Sri Purakottagath Sayeed vs Sri Sadashiva Hegde
2021 Latest Caselaw 1478 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. 1469/2015 (MON)

BETWEEN :

SRI. PURAKOTTAGATH SAYEED
S/O KUNHI AHAMED KUTTY,
MAJOR
R/O # 26/4, 4TH CROSS,
RAJAPPA BLOCK,
CHURCH ROAD, J.C.NAGAR
BENGALURU - 560 006.
                                           ... APPELLANT
(By SRI. V. M. SHEELAVANT., ADVOCATE (ABSENT))


AND :

1.      SRI SADASHIVA HEGDE
        S/O BHOJA HEGDE,
        AGED ABOUT 48 YEARS,

2.      SRI.SUDHAKAR SHETTY
        S/O ANANDA SHETTY,
        AGED ABOUT 49 YEARS,

        BOTH ARE R/AT NEW KARAVALI
        DELUX RESTAURANT, S.C. ROAD,
        YESHWANTHPURA, BENGALURU - 560 022.
                                       ... RESPONDENTS
(By SRI. PRAKASH HEGDE.K, ADVOCATE FOR R1 & R2)
                                2



     THIS APPEAL IS FILED UNDER ORDER 41 RULE 1 R/W
SECTION 96 OF CPC., AGAINST THE JUDGMENT AND DECREE
DATED 29.04.2015 PASSED IN O.S. NO. 6994/2003 ON THE FILE
OF THE XXX ADDL. CITY CIVIL JUDGE, BENGALURU CITY,
DISMISSING THE SUIT FOR PERMANENT INJUCTION AND
RECOVERY OF MONEY.

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



                       JUDGMENT

None appears for the appellant. Perused the order

dated 21.01.2021. Though the appeal is adjourned to be

listed today as a last chance for the learned Counsel for the

appellant, he remains absent. It is obvious that the

concerned is not interested in prosecuting the appeal.

Therefore, the appeal is dismissed for default.

SD/-

JUDGE

nv