Sri N Mohan S/O Late V. Nagappa vs The Secretary Mudaliar Seva ...
2023 Latest Caselaw 2848 Kant

                                              -1-
                                                        RFA No. 334 of 2008




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 2ND DAY OF JUNE, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 334 OF 2008 (INJ)
                   BETWEEN:

                   SRI N MOHAN
                   S/O LATE V. NAGAPPA
                   AGED ABOUT 38 YEARS
                   R/AT NO.1/A, 3RD MAIN ROAD
                   NEW 7TH CROSS
                   AYYAPPA SWAMYTEMPLE ROAD
                   PRAKASHNAGAR, BANGALORE-21
                                                                ...APPELLANT
                   (BY SRI. K JAYAPRAKASH., ADVOCATE AND
                       SRI. A. THANGAVELU, ADVOCATE[ABSENT])
                   AND:

                   THE SECRETARY
                   MUDALIAR SEVA SANGHA
                   NO.8, 6TH CROSS
Digitally signed   PRAKASHNAGAR, BANGALORE-21
by                                                             ...RESPONDENT
DHANALAKSHMI
MURTHY
                   (M/S DM.S. ASSOCIATES BY
Location: High
Court of           SRI. M DEVARAJ,ADVOCATE)
Karnataka

                        THIS RFA IS FILED U/S.96 R/W O XLI R 1 OF CPC
                   AGAINST THE JUDGMENT AND DECRTEE DATED:31.8.2007
                   PASSED IN O.S.NO.7165/2002 ON THE FILE OF THE VIII ADDL.
                   CITY CVIIL JUDGE, BANGALORE (CCH-15), DISMISSING THE
                   SUIT FOR MANDATORY INJUNCTION AND PROHIBATORY
                   INJUNCTION.

                        THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
                   THE COURT DELIVERED THE FOLLOWING:
                             -2-
                                        RFA No. 334 of 2008




                         JUDGMENT

When the matter was posted on 26.05.2023, none

appeared for the appellant and hence as a last chance, the

matter was ordered to be listed on 02.06.2023.

Even today when the matter was called out, none

appeared for the appellant. It appears that the appellant is

not interested in prosecuting the case. Hence, the appeal

is dismissed for non-prosecution.

Sd/-

JUDGE

HA