Smt Nanjamma vs Smt Vijayalakshmi
2023 Latest Caselaw 775 Kant

                                       -1-
                                                  RFA No. 905 of 2018




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 11TH DAY OF JANUARY, 2023

                                     BEFORE
                    THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                    REGULAR FIRST APPEAL NO. 905 OF 2018 (RES)
             BETWEEN:

                SMT.NANJAMMA
                W/O. LATE. RAMAKRISHNAPPA,
                RESIDING AT: NO.195/1,
                GANESHAPPA BUILDING,
                BAGALGUNTE 3RD CROSS,
                BANGALORE - 560 073.

                REPRESENTED BY HER SON &
                PA HOLDER SRINIVAS
                S/O. LATE. RAMAKRISHNAPPA,
                AGED ABOUT 49 YEARS,
                                                           ...APPELLANT
             (BY SRI.N.P.KALLESH GOWDA, ADVOCATE-ABSENT)
Digitally
signed by
PANKAJA S    AND:
Location:
HIGH COURT      SMT.VIJAYALAKSHMI
OF              AGED ABOUT 45 YEARS
KARNATAKA       W/O. K.V. SWAMY,
                RESIDING AT: NO.81, 1ST MAIN,
                VIJAYANANDANAGAR,
                NANDINI LAYOUT,
                BENGALURU - 96.
                                                        ...RESPONDENT

                  THIS RFA FILED UNDER SEC.96 OF CPC., AGAINST THE
             JUDGMENT AND DECREE DATED 02.01.2018 PASSED IN
             OS.NO.2449/2013 ON THE FILE OF THE III ADDL. CITY. CIVIL
             AND SESSIONS JUDGE, BENGALURU DISMISSING THE SUIT FOR
             DECLARATION, POSSESSION AND DAMAGES AND ETC.
                                -2-
                                             RFA No. 905 of 2018




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

                           JUDGMENT

1. There is no appearance on behalf of the appellant.

2. Office objections have not been complied with though time

was granted on several occasions. Left with no other option, the

appeal is dismissed for non-prosecution.

SD/-

JUDGE

PKS CT:AN