Sri Nagaraj N vs Sri H Rajanna
2022 Latest Caselaw 8585 Kant

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       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.4684/2018 (CPC)

BETWEEN:

SRI NAGARAJ. N
S/O. LATE. NANJAPPA,
AGED ABOUT 48 YEARS
R/AT. NO. 135, 1ST MAIN ROAD,
3RD CROSS, JAKKUR LAYOUT,
JAKKUR, BANGALORE - 560064.
                                    ... APPELLANT
(BY SRI. PAPEGOWDA. B, ADVOCATE (ABSENT))

AND:

SRI. H. RAJANNA
S/O. LATE. HANUMANTHARAYAPPA,
AGED ABOUT 61 YEARS
R/AT. NO.14, YASHODHANAGARA,
JAKKUR PLANTATION,
JAKKUR POST,
BANGALORE - 560 064.
                                        ... RESPONDENT
(BY SRI. N. THIMME GOWDA FOR C/R)


      THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER ORDER 43 RULE 1(r) OF CPC, AGAINST THE
ORDER DATED 17.03.2018 PASSED ON IA NO.1 IN
O.S.NO.7586/2017 ON THE FILE OF THE XXX ADDITIONAL
CITY CIVIL & SESSIONS JUDGE, BENGALURU CITY (CCH-
31), ALLOWING IA NO.1 FILED U/O.39 RULE 1&2 OF CPC.
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     THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR ADMISSION THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                         JUDGMENT

None appears for the appellant, and in fact, none

appeared even on the previous date of hearing. It is

obvious that the concerned is not interested in

prosecuting the appeal, and therefore, the appeal stands

dismissed for default.

SD/-

JUDGE

AN/-