Mrs.Kalavathi Devi vs Mr. S.A. Gangadaraiah
2023 Latest Caselaw 2569 Kant

                                           -1-
                                                       RFA No. 1849 of 2013




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 24TH DAY OF MAY, 2023

                                         BEFORE
                    THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                     REGULAR FIRST APPEAL NO. 1849 OF 2013 (INJ)
               BETWEEN:

                     MRS.KALAVATHI DEVI,
                     AGE 48 YEARS,
                     W/O RAMESH SINGH,
                     NO.25, 1ST FLOOR, OPP:VALSALA TRAVELS,
                     SAJJE PALYA,KAMAKSHIPALYA,
                     BANGALORE-560 091.
                                                               ...APPELLANT
               (BY SRI. VICTOR MANOHARAN S., ADVOCATE (ABSENT))

               AND:
               1. MR. S.A. GANGADARAIAH
                  DIED ON 14-12-2010,
                  DEFENDANTS 2 & 3 ARE TREATED
Digitally         AS LEGAL HEIRS
signed by C       AS PER MEMO AND ORDER SHEET DATED
MALATHI           24.05.2011
Location:
High Court           (a) MR G KESHAVA KUMAR,
of Karnataka         S/O S A GANGADHARAIAH,
                     R/AT NO. 4/1,5TH MAIN, AGRAHARA
                     DASARAHALLI, MAGADI ROAD,
                     BANGALORE-560 079

               2.    MR G SURESH KUMAR
                     S/O S A GANGADARAIAH,
                     R/AT NO. 4/1, 5TH MAIN,
                     AGRAHARA DASARAHALLI,
                                  -2-
                                              RFA No. 1849 of 2013




      MAGADI ROAD,
      BANGALORE-560 079
                                                      ...RESPONDENTS
     RFA FILED U/SEC.96 OF CPC, AGAINST THE JUDGMENT
AND DECREE DATED        10.09.2013 PASSED IN O.S.NO.
8744/2007 ON THE FILE OF V-ADDL CITY CIVIL JUDGE,
BENGALURU, DISMISSING THE SUIT FOR PERMANENT
INJUNCTION AND MANDATORY INJUNCTION.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                           JUDGMENT

This Court, by order dated 27.01.2023 granted a week's

time to take steps in respect of respondents. Inspite of that,

the appellant has not taken any steps in respect of

respondents.

2. Today, when the matter was called in the first

session, none appears for the appellant. Even in the second

session also there is no representation on behalf of the

appellant. It appears that the appellant is not interested in

prosecuting the appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

CM/-