Rohini Jagaram vs Vinaya Sesappa Poojary
2023 Latest Caselaw 363 Kant

                                             -1-
                                                      RFA No. 1930 of 2018




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 5TH DAY OF JANUARY, 2023

                                           PRESENT

                       THE HON'BLE MR JUSTICE P.S.DINESH KUMAR

                                             AND

                          THE HON'BLE MR JUSTICE G BASAVARAJA

                      REGULAR FIRST APPEAL NO.1930 OF 2018 (PAR)

               BETWEEN:

               1.   ROHINI JAGARAM
                    AGED ABOUT 70 YEARS.

               2.   VINATHA MANOHARA
                    AGED ABOUT 51 YEARS.

               3.   VEENA VIJAYA
                    AGED ABOUT 48 YEARS.

                    APPELLANT NO.1 IS THE WIFE,
                    APPELLANT NOS.2 & 3 ARE THE
                    DAUGHTERS OF LATE JAGARAM,
                    ALL ARE R/AT "VIGNESH",
                    OPP. CRYSTAL PLAYWOODS,
                    CHILIMBI MANGALURU-575 006.
                                                              ...APPELLANTS

               (BY SRI. VIJAYAKUMAR L .,ADVOCATE-ABSENT)
Digitally
signed by      AND:
RAMYA D
Location:
High Court     1.   VINAYA SESAPPA POOJARY
of Karnataka        D/O LATE JAGARAM,
                    W/O SESAPPA POOJARY,
                    AGED ABOUT 53 YEARS,
                                 -2-
                                        RFA No. 1930 of 2018




     R/AT JAGGURI HOUSE, ALIKE,
     MOODUPERARU,
     KINNIKAMBLA POST,
     MANGALURU TALUK.

2.   VIDYA SHARAD
     D/O LATE JAGARAM,
     W/O SHARAD,
     AGED ABOUT 50 YEARS,
     R/AT NO.28, SILVER ARCH,
     1ST CROSS,
     GANESHA BLOCK,
     DINNURU MAIN ROAD,
     R.T.NAGAR,
     BENGALURU-560 032.

3.   NAYANA RAJAGOPAL
     D/O LATE JAGARAM,
     W/O RAJAGOPAL,
     AGED ABOUT 46 YEARS,
     R/AT "SRINIDHI",
     5-5-342/12,
     OPP.HALL MARK,
     KODIALBAIL WEST,
     MANGALURU-575 003.

4.   N T VIVEK
     S/O LATE N.T.SANJIVA & SAROJINI,
     AGED ABOUT 71 YEARS,
     R/AT LANDON TOWERS,
     FLAT NO.26,
     47, LANDON TOWERS,
     KILPAUK,
     CHENNAI-600 010.

5.   N T VIKRAM
     S/O LATE N.T.SANJIVA & SAROJINI,
     AGED ABOUT 70 YEARS,
     R/AT ALBUQUERQUE HOUSE,
                                -3-
                                        RFA No. 1930 of 2018




     OPP.HEAD POST OFFICE,
     PANDESHWARA,
     MANGALURU-575001,
     (SINCE DEAD BY HIS LRS)

6.   NIRMALA VIKRAM
     AJAY,
     WIFE AND SON OF LATE N.T.VIKRAM,
     ADULTS,
     R/AT FLAT NO.302, INLAND EXCELLENCY, OPP.
     MOHTISHAM ORCHARD,
     ARYA SAMAJA ROAD,
     MANGALURU-575003.

7.   VIDYUA JAYAPRAKASH
     D/O LATE N.T.SANJIVA & SAROJINI,
     W/O B.P.JAYAPRAKASH,
     R/AT SHVABHA KADRI MANGALURU.

8.   ANITA G BHAT
     W/O GANAPATHI BHAT,
     ADULT, R/AT CHANDRIKA LAYOUT,
     MANGALURU-575004.

9.   DR SRIRAM BHAT M
     S/O KRISHNA BHAT M,
     ADULT, R/AT CHANDRIKA LAYOUT,
     MANGALURU-575004.

                                                 ...RESPONDENTS

     THIS REGULAR FIRST APPEAL IS U/S.96 OF CPC AGAINST THE
JUDGMENT    AND DECREE     DATED 18.08.2018 PASSED IN
OS.NO.389/2015 ON THE FILE OF THE II ADDITIONAL SENIOR CIVIL
JUDGE AND CJM, MANGALURU D.K. DISMISSING THE SUIT FOR
PARTITION AND SEPARATE POSSESSION.

      THIS REGULAR FIRST APPEAL, COMING ON FOR ORDERS,
THIS DAY, P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:
                                    -4-
                                              RFA No. 1930 of 2018




                              JUDGMENT

None appears even in second call.

2. Cost is not paid.

3. Office objections have not been complied with, though

listed for fifth time.

4. Hence, this appeal is dismissed for non-prosecution.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

DR