V. C. Shivakumar vs Mr. Ramesh Bhauwala
2023 Latest Caselaw 4780 Kant

                                                     -1-
                                                                   NC: 2023:KHC:25858-DB
                                                                      RFA No. 1592 of 2019




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 24TH DAY OF JULY, 2023

                                                PRESENT
                               THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
                                                  AND
                       THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                             REGULAR FIRST APPEAL NO. 1592 OF 2019 (POS)
                       BETWEEN:

                       V. C. SHIVAKUMAR
                       AGED ABOUT 44 YEARS
                       SON OF MR. V. CHINAPPA
                       #15/1, 11TH MAIN
                       VASANTH NAGAR
                       BENGALURU-560 052                           ...APPELLANT

                       (BY SRI.RAMESHA H.E., ADV. AND
                           SRI. SIDDAPPA V. D., ADV. [ABSENT])

                       AND:

                       1.      MR. RAMESH BHAUWALA
                               AGED ABOUT 55 YEARS
                               S/O RAM PRAKASH BHAUWALA
                               R/AT NO. 6, 4TH CROSS
Digitally signed by            VASANTHNAGAR
MALA K N                       BENGALURU-560 052
Location: HIGH COURT
OF KARNATAKA
                       2.      SRI. ANTHINY DAS
                               AGED ABOUT 46 YEARS
                               S/O LATE S. LUIES
                               R/AT NO.18, 1ST FLOOR
                               2ND MAIN, VASANTHNAGAR
                               BENGALURU - 560 052               ...RESPONDENTS

                       (BY SMT. G.K.BHAVANA, ADV. AND
                           SRI. CHANDRAKANTH PATIL K., ADV. FOR R1)

                            THIS RFA IS FILED UNDER SECTION 96 OF THE CPC,
                       AGAINST THE JUDGMENT AND DECREE DATED 01.04.2019
                       PASSED IN O.S.NO.714/2017 ON THE FILE OF THE XII
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                                                 NC: 2023:KHC:25858-DB
                                                    RFA No. 1592 of 2019




ADDITIONAL CITY CIVIL AND SESSIONS JUDGE BENGALURU
CITY, PARTLY DECREEING THE SUIT FOR POSSESSION.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:

                          JUDGMENT

None appears for appellant even in second call.

Hence, this appeal is dismissed for non-

prosecution.

In view of dismissal of the appeal,

I.As.No.1/2019 and 2/2019 do not survive for

consideration and the same stand disposed of.

No costs.

SD/-

JUDGE

SD/-

JUDGE

KNM CT:HS