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Sri Gnanesh R S/O Late R. Rangappa Nayak vs Smt R Manjula W/O Lakshmi Rajaiah
2023 Latest Caselaw 9668 Kant

Citation : 2023 Latest Caselaw 9668 Kant
Judgement Date : 7 December, 2023

Karnataka High Court

Sri Gnanesh R S/O Late R. Rangappa Nayak vs Smt R Manjula W/O Lakshmi Rajaiah on 7 December, 2023

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                     NC: 2023:KHC:44479
                                                    RFA No. 721 of 2008




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                       BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                    REGULAR FIRST APPEAL NO.721 OF 2008 (PAR)
              BETWEEN:

              SRI GNANESH R
              S/O LATE R. RANGAPPA NAYAK
              HINDU, MAJOR
              NO.38, OPP: VANIVILAS HOSPITAL
              BANGALORE-560 002
                                                           ...APPELLANT
              (BY SRI CHETAN B, ADVOCATE -ABSENT)

              AND:

              1.    SMT R MANJULA
                    W/O LAKSHMI RAJAIAH
                    D/O LATE R. RANGAPPA NAYAK
                    HINDU, AGED 30 YEARS
                    C/O MANJUNATH
Digitally           NO.818, II CROSS, LRM ROAD
signed by R         NEAR ITTIGEGOODU,
MANJUNATHA
Location:           INDIRA NAGAR
HIGH COURT          MYSORE-10
OF
KARNATAKA
              2.    SMT GOWRIAMMA @ GOWRAMMA NAYAK
                    AGED ABOUT 57 YEARS
                    R/AT NO.106, BEHIND GARADIMANE
                    DURGADEVI TEMPLE ROAD,
                    NAZARABAD
                    MYSORE-570 010

              3.    SRI R RANGADAMA NAYAK
                    AGED ABOUT 21 YEARS
                    S/O MS.t. GORIYAMMA @ GOWRAMMA NAYAK,
                               -2-
                                              NC: 2023:KHC:44479
                                             RFA No. 721 of 2008




     R/AT NO. 106,
     BEHIND GARADIMANE
     DURGADEVI TEMPLE ROAD,
     NAZARABAD
     MYSORE-570 010
                                       ...RESPONDENTS
(BY SRI D.HANUMANTHARAYAPPA, ADVOCATE FOR C/R1;
SRI T.A.KARUMBAIAH, ADVOCATE FOR R2 AND R3)


     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 R/W ORDER XLI OF CPC AGAINST THE JUDGMENT AND
DECREE DATED 19.04.2008 PASSED IN OS.NO.2486/2002 ON
THE FILE OF THE XXII ADDL.CITY CIVIL JUDGE, BANGALORE,
PARTLY DECREEING THE SUIT FOR PARTITION AND SEPARATE
POSSESSION AND MESNE PROFITS.

    THIS REGULAR FIRST APPEAL, COMING ON FOR
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

Case called in the afternoon session at the request of

counsel for the appellant. Even on the earlier occasion at the

request of learned counsel for the appellant time was granted

till today.

2. In the afternoon session even at 4.33 p.m., there is no

representation on behalf of the appellant.

Accordingly, appeal is dismissed for non prosecution.

Sd/-

JUDGE MR

 
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