Smt. Nagarathnamma vs Sri A N Rajanna
2023 Latest Caselaw 6673 Kant

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                                                   NC: 2023:KHC:34087
                                                 RFA No. 1644 of 2015




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 20TH DAY OF SEPTEMBER, 2023

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  REGULAR FIRST APPEAL NO. 1644 OF 2015 (INJ)
            BETWEEN:

            1.    SMT. NAGARATHNAMMA,
                  D/O AVALAPPA,
                  AGED ABOUT 47 YEARS.

            2.    SRI. GURUMURTHY,
                  S/O AVALAPPA,
                  AGED ABOUT 42 YEARS.

                  BOTH ARE R/AT NO.367,
                  NAGAVARA MAIN ROAD,
                  THANISANDRA A.K.COLONY,
                  ARABIC COLLEGE,
                  BANGALORE - 560 045.
                                                        ...APPELLANTS
Digitally
signed by   (BY SRI. MANJUNATH K.V., ADVOCATE)
MALATESH
KC
Location:   AND:
HIGH
COURT OF
KARNATAKA
            1.    SRI. A.N. RAJANNA,
                  S/O NARAYANAPPA,
                  AGED ABOUT 42 YEARS.

            2.    SMT.ROOPA,
                  W/O A.N.RAJANNA,
                  AGED ABOUT 38 YEARS.
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                                              NC: 2023:KHC:34087
                                           RFA No. 1644 of 2015




    BOTH ARE R/AT
    ARADESHHALLI VILLAGE,
    KUNDANA HOBLI,
    DEVANAHALLI TALUK - 562 110.
                                                   ...RESPONDENTS
      THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST THE
JUDGMENT      AND   DECREE   DATED    17.08.2015   PASSED   IN   O.S
NO.6086/2009 ON THE FILE OF THE XXXIX ADDL. CITY CIVIL AND
SESSIONS      JUDGE,   BENGALURU,     DISMISSING   THE   SUIT    FOR
PERMANENT INJUNCTION.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:


                             JUDGMENT

1. Learned counsel for the appellants submitted

that despite his best efforts, he is unable to contact the

appellants.

2. Placing his submissions on record, appeal is

dismissed for non prosecution.

Sd/-

JUDGE

KAV

CT:SNN