V Chandrappa S/O Late Eranna vs State Of Karnataka
2022 Latest Caselaw 3181 Kant

                            1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 23RD DAY OF FEBRUARY, 2022

                        BEFORE

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

               RFA NO.718 OF 2010 (INJ)

BETWEEN:

1.     V.CHANDRAPPA
       S/O LATE ERANNA
       AGED ABOUT 60 YEARS
       R/A NO. 21 (OLD SY. NO. 2/3)
       SAJJEPALYA, BANGALORE

2.     SRI.C.HARISH
       S/O SRI V.CHANDRAPPA
       AGED ABOUT 34 YEARS
       R/AT NO. 21 (OLD SY. NO. 2/3)
       SAJJEPALYA, BANGALORE

3.     SMT. V.RADHA MANI
       W/O SRI. V.CHANDRAPPA
       AGED ABOUT 56 YEARS
       R/AT NO. 21 (OLD SY. NO.2/3)
       SAJJEPALYA, BANGALORE           ... APPELLANTS

(APPELLANT NOS.1 TO 3 ARE SERVED AND
     UNREPRESENTED [ABSENT])

AND:

1.     STATE OF KARNATAKA
       BY ITS SECRETARY
       DEPT. OF REVENUE
       VIDHANA SOUDHA
                              2


       DR. AMBEDKAR VEEDHI
       BANGALORE - 560 001

2.     THE DEPUTY COMISSIONER
       BANGALORE NORTH TALUK
       BANGALORE

3.     THE ASST. COMISSIONER
       BANGALORE NORTH TALUK
       BANGALORE

4.     THE TAHSILDAR
       BANGALORE NORTH TALUK
       TALUK OFFICE, K.G. ROAD
       BANGALORE 560 009                 ... RESPONDENTS

(BY SRI.RAMESH GOWDA A., AGA)

     THIS RFA IS FILED UNDER SECTION 96(1) OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 13.04.2010
PASSED IN OS.NO.8275/2006 ON THE FILE OF THE IX
ADDITIONAL    CITY    CIVIL  JUDGE,   BANGALORE,
DISMISSING THE SUIT FOR PERMANENT INJUNCTION.

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

                       JUDGMENT

The appellants are neither present before the Court

nor represented by any Advocate. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE hkh.