Smt. Geetha Ravindra vs Mr Peter Pinto
2023 Latest Caselaw 4395 Kant

                                                  -1-
                                                        NC: 2023:KHC:24315
                                                          RSA No. 1590 of 2012




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 13TH DAY OF JULY, 2023

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                           REGULAR SECOND APPEAL NO. 1590 OF 2012 (SP)
                      BETWEEN:

                      1.   SMT. GEETHA RAVINDRA
                           W/O RAVINDRA
                           AGED ABOUT 53 YEARS.

                      2.   SRI N RAVINDRA
                           S/O RANGACHARI
                           AGED ABOUT 63 YEARS
                           BOTH THE APPELLANTS
                           ARE RESIDING AT
                           KOIL FOOD PROCESS
                           NO. 33/1, KIADB
                           HOOTAGALLI, INDUSTRIAL AREA,
                           K.R. MYSORE - 571 186.
                                                              ...APPELLANTS

                      (BY SRI RAJARAM S, ADVOCATE- ABSENT)
Digitally signed by
LAKSHMINARAYANA       AND:
MURTHY RAJASHRI
Location: HIGH
COURT OF                   MR. PETER PINTO
KARNATAKA
                           S/O LATE GREGORAY PINTO
                           AGED ABOUT 62 YEARS
                           RESIDING AT NO. 301
                           6TH A MAIN ROAD
                           VISHVESHARAIAH NAGAR
                           R.T. NAGAR
                           BANGALORE- 560 032.
                                                              ...RESPONDENT

                      (BY SRI NANDA KISHORE, ADVOCATE)
                                -2-
                                     NC: 2023:KHC:24315
                                       RSA No. 1590 of 2012




     THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
JUDGEMENT     &      DECREE     DATED:04.6.12      PASSED   IN
R.A.NO.7/2012 ON THE FILE OF PRESIDING OFFICER, FAST
TRACK COURT, DEVANAHALLI, DISMISSING THE APPEAL AND
CONFIRMING        THE    JUDGEMENT    AND   DECREE     DATED:
31.10.2011 PASSED IN O.S.NO.1779/2006 ON THE FILE OF
SENIOR CIVIL JUDGE & JMFC, DEVANAHALLI.


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


                          JUDGMENT

1. Appellants are called out, but not present.

2. Learned counsel for the respondent is present.

3. Learned counsel for the appellants in the morning

sessions submitted that he will file the retirement memo

and therefore, the case was passed over. When the matter

was taken up in the afternoon session for the second time,

none appears for the appellants.

4. Even though the appeal has been admitted on

23.08.2021, the paper books are not filed. It appears that

NC: 2023:KHC:24315 RSA No. 1590 of 2012

the appellants are not interested in prosecuting the appeal.

Hence, the appeal is dismissed for non prosecution.

Sd/-

JUDGE

GH