Smt. R Chandramma vs Smt. Shantha
2023 Latest Caselaw 3295 Kant

                                            -1-
                                                   NC: 2023:KHC:20457
                                                      RFA No. 335 of 2016




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 14TH DAY OF JUNE, 2023

                                         BEFORE
                    THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                     REGULAR FIRST APPEAL NO. 335 OF 2016 (INJ)
                 BETWEEN:

                 SMT. R CHANDRAMMA
                 W/O Y.KRISHNAPPA
                 AGED ABOUT 42 YEARS
                 R/AT NO.10 (OLD)
                 NW NO.15, 2ND CROSS
                 ANJINEYA TEMPLE STREET
                 ARUGODI, BENGALURU-560 030.
                                                              ...APPELLANT
                 (BY SRI.K.C. SHANTHAKUMAR., ADVOCATE)

                 AND:

                 SMT. SHANTHA
                 W/O Y.GOPALAKRISHNA
                 AGED ABOUT 43 YEARS
Digitally signed R/AT NO.15, 1ST CROSS
by               ANJINEYA TEMPLE STREET
DHANALAKSHMI
MURTHY           ARUGODI, BENGALURU-560 030.
Location: High                                              ...RESPONDENT
Court of
Karnataka        (NOTICE SERVED BUT UNREPRESENTED)

                      THIS RFA FILED UNDER SECTION 96 OF CPC., AGAINST
                 THE JUDGMENT AND DECREE DATED: 01.12.2015 PASSED IN
                 O.S NO.4617/2008 ON THE FILE OF THE VIII ADDL. CITY CIVIL
                 AND SESSIONS JUDGE (CCH 15), BENGALURU, DISMISSING
                 THE SUIT FOR PERMANENT INJUNCTION.

                     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                 COURT DELIVERED THE FOLLOWING:
                             -2-
                                    NC: 2023:KHC:20457
                                        RFA No. 335 of 2016




                         JUDGMENT

This court by order dated 5.6.2023 had permitted the

learned counsel for the appellant to retire from the case

and directed the office to show the name of the appellant

in the cause list.

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.

In view of dismissal of appeal, pending I.As., if any,

do not survive for consideration and accordingly, they are

dismissed.

Sd/-

JUDGE

DM