N Krishna S/O Sri K Narayanaswamy vs Sri G David Raj S/O K George
2022 Latest Caselaw 2808 Kant

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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

  REGULAR FIRST APPEAL NO.1617 OF 2006(SP)

BETWEEN:

N.KRISHNA,
SON OF SRI.K.NARAYANASWAMY,
AGED ABOUT 55 YEARS,
NO.28, 5TH CROSS, ANEPALYA,
BANGALORE - 560 030.
                                       ...APPELLANT
(BY SRI. SACHIN V.R., ADVOCATE FOR
    M/S. C.V.NAGESH ASSTS., ADVOCATES (ABSENT))

AND:

SRI.G.DAVID RAJ,
S/O SRI.K.GEORGE,
AGED ABOUT 43 YEARS,
NO.9, CORPORATION QUARTERS,
WEST ROAD,
BANGALORE - 560 047.
                                     ...RESPONDENT
(BY SRI.VAMSHI KRISHNA, ADVOCATE)


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       THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF CPC, AGAINST THE JUDGMENT AND
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DECREE DATED 01.04.2006 PASSED IN O.S.NO.6662/1994
ON THE FILE OF THE V ADDL. CITY CIVIL JUDGE,
BANGALORE,       DISMISSING          THE   SUIT       FOR   SPECIFIC
PERFORMANCE AND PERMANENT INJUNCTION.


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

Learned counsel for the appellant is absent.

It is noticed that on 13.01.2022 also the learned

counsel for the appellant was absent and it was observed

that if none appeared on the next date of hearing, the

appeal would be dismissed for non-prosecution.

It appears that appellant is not interested in

prosecuting the case. Appeal is dismissed for non

prosecution.

Sd/-

JUDGE

sac*