Sri S V Srirama Reddy vs Sri S Venkataswamy Dead By Legal ...
2023 Latest Caselaw 476 Kant

                                              -1-
                                                          RFA No. 2320 of 2006




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 6TH DAY OF JANUARY, 2023

                                           BEFORE
                          THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                          REGULAR FIRST APPEAL NO. 2320 OF 2006 (PAR)
                   BETWEEN:

                        SRI S.V.SRIRAMA REDDY
                        S/O. LATE SRI S.VENKATASWAMY
                        AGED ABOUT 57 YEARS,
                        NO.12/1, KATHRIGUPPE MAIN ROAD,
                        III STAGE, BANASHANKARI,
                        BANGALORE-560 085
                                                                  ...APPELLANT
                   (BY SRI.V.VINOD REDDY, ADVOCATE)

                   AND:

                   1.   SRI S.VENKATASWAMY
                        DEAD BY LEGAL REPRESENTATIVE
                        (A) SMT.PARVATHAMMA
                        AGED ABOUT 65 YEARS
                        W/O. LATE SRI VENKATASWAMY,
                        MANJUNATHA NILAYA, NARANASINGHPET,
                        CHINTAMANI TOWN,
Digitally signed
by PANKAJA S            KOLAR-563 125
Location:
HIGH COURT         2.   SRI S.V.PRABHAKARA REDDY @ BABU
OF
KARNATAKA               AGED ABOUT 40 YEARS
                        S/O. LATE SRI. S.VENKATASWAMY,
                        MANJUNATHA NILAYA,
                        NARASINGHPET, CHINTAMANI TOWN
                        KOLAR DISTRICT-563 125

                   3.   S.V.SHIVA REDDY
                        AGED ABOUT 38 YEARS
                        S/O. LATE SRI S.VENKATASWAMY
                            -2-
                                     RFA No. 2320 of 2006




     MANJUNATHA NILAYA, NARASINGHPET,
     CHINTAMANI TOWN,
     KOLAR DISTRICT-563 125

4.   S.V. BRAHMANANDA REDDY
     AGED ABOUT 36 YEARS,
     S/O. LATE S.VENKATASWAMY,
     MANJUNATHA NILAYA, NARASINGHPET,
     CHINTAMANI TOWN,
     KOLAR DISTRICT-563 125

5.   SMT S.V.SUJATHA
     AGED ABOUT 34 YEARS,
     D/O. LATE SRI.S.VENKATASWAMY,
     W/O. SRI. REDDAPPA, K.S.R.P.QUARTERS,
     VENKATAPURA I BLOCK, KORAMANGALA,
     BANGALORE-560 039

6.   S.V.CHANDRASHEKARA REDDY
     AGED ABOUT 52 YEARS,
     S/O. LATE S. VENKATASWAMY,
     UPPARAHALLI VILLAGE, LAKSHMIPURA POST,
     SRIIVASAPURA TALUK,
     KOLAR DISTRICT-563 131

7.   S.V.JAGADEESH
     AGED ABOUT 50 YEARS,
     S/O. LATE S. VENKATASWAMY,
     DODDAKALLASANDRA, KANAKAPURA ROAD,
     BANGALORE-560 041

8.   SMT S.V.RAJAMMA
     AGED ABOUT 55 YEARS,
     D/O. LATE S. VENKATASWAMY,
     W/O. THIMMA REDDY, UPPARAHALLI,
     LAKSHMIPURA POST, SRINIVASAPURA TALUK
     KOLAR DISTRICT-563 131
                                        ...RESPONDENTS

(BY SRI.MURALI N., ADVOCATE DOR R1(A), R2 & R8
                                -3-
                                          RFA No. 2320 of 2006




      SRI.G.M.SRINIVASA REDDY, ADVOCATE FOR R6-R7
      R3 TO R5 ARE SERVED BUT UNREPRESENTED)

     THIS RFA FILED U/S 96 OF CPC AGAINST THE
JUDGEMENT AND DECREE DATED: 24.07.2006 PASSED IN
O.S.NO.180/2000 ON THE FILE OF THE PRL. CIVIL JUDGE,
(SR.DN.) AND CJM., KOLAR, PARTLY DECREEING AND PARTLY
DISMISSING THE APPEAL FOR PARTITION AND SEPARATE
POSSESSION AND ETC.

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

                          JUDGMENT

1. Today also, there is no representation on behalf of the

appellant.

2. Since the appeal is of the year 2006, I find no reason to

adjourn the matter. Hence, the appeal is dismissed for non-

prosecution.

SD/-

JUDGE

PKS CT:AN