Sri K V Narayanappa vs Sri S H Viswakumar
2021 Latest Caselaw 731 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 12TH DAY OF JANUARY, 2021

                           BEFORE

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

          REGULAR FIRST APPEAL NO. 2032 OF 2012

BETWEEN:

SRI K. V. NARAYANAPPA
S/O LATE SRI. VENKATAPPA
AGED ABOUT 75 YEARS
R/AT NO.1984/A, 18TH MAIN,
4TH 'T' BLOCK, JAYANAGAR,
BENGALURU - 41.
                                               ... APPELLANT
(BY SRI. K. ABHINAV ANAND, ADVOCATE)

AND:

1.     SRI S. H. VISWAKUMAR
       S/O LATE SRI. HANUMANTHAPPA
       AGED ABOUT 58 YEARS
       R /AT NO.22, 14TH MAIN,
       6TH CROSS, CHANDRA LAYOUT,
       BENGALURU - 560 072.

2.     SMT. LAKSHMAMMA
       ADDRESS NOT KNOWN.
       (DELETED VIDE COURT ORDER DATED 30.08.2013)
                                            ... RESPONDENT

     THIS REGULAR FIRST APPEAL IS FILED UNDER ORDER 41
RULE 1 AND SECTION 96 OF CPC AGAINST THE JUDGMENT
AND DECREE DATED 17.11.2012 PASSED IN O.S. 4947/2009 ON
THE FILE OF XXX ADDL. CITY CIVIL JUDGE, BENGALURU,
DECREEING THE SUIT FOR RECOVERY OF MONEY.
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     THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, THE COURT DELIVERED THE FOLLOWING:


                           JUDGMENT

Sri K. Abhinav Anand, learned counsel on record for the

appellant submits that the appellant has taken back the

records way back in the month of September 2013 under

appropriate acknowledgment.

It is seen that no steps have been taken to make

alternative arrangements. It becomes obvious that the

appellant is not interested in prosecuting the appeal.

Therefore, the appeal stands dismissed for default.

SD/-

JUDGE

SA Ct:sr