Mr John Fredrick vs Mr Shiva Shanker S

Karnataka High Court

Mr John Fredrick vs Mr Shiva Shanker S on 26 March, 2026

                                          -1-
                                                     NC: 2026:KHC:17338
                                                    RFA No. 287 of 2025


              HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 26TH DAY OF MARCH, 2026

                                       BEFORE
                         THE HON'BLE MR. JUSTICE R. NATARAJ
                     REGULAR FIRST APPEAL NO. 287 OF 2025 (EJE)
              BETWEEN:

              MR. JOHN FREDRICK
              S/O. THANGARAJ
              AGED ABOUT 78 YEARS,
              R/AT.214, 9TH MAIN, 1ST BLOCK,
              HRBR LAYOUT, BANASAWADI,
              KALYAN NAGAR, BENGALURU-560043
                                                           ...APPELLANT
              (BY SRI. BALAKRISHNA V., ADVOCATE)

              AND:

              1.    MR .SHIVA SHANKER S
                    S/O. MR. C.SRINIVASAN,
                    AGED ABOUT 42 YEARS,
                    R/AT.NO.7, 1ST MAIN ROAD,
Digitally           RMV II STAGE, III BLOCK,
signed by
HEMALATHA J         M.S.R.NAGAR, SANJAYNAGAR,
Location:           BENGALURU-560054
HIGH COURT
OF            2.    ZIYU HOMES PVT.LTD.,
KARNATAKA           CIN NO.U45400KA201PTC128571
                    REPRESENTED BY ITS CEO AND FOUNDER
                    MR.AHMED ALI BAIG,
                    DIN NO.08581948
                    REGD.OFF NO.485, SN TOWERS,
                    2ND FLOOR, HRBR 3RD BLOCK, OPP. BDA COMPLEX
                    POLICE CHOWKI, BENGALURU 560043
                                                        ...RESPONDENTS
                                -2-
                                              NC: 2026:KHC:17338
                                             RFA No. 287 of 2025


 HC-KAR




      THIS RFA FILED UNDER SECTION 96 READ WITH ORDER
41 RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE
DATED 12.09.2024 PASSED IN OS NO.5926/2023 ON THE FILE
OF   V     ADDITIONAL   CITY   CIVIL   AND    SESSIONS   JUDGE,
BENGALURU., DECREEING THE SUIT FOR EJECTMENT.

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

CORAM: HON'BLE MR. JUSTICE R. NATARAJ


                        ORAL JUDGMENT

There is no representation for the appellant.

2. Even after granting seven opportunities, no steps are taken to comply the office objections.

3. Hence, the appeal is dismissed for non-compliance of office objections.

Sd/-

(R. NATARAJ) JUDGE HJ List No.: 1 Sl No.: 6