUS FIRST APPEAL NO. 5031 OF 2024 (CPC)

                   BETWEEN:

                   MAHABOOB BI @ SMT. KHATEJA BI
                   W/O. SRI. MOHAMED GHOUSE PEER
                   AGED ABOUT 70 YEARS,
                   RESIDING AT NO.10, 3RD CROSS,
                   4TH MAIN, V.R. PURAM,
                   PALACE GUTTAHALLI,
                   BENGALURU-560003.
                                                              ...APPELLANT
                   (BY SRI. NADEEM PASHA, ADVOCATE FOR
                       SRI. MOHAMED NASIRUDDIN, ADVOCATE)

                   AND:

                   MOHAMMED KHASIM @ JANI
                   S/O. LATE MOHAMMED IMAM,
Digitally signed
by THEJAS          AGED ABOUT 63 YEARS,
KUMAR N            R/AT. NO.440, SAMPIGE ROAD,
Location: HIGH     MALLESHWARAM, BENGALURU-560003.
COURT OF
KARNATAKA                                                   ...RESPONDENT
                   (BY SRI. AVINASH P., ADVOCATE)

                          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
                   ORDERS, THIS DAY, THE JUDGMENT WAS DELIVERED AS
                   UNDER:
                                  -2-
                                                   NC: 2026:KHC:1883
                                             MFA No. 5031 of 2024


HC-KAR



                         ORAL JUDGMENT

Mr.Nadeem Pasha, counsel for the appellant appeared in

person.

2. Counsel submits that a memo has been filed stating

that the appeal may be dismissed as having become

infructuous.

3. When queried, counsel submits that a conscious

decision is taken about dismissal of the petition as having

become infructuous.

4. The oral submission and the memo is placed on

record.

5. The appeal is dismissed as having become

infructuous.

SD/-

(JYOTI M) JUDGE

SS List No.: 1 Sl No.: 25