Mr M Muniraju vs Smt. Nagamma
2022 Latest Caselaw 2927 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 21st DAY OF FEBRUARY, 2022

                     BEFORE

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

           RFA. NO.1576 OF 2013(DEC)
                      C/W
           RFA.NO.1577 OF 2013(INJ)


IN RFA. NO.1576 OF 2013:

BETWEEN:
MR. M. MUNIRAJU
S/O LATE MUNIYAPPA,
AGED ABOUT 66 YEARS,
R/AT NO.1354, WARD NO.5,
SIDDENAYAKANAHALLI,
SHIVAPURA POST,
DODDABALLAPUR,
BANGALORE RURAL.                     ... APPELLANT

(BY ARAVIND M NEGLUR, ADV.-ABSENT)

AND:

SMT. NAGAMMA
W/O NARAYANAPPA,
AGED ABOUT 60 YEARS,
R/AT NO.17, II CROSS,
AK COLONY,
DODDABANASAWADI,
BANASAWADI POST,
BANGALORE-43.                    ... RESPONDENT

(BY SRI.K.MURUTHY, ADVOCATE)
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IN RFA. NO.1577 OF 2013:

BETWEEN:
MR. M. MUNIRAJU
S/O LATE MUNIYAPPA,
AGED ABOUT 66 YEARS,
R/AT NO.1354, WARD NO.5,
SIDDENAYAKANAHALLI,
SHIVAPURA POST,
DODDABALLAPUR,
BANGALORE RURAL.                     ... APPELLANT

(BY ARAVIND M NEGLUR, ADV.-ABSENT)

AND:

1.     SMT. NAGAMMA
       W/O NARAYANAPPA,
       AGED ABOUT 60 YEARS,
       R/AT NO.17, II CROSS,
       AK COLONY,
       DODDABANASAWADI,
       BANASAWADI POST,
       BANGALORE-43.

2.     D.ARUL DAS
       S/O LATE DAVID RATHNASWAMY,
       AGED ABOUT 58 YEARS,
       R/AT NO.23,
       MUDDAPPA ROAD CROSS,
       MARUTHI SEVANAGARA POST,
       BANGALORE-560033.        ... RESPONDENTS

(BY SRI.K.MURUTHY, ADVOCATE)

     RFA No.1576/2013 FILED UNDER SECTION 96
AND ORDER 41 RULE 1 OF CPC AGAINST THE
JUDGEMENT AND DECREE DATED 06.07.2013 PASSED
IN O.S.NO.6477/2010 ON THE FILE OF THE III
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                           3


BENGALURU DISMISSING THE SUIT FOR DECLARATION
AND POSSESSION.

     RFA NO.1577/2013 FILED UNDER SECTION 96
AND ORDER 41 RULE 1 OF CPC AGAINST THE
JUDGEMENT AND DECREE DATED 06.07.2013 PASSED
IN O.S.NO.6853/2010 ON THE FILE OF THE III
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU DISMISSING THE SUIT FOR PERMANENT
INJUNCITON.

    THESE APPEALS COMING ON FOR ORDERS,
THROUGH VIDEO CONFERENCING THIS DAY THE
COURT DELIVERED THE FOLLOWING:

                  JUDGMENT

Learned counsel for the appellant in both the

cases is absent. Appeals are of the year 2013.

There is no representation for the appellant's

counsel on previous occasions. It seems that

appellant is not interested in prosecuting the case.

Hence, Appeals are dismissed for non-prosecution.

Sd/-

JUDGE

JS/-