Smt Sunanda vs Manipal Home Finance Ltd
2023 Latest Caselaw 176 Kant

                                              -1-
                                                           RFA No. 773 of 2006




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD DAY OF JANUARY, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                      REGULAR FIRST APPEAL NO. 773 OF 2006 (MON)
               BETWEEN

               SMT. SUNANDA
               W/O SRI. T.N. KOTRAPPA
               AGED ABOUT: 37 YEARS
               OCC: AGRICULTURIST
               R/O SITE NO.653, 'K' DIVISION
               VIDYANAGAR, NEAR CHIKKAPPA MASTER RESIDENCE
               HARIHARA - 577 601.
                                                                   ...APPELLANT
               (BY SRI. G.M. CHANDRASHEKAR AND
                   SRI. REVANNA BELLARY, ADVOCATES ( ABSENT) )

Digitally      AND
signed by
PANKAJA S      1.    MANIPAL HOME FINANCE LTD
                     A COMPANY REGISTERED UNDER THE
Location:
                     COMPANIES ACT, 1956, AND HAVING ITS
High Court
                     REGISTERED OFFICE AT "SYNDICATE" HOUSE
of Karnataka
                     MANIPAL - 576 119.

               2.    SRI. T.N. KOTRAPPA
                     S/O SRI. T. NAGAPPA
                     AGED ABOUT: 40 YEARS
                     OCC: AGRICULTURIST
                     R/O SITE NO. 653, ' K' DIVISION
                     VIDYANAGAR, NEAR CHIKKAPPA MASTER RESIDENCE
                     HARIHARA - 577 601.

               3.    SRI. HANUMANTHAPPA.B
                     S/O SRI. B. KOTRAPPA
                     AGED ABOUT: 45 YEARS
                     R/O 5TH MAIN, 5TH CROSS
                     H.S. EXTENSION, HARIHARA - 577 601.
                                                                 ...RESPONDENTS
                                   -2-
                                                RFA No. 773 of 2006




     THIS APPEAL IS FILED UNDER SECTION 96 OF CPC. AGAINST THE
JUDGMENT AND DECREE DATED: 27.01.2005 PASSED IN OS.NO. 20/2004
ON THE FILE OF THE PRINCIPAL CIVIL JUDGE (SR.DVN) AT HARIHAR,
DECREEING THE SUIT FOR RECOVERY OF MONEY.

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


                              JUDGMENT

1. Appeal is of the year 2006. There is no appearance on

behalf of the appellant. I see no ground to grant an adjournment.

2. Appeal is therefore dismissed for non-prosecution.

SD/-

JUDGE

SV