Smt S Sunandamma vs Smt Mukthamba
2022 Latest Caselaw 2277 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 11TH DAY OF FEBRUARY, 2022

                    BEFORE

        THE HON'BLE MR. JUSTICE M.I.ARUN

            RFA NO.1393 OF 2008 (INJ)

BETWEEN:

SMT. S. SUNANDAMMA
WIFE OF JAYANNA
AGED ABOUT 38 YEARS,
RESIDENT OF RAMAKRISHNA LAYOUT,
9TH CROSS, SUMANAHALLI,
MAGADI MAIN ROAD,
BENGALURU-560 091.
                                   ... APPELLANT
(BY SRI.S. VASANTH MADHAV, ADVOCATE)(ABSENT)

AND:

SMT. MUKTHAMBA,
WIFE RUDRAN,
AGED 59 YEARS,
RESIDENG OF NO.216,
SARASWATHINAGAR,
VIJAYANAGAR EXTENSION,
BENGALURU-560 040.
                                  ... RESPONDENT
(BY SRI. V.B. SHIVAKUMAR, ADVOCATE)

     THIS RFA IS FILED UNDER SECTION 41 RULE 1
R/W SECTION 96 OF CPC, AGAINST THE JUDGMENT
AND   DECREE    DATED   04.06.2008 PASSED   IN
O.S.NO.8161/2003 ON THE FILE OF THE XVIII
ADDITIONAL    CITY   CIVIL  JUDGE,  CCH.NO.32,
BENGALURU CITY, DECREEING THE SUIT FOR
PERMANENT INJUNCTION.
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     THIS RFA COMING ON FOR 'FINAL HEARING, THIS
DAY THE COURT DELIVERED THE FOLLOWING:

                      JUDGMENT

None appears for the appellant.

2. Learned counsel for the respondent is

present and ready to address his arguments.

3. On 06.01.2022 also the learned counsel

for respondent was present and was ready to address

his arguments, while none appeared for the

appellant.

3. The appeal is of the year 2008 and the

suit is of the year 2003. It appears that the appellant

is not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

AG