Mr. Jaya Paul Victor vs Mr.John C
2022 Latest Caselaw 5132 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 21ST DAY OF MARCH, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                R.F.A NO.633 OF 2019(MON)

BETWEEN:

MR. JAYA PAUL VICTOR
SON OF CHINNAPPARAJ
VAILA GLASS AND PLYWOOD
612/4, K NARAYANAPURA CROSS
BAGALUR MAIN ROAD,
BENGALURU-560 077

                                               ...APPELLANT

(BY SRI.RAJ PRABHU S, ADVOCATE-ABSENT)

AND:

MR.JOHN C
SON OF CHINNAPAN
NO.213, SWISS TOWN,
SADAHALLI POST, BENGALURU-560 110

                                              ...RESPONDENT

(BY SRI.SUNIL PAUL, ADVOCATE)

     THIS RFA IS FILED UNDER ORDER 41 RULE 1 R/W UNDER
SEC.96 OF CPC, AGAINST THE ORDER DATED 20.12.2018 PASSED
IN OS.NO.25436/2018 ON THE FILE OF THE XXVI ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, AT MAYOHALL BENGALURU,
DECREEING THE SUIT FOR RECOVERY OF MONEY.
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    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                            JUDGMENT

This matter was listed on five occasions calling upon the

appellant to remove office objections. On the last date, there

was no representation. Therefore, this Court was compelled to

pass peremptory order to list this matter for dismissal in the

event the appellant fails to comply the office objections. Even

today, there is no representation. It appears the appellant is

not interested in prosecuting the appeal.

2. Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

*alb/-