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Adarsha Education Society vs Dr B Prasanna Kumar
2022 Latest Caselaw 1594 Kant

Citation : 2022 Latest Caselaw 1594 Kant
Judgement Date : 2 February, 2022

Karnataka High Court
Adarsha Education Society vs Dr B Prasanna Kumar on 2 February, 2022
Bench: N S Gowda
                            1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF FEBRUARY, 2022

                         BEFORE

       THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

               R.S.A. No.847/2017 (DEC)

BETWEEN:

ADARSHA EDUCATION SOCIETY,
KIRUGAVALU, MALAVALLI TALUK,
REPRESENTED BY ITS
SECRETARY SRI. C. NAGARAJU,
AGED ABOUT 65 YEARS,
S/O LATE SRI. CHANNEGOWDA,
R/OF KIRUGAVALU VILLAGE,
MALAVALLI TALUK,
MANDYA DISTRICT - 571 440.                 ... APPELLANT

(BY SRI.C.SHANKAR REDDY, ADV.)

AND:

1.     DR. B. PRASANNA KUMAR,
       AGED ABOUT 43 YEARS,
       S/O SRI. BETTEGOWDA,
       HINDU, R/AT : KALA NILAYA, FIRST FLOOR,
       GOWTHAM EXTENSION,
       WARD NO.30, 3RD MAIN,
       ARAKESHWARANAGAR,
       GUTHALU, MANDYA - 571 401.
       NOW AT NO. 2298, II CROSS,
       GANDHINAGARA,
       MANDYA CITY - 571 401.

2.     SMT. JAYAMMA,
       AGED ABOUT 88 YEARS,
       W/O LATE SRI. BASAVAIAH,
       R/AT SHANKARANAGARA,
                          2



     III MAIN ROAD,
     NEAR VENKATRESH KALYANA MANTAPA,
     MANDYA - 571 401.

3.   SRI. NANJUNDAIAH,
     AGED ABOUT 73 YEARS,
     S/O LATE SRI. MALAIAH,
     VALAGARAHALLI VILLAGE,
     MADDUR TALUK - 571 425.

4.   SMT. SHARADAMMA,
     (HER CORRECT NAME IS
     SMT. SHAKUNTHALA
     W/O. SRI. C NAGARAJU),
     AGED ABOUT 47 YEARS,
     W/O PANCHAYATH SECRETARY,
     R/AT KIRUGAVALU,
     MALAVALLI TALUK - 571 440.

5.   SMT. ARUNDHATHI,
     AGED ABOUT 44 YEARS,
     D/O SRI. H. BASAVAIAH,
     R/AT KANAKAPURA,
     RAMANAGARAM DISTRICT - 562 117.

6.   SMT. VANI,
     AGED ABOUT 38 YEARS,
     D/O. SRI. H BASAVAIAH,
     R/AT SHANKARANAGAR, 3RD MAIN ROAD,
     NEAR AVALAKKI MILL,
     MANDYA CITY - 571 401.

7.   SRI. ANANDA,
     AGED ABOUT 62 YEARS,
     S/O SRI. BASAVAIAH,
     COMPOUNDER, GENERAL HOSPITAL,
     CHANNAPATTANA,
     RAMANAGARAM DISTRICT - 562 117.

8.   SRI. RAVIKUMAR,
     AGED ABOUT 51 YEARS,
     S/O SRI. H. BASAVAIAH,
     R/AT HALEBOODANURU VILLAGE,
                            3



      KASABA HOBLI, MANDYA TALUK - 571 401.

9.    SRI. TAPATTI,
      AGED ABOUT 43 YEARS,
      S/O SRI. H. BASAVAIAH,
      R/AT NAGAVARA VILLAGE,
      CHANNAPATNA TALUK,
      RAMANAGARA DISTRICT - 562 117.

10.   SRI. SRINIVASU,
      AGED ABOUT 43 YEARS,
      AUTO DIRIVER,
      MADDUR BUS STAND,
      MADDUR, MANDYA DISTRICT - 571 401.

11.   SRI. BHAVA,
      AGED ABOUT 41 YEARS,
      S/O SRI. H. BASAVAIAH,
      R/AT SHANKARNAGAR,
      3RD MAIN ROAD, NEAR AVALAKKI MILL,
      MANDYA CITY - 571 401.

12.   SRI. MOORTHY,
      AGED ABOUT 34 YEARS,
      S/O SRI. H. BASAVAIAH,
      R/AT SHANKARANAGAR,
      3RD MAIN ROAD, NEAR AVALAKKI MILL,
      MANDYA CITY - 571 401.

13.  SRI. PUSHPARAJ,
     (AUTO DRIVER),
     AGED ABOUT 31 YEARS,
     S/O SRI. H. BASAVAIAH,
     R/AT SHANKARANAGAR,
     3RD MAIN ROAD, NEAR AVALAKKI MILL,
     MANDYA CITY - 571 401.
                                      ... RESPONDENTS
(BY SRI.L.RAJA, ADVOCATE FOR R1;
    R4, R6 AND R9 - SERVED)

    THIS APPEAL IS FILED UNDER SECTION 100 R/W
ORDER XLII RULE 1 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 19.10.2016 PASSED IN RA NO.29/2016 ON
                               4



THE FILE OF THE IV ADDL. DISTRICT AND SESSIONS JUDGE,
MANDYA, DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 16.3.2016 PASSED IN OS
NO.26/2004 ON THE FILE OF THE I ADDL. SENIOR CIVIL
JUDGE AND CJ,. MANDYA.

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


                          JUDGMENT

Sri C Shankar Reddy, learned counsel for the appellant

submits that the appellant has taken back the papers and

despite intimation to him telephonically, he has not taken

steps to engage another counsel.

2. On the request of the learned counsel with similar

submission, the matter was adjourned on 28.01.2022.

3. It appears that the appellant is not interested in

prosecuting the appeal. Consequently, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

BRN

 
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