Smt H P Jayalakshmi vs Smt D K Devamma
2023 Latest Caselaw 5543 Kant

                                       -1-
                                                    NC: 2023:KHC:28561
                                                   RFA No. 246 of 2015




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 11TH DAY OF AUGUST, 2023

                                     BEFORE

                    THE HON'BLE MR JUSTICE V SRISHANANDA


                  REGULAR FIRST APPEAL NO. 246 OF 2015 (INJ)


            BETWEEN:

            1.    SMT. H. P. JAYALAKSHMI,
                  D/O LATE H.P.PAPANNA,
                  AGED ABOUT 25 YEARS,
                  R/A HALASUR VILLAGE,
                  KADAHALLI POST,
                  SANTHANOOR VILLAGE,
                  RAMANAGARA DISTRICT - 563 117.

            2.    SMT. H.P.BHARATHI,
                  D/O LATE PAPANNA,
                  AGED ABOUT 23 YEARS,
                  R/A HALASUR VILLAGE,
                  KADAHALLI POST,
Digitally
signed by         SANTHANOOR VILLAGE,
MALATESH          RAMANAGARA DISTRICT - 563 117.
KC
Location:
HIGH                                                     ...APPELLANTS
COURT OF    (BY SMT. NITHYA V, ADVOCATE FOR
KARNATAKA
                SRI. PRAKASH M H, ADVOCATE)

            AND:

                  SMT. D. K. DEVAMMA,
                  W/O LATE PAPANNA,
                  AGED ABOUT 43 YEARS,
                  R/AT NO.40,
                  KEMPEGOWDA NAGARA,
                  KODIGEHALLI EXTENSION,
                                -2-
                                             NC: 2023:KHC:28561
                                            RFA No. 246 of 2015




    VIDYARANYAPURA POST,
    YELAHANKA HOBLI,
    BANGALORE NORTH
    ADDL. TALUK - 560 097.

                                                  ...RESPONDENT
                               ***


     THIS RFA IS FILED U/S. 96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED: 13.11.2014 PASSED IN OS
NO.7501/2013 ON THE FILE OF THE XVIII ADDL. CITY CIVIL
JUDGE, BENGALURU, DECREED THE SUIT FOR PERMANENT
INJUNCTION.

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

                          JUDGMENT

Counsel for appellant submits that despite best efforts,

appellant is not in a position to furnish the correct address and

appellant is not co-operating to file application seeking issue of

notice to respondent by way of substituted service.

2. Accordingly, placing his submission on record,

appeal stands dismissed for non-prosecution.

Sd/-

JUDGE

VK

CT:STK