Shri K Nawab vs Smt Parvathamma
2021 Latest Caselaw 544 Kant

        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 8TH DAY OF JANUARY 2021

                          BEFORE

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

                  C.R.P. NO.522/2016 (SC)

BETWEEN :

SHRI. K.NAWAB
S/O. LATE ABDUL REHMAN
AGED ABOUT 59 YEARS
RESIDING AT: NO.35, 6TH CROSS
ROAD, 9TH MAIN ROAD
GUDDADAHALLI
BENGALURU-560026

ALSO AT:BHARAT AUTO ACCESSORIES
REPRESENTED BY ITS
PROPRIETOR SRI. K.NAWAB
NO.56, 10TH CROSS, W.C.ROAD, RAJAJINAGAR
BENGALURU-560010                            ... PETITIONER

(BY SRI. SHARATH BABU &
SMT. AZMA BEGUM, ADVOCATE-ABSENT)

AND :

SMT.PARVATHAMMA
W/O. SRI. MUNITHIMMAIAH
AGED ABOUT 57 YEARS
RESIDING AT:NO.592
2ND 'D' CROSS ROAD
3RD STAGE, 3RD BLOCK
                               2



BASAVESHWARNAGAR
BENGALURU-560079                             ... RESPONDENT

(BY SRI. N.SHIVAKUMAR, ADVOCATE)

     THIS CRP IS FILED UNDER SECTION 18 OF SMALL
CAUSES COURT ACT, AGAINST THE JUDGMENT AND DECREE
DATED 17.10.2016 PASSED IN S.C.NO.602/2016 ON THE FILE
OF THE XIX ADDL. SMALL CAUSES JUDGE, MACT AND XLI
ACMM, BENGALURU, PARTLY DECREEING THE SUIT FOR
RECOVERY OF POSSESSION AND MESNE PROFIT AT THE RATE
OF RS.30,000/- PER MONTH


     THIS PETITION COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:


                         ORDER

It is seen that there is repeated absence on behalf of the

petitioner. This Court on 14.10.2020 recorded the submission

that the possession of the subject property has been handed

over to the respondent and hence, the revision petition would

not survive for consideration. Despite this submission being

taken on record and the matter being adjourned, the learned

counsel for the petitioner has remained absent.

It could only be inferred that the petitioner is not

interested in prosecuting the petition. As such, the petition

stands dismissed.

SD/-

JUDGE

RB