P Nagaraj vs Sri Muniyappa
2023 Latest Caselaw 9683 Kant

Karnataka High Court

P Nagaraj vs Sri Muniyappa on 7 December, 2023

Author: V Srishananda

Bench: V Srishananda

                                                -1-
                                                               NC: 2023:KHC:44452
                                                          RFA No. 1432 of 2004




                         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. 1432 OF 2004 (INJ)

                   BETWEEN:
                   P. NAGARAJ,
                   SON OF PAPAIAH,
                   AGED ABOUT 48 YEARS,
                   RESIDING AT NO.20/1,
                   DODDABANASAWADI,
                   BANGALORE - 560 043.
                                                                      ...APPELLANT
                   (BY SRI: H.N. BASAVARAJU, ADVOCATE)

                   AND:
                   1.   SRI MUNIYAPPA,
                        AGED ABOUT 54 YEARS,
                        RESIDING AT CHANNASANDRA,
                        BANASAWADI POST,
                        BANGALORE - 560 043.

                   2.   M/S. KEERTHI ESTATES PVT. LTD.,
Digitally signed
by PAVITHRA N           REPRESENTED BY JAYAPALA REDDY,
Location: High          NO.495-B-2, BY PASS ENCLAVE,
Court Of                FLAT NO.105, II MAIN,
Karnataka               Q.M. PALYA, NEW THIPPASANDRA,
                        BANGALORE - 560 075.

                                                                   ...RESPONDENTS
                   (BY SRI: C.M. NAGABUSHANA, ADVOCATE FOR C/R1
                        SRI: RAHU CARIAPPA, ADVOCATE FOR R2)

                        THIS RFA IS FILED U/SEC 96 CPC AGAINST THE JUDGMENT
                   AND DECREE DATED: 17.4.2004, PASSED IN OS.NO.6039/02, ON
                   THE FILE OF THE XIV ADDL. CITY CIVIL JUDGE, BANGALORE
                   (CCH.NO.28), DISMISSING THE SUIT FOR PERMANENT INJUNCTION.
                                -2-
                                           NC: 2023:KHC:44452
                                         RFA No. 1432 of 2004




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

Case called out twice. None appears on behalf of the

appellant.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

PN