Sri Narayan Bohara vs Sri M Jayashankar
2022 Latest Caselaw 7947 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.2181/2021 (CPC)

BETWEEN:
SRI NARAYAN BOHARA
SON OF PREMA BOHARA
AGED ABOUT 22 YEARS,
RESIDING AT NO.84
2ND CROSS, HUTCHINSA ROAD,
ST. THOMAS TOWN
BENGALURU - 560 084.
                                           ... APPELLANT

(BY SRI.KASTUBH JAGIRDHAR, ADVOCATE (ABSENT))

AND:

1.     SRI. M JAYASHANKAR
       SON OF LATE MUNISWAMY
       AGED ABOUT 53 YEARS,
       RESIDING AT NO.37, 2ND CROSS
       HUTCHINS ROAD,
       ST THOMAS TOWN
       BENGALURU - 560 084.

2.     SMT NALINI ESTHER
       WIFE OF JAI SHANKAR
       AGED ABOUT 49 YEARS,
       RESIDING AT NO.37, 2ND CROSS
       HUTCHINS ROAD, ST THOMAS TOWN
       BENGALURU - 560 084.
                                       ... RESPONDENTS
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     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER ORDER MFA FILED UNDER ORDER 43 RULE 1(r)
OF CPC,1908 AGAINST THE ORDER DATED 25.03.2021
PASSED ON I.A. NO.1 IN O.S.NO. 25234/2021 ON THE FILE
OF THE XIII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE,   MAYOHALL      UNIT,   BENGALURU     (CCH-22),
REJECTING THE APPLICATION FILED UNDER ORDER 39
RULE 1 AND 2 OF CPC.

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

                           JUDGMENT

Perused the order dated 20.04.2022. None

appeared on behalf of the appellant on the previous

hearing date and none appears for the appellant 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