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Karnataka High Court

Sri Prem Prakash Sharma vs Sri Anand Kuppaswamy on 5 November, 2025

Author: V Srishananda

Bench: V Srishananda

                                              -1-
                                                           NC: 2025:KHC:44860
                                                        CRP No. 141 of 2020


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF NOVEMBER, 2025

                                           BEFORE
                            THE HON'BLE MR. JUSTICE V SRISHANANDA
                         CIVIL REVISION PETITION NO. 141 OF 2020 (SC)
                   BETWEEN:

                   1.    SRI PREM PRAKASH SHARMA
                         S/O R A SHARAMA
                         AGED ABOUT 43 YEARS,

                   2.    SMT PRATHIBA SHARMA
                         W/O PREM KUMAR SHARMA
                         AGED ABOUT 34 YEARS

                         BOTH ARE RESIDING AT VAKDEVI
                         NO.618/1, II MAIN
                         RAMESH NAGAR, VIBHUTHIPURA POST
                         BENGALURU - 560 037
                                                               ...PETITIONERS

                   (BY SRI. GOPALA GOWDA T.N., ADVOCATE - ABSENT)

Digitally signed
                   AND:
by
SHARADAVANI
B                  1.    SRI ANAND KUPPASWAMY
Location: High           S/O A KUPPASWAMY
Court of                 AGED ABOUT 43 YEARS,
Karnataka
                         RESIDING AT B-205, BRIGADE GATEWAY
                         MILK COLONY, MALLESHWARAM WEST
                         BENGALURU - 560 055
                                                               ...RESPONDENT
                   (BY SMT. VEENA, ADVOCATE FOR
                        SRI. GOVINDRAYA KAMATH K., ADVOCATE)
                               -2-
                                          NC: 2025:KHC:44860
                                        CRP No. 141 of 2020


HC-KAR




    THIS CRP IS FILED UNDER SECTION 18 OF SMALL
CAUSES COURTS ACT AGAINST THE JUDGMENT AND DECREE
DATED 04.12.2019 PASSED IN SC.NO.490/2018 ON THE FILE
OF THE X ADDITIONAL JUDGE, COURT OF SMALL CAUSES,
BENGALURU PARTLY DECREEING THE SUIT FOR EJECTMENT,
ARREARS OF RENT AND MESNE PROFITS.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA


                        ORAL ORDER

Learned counsel for the respondent has filed a memo. The memo reads as under:

"The undersigned counsel for the respondent submits that the above matter has become infructuous, as possession of the subject property has already been handed over to the respondent pursuant to the execution proceedings initiated by the respondent. In the circumstances stated above, it is most respectfully prayed that this Hon'ble Court may be pleased to dismiss the above matter as infructuous."

Placing the memo on record, revision petition is dismissed as it has rendered infructuous.

Sd/-

(V SRISHANANDA) JUDGE KAV List No.: 1 Sl No.: 6/CT-SG