G Rajusetty S/O Late K ... vs The Divisional Manager
2023 Latest Caselaw 1817 Kant

                                                   -1-
                                                             RFA No. 1758 of 2007




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 13TH DAY OF MARCH, 2023

                                                 BEFORE
                                   THE HON'BLE MRS JUSTICE M G UMA
                            REGULAR FIRST APPEAL NO. 1758 OF 2007 (MON)

                      BETWEEN:
                      1.   G. RAJUSETTY,
                           S/O. LATE K. GOVINDASETTY,
                           AGED ABOUT 78 YEARS,
                           6TH CROSS, R.P. ROAD EXTENSION,
                           NANJANGUD - 571 301.

                      2.   G. NAGARAJASETTY,
                           S/O. LATE K. GOVINDASETTY,
                           AGED ABOUT 68 YEARS,
                           6TH CROSS, R.P. ROAD EXTENSION,
                           NANJANGUD - 571 301.

                      3.   G. SHANTHAKUMAR,
                           DEAD BY LRS.

                      A.   S. PRASANTH
Digitally signed by        S/O. LATE G. SHANTHAKUMAR,
PAVITHRA N                 AGED ABOUT 35 YEARS,
Location: High             6TH CROSS, SRIKANTAPURI EXTENSION,
Court Of
Karnataka                  NANJANGUD - 571 301.

                      B.   S. PRAVEEN,
                           S/O. LATE G. SHANTHAKUMAR,
                           AGED ABOUT 33 YEARS,
                           6TH CROSS, SRIKANTAPURI EXTENSION,
                           NANJANGUD - 571 301.

                      C.   S. PRADEEP,
                           S/O. LATE G. SHANTHAKUMAR,
                           AGED ABOUT 25 YEARS,
                           6TH CROSS, SRIKANTAPURI EXTENSION,
                           NANJANGUD - 571 301.

                      4.   SMT. SHANTHAKUMARI
                             -2-
                                      RFA No. 1758 of 2007




     W/O. LATE G. SHANTHAKUMAR,
     AGED ABOUT 60 YEARS,
     6TH CROSS, SRIKANTAPURI EXTENSION,
     NANJANGUD TOWN - 571 301.

5.   G. NANDAKUMAR,
     S/O. LATE K. GOVINDASETTY,
     AGED ABOUT 58 YEARS,
     SRI RAMA NIVASA,
     6TH CROSS,
     SRIKANTAPURI EXTENSION,
     NANJANGUD TOWN - 571 301.

6.   G. JAGADISHKUMAR,
     S/O. LATE K. GOVINDASETTY,
     AGED ABOUT 46 YEARS,
     SRI RAMA NIVASA,
     6TH CROSS,
     SRIKANTAPURI EXTENSION,
     NANJANGUD TOWN - 571 301.

7.   G. UMESH
     S/O LATE K. GOVINDASETTY,
     AGED ABOUT 44 YEARS,
     SRI RAMA NIVASA,
     6TH CROSS,
     SRIKANTAPURI EXTENSION,
     NANJANGUD TOWN - 571 301.


                                               ...APPELLANTS
(BY SRI: M. SIVAPPA & ASSOCIATES, ADVOCATE (ABSENT))

AND:
1.   THE DIVISIONAL MANAGER,
     LIFE INSURANCE CORPORATION OF INDIA,
     MYSORE DIVISION,
     MADHWESHA COMPLEX,
     NAZARBAD, MYSORE - 570 012.

2.   THE CHAIRMAN,
     LIFE INSURANCE CORPORATION OF INDIA,
     NARIMAN POINT, BOMBAY.
                              -3-
                                       RFA No. 1758 of 2007




3.   THE BRANCH MANAGER,
     LIFE INSURANCE CORPORATION OF INDIA,
     NANJANGUD BRANCH,
     NANJANGUD - 571 301.

                                              ...RESPONDENTS
(BY SRI: KAMALESHWARA POOJARY, ADVOCATE FOR R1 TO R3)

      THIS R.F.A. IS FILED U/S.96 OF CPC AGAINST THE JUDGMENT
AND DECREE DT.17.3.2007 PASSED IN O.S.NO.31/2003 ON THE
FILE OF THE CIVIL JUDGE (SR.DN), NANJANGUD, DISMISSING THE
SUIT FOR RECOVERY OF MONEY.

      THIS R.F.A., COMING ON FOR ORDERS, THIS DAY, THE COURT
DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellants is absent. No

representation.

2. Appellant No.1 was reported to be dead as per

the order dated 26.03.2021. But, till date, no steps have

been taken. On the last date of hearing i.e., 03.03.2023,

learned counsel has filed a memo seeking permission to

retire from the case. However, the same came to be

rejected.

RFA No. 1758 of 2007

3. The appeal is of the year 2007 and there is no

progress in the matter. It appears that the appellants are

not interested in prosecuting the appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

PN