Sri B C Gopal vs Smt Chikkathayamma
2022 Latest Caselaw 2807 Kant

                            1

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 18TH DAY OF FEBRUARY, 2022

                        BEFORE

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

             RFA NO.1088 OF 2007 (MON)
BETWEEN:

SRI. B.C.GOPAL
S/O B.K.CHIKKASWAMY
AGED ABOUT 43 YEARS
TODDY CONTRACTOR
R/O BANNUR TOWN
T.NARASIPURA TALUK - 571 101           ... APPELLANT

(BY SRI.K.P.ASOKUMAR, ADV. [ABSENT])

AND:

1.     SMT. CHIKKATHAYAMMA
       WIDOW OF LATE K.S.SIDDEGOWDA
       AGED ABOUT 55 YEARS
       R/O SENAPATHI VILLAGE
       T.NARASIPURA TALUK
       MYSORE DISTRICT - 571 101

2.     SMT. VANITHA
       D/O K.S.SIDDEGOWDA
       AGED ABOUT 34 YEARS
       R/O SENAPATHI VILLAGE
       T.NARASIPURA TALUK
       MYSORE DISTRICT - 571 101

3.     SRI. PRATAP
       S/O K. SIDDEGOWDA
       AGED ABOUT 28 YEARS
       R/O SENAPATHI VILLAGE
       T.NARASIPURA TALUK
       MYSORE DISTRICT - 571 101
                                 2

4.     SRI. VIJAYAKUMAR
       S/O K.S.SIDDEGOWDA
       AGED ABOUT 31 YEARS
       R/O SENAPATHI VILLAGE
       T.NARASIPURA TALUK
       MYSORE DISTRICT - 571 101          ... RESPONDENTS

(BY SRI.H.C.SHIVARAMU, ADV. FOR R1 TO R4)

     THIS RFA IS FILED UNDER SECTION 96 READ WITH
ORDER 41 RULES 1 AND 2 OF CPC, AGAINST THE JUDGMENT
AND DECREE DATED 20.03.2007 PASSED IN OS.NO.228/2001
ON THE FILE OF THE CIVIL JUDGE (SR.DN), T.NARASIPURA,
DISMISSING THE SUIT FOR RECOVERY OF MONEY WITH COST
BY AWARDING COMPENSATORY COST OF RS.3,000/- TO THE
RESPONDENTS HEREIN.

     THIS RFA COMING ON FOR HEARING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                        JUDGMENT

None appears for the appellant. The appeal is of the

year 2007. It is seen that learned counsel for the

appellant was absent on 24.03.2021 and also on

13.01.2022. It appears that the appellant is not interested

in prosecuting the appeal. The appeal is accordingly

dismissed for non-prosecution.

Sd/-

JUDGE

hkh.