Sri Narayanappa vs Sri Chikka Anjinappa
2023 Latest Caselaw 1609 Kant

                                        -1-
                                                 RFA No. 143 of 2007




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 27TH DAY OF FEBRUARY, 2023

                                     BEFORE
                       THE HON'BLE MRS JUSTICE M G UMA
                  REGULAR FIRST APPEAL NO. 143 OF 2007 (PAR)
            BETWEEN:

                  SRI NARAYANAPPA
                  S/O LATE THOTI ANJINAPPA
                  AGED ABOUT 68 YRS
                  R/AT NO.213, IYAVARAKANDAPURA VILLAGE
                  BEHIND DODDAMMA TEMPLE
                  HESARAGHATTA HOBLI
                  BANGALORE NORTH TQ
                  BANGALORE-560088.
                                                          ...APPELLANT
            (BY SRI.NARAYANAPPA, ADVOCATE-ABSENT)

Digitally   AND:
signed by
ALBHAGYA          SRI CHIKKA ANJINAPPA
Location:         S/O LATE THOTI ANJINAPPA
HIGH
COURT OF          SINCE DEAD BY HIS LRS
KARNATAKA
            1.    SRI A MANJUNATHA
                  S/O LATE CHIKKA ANJINAPPA
                  AGED 33 YRS
            2.    SRI NARAYANASWAMY
                  S/O LATE CHIKKA ANJINAPPA
                  AGED ABOUT 30 YRS
            3.    SMT ANJINAMMA
                  D/O LATE CHIKKA ANJINAPPA
                  AGED ABOUT 38 YRS
                           -2-
                                     RFA No. 143 of 2007




4.   SMT SHARADAMMA
     D/O LATE CHIKKA ANJINAPPA
     AGED ABOUT 45 YRS
5.   SMT JAYALAKSHMAMMA
     D/O LATE CHIKKA ANJINAPPA
     AGED ABOUT 42 YRS
6.   SMT NEELAMMA
     D/O LATE CHIKKA ANJINAPPA
     AGED ABOUT 37 YRS

     ALL ARE R/AT NO.234, IYAVARAKANDAPURA
     VILLAGE, BEHIND DODDAMMA TEMPLE
     HESARAGHATTA HOBLI, BANGALORE NORTH TQ
     BANGALORE-560088.
                                         ...RESPONDENTS
(BY SRI.VISHWANATH, ADVOCATE FOR R1-6-ABSENT)

     THIS RFA IS FILED U/S 96 OF CPC AGAINST THE
JUDGEMENT      AND     DECREE     DT.    18.10.2006
PASSED IN OS.NO.178/2000 ON THE FILE OF THE II
ADDL.CIVIL JUDGE (SR.DN.) BANGALORE RURAL DISTRICT,
BANGALORE, DECREEING THE SUIT FOR PARITITON AND
SEPARATE POSSESSION.

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


                       JUDGMENT

The appellant is absent. No representation.

On 20.02.2023, learned counsel for the appellant

sought permission to retire from the case and he was

permitted to retire. The appellant was having the

RFA No. 143 of 2007

notice of retirement of his Advocate, but still there is

no representation. I do not find any reason to adjourn

the matter.

Hence, the appeal is dismissed for default i.e., for

non-prosecution.

Sd/-

JUDGE

CA