Sri. T Srinivas vs Sri. Shivanna K
2022 Latest Caselaw 4938 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 16TH DAY OF MARCH, 2022

                         PRESENT

           THE HON'BLE MR. JUSTICE G.NARENDAR

                            AND

           THE HON'BLE MR. JUSTICE M.G.S. KAMAL

         REGULAR FIRST APPEAL NO.1277 OF 2018 (SP)

BETWEEN:

SRI.T.SRINIVAS,
S/O LATE SRI.THIMMAIAH,
H.NO.79, 2ND CROSS, 1ST MAIN,
LALITHAPRASANNA BADAVANE,
RAJIV GANDHI NAGAR, LAGGERE,
BENGALURU - 560 058.
                                             ... APPELLANT

(BY SRI.VIJAYAKUMAR L., ADVOCATE)

AND:

SRI.SHIVANNA K.,
S/O SRI.C.KRISHNA MURTHY,
AGED ABOUT 57 YEARS,
R/A NO.68/2, 4TH CROSS,
PIPELINE, MALLESHWARAM,
BENGALURU - 560 003.
                                           ... RESPONDENT


     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 READ WITH ORDER 41 RULE 1 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 16.12.2017 PASSED IN
O.S.NO.5002/2016 ON THE FILE OF THE LVIII ADDITIONAL CITY
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CIVIL AND SESSIONS JUDGE, BENGALURU, DECREEING THE
SUIT FOR SPECIFIC PERFORMANCE.

     THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, G.NARENDAR J, DELIVERED THE FOLLOWING:


                           JUDGMENT

Though the matter is listed for compliance of office

objections for fifth time, the appellant did not remove any of

the office objections including court fee also.

2. Learned counsel for the appellant would submit

that despite several reminders, the appellant has failed to

respond. In that view of the matter, there is no meaning to

keep the appeal on board.

3. Accordingly, the appeal is dismissed for non-

prosecution.

Copy of this order be forwarded to the appellant.

Sd/-

JUDGE

Sd/-

JUDGE MKM