Indrajeeth Singh Dabi vs Sri Vijay Kumar Dabi
2023 Latest Caselaw 6405 Kant

                                          -1-
                                                    NC: 2023:KHC:32528
                                                   RFA No. 846 of 2016




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 08TH DAY OF SEPTEMBER, 2023

                                      BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                   REGULAR FIRST APPEAL NO.846 OF 2016(INJ)


            BETWEEN:

            1.    INDRAJEETH SINGH DABI
                  S/O LATE MOOL SINGH DABI
                  AGED ABOUT 52 YEARS

            2.    SHASHI SINGH DABI
                  W/O INDRAJEETH SINGH DABI
                  AGED ABOUT 45 YEARS

                  BOTH ARE RESIDING AT
                  NO.14 AND 14/1,
                  GROUND & FIRST FLOOR
                  NANDHIDURGA ROAD
                  JAYAMAHAL EXTEN.
                  BANGALORE-560 046
                                                         ...APPELLANTS
Digitally   (BY SRI RAGHAVENDRA K, ADVOCATE AND
signed by       SRI A.RAMESH, ADVOCATE - ABSENT)
MALATESH
KC
Location:   AND:
HIGH
COURT OF    1.    SRI VIJAY KUMAR DABI
KARNATAKA
                  AGED ABOUT 56 YEARS,
                  LATE. MOOL SINGH DABI

            2.    SMT. JYOTHI VIJAY DABI
                  AGED ABOUT 47 YEARS,
                  W/O SRI.VIJAYAKUMAR DABI

                  BOTH ARE RESIDING AT NO.104,
                  FIRST FLOOR, 5TH 'A' MAIN ROAD
                               -2-
                                           NC: 2023:KHC:32528
                                          RFA No. 846 of 2016




    NARAYANAPPA BLOCK, II BLOCK,
    R.T.NAGAR, BANGALORE-560 032
                                               ...RESPONDENTS

     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CIVIL PROCEDURE CODE, 1908 AGAINST THE
JUDGMENT AND DECREE DATED 23.01.2016 PASSED IN
O.S.No.658/2007 ON THE FILE OF THE III ADDL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, PARTLY DECREEING THE
SUIT FOR PERMANENT INJUNCTION, MANDATORY INJUNCTION
AND POSSESSION.

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

                         JUDGMENT

Case called twice. None present for appellants. Appeal is

of the year 2016. Despite the Court Orders dated 25.08.2016

and 10.07.2023, process fee is not paid for issue of notice to

respondents.

Accordingly, appeal stands dismissed for non

prosecution.

Sd/-

JUDGE

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