M Puttaraju vs L Nagaraju
2023 Latest Caselaw 7499 Kant

                                         -1-
                                                    NC: 2023:KHC:39118
                                                  RFA No. 1391 of 2014




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 2ND DAY OF NOVEMBER, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                 REGULAR FIRST APPEAL No.1391 OF 2014 (MON)
              BETWEEN:

              M PUTTARAJU
              S/O LATE H MUNISWAMAPPA
              AGED ABOUT 46 YEARS
              R/A NO.1, II 'A' MAIN ROAD
              3RD CROSS, SAMPANGIRAMANAGAR
              BANGALORE-560 027
                                                          ...APPELLANT
              (BY SRI G.S.PRASANNA KUMAR, ADVOCATE -ABSENT)

              AND:

              L NAGARAJU
              S/O M LAKSHMINARAYANA
              AGED ABOUT 35 YEARS
              R/A NO.14, 10TH CROSS
Digitally     CUBBONPET
signed by R
MANJUNATHA    BANGALORE-560 002
Location:                                               ...RESPONDENT
HIGH COURT
OF
KARNATAKA     (BY SRI K K VASANTH, ADVOCATE)

                     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
              96 OF CIVIL PROCEDURE CODE AGAINST THE JUDGMENT AND
              DECREE DATED 11.07.2014 PASSED IN O.S.914/2012 ON THE
              FILE OF THE    XXX-ADDL. CITY CIVIL JUDGE, BENGALURU,
              PARTLY DECREEING THE SUIT FOR RECOVERY OF MONEY.
                                  -2-
                                                NC: 2023:KHC:39118
                                              RFA No. 1391 of 2014




     THIS REGULAR FIRST APPEAL COMING ON FOR FINAL
HEARING, THIS DAY, THE COURT PASSED THE FOLLOWING:

                                ORDER

Case called thrice. None present on behalf of the

appellant. Even in the earlier occasion there was no

representation on behalf of the appellant.

2. Sri K.K. Vasanth, learned counsel for the respondent is

present.

Accordingly, appeal stands dismissed for non prosecution.

Sd/-

JUDGE

MR