Sri. Marirudaraiah vs Sri. Shiva Prakash
2022 Latest Caselaw 9866 Kant

                            -1-



        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 28TH DAY OF JUNE, 2022

                          BEFORE

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

       MISCELLANEOUS FIRST APPEAL NO.6255/2015 (CPC)

BETWEEN:
1.   SRI. MARIRUDARAIAH
     S/O LATE P.BASAPPA
     AGED ABOUT 53 YEARS,
     R/AT NO.15, 1ST MAIN ROAD
     BENIGENAHALLI
     DOORAVANI NAGAR POST,
     BANGALORE-560016.

2.     SRI.VEDA PRAKASH
       S/O LATE P.BASAPPA
       AGED ABOUT 48 YEARS,
       R/AT NO.150,
       NEXT KRISHNAREDDY
       INDUSTRIAL COMPOUND,
       VIJANAPURA,
       DOORAVANAGAR POST,
       BANGALORE-560 016.
                                    ... APPELLANTS
(BY SRI. S Y KUMBAR, ADVOCATE (ABSENT))

AND:
SRI. SHIVA PRAKASH
S/O LATE B.BANDAPPA
AGED ABOUT 40 YEARS,
R/AT NO.128, BENIGENAHALLI,
DOORAVANI NAGAR POST
BANGALORE-560016.
                                         ... RESPONDENT
(BY SRI.ABDUL RASHEED, ADVOCATE C/R)
                            -2-



     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER ORDER MFA FILED U/O 43, RULE 1(r) OF CPC,
AGAINST THE ORDER DATED10.8.2015 PASSED ON IA
NO.1 & 2 IN O.S.NO.4671/2015 ON THE FILE OF THE 58TH
ADDITIONAL CITY CIVIL & SESSIONS JUDGE,(CCH-59),
BENGALURU, DISMISSING IA NO.1 FILED U/O 39, RULES
1 & 2, R/W SEC 151 OF CPC AND ALLOWING IA NO.2
FILED U/O 39, RULE 4 OF CPC.

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

                        JUDGMENT

None appears though called twice. It is obvious

that the concerned is not interested in prosecuting the

appeal. Therefore, the appeal is dismissed for default.

SD/-

JUDGE

SA Ct:sr