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Smt.Bibi Sabira W/O Late Gul Syed vs Syed Afsar Rehman S/O Late Jamadar
2023 Latest Caselaw 11403 Kant

Citation : 2023 Latest Caselaw 11403 Kant
Judgement Date : 21 December, 2023

Karnataka High Court

Smt.Bibi Sabira W/O Late Gul Syed vs Syed Afsar Rehman S/O Late Jamadar on 21 December, 2023

Author: V Srishananda

Bench: V Srishananda

                                            -1-
                                                     NC: 2023:KHC:46773
                                                    RFA No. 740 of 2009




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 21ST DAY OF DECEMBER, 2023
                                        BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                    REGULAR FIRST APPEAL NO. 740 OF 2009 (INJ)
              BETWEEN:

                    SMT. BIBI SABIRA,
                    W/O. LATE GUL SYED,
                    AGED ABOUT 78 YRS,
                    R/O NO. 1867, 38TH 'A' CROSS,
                    11TH MAIN ROAD,
                    4TH 'T' BLOCK, JAYANAGAR,
                    BANGALORE - 560 041.

                    (REP BY GPA HOLDER
                    MR. SYED GULAB SHAH,
                    S/O. LATE GUL SYED,
                    AGE ABOUT 35 YRS,
                    R/O NO. 21/11 AZEEMA,
                    BUILDINGS, TSP ROAD,
                    KALASIPALYAM,
Digitally
signed by R         BANGALORE - 560 002.)
MANJUNATHA
Location:
HIGH COURT                                                 ...APPELLANT
OF
KARNATAKA     AND:

              1.    SRI. SYED AFSAR REHMAN,
                    S/O. LATE JAMADAR,
                    KHADER HUSSAIN,
                    AGED ABOUT 44 YRS,

              2.    SMT. HOOR BANU,
                    W/O. SYED AFSAR REHMAN,
                             -2-
                                          NC: 2023:KHC:46773
                                         RFA No. 740 of 2009




     AGED ABOUT 35 YRS,
     R/O. ABDUL RAHEEM FARM,
     VINAYAKANAGAR, PUTTANAHALLI(E)
     J. P. NAGAR, BANGALORE - 560 078.

3.   BANGALORE MAHANAGARA PALIKE,
     SRI. N. R. SQUARE H(O),
     BANGALORE - 560 002.
     (BY ITS COMMISSIONER)

4.   KARNATAKA STATE FINANCIAL CORPORATION,
     (HO),THIMMIAH ROAD,
     BANGALORE - 560 002.
     (BY ITS MANAGING DIRECTOR)

5.   SPECIAL TAHSILDAR KSFC,
     BANGALORE, JAYANAGAR,
     SHOPPING COMPLEX, 8TH FLOOR,
     BANGALORE - 560 011.

6.   THE SECRETARY TO,
     GOVERNMENT REVENUE,
     DEPT MS BUILDING,
     BANGALORE - 560 001.

                                             ...RESPONDENTS
(BY SRI. S. N. PRASHANTH CHANDRA ADVOCATE,
     SRI. GURURAJ JOSHI AVOCATE,
     SRI. T. K. VEDA MURTHY ADVOCATE,
     SRI. T. P. MALI PATIL., ADVOCATE)


                            ***
     RFA IS FILED UNDER SECTION 96 R/W 44 R 1 OF CODE
OF CIVIL PRECEDENCE 1908, AGAINST THE JUDGMENT AND
DECREE DATED19.06.2009 PASSED IN OS.NO.8721/2002 ON
THE FILE OF THE IX ADDL. CITY CIVIL AND SESSIONS JUDGE,
                                   -3-
                                                  NC: 2023:KHC:46773
                                                 RFA No. 740 of 2009




BANGALORE,         DISMISSING     THE     SUIT     FOR   PERMANENT
INJUNCTION.


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

                              JUDGMENT

This court by an order dated 29.11.2023 issued Court

notice to appellant. As per the service report, Court notice

could not be served on the appellant on account of insufficient

particulars shown in the appeal memorandum.

2. Left with no other alternative, appeal stands

dismissed for non prosecution.

Sd/-

JUDGE

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