Sri Prabhakara vs Smt P N Saraswathi
2022 Latest Caselaw 2930 Kant

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

            R.F.A. NO.1382 OF 2008 (INJ)

BETWEEN:

SRI. PRABHAKARA
S/O SRI. ASWATHANARAYAN
AGED ABOUT 65 YEARS
R/AT NO.147, I 'H' CROSS
SHARADA COLONY
BASAVESWARA NAGAR
BANGALORE - 560 079                      ... APPELLANT

(BY SRI.M.P. NATARAJA, ADV. [ABSENT])

AND:

SMT. P. N. SARASWATHI
W/O SRI. P. NAGALINGESWARA
AGED ABOUT 56 YEARS
R/AT NO.10/1, I FLOOR
MITRA MAHAL, 5TH CROSS
UTTARADHI MUTT ROAD
SHANKARAPURAM
BANGALORE - 560 004                     ... RESPONDENT

(BY SRI.K.K.VASANTH, ADV. AND
    SRI. V. D. RAVI RAJ, ADV. FOR C/R
    IN CP 972/2008)
                                2



     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF THE CODE OF CIVIL PROCEDURE AGAINST
THE JUDGMENT AND DECREE DATED 06.09.2008 PASSED
IN OS NO.7825/2004 ON THE FILE OF THE XXXVIII
ADDITIONAL CITY CIVIL JUDGE, BANGALORE, DECREEING
THE SUIT FOR PERMANENT INJUNCTION.

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

                       JUDGMENT

Learned counsel for the appellant is present.

On previous occasions also it is noticed that learned

counsel for the appellant was absent. The appeal is of the

year 2008 and suit is of the year 2004. It appears that

appellant is not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

MH/-