P Rajendran vs Prestige Acropolis Apartments ...
2021 Latest Caselaw 1168 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF JANUARY, 2021

                       BEFORE

       THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

          REGULAR FIRST APPEAL NO.1105/2015

BETWEEN:

1.     P.RAJENDRAN
       S/O.: KUNNAPPA NAIR
       AGED ABOUT 46 YEARS

2.     BOBBY RAJENDRAN
       W/O.: P.RAJENDRAN
       AGED ABOUT 44 YEARS

       BOTH ARE RESIDING AT:
       FLAT NO:006, (SPARIA BLOCK)
       MUNICIPAL NO:20, GROUND FLOOR
       PRESTIGE ACROPOLIS APARTMENT
       HOSUR ROAD, BENGALURU-560029
                                       ... APPELLANTS
(BY SRI S.M. ANEES AHAMED, ADVOCATE-ABSENT)

AND:
PRESTIGE ACROPOLIS APARTMENTS
OWNERS ASSOCIATION
NO:20, HOSUR ROAD
BENGALURU-560029
REPRESENTED BY ITS SECRETARY
AFRID RAMAN
AGED MAJOR                             ... RESPONDENT

(BY SRI P.M.MATHEW, ADVOCATE)
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     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 25.03.2015 PASSED IN O.S.NO.7409/2007
ON THE FILE OF THE XVIII ADDITIONAL CITY CIVIL JUDGE,
BENGALURU, DISMISSED THE SUIT FOR PERMANENT
INJUNCTION.

    THIS REGULAR FIRST APPEAL COMING ON                FOR
ADMISSION THIS DAY, THE COURT DELIVERED                THE
FOLLOWING:

                        JUDGMENT

It is seen that there is repeated nonappearance on

behalf of the appellants. None appeared for the appellants

on 11.12.2020 as well as on 11.01.2021, and this appeal is

adjourned to be listed today as a last chance. None appears

for the appellants even today. It is obvious that the

concerned is not interested in prosecuting the appeal.

Therefore, the appeal is dismissed for default.

SD/-

JUDGE

RB