Ashaktha Poshaka Sabha vs M/S Saremal Shivlal & Sons
2022 Latest Caselaw 11060 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 08TH DAY OF JUNE, 2016

                       BEFORE

       THE HON'BLE MRS. JUSTICE B.V. NAGARATHNA


         REGULAR FIRST APPEAL NO. 2177 OF 2011


BETWEEN

1.      ASHAKTHA POSHAKA SABHA,
        RAMAKKA TRUST,
        REP. BY ITS SECRETARY
        A.P.S. PAMADI R.,
        AGED ABOUT 60 YEARS,
        SAMPANGIRAMAIAH SHETTY,
        NO.2-13, ASHAKTHA POSHAKA
        SABHA ROAD, V.V. PURAM,
        BANGALORE - 560 004.

2.      B.L. SRINIVASA MURTHY,
        AGED ABOUT 76 YEARS,
        CHAIRMAN
        BOARD OF TRUSTEES,
        ASHAKTHA POSHAKA SABHA,
        RAMAKKA TRUST,
        NO.2-13, ASHAKTHA POSHAKA
        SABHA ROAD, V.V.PURAM,
        BANGALORE - 560 004.

3.      MAHANANDI NANJUNDA SHETTY
        AGED ABOUT 64 YEARS,
        ASHAKTHA POSHAKA TRUSTEE SABHA,
        RAMAKKA TRUST
        NO.2-13, ASHAKTHA POSHAKA
 RFA No.2177/11              2
-----------------------
        SABHA ROAD, V.V. PURAM,
        BANGALORE - 560 004.                   .. APPELLANTS

(BY SRI. V.B. SHIVA KUMAR, ADVOCATE)


AND

M/S. SAREMAL SHIVLAL AND SONS,
REP. BY ITS PARTNERS,

(1)   KANTHILAL S. RATHOD,
(2)   MEGHRAJ S. RATHOD,
(3)   SHIVLAL S. RATHOD,

ALL MAJORS, R/AT NO.152,
RANGASWAMY TEMPLE STREET,
BANGALORE - 560 002.
                                          ... RESPONDENTS

(BY SRI. A.Y.N. GUPTA AND OTHERS, ADVOCATES FOR R1
TO R3)


      This Regular First Appeal filed U/SEC.96(1) of CPC,

against the Judgment and Decree dated 02.08.2011 passed

in O.S. No.5006/2001 on the file of the XV-ADDL. CITY CIVIL

JUDGE,       BANGALORE    CITY,   dismissing    the   suit   for

ejectment.


      This Regular First Appeal is coming on for orders this

day, the Court made the following:
 RFA No.2177/11                 3
-----------------------
                          ORDER

Finally, six weeks time is granted to file paper book

failing which, the appeal stands dismissed without reference

to the Bench.

Sd/-

JUDGE

NOTE: Vide Court Order dt.08.06.2016, Office Objections

are not complied with. Hence Appeal stands dismissed.

T By: DS
R By: VS                                     COPY
C By: JS

                                             Sd/-

ASSISTANT REGISTRAR