Smt Dr K S Jayashree vs Shri Shreyas N
2026 Latest Caselaw 445 Kant

Karnataka High Court

Smt Dr K S Jayashree vs Shri Shreyas N on 22 January, 2026

                                                 -1-
                                                          NC: 2026:KHC:3717
                                                       MFA No. 7114 of 2016


                  HC-KAR



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 22ND DAY OF JANUARY, 2026

                                            BEFORE
                             THE HON'BLE MS. JUSTICE JYOTI M
                 MISCELLANEOUS FIRST APPEAL NO. 7114 OF 2016 (CPC)

                 BETWEEN:

                 SMT. DR. K.S.JAYASHREE,
                 W/O LATE DR. NATARAJ B.S.,
                 AGED ABOUT 66 YEARS
                 R/AT NO.9,"SHIVASHREE",
                 T.THIMMAIAH ROAD,
                 R.K.LAYOUT,
                 PADMANABHANAGAR,
                 BENGALURU-560 070.
                                                               ...APPELLANT
                 (BY SRI. ASHOK B.PATIL, ADVOCATE)

                 AND:

                    SHRI SHREYAS N.,
                    S/O LATE DR. NATARAJ B.S.,
Digitally signed by AGED ABOUT 30 YEARS,
PREMCHANDRA M R
Location: HIGH      R/AT NO.603,10TH CROSS,
COURT OF            K.R.ROAD, JAYANAGAR,
KARNATAKA           7TH BLOCK WEST,
                    BENGALURU-560 070.
                                                             ...RESPONDENT
                 (BY SRI. SHANMUKHAPPA, ADVOCATE)

                        THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                 SECTION 104 READ WITH ORDER 43 RULE 1(r) OF THE CODE
                 OF CIVIL PROCEDURE.
                                -2-
                                                NC: 2026:KHC:3717
                                           MFA No. 7114 of 2016


HC-KAR



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


                           ORAL ORDER

Sri.Ashok B.Patil., counsel for the appellant has appeared

in person.

Counsel for the appellant submits that a memo has been

filed stating that the appeal may be dismissed as having

become infructuous. Counsel, therefore, submits that the

memo may be placed on record and the appeal may be

dismissed as having become infructuous. When queried,

counsel submits that a conscious decision is taken about

infructuous of the appeal.

The oral submission and the memo is placed on record.

The Miscellaneous First Appeal is dismissed as having

become infructuous.

SD/-

(JYOTI M) JUDGE MRP List No.: 1 Sl No.: 63