Smt Bayamma vs Smt Lourdu Mary
2021 Latest Caselaw 733 Kant

                           -1-



     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.1764/2014
BETWEEN:
1.     SMT. BAYAMMA
       W/O LATE B.BACHE GOWDA,
       AGED ABOUT 67 YEARS

2.     SRI B. ASHWATHNARAYANA
       S/O LATE B.BACHE GOWDA,
       AGED ABOUT 47 YEARS

3.     SRI B VIJAYA KUMAR
       S/O LATE B.BACHE GOWDA,
       AGED ABOUT 45 YEARS

4.     SRI B RAMESH
       S/O LATE B.BACHE GOWDA,
       AGED ABOUT 42 YEARS

5.     SRI B LOKESH
       S/O LATE B.BACHE GOWDA,
       AGED ABOUT 40 YEARS

6.     SMT B MANJULA
       D/O LATE B.BACHE GOWDA,
       AGED ABOUT 36 YEARS,

7.     SMT B VARSHA
       S/O LATE B.BACHE GOWDA,
       AGED ABOUT 33 YEARS,
                               -2-



8.     KUM B NEELA
       S/O LATE B.BACHE GOWDA,
       AGED ABOUT 30 YEARS

       ALL R/O. KOMMASANDRA VILLAGE,
       VIJAYAPURA HOBLI,
       DEVANAHALLI TALUK,
       BANGALORE RURAL DISTRICT-562 110.
                                           ... APPELLANTS
(BY SRI. T K RAJAGOPALA, ADVOCATE)

AND:

1.     SMT LOURDU MARY
       W/O S.FRANCIS,
       AGED ABOUT 69 YEARS

2.     S FRANCIS
       S/O FRANCIS,
       AGED ABOUT 78 YEARS

3.     ALEXANDER
       S/O FRANCIS,
       AGED ABOUT 74 YEARS,

       ALL R/A:NO.758, 9TH "B" CROSS,
       4TH MAIN, 4TH BLOCK,
       HENNUR-BELLARY ROAD LAYOUT,
       HENNUR ST.THOMAS TOWN POST,
       BENGALURU - 560 084.
                                        ... RESPONDENTS

     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 (1) OF CPC AGAINST THE JUDGMENT AND
DECREE DATED 28.03.2014 PASSED IN O.S.NO.8276/2005
ON THE FILE OF THE III ADDL. CITY CIVIL AND SESSIONS
JUDGE,   BENGALURU     DISMISSING   THE   SUIT   FOR
DECLARATION AND PERMANENT INJUNCTION.
                               -3-




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

                         JUDGMENT

It is seen that though repeated opportunities have

been granted for compliance with the office objections over

all these years, necessary steps have not been taken.

None appears for the appellants though called twice today.

It is obvious that the concerned are not interested in

prosecuting the appeal. Therefore, the appeal is dismissed

for default.

SD/-

JUDGE

SA Ct:sr