Sri M Sirnivas Murthy vs Sri M Sudhindra
2023 Latest Caselaw 393 Kant

                                             -1-
                                                       RFA No. 2108 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.2108 OF 2018 (DEC/INJ)

                   BETWEEN:
                   SRI M SIRNIVAS MURTHY
                   S/O LATE SRI MUTHYA SETHUMADHAVACHAR
                   AGED ABOUT 71 YEARS,
                   R/AT NO.4, 4TH MAIN ROAD
                   NEW TARAGUPETE (SEETAPATI AGRAHARA)
                   200/A, BANGALORE-560002
                                                                ...APPELLANT
                   (BY SRI. GIRISH S HEGDE, ADVOCATE-ABSENT)

                   AND:

                   SRI M SUDHINDRA
                   S/O LATE SRI MUTHYA SETHU MADHAVACHAR
                   AGED ABOUT 64 YEARS,
                   R/A NO.200/A, 25TH CROSS,
                   III BLOCK, JAYANAGAR
                   BANGALORE-560011
                                                               ...RESPONDENT
Digitally signed
by RAMYA D         (BY SRI. UMASHANKAR G S, ADVOCATE FOR C/R)
Location: High
Court of
Karnataka
                        THIS REGULAR FIRST APPEAL IS U/S.96 OF CPC AGAINST
                   THE JUDGMENT AND DECREE DATED 30.08.2018 PASSED IN
                   OS.NO.8290/2008 ON THE FILE OF THE XXXVII ADDL.CITY
                   CIVIL JUDGE (CCH 38) BANGALORE DECREEING THE SUIT FOR
                   DECLARATION AND MANDATORY INJUNCTION.
                                    -2-
                                                RFA No. 2108 of 2018




     THIS REGULAR FIRST APPEAL, COMING ON FOR ORDERS,
THIS DAY, P.S.DINESH KUMAR J., DELIVERED THE
FOLLOWING:

                              JUDGMENT

This appeal is of the year 2018. Due to

non-compliance of office objections, it is posted for

dismissal today.

2. None appears even in the second call. Hence,

appeal is dismissed for non prosecution.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

DR