Smt. Rathnamma vs Smt. Savithramma
2021 Latest Caselaw 6038 Kant

                            1




 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.1186 OF 2013 (PAR)

BETWEEN :

SMT. RATHNAMMA W/O LATE SRI. VENUGOPAL
D/O LATE SRI. MUNIYAPPA
AGED ABOUT 44 YEARS
R/AT NO.9, SUNKENAHALLI
BULL TEMPLE ROAD
BANGALORE-560 019                      ...APPELLANT

(BY SHRI. P. VENKATA SHIVA REDDY, ADVOCATE - [ABSENT])

AND :

1.    SMT. SAVITHRAMMA W/O LATE SRI. MUNIYAPPA
      AGED ABOUT 63 YEARS
      R/AT 3RD CROSS,
      NYANAPPANAHALLI VILLAGE
      BEGUR POST, BANGALORE-58

2.    SRI. VENKATESH S/O LATE SRI. MUNIYAPPA
      AGED ABOUT 46 YEARS
      R/AT 3RD CROSS,
      NYANAPPANAHALLI VILLAGE
      BEGUR POST
      BANGALORE-58

3.    SRI.G. PRASAD REDDY S/O G. SRINIVASA REDDY
      AGED ABOUT 54 YEARS
      R/AT NO.659, 5TH CROSS,
                               2




      3RD BLOCK, KORAMANGALA
      BANGALORE-560 034

4.    SRI. H.R. RAVICHANDRA
      S/O LATE R. RAJASHEKARA REDDY
      AGED ABOUT 45 YEARS
      R/AT NO.551, 16TH "A" MAIN
      3RD BLOCK, KORAMANGALA
      BANGALORE-560 034                    ...RESPONDENTS

     THIS RFA IS FILED UNDER ORDER 41, RULE-1 SEC.96 OF
CPC, AGAINST THE JUDGMENT AND DECREE DATED.23.01.2013
PASSED IN O.S.856/2005 ON THE FILE OF THE I-ADDL. SENIOR
CIVIL JUDGE, BENGALURU RURAL DISTRICT, BENGALURU,
DISMISSING THE SUIT FOR PARTITION AND SEPARATE
POSSESSION.

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

                         JUDGMENT

This appeal is of the year 2013. None appears for the

appellant. Till date, second set of appeal papers have not

been filed. Hence, appeal is dismissed for non-prosecution.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

Yn