Sri Lakshminarayana Reddy vs Sri Muniramaiah
2023 Latest Caselaw 5958 Kant

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                                                                  NC: 2023:KHC:30379
                                                                 RFA No. 906 of 2006




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 24TH DAY OF AUGUST, 2023

                                                BEFORE
                                  THE HON'BLE MRS JUSTICE M G UMA

                             REGULAR FIRST APPEAL NO. 906 OF 2006 (INJ)

                      BETWEEN:
                      SRI. LAKSHMINARAYANA REDDY
                      S/O RAMAIAH REDDY
                      MAJOR, BY P.A. HOLDER
                      P. GOPALAKRISHNAREDDY
                      S/O LATE R. PILLA REDDY
                      AGED ABOUT 55 YEARS
                      R/AT NO.126, CHEKERE
                      NEAR PALLOTI NILAYA
                      KALYANA NAGAR POST
                      BANGALORE - 560 043.
                                                                         ...APPELLANT
                      (BY SRI: T.N. VISHWANATH, ADVOCATE (AB))

Digitally signed by   AND:
PAVITHRA N
Location: High
                      1.   SRI. MUNIRAMAIAH
Court Of Karnataka         S/O ABHAIAH
                           MAJOR, R/AT KAGGADASAPURA
                           VILLAGE, K.R. PURAM HOBLI
                           BANGALORE SOUTH TALUK - 560 036.

                      2.   SRI. SEENAPPA GOWDA
                           S/O ABHAIAH, MAJOR
                           R/AT KAGGADASAPURA VILLAGE
                           K.R. PURAM HOBLI
                           BANGALORE SOUTH TALUK - 560 036.

                                                                      ...RESPONDENTS

                      (BY SRI: P.V. CHANDRASHEKAR, ADVOCATE FOR C/R1 &R2 (AB)
                          V/O DT. 25/5/23, APPEAL AGAINST R1 STANDS ABATED)
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                                                NC: 2023:KHC:30379
                                               RFA No. 906 of 2006




     THIS RFA FILED IS UNDER SECTION 96 OF CPC AGAINST THE
JUDGMENT    AND   DECREE    DATED    25.3.2006  PASSED    IN
O.S.NO.4874/96 ON THE FILE OF THE XI ADDL. CITY CIVIL JUDGE,
BANGALORE, DISMISSING THE SUIT FOR PERMANENT INJUNCTION.



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


                            JUDGMENT

Learned counsel for the appellant is absent. No

representation.

2. The order sheet dated 18.08.2023 reads as under:

"Smt.Srividhya G K, learned counsel for the appellant prays for time and undertakes tom address her arguments on the next date of hearing, without fail.

Submission is placed on record.

List this matter on 24.08.2023."

3. Even on 03.08.2023, same submission was made

by the learned counsel for the appellant. The order sheet also

discloses that, even on the previous occasions, at the request

of learned counsel for the appellant, the matter was being

adjourned from time to time.

NC: 2023:KHC:30379 RFA No. 906 of 2006

4. The appeal is of the year 2006. I do not find any

reasons to adjourn the matter.

Hence, the appeal is dismissed for non

prosecution.

Sd/-

JUDGE

*bgn/-