Sri N Muniswamy Reddy vs Sri Laxminarayana Reddy
2023 Latest Caselaw 6516 Kant

                                      -1-
                                                  NC: 2023:KHC:33261
                                                  RFA No. 29 of 2015




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 13TH DAY OF SEPTEMBER, 2023

                                    BEFORE

                    THE HON'BLE MR JUSTICE V SRISHANANDA

                 REGULAR FIRST APPEAL NO.29 OF 2015 (DEC/INJ)

            BETWEEN:

            SRI. N. MUNISWAMY REDDY,
            S/O NANJUNDA REDDY,
            AGED ABOUT 51 YEARS,
            RESIDING AT DOMMASANDRA VILLAGE,
            SARJAPUR HOBLI,
            ANEKAL TALUK - 560 092.
                                                        ...APPELLANT
            (BY SRI.SARAVANA S, ADVOCATE (ABSENT))
            AND:

            1.    SRI. LAXMINARAYANA REDDY,
                  S/O LATE MUNISWAMY REDDY,
                  AGED ABOUT 57 YEARS,
Digitally
signed by         RESIDING AT DOMMASANDRA VILLAGE,
MALATESH
KC                SARJAPUR HOBLI,
Location:         ANEKAL TALUK - 560 092.
HIGH
COURT OF
KARNATAKA   2.    SRI. L. ARAVIND,
                  S/O SRI. LAXMINARAYANA REDDY,
                  AGED ABOUT 31 YEARS,
                  RESIDING AT DOMMASANDRA VILLAGE,
                  SARJAPUR HOBLI,
                  ANEKAL TALUK - 560 092.
                                                     ...RESPONDENTS
            (BY SRI. PRAVEEN R J S., ADVOCATE FOR C/R1 AND R2;
                SRI.N.R.NAGARAJA, ADVOCATE FOR R1 AND R2)
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                                         NC: 2023:KHC:33261
                                         RFA No. 29 of 2015




     THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 27.11.2014 PASSED IN
O.S.NO.790/2005 ON THE FILE OF XXXII ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, BANGALORE, DISMISSING THE
SUIT FOR DECLARATION AND PERMANENT INJUNCTION, AND
ALLOWING COUNTER-CLAIM OF THE DEFENDANT Nos.1 AND 2
THEREIN.

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

                         JUDGMENT

No representation on behalf of the appellant.

Paper books are not filed as per Court orders dated

09.06.2023, 17.07.2023, 04.08.2023 and 24.08.2023.

Hence, appeal stands dismissed for non prosecution.

Sd/-

JUDGE

DR/AT