Citation : 2022 Latest Caselaw 8571 Kant
Judgement Date : 10 June, 2022
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD
MISCELLANEOUS FIRST APPEAL NO.6537/2018 (CPC)
BETWEEN:
1. SMT. HANUMAKKA
W/O. LATE RAMA REDDY,
AGED ABOUT 74 YEARS,
R/AT NO.381,
BELLANDUR VILLAGE,
BANGALORE-560 103,
BEING DUFF AND DUMB
REPRESENTED BY HER SON AND NEXT FRIEND
ANANTHA @ ANANTHARAMAREDDY.
2. SRI. ANANTHA @ R. ANANTHARAMA REDDY
S/O. LATE SRI. RAMA REDDY,
AGED ABOUT 52 YEARS,
R/AT NO.1, C/O. SRI. NANJAPPA REDDY,
1ST BLOCK (EAST), BYRASANDRA,
BANGALORE CITY.
3. SRI. BABU REDDY
S/O. SRI. RAMA REDDY,
AGED ABOUT 45 YEARS,
R/AT BELLANDUR VILLAGE,
VARTHUR HOBLI,
BANGALORE-560 056.
4. SMT. R. DHANALAKSHMI
W/O. SRI. GURUMURTHY,
D/O. LATE SRI. RAMA REDDY,
AGED ABOUT 40 YEARS,
-2-
R/AT NO. HALANAYAKANAHALLI VILLAGE,
CARMELLARAM COLLAGE POST,
BANGALORE-560 035.
... APPELLANTS
(BY SRI. SHRIDHARA K, ADVOCATE (ABSENT)
AND:
1. SRI. VENUGOPAL @ VENUGOPAL REDDY
S/O. LATE ANNAYAPPA @ ANNAYYA REDDY,
AGED ABOUT 55 YEARS,
R/AT NO. 200, 8TH CROSS,
BELLANDUR VILLAGE,
BANGALORE - 560 103.
2. SMT. MANJULA
VENUGOPAL @ VENUGOPAL REDDY,
AGED ABOUT 52 YEARS,
R/AT NO.200, 8TH CROSS,
BELLANDUR VILLAGE,
BANGALORE-560 103.
3. SMT. SHARADAMMA
W/O. LATE VENKATASWAMY REDDY,
AGED ABOUT 56 YEARS,
R/AT NO. 42, AMBALIPURA VILLAGE,
SARJAPURA MAIN ROAD,
BANGALORE-560 102.
4. SMT. V. PADMA
D/O. VENKATASWAMY REDDY,
AGED ABOUT 38 YEARS,
R/AT NO. 42, AMBALIPURA VILLAGE,
SARJAPURA MAIN ROAD,
BANGALORE-560 102.
5. SRI. DARSHANRAJ
S/O. GOVINDARAJ GOWDA. M. L.,
AGED ABOUT 18 YEARS,
R/AT NO. 397/E,
-3-
AMBALIPURA,
SARJAPURA ROAD,
BANGALORE-560 102.
... RESPONDENTS
(NOTICE TO R1,R4,R5 IS HELD SUFFICIENT;
R2 & R3 ARE SERVED)
THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER ORDER 43 RULE 1 (s) OF CPC, ACT AGAINST THE
ORDER DATED 30/05/2018, PASSED ON IA NO.9 IN O.S.
NO.4485/2014, ON THE FILE OF THE VII ADDITIONAL CITY
CIVIL & SESSIONS JUDGE (CCH-19), BENGALURU,
REJECTING THE IA.NO.9 FILED U/O.40 RULE 1 R/W.
SEC.151 OF CPC.
THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR ADMISSION THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
JUDGMENT
None appears for the appellants. Perused the
previous order sheet of this Court. This Court is not
persuaded to opine that the concerned is not interested
in prosecuting the appeal, and therefore, the appeal
stands dismissed for default.
SD/-
JUDGE AN/-
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