Smt Sharada vs Sri Hanumantharayappa
2022 Latest Caselaw 11430 Kant

                           1




   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17TH DAY OF AUGUST, 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE V. SRISHANANDA

              R.F.A.No.909/2016(INJ)

BETWEEN

1 . SMT SHARADA
    W/O SRI. C.LAKSHMAIAH,
    AGED ABOUT 66 YEARS,
    R/AT NO.11-1-1,
    BALAJI RESIDENCY, UPPAL,
    HYDERABAD-500039.

2 . SRI. RAVICHANDRA C.L
    S/O SRI. LAKSHMAIAH,
    AGED ABOUT 41 YEARS,
    R/AT NO.11-1-1,
    BALAJI RESIDENCY, UPPAL,
    HYDERABAD-500039.
                                       ...APPELLANTS
(BY SRI KRISHNAMURTHY H J, ADVOCATE -ABSENT)

AND

SRI HANUMANTHARAYAPPA
S/O ARASAPPA,
AGED ABOUT 48 YEARS,
R/AT NO.9,
KONANAKUNTE VILLAGE,
UTTARAHALLI HOBLI,
BANGALORE-560062.
                                       ...RESPONDENT
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     THIS RFA IS FILED UNDER ORDER 41 OF CPC.,
AGAINST THE JUDGMENT DATED 17.02.2016 PASSED IN
O.S.NO.2749/2008 ON THE FILE OF THE XXXIX ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BANGALORE CITY,
PARTLY DECREEING THE SUIT FOR INJUNCTION.

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

                       JUDGMENT

None present on behalf of the appellants.

Office objections are not complied.

Appeal is of the year 2016.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

SBN