Smt Gayathri vs Nil
2021 Latest Caselaw 5425 Kant

                                     M.F.A.No.3903/2019

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 3RD DAY OF DECEMBER 2021

                       BEFORE

        THE HON'BLE MRS JUSTICE K.S.MUDAGAL

 MISCELLANEOUS FIRST APPEAL NO.3903/2019 (ISA)

BETWEEN:

1.     SMT. GAYATHRI,
       D/O LATE D.V.VENKATARAJU,
       AGED 30 YEARS,

2.     SMT. PRAMILA,
       D/O LATE D.V.VENKATARAJU,
       AGED 28 YEARS,

3.     SMT. SHYAMALA,
       D/O LATE D.V.VENKATARAJU,
       AGED 26 YEARS,

4.     SMT. RANJITHA,
       D/O LATE D.V.VENKATARAJU,
       AGED 22 YEARS,

5.     SMT. KAVITHA
       SINCE DECEASED BY HER LRS
       A.MASTER TEJAS
       B.BABY MANISHA
       REPRESENTED BY THEIR FATHER
       SRI.SHANKAR

6.     MASTER D.V.MANJUNATH
       S/O LATE D.V.VENKATARAJU,
       AGED 14 YEARS,

       SINCE MINOR REPRESENTED BY HIS SISTER
       SMT. PRAMILA, 2ND APPELLANT IN THE
       ABOVE CASE.
       ALL ARE RESIDING AT
       GEDDALAPURA, THARABAHALLI,
                                          M.F.A.No.3903/2019

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       DEVANAGUNDI, HOSAKOTE,
       BANGALORE RURAL DISTRICT,
       BANGALORE.
                                              ...APPELLANTS

(BY SMT. PADMAVATHI S.SAVANUR, ADVOCATE [ABSENT])

AND:

NIL
                                             ...RESPONDENT

      THIS MFA IS FILED UNDER ORDER XLIII RULE 1(r) OF
CPC, PRAYING TO ALLOW THIS APPEAL AND SET ASIDE THE
ORDER DATED 13.02.2019 PASSED BY THE IV ADDITIONAL
SR. DIVISION JUDGE RURAL DISTRICT, BANGALORE.

     THIS MFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                    JUDGMENT

No representation for the appellants. The

peremptory order dated 21.01.2020 is not complied.

Therefore, the appeal is dismissed.

Sd/-

JUDGE

pgg