Sri C S Narayanaswamy S/O Late Sri C ... vs The Commissioner Bangalore ...
2023 Latest Caselaw 5257 Kant

                                           -1-
                                                    NC: 2023:KHC:27287
                                                        RFA No. 2526 of 2007




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 03RD DAY OF AUGUST, 2023

                                         BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                    REGULAR FIRST APPEAL No.2526 OF 2007 (INJ)
              BETWEEN:

                    SRI C S NARAYANASWAMY
                    S/O LATE SRI C RAMAPPA
                    SINCE DECEASED BY HIS LRS,

              1.    SMT.VIJAYALAKSHMI
                    W/O C.S.NARAYANASWAMY,
                    AGED ABOUT 60 YEARS,

              2.    SRI C N NAGARAJ
                    S/O C.S.NARAYANASWAMY,
                    AGED ABOUT 35 YEARS,

              3.    SMT C N SHYLAJA
                    D/O C.S.NARAYANASWAMY,
                    AGED ABOUT 32 YEARS,

                    ALL ARE R/O.NO.39/5,
Digitally
signed by R         1ST 'A' MAIN ROAD,
MANJUNATHA          1ST 'N' BLOCK, RAJAJINAGAR,
Location:
HIGH COURT          BANGALORE-10.
OF                                                             ...APPELLANTS
KARNATAKA
              (BY    SRI   SHIRISH   KRISHNA      AND   SMT.MONICA    PATIL,
              ADVOCATES -ABSENT)

              AND:

              1.    THE COMMISSIONER
                    BANGALORE MAHANAGARA PALIKE
                    N.R.SQUARE,
                    BANGALORE-2.
                                -2-
                                       NC: 2023:KHC:27287
                                           RFA No. 2526 of 2007




2.   THE ASSISTANT EXECUTIVE ENGINEER
     ASHOKNAGAR RANGE,
     CORPORATION OF CITY OF BANGALORE,
     CORPORATION OFFICES,
     BANGALORE-25.
                                                 ...RESPONDENTS
(BY SRI S.N.PRASHANTH CHANDRA, ADVOCATE FOR R1 AND R2)

     THIS RFA IS FILED UNDER SECTION 96 READ WITH
ORDER 41 RULE 1 OF CPC AGAINST THE JUDGMENT AND
DECREE DT.20.8.2007 PASSED IN O.S.NO.759/2004 ON THE
FILE OF THE XXVII ADDL. CITY CIVIL JUDGE, BANGALORE,
DISMISSING THE SUIT FOR PERMANENT INJUNCTION.

    THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Despite granting sufficient time, paper book is not filed.

Accordingly, appeal is dismissed for non prosecution.

Sd/-

JUDGE

MR