M Narayanappa (Deceased) vs Ananda Surana
2022 Latest Caselaw 2356 Kant

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   IN THE HIGH COURT OF KARNATAKA BENGALURU


           ON THE 20TH DAY OF JULY 2016


                     BEFORE


      THE HON'BLE MR.JUSTICE RAVI MALIMATH


     REGULAR SECOND APPEAL NO.2206 OF 2005


BETWEEN:

M.NARAYANAPPA
SINCE DECEASED BY HIS LRs

*1(a) SMT.SAVITHRAMMA
     W/O LATE M.NARAYANAPPA,
     AGED ABOUT 68 YEARS,
     OCCUPATION:HOUSEWIFE,
     RESIDING AT 618,
     VOKKALINGARA STREET, YELAHANKA,
     BENGALURU - 560 064.

1(b) SMT.N.VASANTHAKUMARI
     D/O LATE M.NARAYANAPPA,
     W/O T.K.THIMMAPPA,
     AGED ABOUT 50 YEARS,
     OCCUPATION:HOUSEWIFE,
     RESIDING AT 618,
     VOKKALINGARA STREET, YELAHANKA,
     BENGALURU - 560 064.
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1(c) SRI N.VASU
     S/O LATE M.NARAYANAPPA,
     AGED ABOUT 47 YEARS,
     RESIDING AT 618,
     VOKKALINGARA STREET, YELAHANKA,
     BENGALURU - 560 064.

1(d) SRI N.CHANDRASHEKAR
     S/O LATE M.NARAYANAPPA,
     AGED ABOUT 45 YEARS,
     OCCUPATION:BUSINESS,
     RESIDING AT 225,
     BALE ANJENAYA TEMPLE STREET,
     YELAHANKA,
     BENGALURU - 560 064.

1(e) Y.N.BALARAMA
     S/O LATE M.NARAYANAPPA,
     AGED ABOUT 43 YEARS,
     OCCUPATION:BUSINESS,
     RESIDING AT 618, 1ST FLOOR,
     VOKKALINGARA STREET, YELAHANKA,
     BENGALURU - 560 064.

1(f)   Y.N.KRISHNA
       S/O LATE M.NARAYANAPPA,
       AGED ABOUT 43 YEARS,
       OCCUPATION:AGRICULTURAL AND BUSINESS,
       RESIDING AT 1410, 1ST MAIN, 2ND CROSS,
       NEHRUNAGAR, YELAHANKA,
       BENGALURU - 560 064.               ...APPELLANTS


*CAUSETITLE AMENDMENT CARRIED OUT AS PER ORDER
DATED 07.04.2015
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(BY SMT.SAVITHRAMMA-A1(a),
SMT.N.VASANTHAKUMARI-A1(b),
SRI N.VASU-A1(c),
SRI N.CHANRASHEKAR-A1(d),         ABSENT
SRI Y.N.BALARAMA-A1(e),
SRI Y.N.KRISHNA-A1(f)- ABSENT)


AND:

ANANDA SURANA
S/O G.C.SURANA,
AGED ABOUT 33 YEARS,
RESIDING AT NO.407,
'A', WING QUEENS CORNER,
APARTMENT NO.3, QUEENS ROAD,
BENGALURU - 560 052.                ...RESPONDENT

(BY SRI PRABHAKAR D., ADVOCATE)

                       ****

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 22.09.2005
PASSED IN R.A.NO.9/99 ON THE FILE OF THE FAST TRACK
COURT-II, BENGALURU RURAL DISTRICT, BENGALURU
DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 20.11.1998 PASSED IN
OS.NO.392/1994 ON THE FILE OF THE CIVIL JUDGE,
(JR.DN.), DEVANAHALLI.


     THIS RSA COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIEVERED THE FOLLOWING:
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                         JUDGMENT

On all the three previous dates, the appellants were

absent. Today also, even though the matter was called on

two occasions, they are absent. It is apparent that the

appellants are not interested in prosecuting the appeal.

Consequently, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

Rsk/-