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Shri Pitchanna vs Smt Ramakka W/O Late ...
2023 Latest Caselaw 678 Kant

Citation : 2023 Latest Caselaw 678 Kant
Judgement Date : 10 January, 2023

Karnataka High Court
Shri Pitchanna vs Smt Ramakka W/O Late ... on 10 January, 2023
Bench: N S Gowda
                                         -1-
                                                 RFA No. 1701 of 2006




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 10TH DAY OF JANUARY, 2023

                                       BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                 REGULAR FIRST APPEAL NO. 1701 OF 2006 (DEC/INJ)
            BETWEEN:

            1.   SHRI PITCHANNA
                 AGED ABOUT 45 YEARS

            2.   SHRI KUPPANNA @ KUPPUSWAMY
                 AGED ABOUT 42 YEARS
                 ALL SONS OF SHRI.PULLAPPA
                 R/AT NO.3/1, DOOPANAHALLI
                 BANGALORE-560 038

            3.   SHRI VENKATASWAMY
                 SINCE DECEASED BY LRS
            a    SMT N.GIRIJA
                 W/O LATE VENKATASWAMY
                 AGED ABOUT 39 YEARS

            b.   MASTER KIRAN KUMAR
                 S/O LATE VENKATASWAMY
                 AGED ABOUT 12 YEARS

Digitally   c.   MISS SHRUTHI
signed by        D/O LATE VENKATASWAMY
PANKAJA S
Location:
                 AGED ABOUT 9 YEARS
HIGH             BOTH ARE REPRESENTED BY THEIR
COURT OF         MOTHER AND NATURALGUARDIAN
KARNATAKA
                 R/AT NO. 2/1, 8TH CROSS,
                 13TH MAIN, HAL II STAGE,
                 DOOPANAHALLI,
                 BANGALORE -560 038
                                                        ...APPELLANTS
            (BY SRI. MUNIYAPPA & S.KALYAN BASAVARAJ,
                 ADVOCATES-ABSENT)
                           -2-
                                       RFA No. 1701 of 2006




AND:

1.   SMT.RAMAKKA
     W/O LATE VENKATARAMANAPPA

2.   SHRI.SRIRAMULU
     S/O PULIYANNA

3.   SHRI. BALACHANDRA
     S/O PULIYAMMA

4.   SHRI.JAYARAMU @ ABBANNA
     S/O LATE VENKATARAMANAPPA

5.   SHRI RAMANNA @ DODDAKUTTI
     S/O LATE VENKATARAMANAPPA

6.   SHRI.CHIKKA KUTTI
     S/O LATE VENKATARAMANAPPA

7.   SHRI. MARIYAPPA
     S/O LATE VENKATARAMANAPPA

8.   SHRI.SRINIVASU
     S/O LATE VENKATARAMANAPPA

9.   SHRI NAGARAJU
     S/O. LATE VENKATARAMANAPPA

     ALL ARE RESIDING AT NO.33 (NEW)
     OLD NO 156, 3RD CROSS,
     DOOPANAHALLY, HAL 2ND STAGE,
     BANGALORE -560 038

10. THE ASSISTANT REVENUE OFFICER
    BANGALORE MAHANAGARA PALIKE
    MAYOHALL, BANGALORE-560 001

11. THE COMMISSIONER
    BANGALORE MAHANAGARA PALIKE
                               -3-
                                         RFA No. 1701 of 2006




     NRUPATHUNGA ROAD, BANGALORE -560 001
                                      ...RESPONDENTS

(BY SMT.SUMANGALA GACHCHINAMATH,
          ADVOCATE FOR R10 & R11
     SRI.VENUGOPAL M.S., ADVOCATE FOR C/R2 & R3 TO R9
     R1- DEAD
     V/O/D 3/8/2010 R4 TO R9 ARE LR'S OF DECEASED R1)

     THIS RFA FILED U/S 96 OF CPC AGAINST THE
JUDGEMENT AND DECREE DT. 05.07.2006 PASSED IN
O.S.NO.10740/1997 0N THE FILE OF THE XXVIII ADDL. CITY
CIVIL JUDGE, MAYOHALL UNIT, BANGALORE, DISMISSING THE
SUIT FOR DECLARATION AND PERMANENT INJUNCTION AND
ETC.

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

                         JUDGMENT

1. None Appears.

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

adjourn the matter. Appeal is, therefore dismissed for non-

prosecution.

SD/-

JUDGE

PKS CT:AN

 
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