Sri. Murthy R vs Smt. Vijayalakshmi
2022 Latest Caselaw 7946 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 01ST DAY OF JUNE, 2022

                          BEFORE

         THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

       MISCELLANEOUS FIRST APPEAL NO.9268/2015 (CPC)

BETWEEN:

SRI. MURTHY R.
S/O. LATE N. REDDIAPPA REDDY,
AGED ABOUT 37 YEARS,
R/AT NO. 49/1, 7TH MAIN ROAD,
15TH CROSS, SUBBARAJU LAYOUT,
LAKKASANDRA, BANGALORE.
                                           ... APPELLANT

(BY SRI. H. V. RAMACHANDRA RAO, ADVOCATE (ABSENT))

AND:

1.     SMT. VIJAYALAKSHMI
       W/O. JAGADISH REDDY,
       AGED ABOUT 53 YEARS,

2.     SRI. JAGADISH REDDY
       S/O. LATE GURAPPA REDDY,
       AGED ABOUT 61 YEARS,

       BOTH ARE R/AT NO.259,
       9TH MAIN, 15TH CROSS,
       LAKKASANDRA EXTN.
       BANGALORE - 560 027.
                                     ... RESPONDENTS

(BY SRI.B.T. PRASANNA KUMAR, ADVOCATE)
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     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER ORDER 43 RULE 1(r) OF CPC AGAINST THE
ORDER DATED 03.12.2015 PASSED ON IA NO.I IN O.S
NO.4484/2014 ON THE FILE OF THE XX ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, BANGALORE CITY,
DISMISSING IA NO.I FILED U/O 39 RULE 1 & 2 R/W
SEC.151 OF CPC.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR ADMISSION THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                         JUDGMENT

Perused the previous orders. There is continuous

absence on behalf of the appellant and none appears

even today. It is obvious that the concerned is not

interested in prosecuting the appeal. Therefore, the

appeal stands dismissed for default.

SD/-

JUDGE SA Ct:sr