Smt. T. Jayalakshmi vs Smt. Jayabharathi
2023 Latest Caselaw 5592 Kant

                                           -1-
                                                        NC: 2023:KHC:28801
                                                    RFA No. 1214 of 2016




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 14TH DAY OF AUGUST, 2023

                                       BEFORE
                       THE HON'BLE MR JUSTICE V SRISHANANDA
                       REGULAR FIRST APPEAL NO. 1214 OF 2016
               BETWEEN:

               1.    SMT. T. JAYALAKSHMI
                     WIFE OF SRI GOPINATH
                     MAJOR,
                     RESIDING AT NO 381,
                     LAKSHMI VILAS
                     MATTAPPANAPALYA INDIRANAGAR,
                     BANGALORE - 560038
                                                              ...APPELLANT

               (BY SRI. UDITA    RAMESH,   AND   SRI.   K.N.ARUN   KUMAR,
               ADVOCATES)
               AND:

               1.    SMT. JAYABHARATHI
Digitally            WIFE OF SRI GANGARAM,
signed by            MAJOR ,
SUMITHRA             RESIDING AT NO 198,
R                    HOYSALA NAGAR MURPHY TOWN ULSOOR,
Location:            BANGALORE - 560008
High Court                                                  ...RESPONDENT
of Karnataka
                    THIS RFA IS FILED UNDER SEC.96 R/W ORDER 41 OF
               CPC., AGAINST THE JUDGMENT AND DECREE DATED
               02.08.2014 PASSED IN OS.NO.16757/2005 ON THE FILE OF
               THE IV ADDL. CITY CIVIL AND SESSIONS JUDGE, MAYO HALL
               UNIT, BENGALURU, DISMISSING THE SUIT FOR SPECIFIC
               PERFORMANCE AND ETC.,

                    THIS APPEAL IS COMING ON FOR ORDERS, THIS DAY,
               THE COURT DELIVERED THE FOLLOWING:
                                 -2-
                                                NC: 2023:KHC:28801
                                              RFA No. 1214 of 2016




                          JUDGMENT

Memo of retirement filed not supported by the

acknowledgment of the party. Hence, memo rejected.

2. Necessary steps are not taken.

Accordingly, appeal dismissed for non-prosecution.

Sd/-

JUDGE

HB