R Mahalingam vs Anopben C Shah
2023 Latest Caselaw 5593 Kant

                                           -1-
                                                        NC: 2023:KHC:28803
                                                      RFA No. 1128 of 2015




                     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. 1128 OF 2015 (INJ)
                BETWEEN:

                1.    R MAHALINGAM
                      S/O LATE RAMASWAMY REDDY
                      AGED ABOUT 64 YEARS,
                      R/AT NO.12, SUBEDHAR GARDEN,
                      SRI. KRISHNA TEMPLE ROAD,
                      OLD BINNAMANGALA, INDIRANAGAR,
                      BANGALORE-560038
                      REPRESENTED BY GPA HOLDER
                      SANTHOSH KUMAR
                                                              ...APPELLANT
                (BY SRI. JOSE SEBASTIAN., ADVOCATE)

                AND:
Digitally
signed by       1.    ANOPBEN C SHAH
SUMITHRA R
                      W/O LATE CHUNNILAL D SHAH
Location:             AGED ABOUT 83 YEARS,
High Court of         R/AT NO.39, 1ST CROSS,
Karnataka
                      NEHRU NAGAR,
                      BANGALORE-560020
                                                            ...RESPONDENT
                      THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
                THE JUDGMENT AND DECREE DATED 19.03.2015 PASSED IN
                OS.NO.15785/2006 ON THE FILE OF THE XXVIII ADDL.CITY
                CIVIL JUDGE, AT MAYOHALL UNIT BANGALORE, DECREEING
                THE SUIT FOR PERMANENT INJUNCTION AND POSSESSION
                ETC.,
                               -2-
                                             NC: 2023:KHC:28803
                                           RFA No. 1128 of 2015




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

I.A.Nos.1/2023 to 3/2023 is not supported by the proper

vakalath.

2. Accordingly, I.A.Nos.1/2023 to 3/2023 is dismissed.

consequently, appeal is also dismissed.

Sd/-

JUDGE

HB