Sri B S Basavegowda vs Sri A Gangaiah
2021 Latest Caselaw 859 Kant

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  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.1723/2014

BETWEEN:

SRI. B.S.BASAVEGOWDA
S/O. LATE SHIVALINGE GOWDA
AGED ABOUT 51 YEARS
R/AT NO.144, 18TH 'A' MAIN ROAD
NEAR VENKATESHWARA
THEATRE, MUNESHWARA BLOCK
BENGALURU-560 026                       ... APPELLANT
(BY SRI HARINATHA, ADVOCATE-ABSENT)

AND:

SRI. A.GANGAIAH
S/O. ANDANAIAH
MAJOR
R/AT 1531/A, 'A' MAIN ROAD
NEAR VENKATESHWARA
THEATRE, MUNESHWARA BLOCK
BENGALURU-560 026                      ... RESPONDENT


     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 R/W ORDER 41 RULE 1 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 27.08.2014 PASSED IN
O.S.7858/2002 ON THE FILE OF XIV ADDITIONAL CITY CIVIL
JUDGE,    BENGALURU,    DISMISSING   THE   SUIT   FOR
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DECLARATION, POSSESSION, MANDATORY INJUNCTION AND
PERMANENT INJUNCTION.

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


                            JUDGMENT

None appears for the appellant. This Court on

10.10.2018 adjourned the appeal granting two weeks' time

for compliance with the office objections subject to the

condition that the appeal would be dismissed if there is

failure to comply with the office objections. Despite this

peremptory order, the office objections have not been

complied with. It is obvious that the concerned is not

interested in prosecuting the appeal. Therefore, the appeal

is dismissed for default.

SD/-

JUDGE

RB