K Sadguna Rao vs Sri K Yohan
2023 Latest Caselaw 285 Kant

                                          -1-
                                                     RFA No. 2255 of 2006




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 4TH DAY OF JANUARY, 2023

                                        BEFORE
                      THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                      REGULAR FIRST APPEAL NO. 2255 OF 2006 (RES)
               BETWEEN:

                    K.SADGUNA RAO
                    S/O LATE K.DEVABUSHANAM
                    ALIAS KONDA DEVABUSHNAM
                    AGED ABOUT 35 YEARS
                    R/AT NO.394, 7TH CROSS
                    VIVEKNAGAR EXTN.,
                    BANGALORE -560 047
                                                             ...APPELLANT

               (BY SRI.JAYAPRAKASH FOR
                   M/S TOMY SEBASTIAN ASSTS, ADVOCATE-ABSENT)

               AND:

               1.   SRI K.YOHAN
                    S/O LATE K.DEVABUSHANAM
                    ALSO KNOWN AS KONDA DEVABUSHANAM
                    AGED ABOUT 26 YEARS
Digitally           R/AT NO.50, ANDHRA LINES
signed by           VIVEKANAGAR CIVIL STATION
PANKAJA S           BANGALORE -560 047
Location: High
Court of       2.   K.ABRAHAM
Karnataka           S/O K.DEVABUSHANAM ALIAS
                    KONDA DEVABUSHANAM,
                    AGED ABOUT 30 YEARS
                    R/AT NO.706, 3RD MAIN ROAD, DOMLUR
                    BANGALORE- 560 071
                                                         ...RESPONDENTS
               (BY SRI.B.RAMACHANDRA RAO, ADVOCATE FOR R1
                    SRI.J.SATISH KUMAR, ADVOCATE FOR R2)
                                -2-
                                          RFA No. 2255 of 2006




     THIS RFA FILED U/S 96 OF CPC AGAINST THE JUDGEMENT
AND DECREE DT.05.08.2006 PASSED IN O.S.NO.10651/1994
(CCCH-21) ON THE FILE OF THE IV ADDL. CITY CIVIL AND
SESSIONS JUDGE, MAYOHALL UNIT, BANGALORE CITY,
ALLOWING THE SUIT FOR PROBATE AND ETC.

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

                          JUDGMENT

1. There is no representation on behalf of the parties.

2. In view of the fact that the appeal is of the year 2006, I

find no ground to adjourn the matter. The appeal is, therefore,

dismissed for non-prosecution.

SD/-

JUDGE

PKS CT:AN