Raghunath Manvi vs K Nagaraj
2022 Latest Caselaw 11433 Kant

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   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.1377/2005(SP)

BETWEEN

RAGHUNATH MANVI
S/O LATE DAVALAPPA
AGED 63 YEARS
R/A.NO.98, 26TH MAIN,
38TH CROSS, 9TH BLOCK
JAYANAGAR,
BANGALORE-560 069
                                         ...APPELLANT
(BY SRI N.RAMAKRISHNAN, SRI T.K.RAJAGOPALA
AND SRI.K.G.LAKSHMIPATHI, ADVOCATES- ABSENT )

AND

  K NAGARAJ
  BY HIS L.RS

1 . PARVATHI,
    W/O LATE NAGARAJ
    AGED ABOUT YEARS

2 . PADMA
    D/O LATE NAGARAJ
    AGED ABOUT YEARS

3 . JAYASHREE
    D/O LATE NAGARAJ
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  AGED ABOUT     YEARS

  ALL ARE R/AT NO.188/31,
  5TH MAIN ROAD
  14TH CROSS, VYALIKAVAL
  BANGALORE - 560 003
                                        ...RESPONDENTS

(BY SRI K.V.NARASIMHAN, ADVOCATE FOR C/R3;
SRI V.SRINIVAS, ADVOCATE FOR LR'S OF R3;
R1 AND R2 SERVED)

     THIS RFA IS FILED UNDER SECTION 96 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED:24.06.2005
PASSED IN O.S.NO.656/97 ON THE FILE OF THE II ADDL.
CIVIL JUDGE (SR.DN), BANGALORE RURAL DISTRICT,
BANGALORE, DISMSISING THE SUIT FOR SPECIFIC
PERFORMANCE    OF    CONTRACT     AND   PERMANENT
INJUNCTION.

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

                     JUDGMENT

Case called twice. None present on behalf of the

appellant and respondents.

Appeal is of the year 2005. Earlier also this court

had granted time to address the arguments by order

dated 01.08.2022.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

SBN