Smt B Ambika vs Sri Vijay A Chhabria
2022 Latest Caselaw 9975 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 02ND DAY OF DECEMBER 2019

                          BEFORE

  THE HON'BLE MR.JUSTICE N.K.SUDHINDRARAO

                 R.F.A. NO.2120/2006

BETWEEN:

SMT. B. AMBIKA
MAJOR, RESIDING AT
NEW NO.1, OLD NO.62,
FLAT NO.S-1, 2ND FLOOR,
3RD MAIN, SRIPURAM,
SESHADRIPURAM,
BANGALORE-560020.
                                           ... APPELLANT

(BY SHRI PARAS JAIN, ADV.,)

AND:

SRI VIJAY A. CHABRIA
S/O. LATE SRI ASHOK P. CHHABARIA
AGED ABOUT 26 YEARS,
RESIDING AT
NO.19/4, SUBBAIAH LAYOUT,
SERPENTINE ROAD,
K.P. WEST,
BANGALORE-560020.
                                       ...RESPONDENT

(BY SRI.R.B. SADASIVAPPA, ADV., FOR C/R)

      THIS  RFA IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 31.08.2006
PASSED IN O.S. NO.752/2004 ON THE FILE OF XII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BANGALORE CITY (CCH
NO.27) DECREEING THE SUIT FOR EJECTMENT AND ETC.,
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    THIS APPEAL COMING ON FOR HEARING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                        JUDGMENT

Learned counsel for appellant absent. No

representation.

Appeal is of the year 2006 and of the year 2004 in

terms of the original suit. It appears, appellant has no

interest in prosecuting the matter which is listed for

final hearing.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

BS