Sri H Siddappa vs B C Abishekh
2023 Latest Caselaw 2628 Kant

                                          -1-
                                                   RFA No. 2024 of 2016




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 25TH DAY OF MAY, 2023

                                       BEFORE
                  THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                   REGULAR FIRST APPEAL NO. 2024 OF 2016 (INJ)
               BETWEEN:

               SRI H SIDDAPPA
               S/O LATE HANUMAIAH
               AGED ABOUT 57 YEARS
               R/AT HEGGANAHALLI VILLAGE
               YESHWANTHAPURA HOBLI
               BENGALURU NORTH TALUK
               BANGALORE
                                                           ...APPELLANT
               (BY SRI. HARISH H V., ADVOCATE (ABSENT))

               AND:

               B C ABISHEKH
               S/O B G CHANDRASHEKAR
Digitally      AGED ABOUT 22 YEARS
signed by C    R/AT NO.178, 7TH CROSS
MALATHI        4TH MAIN, R H C H LAYOUT
Location:      ANNAPOORNESHWARI NAGAR
High Court
               BENGALURU-5600091.
of Karnataka
                                                          ...RESPONDENT
               (BY SRI. SHARATH S GOWDA., ADVOCATE)

                    THIS RFA IS FILED UNDER SECTION 96 OF CPC, 1908
               AGAINST THE JUDGMENT AND DECREE DATED 19.09.2016
               PASSED IN OS NO.17202/2006 ON THE FILE OF THE IV ADDL.
               CITY CIVIL AND SESSIONS JUDGE, MAYOHALL UNIT,
               BENGALURU, DECREEING THE SUIT FOR PERMANENT
               INJUNCTION.
                              -2-
                                       RFA No. 2024 of 2016




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

None appears for the appellant.

It appears that the appellant is not interested to

prosecute the appeal. Hence, the appeal is dismissed for

non-prosecution.

In view of disposal of the main appeal, all pending

applications do not survive for consideration. Hence, the

same are also disposed of.

Sd/-

JUDGE

HA