Smt Jalajakshamma vs The Commissioner
2021 Latest Caselaw 1474 Kant

        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 28TH DAY OF JANUARY 2021

                          BEFORE

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

            REGULAR FIRST APPEAL NO. 219/2012
BETWEEN :

SMT. JALAJAKSHAMMA
W/O LATE P. GOVINDAIAH,
AGED ABOUT 58 YEARS
R/A NO.77/3, III PHASE
IV BLOCK, SHARADA COLONY
BASAVESHWARANAGAR
BENGALURU - 560 079.
                                           ... APPELLANT
(By SRI. M SHIVAPRAKASH., ADVOCATE)

AND :

1.      THE COMMISSIONER
        BANGALORE MAHANAGARA PALIKE
        BENGALURU - 560 001.

2.      THE ASISTANT EXECUTIVE ENGINEER
        BANGALORE MAHANAGARA PALIKE
        INCHARGE OF WARD NO.21
        AGRAHARA DASARAHALLI
        BENGALURU - 560 057.

3.      SRI M. SRINIVAS
        S/O LATE SUBBAIAH,
        AGED ABOUT 52 YEARS
        R/A JEDARAHALLI
        RAJAJINAGARA INDUSTRIAL ESTATE
                                2



     BENGALURU - 560 057.                    ... RESPONDENTS

(By SRI.K.V. MOHAN KUMAR., ADVOCATE FOR R1 & R2;
     VIDE ORDER DATED 30.08.2019 R3 IS DELETED))

     THIS APPEAL IS FILED UNDER SECTION 96 OF THE CPC,
AGAINST THE JUDGMENT AND DECREE DATED 23.09.2011
PASSED IN O.S. 9547/2004 ON THE FILE OF THE XXVII-ADDL.
CITY CIVIL JUDGE, BENGALURU, DISMISSING THE SUIT FOR
INJUNCTION.

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

                       JUDGMENT

None appears for the appellant though called twice.

None appeared for the appellant even on 18.01.2021 when

the appeal was adjourned to be called today affording last

chance for the learned counsel for the appellant to make his

submissions. It is obvious from the aforesaid that the

concerned is not interested in prosecuting the appeal.

Therefore, the appeal is dismissed for default.

SD/-

JUDGE

nv