Mr M Gregery vs Mr Anil Kumar Taparia S/O Jaikisan ...
2022 Latest Caselaw 3361 Kant

                          1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 25TH DAY OF FEBRUARY, 2022

                        BEFORE

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

                RFA NO.1752 OF 2006

BETWEEN:

1.     MR. M. GREGERY
       PARISH PRIEST,
       MAJOR, ST. JAMES CHURCH,
       MARIANNANA PALYA,
       H.A. FARM, P.O.,
       BENGALURU-560 024.

2.     MR. ANTHONY
       S/O. BILLAMANE CHINNAPPA,
       MAJOR,

3.     MR. SOLOMAN
       S/O. ARTHAPPA,
       MAJOR.

       APPELLANTS 2 AND 3 ARE
       RESIDING AT MARIAYANNANA PALYA
       H.A. FARM POST, BENGALURU-560 084.

                                      ... APPELLANTS

(BY SRI. K.S. NAGARAJA RAO AND ASSOCIATES,
   ADVOCATE)(ABSENT)

AND:

1.     MR. ANIL KUMAR TAPARIA
       S/O. JAIKISAN TAPARIA
       RAMABHADRA COMPLEX,
       II FLOOR, 4/5 PC LANE,
                           2


     SJP ROAD CROSS,
     BENGALURU-560 002.

2.   MR. M. KANIKRAJ
     S/O. AROGYAPPA,
     MAJOR,
     RESIDING AT
     MARIAYANNANA PALYA,
     H.A. FARM POST,
     BENGALURU-560 084.
                                 ... RESPONDENTS
(BY SRI.SHANKARAIAH.B, ADVOCATE FOR R1;
    VIDE ORDER DATED 05.09.2006 NOTICE TO
    R2 IS DISPENSED WITH)

     THIS RFA IS FILED UNDER SECTION 96 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED
23.06.2006 PASSED IN O.S.No.4620/2002 ON THE FILE
OF THE V ADDITIONAL CITY CIVIL JUDGE, BENGALURU,
DECREEING THE SUIT FOR PERMANENT INJUNCTION.

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

                     JUDGMENT

It is seen that learned counsel for the appellants

has been absent on last three occasions. It appears

that appellant is not interested in prosecuting the

appeal. The appeal is dismissed for non-prosecution.

Sd/-

JUDGE

AG