Smt.Mary Akkamma vs Smt.K.Lalitha
2023 Latest Caselaw 7003 Kant

                                            -1-
                                                     NC: 2023:KHC:36181
                                                   RFA No. 1932 of 2013




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 05TH DAY OF OCTOBER, 2023

                                          BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                     REGULAR FIRST APPEAL No.1932 OF 2013(INJ)
              BETWEEN:

              1.    SMT.MARY AKKAMMA
                    W/O LATE DEVE SAGAYAM
                    AGED ABOUT 72 YEARS,

              2.    SMT MALA
                    W/O LATE SRI THIMMARAYAPPA
                    AGED 63 YEARS,

              3.    SMT SAMBRAVALLI
                    W/O LATE KRISHNAMURTHY
                    AGE 59 YEARS,

              4.    SRI BABU
                    S/O LATE BHEEMANNA
                    AGE 47 YEARS,

Digitally           ALL ARE RESIDING AT
signed by R         NO.8, K.S.GARDEN,
MANJUNATHA
Location:           OLD MADRAS ROAD,
HIGH COURT          MURPHY TOWN
OF
KARNATAKA           ULSOOR POST
                    BANGALORE-560008.
                                                          ...APPELLANTS
              (BY SRI CUCKOO DELHI, ADVOCATE)

              AND:

              1.    SMT.K.LALITHA
                    W/O M.KUPUSWAMY
                    AGED ABOUT 41 YEARS,
                    RESIDING AT NO.9,
                               -2-
                                          NC: 2023:KHC:36181
                                        RFA No. 1932 of 2013




     K.S.GARDEN, ULSOOR
     BANGALORE-560008.

2.   ASSISTANT REVENUE OFFICER
     BRUHAT BANGALORE MAHANAGARA PALIKE
     CORPORATION WARD NO.82,
     ULSOOR
     BANGALORE-560008.
                                      ...RESPONDENTS

(BY SRI G VEERENDRA BABU, ADVOCATE FOR R1;
VIDE ORDER DATED 07.04.2017 APPEAL AGAINST R2, STANDS
DISMISSED)

     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 R/W ORDER XLI RULE 1 OF CIVIL PROCEDURE CODE
AGAINST THE JUDGMENT AND DECREE DATED 16.07.2013
PASSED IN O.S.NO.8548/2011 ON THE FILE OF THE XXVII
ADDL. CITY CIVIL JUDGE, BANGALORE, DISMISSING THE SUIT
FOR PERMANENT INJUNCTION.

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

Case called twice. None present on behalf of appellants.

Even on earlier dates of hearing, there was no representation

on behalf of appellants.

Accordingly, appeal stands dismissed for non

prosecution.

Sd/-

JUDGE

kcm