M/S Township Promoters vs Sri Muniyappa
2022 Latest Caselaw 4159 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF JUNE 2015

                    PRESENT

        THE HON'BLE MR. JUSTICE N.KUMAR
                       AND
THE HON'BLE MR. JUSTICE B.SREENIVASE GOWDA


            R.F.A.No.359/2014 (SP)

BETWEEN:

M/S.TOWNSHIP PROMOTERS
A REGISTERED PARTNERSHIP FIRM
HAVING ITS OFFICE AT
#9, 8TH MAIN ROAD
R M V EXTENSION
BANGALORE - 80.
                                  ... APPELLANT

(BY SRI.MAHESH.S, ADVOCATE)


AND:

SRI.MUNIYAPPA
S/O LATE NAJAPPA
RESIDING AT
RAMAGONDANAHALLI VILLAGE
YELAHANKA HOBLI
SINGANAYAKANAHALLI POST
BANGALORE NORTH TALUK
BANGALORE - 64.
                             ... RESPONDENT
(BY SRI. N.S.BHAT, ADVOCATE FOR C/R)
                           -2-




     THIS RFA IS FILED UNDER SEC.96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED
29.11.2013 PASSED IN O.S.NO.223/2012 ON THE FILE
OF THE PRL. SENIOR CIVIL JUDGE, BANGALORE
RURAL DISTRICT, BANGALORE, PARTLY ALLOWING
THE SUIT FOR SPECIFIC PERFORMANCE.

     THIS R.F.A. COMING ON FOR ORDERS, THIS
DAY, N.KUMAR J., DELIVERED THE FOLLOWING:


                  JUDGMENT

As per the order dated 03.02.2015 passed by this

Court, paper book is not filed. Hence, this matter is

listed only for passing of the formal order of dismissal.

Accordingly, appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

SPS