Sri C Ramakrishnaiah vs Sri Mohammadia Youths Welfare ...
2022 Latest Caselaw 2479 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 15TH DAY OF FEBRUARY, 2022

                      BEFORE

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

             R.F.A. NO.1644 OF 2006 (SP)

BETWEEN:

SRI C RAMAKRISHNAIAH
S/O AKKUR CHANNEGOWDA
MAJOR R/O HIS FARM HOUSE
SITUATED IN BANGALORE MYSORE
HIGH WAY NEAR SILK COCOON
MARKET RAMANAGARAM TOWN 571511           ... APPELLANT

(BY SRI.A. KRISHNA BHAT, ADV.[ABSENT])

AND:

SRI MOHAMMADIA YOUTHS
WELFARE SOCIETY
HAVING ITS OFFICE AT
RAMANAGARAM TOWN 571511
REP BY ITS OFFICE BEARERS

1.     THE PRESIDENT
       SRI MUDEER AGHA ALIAS
       SYED MUDEER AGHA, MAJOR

2.     THE SECRETARY
       SRI SYED ZAKHAULLA
       MAJOR                        ... RESPONDENTS

(BY SRI.ABDUL REYAZ, ADV. FOR R1 AND R2)
                              2




     THIS REGULAR FIRST APPEAL IS FILED UNDER
ORDER 41 RULE 1 AND 2 READ WITH SECTION 96 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 22.10.2002
PASSED IN O.S.NO.28/1990 ON THE FILE OF THE CIVIL
JUDGE (SR.DN) AND JMFC., RAMANAGARAM, DECREEING
THE SUIT FOR SPECIFIC PERFORMANCE.

     THIS REGULAR FIRST APPEAL COMING ON FOR
HEARING, THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                       JUDGMENT

None appears for the appellant.

On 06.01.2022, the following order was passed:-

"None appears though the matter is called out thrice. If none were to appear for the appellant on the next date of hearing, the appeal would be liable to be dismissed for non-prosecution.

Re-list on 15.02.2022."

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

MH/-