Master Veerendara vs Sri Krishnappa
2021 Latest Caselaw 6024 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 13TH DAY OF DECEMBER, 2021

                        PRESENT

     THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

                           AND
      THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

       REGULAR FIRST APPEAL NO.792 OF 2015 (PAR)

BETWEEN :

1.     MASTER VEERENDARA
       S/O SRI. KRISHNAPPA
       AGED ABOUT 16 YEARS
       SINCE MINOR REPRESENTED BY
       NATURAL GUARDIAN/MOTHER
       SMT. RATHNAMMA
       W/O. KRISHNAPPA
       AGED ABOUT 44 YEARS,
       RESIDING AT YAKASIPURA VILLAGE
       KASABA HOBLI
       DODDABALLAPURA TALUK
       BANGALORE RURAL DISTRICT

2.     SRI. NANJE GOWDA
       S/O SRI. KRISHNAPPA
       AGED ABOUT 50 YEARS
       RESIDING AT LINGANAHALLI VILLAGE
       HESARAGHATTA HOBLI
       BANGALORE NORTH TALUK              ...APPELLANTS

(BY SHRI. B.K. CHANDRASHAKER, ADVOCATE - [ABSENT])

AND :

1.     SRI. KRISHNAPPA
       S/O LATE SRI. MUNIYAPPA
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     @ AYYANNA
     AGED ABOUT 72 YEARS
     RESIDING AT LINGANAHALLI VILLAGE
     HESARAGHATTA HOBLI
     BANGALORE NORTH TALUK-560 931

2.   SMT. SRIDEVI K
     D/O SRI. KRISHNAPPA
     AND W/O SRI. K.N. SESHADRIGOWDA
     AGED ABOUT 42 YEARS
     RESIDING AT NO.403
     8TH MAIN ROAD, HRBR LAYOUT
     1ST BLOCK KALYAN NAGAR
     BANGALORE-560 081

3.   SRI. NAGABHUSHAN
     S/O SRI. KRISHNAPPA
     AGED ABOUT 39 YEARS
     RESIDING AT KOLIPURA
     JALA HOBLI
     BANGALORE NORTH TALUK-560 934

4.   SMT. ANUSUYADEVI @ ANITHA
     D/O SRI. KRISHNAPPA
     AGED ABOUT 36 YEARS
     RESIDING AT RAJGHATTA
     KASABA HOBLI
     DODDABALLAPURA TALUK
     BANGALORE RURAL DISTRICT-563 021 ...RESPONDENTS



     THIS RFA IS FILED UNDER SEC.96 R/W ORDER XLI-A
AND XLI RULES 1 & 2 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 16.12.2014 PASSED IN O.S NO.1753/2008 C/W
O.S NO.1344/2012 ON THE FILE OF THE PRL. SENIOR CIVIL
JUDGE, BENGALURU RURAL DIST., BENGALURU, PARTLY
DECREEING THE SUIT FOR PARTITION

      THIS RFA COMING ON FOR ORDERS THIS         DAY,
P.S. DINESH KUMAR J, DELIVERED THE FOLLOWING:-
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                        JUDGMENT

On April 22, 2021, four weeks' time was granted for

compliance of office objections failing which the appeal

was ordered to be listed for dismissal.

2. None appears for the appellant. Till date, office

objections have not been complied with. Hence, appeal

is dismissed for non-prosecution.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

Yn.