Smt. Venkatamma vs Smt Muniyamma @ Muna
2021 Latest Caselaw 846 Kant

                               -1-



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF JANUARY, 2021

                         BEFORE

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

          REGULAR FIRST APPEAL NO.1256/2012

BETWEEN:

SMT. VENKATAMMA
W/O. LATE CHIKKAMNIYAPPA
AGED ABOUT 62 YEARS
R/O VI CROSS, KUNDALAHALLI VILLAGE
DODDANAKKUNDI POST
K.R.PURAM HOBLI
BENGALURU SOUTH-560 037            ... APPELLANT
(BY SRI A.C.PATIL, ADVOCATE-ABSENT)

AND:

1.     SMT. MUNIYAMMA @ MUNA
       W/O. LATE NARAYANAPPA
       AGED ABOUT 57 YEARS

2.     SRI. TAYAPPA
       S/O. LATE NARAYANAPPA
       AGED ABOUT 41 YEARS
       RESIDING AT NO.13/1, II CROSS
       B.S.A ROAD, A.K.COLONY
       BENGALURU-05

3.     SRI. RAGHUNATH
       S/O. LATE NARAYANAPPA
       AGED ABOUT 32 YEARS
                              -2-



4.   SRI. VISHWANATH
     S/O. LATE NARAYANAPPA
     AGED ABOUT 27 YEARS

5.   SRI. VENKATESH
     S/O. LATE NARAYANAPPA
     AGED ABOUT 22 YEARS
     THE RESPONDENTS 1, 3 TO 5 ARE
     RESIDING AT NO.297
     VIII BLOCK, KORAMANGALA
     BENGALURU-95                  ... RESPONDENTS


(BY SRI RASHEED KHAN, ADVOCATE FOR R1 TO R5-ABSENT)

     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 R/W ORDER 41 RULE 1 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 29.2.2012 PASSED IN
O.S.NO.4222/2007 ON THE FILE OF THE VIII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BENGALURU, DECREEING
THE SUIT FOR PERMANENT INJUNCTION PARTITION AND
SEPARATE POSSESSION.

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


                       JUDGMENT

This Court on 18.12.2019 passed peremptory order

granting two weeks' time to file paper books. Paper books

are not filed. Though called twice even today, once in the

morning session and another time in the afternoon session,

none appears. 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

RB