Smt Bharathi Singh vs Smt Rajeshwari
2023 Latest Caselaw 907 Kant

                                          -1-
                                                 RFA No. 957 of 2015




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 13TH DAY OF JANUARY, 2023

                                       BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                 REGULAR FIRST APPEAL NO.957 OF 2015 (DEC/POS)
            BETWEEN:

            SMT BHARATHI SINGH @ PREMA BAI,
            DAUGHTER OF LATE G RAM SINGH,
            AGED ABOUT 65 YEARS,
            RESIDING AT PORTION OF NO.194,
            GROUND FLOOR, 36TH 'F' CROSS,
            17TH MAIN, 4TH BLOCK, JAYANAGAR,
            BANGALORE 560 041.

            REP. BY HER G.P.A. HOLDER
            SRI. PRABHU SINGH
            S/O LATE SRI. RAM SINGH
            AGED ABOUT 48 YEARS
            NO. 194, 1ST FLOOR, 36TH 'F' CROSS
            17TH MAIN, 4TH BLOCK, JAYANAGAR
            BENGALURU - 560 041.
                                                       ...APPELLANT
            (BY SRI. H B RUDRESH.,ADVOCATE)

Digitally   AND:
signed by
PANKAJA S
Location:   1.   SMT RAJESHWARI
HIGH
COURT OF         WIFE OF LATE UDAYA SINGH,
KARNATAKA        AGED ABOUT 50 YEARS,

            2.   SMT. KUSUM SINGH.U
                 WIFE OF SRI.BHAGWAN SINGH
                 AGED ABOUT 26 YEARS.

            3.   SMT. SHILPA SINGH.U
                 DAUGHTER OF UDAYA SINGH
                 AGED ABOUT 24 YEARS.
                                  -2-
                                               RFA No. 957 of 2015




4.     SRI. CHANDAN SINGH.U
       SON OF UDAYA SINGH
       AGED ABOUT 20 YEARS.
       ALL RESIDING AT NO.194, II FLOOR,
       36TH 'F' CROSS, 17TH MAIN, 4TH BLOCK,
       JAYANAGAR, BANGALORE 560041
                                                  ...RESPONDENTS

      THIS RFA FILED UNDER SEC. 96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 08.04.2015 PASSED IN OS NO.
2593/2013 ON THE FILE OF THE XII ADDL. CITY CIVIL & SESSIONS
JUDGE, BENGALURU, (CCH 27) DISMISSING THE SUIT FOR
DECLARATION AND POSSESSION.

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

1. On 02.03.2020, though none appeared for the appellant, two

weeks time was granted to take steps for service of notice to

respondent Nos.1 to 4. It was made clear that if steps were not

taken, appeal would stand dismissed. It is reported that till today

steps have not been taken.

2. In this view of the matter, appeal is dismissed for non-

prosecution.

Sd/-

JUDGE SV