Abdul Khuddus vs Smt Uma Bai
2022 Latest Caselaw 2775 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU


         DATED THIS THE 13TH DAY OF FEBRUARY 2015

                                     BEFORE

         THE HON'BLE MR.JUSTICE ANAND BYRAREDDY


              REGULAR FIRST APPEAL NO.543 OF 2013
              -----------------------------------------------------------

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

1.       ABDUL KHUDDUS
         S/O. LATE KHASIM SAB
         AGED ABOUT 60 YEARS.


2.       SHEKH BABU
         S/O. LATE KHASIM SAB
         AGED ABOUT 56 YEARS.


         BOTH ARE RESIDING AT
         M.S.PALYA VILLAGE, VIDYARANYAPURA POST,
         BENGALURU -560 097.
                                                              ... APPELLANTS
(BY SRI. K.SRINIVASA, ADVOCATE)

AND:
------

1.       SMT. UMA BAI
 RFA NO.543/2013                   2
----------------------------
        W/O. K.SHIVARAM
      AGED ABOUT 45 YEARS,
      RESIDING AT NO.41, BALAJI LAYOUT, M.S.PALYA,
      BENGALURU - 560 097.


2.    KRISHNA KUMAR
      S/O. ACHOTHA MANON
      AGED ABOUT 62 YEARS,
      RESIDING AT NO.516, BDA FLATS, NEELASANDRA
      BENGALURU -560 047.
                                                ....RESPONDENTS


      This    Regular First Appeal filed U/s 96 OF CPC, Against

the Judgment and Decree dated: 21.01.2013 passed in OS

No.3067/2008 on the file of the 39TH Additional City Civil and

Sessions Judge, Bengaluru, Decreeing the suit for permanent

injunction.


      This Regular First Appeal is coming on for orders on this

day, the Court made the following:

                               ORDER

None appears. There was a peremptory order on

12.06.2014 that if the office objections were not complied with

----------------------------

by 10.07.2014, the appeal would stand dismissed. On

10.07.2014, it was stated that the office objections have been

complied with and it was accordingly noted. When verified, it is

found that there are other office objections which have not been

complied with.

The counsel for the appellant remains absent. Hence, one

week's time is granted finally. In the event there is further non-

compliance, the appeal shall stand dismissed without further

orders.

Sd/-

JUDGE

NOTE:

Vide Order dated: 13/02/2015, Office objections not complied with. Hence appeal stands dismissed.

T By: KP                                                COPY

R By: AV

C By: KL                                              Sd/-
                                            ASSISTANT REGISTRAR