Sri B L Suresh vs Sri B L Narendra
2022 Latest Caselaw 12391 Kant

                             1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 12TH DAY OF OCTOBER, 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

       REGULAR FIRST APPEAL NO.1918 OF 2011

BETWEEN:

SRI. B. L. SURESH
AGED ABOUT 61 YEARS,
S/O SRI D. L. LINGE GOWDA,
NO.596, 21ST MAIN ROAD,
4TH PTP BLOCK, JAYANAGAR,
BANGALORE - 560 041.
                                        ... APPELLANT

(BY SRI.M. G. JAVEED AHMED KHAN, ADVOCATE (ABSENT))

AND:

1.     SRI. B. L. NARENDRA,
       AGED ABOUT 59 YEARS,
       S/O D.L. LINGE GOWDA,

2.     SRI. B. L. BHARGAVA,
       AGED ABOUT 52 YEARS,
       S/O D.L. LINGE GOWDA

     REPRESENTED BY G.P.A. HOLDER B.L. NARENDRA
     BOTH ARE RESIDING AT
     NO.1572, HEMADRI,
     16TH 'A' MAIN, J.P.NAGAR II PHASE,
     BANGALORE - 560 078
                                        ...RESPONDENTS
(BY SRI.V.S. NARAYANA, ADVOCATE FOR R1 & R2;
 R2 IS REPRESENTED BY R1 (GPA HOLDER))
                              2


      THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 READ WITH ORDER 41 RULE 1 OF C.P.C.
PRAYING TO:
      (i)   CALL FOR RECORDS IN O.S.NO.10603/2006,
DATED 09.08.2011 ON THE FILE OF THE XXII ADDITIONAL
CITY CIVIL JUDGE, BANGALORE, CITY.

      (ii) SET ASIDE THE JUDGMENT AND DECREE, DATED
09.08.2011 PASSED ON THE FILE OF THE XXII ADDITIONAL
CITY CIVIL JUDGE, BANGALORE CITY.

     (iii) PASS SUCH OTHER ORDERS AND DIRECTIONS
AS THIS HON'BLE COURT DEEM FIT IN THE FACTS AND
CIRCUMSTANCES OF THE CASE, INCLUDING AWARD OF
COST, IN THE INTEREST OF JUSTICE AND EQUITY.

     THIS REGULAR FIRST APPEAL COMING ON FOR
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:-


                         JUDGMENT

Case is called.

2. None present on behalf of the appellant.

Learned counsel for respondent is present.

3. Case was adjourned from 10.10.2022 till

today in the interest of justice. On earlier occasion

also learned counsel for appellant was absent

continuously. Therefore, the appeal stands

dismissed for non-prosecution.

Sd/-

JUDGE

HB/-