Sri K Adhinarayana S/O Late Sri ... vs Dr C V Nayak S/O Sri Vasudeva Nayak
2022 Latest Caselaw 12295 Kant

Citation : 2022 Latest Caselaw 12295 Kant
Judgement Date : 10 October, 2022

Karnataka High Court

Sri K Adhinarayana S/O Late Sri ... vs Dr C V Nayak S/O Sri Vasudeva Nayak on 10 October, 2022

Bench: V Srishananda

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                                        RFA No. 454 of 2007



  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF OCTOBER, 2022

                        BEFORE

        THE HON'BLE MR JUSTICE V SRISHANANDA

    REGULAR FIRST APPEAL NO. 454 OF 2007 (INJ)

BETWEEN:
SRI. K. ADHINARAYANA
S/O LATE SRI KALAIAH
AGED ABOUT 72 YEARS
OCC: NIL,
R/AT NO. 1286/A, 8TH MAIN ROAD
W.C.R. 2ND STAGE, MAHALAKSHMIPURAM
BANGALORE - 560 086.
                                             ...APPELLANT
(BY SRI. L S CHIKKANNAGOUDAR, ADVOCATE)

AND:
DR. C. V. NAYAK
S/O SRI VASUDEVA NAYAK
AGED ABOUT 59 YEARS
OCC: MEDICAL PRACTICE
R/AT NO. 1287, 2ND STAGE,
WEST OF CHORD ROAD,
MAHALAKSHMIPURAM EXTENSION
BANGALORE - 560086.
                                           ...RESPONDENT
(BY SRI. L MALLESH, ADVOCATE)


     THIS R.F.A. IS FILED U/O 41 RULES 1 AND 2 R/W SEC.96
OF CPC AGAINST THE JUDGMENT AND DECREE DT.10.10.2006
PASSED IN O.S.NO.4551/2000 ON THE FILE OF THE VII ADDL.
CITY CIVIL AND SESSIONS JUDGE, BANGALORE (CCH-19),
DECREEING THE SUIT FOR PERMANENT INJUNCTION.


    THIS R.F.A. COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:




                            1
                           -2-
                                         RFA No. 454 of 2007


                       JUDGMENT

Sole respondent said to have been dead and the same

is reported on 31.07.2021. Till today steps are not taken.

Counsel for the appellant seeks further time. Appeal

stands dismissed as abated.

Sd/-

JUDGE