The Union Of India vs Shri Kuppaswamy Since Deceased By ...
2022 Latest Caselaw 11489 Kant

     IN THE HIGH COURT OF KARNATAKA AT BANGALORE


            DATED THIS THE 21ST DAY OF JULY 2014

                                    BEFORE

         THE HON'BLE MR.JUSTICE RAM MOHAN REDDY


             REGULAR FIRST APPEAL NO.1396 OF 2010
            --------------------------------------------------------------

BETWEEN:
---------------

THE UNION OF INDIA
BY ITS DEFENCE ESTATE OFFICER,
KARNATAKA AND GOA CIRCLE
KAMARAJ ROAD
BANGALORE - 560 042.
                                                             ... APPELLANT

(BY SRI. D SRINIVAS MURTHY & ASSOCIATES, ADVOCATES)



AND:
------

1.       SRI. KUPPASWAMY
         SINCE DECASED BY ITS
         LEGAL REPRESENTATIVES


1(a)     SMT. JAYAMMA
 RFA NO.1396/2010             2
----------------------------
1(b) SMT. K.CHANDRAKANTHA
       WIFE OF SRI. VENKATESH


1(C)   KASTOORI
       WIFE OF SHRI.PRAKASH


1(d)   SRI. K.SATHYANARAYANA


1(e)   SRI. K.PRAKASH


1(f)   SRI. K.ASHOK KUMAR


1(g)   SMT. K.ANASOOYA
       W/O. SRI. BALAKRISHNA


1(h)   SMT. K.HEMALATHA
       WIFE OF SRI. KARUNAKARAN


       ALL ARE RESIDING AT
       NO.48, KADIRENAPALYA
       INDIRANAGAR POST,
       BANGALORE - 560 038


2.     SMT. GOWRAMMA
3.     SMT. ASHA
4.     SRI. SRINIVASAN @ SESHA
 RFA NO.1396/2010                  3
----------------------------

5.      SMT. MALA
6.      SRI. SHEKAR
7.      SRI. MAHENDRA.


        2 IS THE WIFE AND
        3 TO 7 ARE THE CHILDREN OF
        LATE SRI. G. VENKATESH.


        2 TO 7 ARE JOINTLY
        RESIDING AT NO.19, DEVARAJA
        MUDALIYAR STREET
        SHIVANACHETTY GARDEN
        BANGALORE - 560 042.
                                                ....RESPONDENTS

(BY SRI. KESVY & CO., SHANMUKHAPPA, ADVOCATE FOR
R1(b) to R1(d), R1(f) to R1(h), R3, R4, R5, R6, R7)



        This      Regular First Appeal filed U/S. 96 O-XLI, R-1 of

CPC, Against the Judgment and Decree dated: 30.06.2009

passed in OS No.710/1994 on the file of the XXVII-Additional

City Civil Judge, Bangalore, Dismissing the Suit for declaration

and permanent injunction.
 RFA NO.1396/2010                4
----------------------------
        This Regular First Appeal is coming on for orders on this

day, the Court made the following:



                           ORDER

Learned Counsel for the appellant submits that steps were

taken on 18.7.2014 for issue of notice to Respondent No.1(a) to

(e) and Respondent No.2. If that is so, registry to verify and if

steps taken are not in conformity and any objections on the said

process memo, the appeal stands dismissed without reference to

the Bench.

Sd/-

JUDGE

NOTE:

Vide Order dated: 21/07/2014, Office objections not complied with. Hence appeal stands dismissed.

COPY

Sd/-

ASSISTANT REGISTRAR T By: KP R By: SL C By: CS