Kalidasa Labourer'S ... vs Sri Nanjaiah @ Nanjappa
2023 Latest Caselaw 511 Kant

                                            -1-
                                                      RFA No. 2385 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. 2385 OF 2006 (INJ)

                   BETWEEN:
                   KALIDASA LABOURER'S CO-OPERATIVE
                   SOCIETY LIMITED
                   NO.3, 4TH CROSS, 1ST MAIN ROAD
                   CHAMARAJPET, BANGALORE-18
                   REPRESENTED BY ITS SECRETARY
                   SRI S.M.RAMAPPA (OLD ADDRESS)
                   NOW CALLED AS
                   KALIDASA CO-OP HOUSING SOCIETY LTD.,

                   PRESENT ADDRESS:
                   NO.9/A 1ST CROSS, 1 MAIN
                   KALIDASA LAYOUT, SRINAGAR
                   BANGALORE - 560 050
                   PRESIDENT SRI.M.R.RAMANNA
                   AGED ABOUT 89 YEARS

                                                              ...APPELLANT
                   (BY SRI. KESHAV R.AGNIHOTRI, ADVOCATE)
Digitally signed
by BELUR           AND:
RANGADHAMA
NANDINI            SRI NANJAIAH @ NANJAPPA
Location: High
Court of           S/O. LATE NANJAPPA, MAJOR,
Karnataka          NO.190/1, GAVIPURAM GUTTAHALLI
                   BANGALORE-19.

                                                            ...RESPONDENT
                   (BY SRI. H. R. ANANTH KRISHNAMURTHY, ADVOCATE)
                              -2-
                                          RFA No. 2385 of 2006




     THIS RFA IS FILED UNDER ORDER 41 RULE 1 READ WITH
SECTION 96 OF CPC AGAINST THE JUDGMENT AND DECREE
DT.21.06.2006 PASSED IN O.S.NO.1056/1993 ON THE FILE OF
THE XXIV ADDITIONAL CITY CIVIL JUDGE, BANGALORE CITY
(CCH. NO. 6). DISMISSING THE SUIT FOR PERMANENT
INJUNCTION.

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

                         JUDGMENT

Respondent is reported to be dead as per the memo and

it is stated that he passed away on 25.02.2010. Since, no

steps have been taken against the respondent within the

prescribed time, appeal stands abated.

SD/-

JUDGE

BRN