Sri Ramachandra vs Smt Latha Mani
2023 Latest Caselaw 11077 Kant

Karnataka High Court

Sri Ramachandra vs Smt Latha Mani on 19 December, 2023

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                  NC: 2023:KHC:46314
                                                RFA No. 1659 of 2012




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 19TH DAY OF DECEMBER, 2023

                                     BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                   REGULAR FIRST APPEAL NO.1659 OF 2012 (PAR)

              BETWEEN:

              1.    SRI RAMACHANDRA
                    S/O. LATE BASAVANNA
                    AGED ABOUT 59 YEARS,

              2.    RAJAMMA
                    AGED ABOUT 49 YEARS

              3.    SMT. MEENA
                    AGED ABOUT 36 YEARS

              4.    PRADEEP KUMAR
                    AGED ABOUT 34 YEARS
Digitally
signed by R
MANJUNATHA          WIFE AND CHILDREN OF RAMACHANDRA
Location:
HIGH COURT          ALL ARE R/O.NO.41, II MAIN ROAD
OF                  LAKSHMAMMA LAYOUT
KARNATAKA
                    DODDA BANASWADI, BANGALORE-43.

                                                      ...APPELLANTS

              (BY SRI V. PRAKASH, ADVOCATE (ABSENT)

              AND:

              1.    SMT. LATHA MANI
                    AGED ABOUT 28 YEARS
                           -2-
                                        NC: 2023:KHC:46314
                                   RFA No. 1659 of 2012




2.   KUM. BHUMIKA
     AGED ABOUT 5 YEARS
     WIFE AND D/O. LATE R. SUBRAMANI
     PLAINTIFF NO.2 REPRESENTED BY
     NATURAL GUARDIAN LATHA MANI
     BOTH R/O. NO.41, II MAIN ROAD
     LAKSHMAMMA LAYOUT
     DODDA BANASAWADI,
     BANGALORE-43.

3.   THE MANAGER
     LIC OF INDIA, NO.10/A, III FLOOR
     CHANDRAKIRAN BUILDING
     KASTURBA ROAD, BANGALORE-02.

                                         ...RESPONDENTS

(BY SRI VIJAYA KRISHNA BHAT M., ADVOCATE
FOR R1 & 2 AS AMICUS CURIAE;
 R.3: APPEAL DISMISSED.)

     THIS APPEAL IS FILED UNDER SECTION 96 OF
C.P.C., PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE IN O.S.NO.4053/2008 DATED 19.07.2012 ON THE
FILE OF THE V ADDITIONAL CIVIL JUDGE, AT BANGALORE
CITY (CCH-13) AND FURTHER PLEASED TO GRANT SUCH
OTHER RELIEF AS DEEMED FIT UNDER THE FACTS AND
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF
JUSTICE AND EQUITY.

     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                                -3-
                                            NC: 2023:KHC:46314
                                          RFA No. 1659 of 2012




                          JUDGMENT

None appears for the appellants.

2. Sri.V.Prakash, learned counsel for the

appellants was directed to file vakalath for appellants vide

order dated 07.02.2023. Since Sri.V.Prakash, learned

counsel has not filed vakalath and the appellants have not

chosen to engage any other counsel and paper books are

not filed, the appeal is dismissed for non prosecution.

Sd/-

JUDGE

VMB