P Honnappa vs R Rangaswamappa
2023 Latest Caselaw 6728 Kant

                                         -1-
                                                 NC: 2017:KHC:32873
                                               RFA No. 2175 of 2007




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 22ND DAY OF SEPTEMBER, 2023

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                 REGULAR FIRST APPEAL NO. 2175 OF 2007 (MON)
            BETWEEN:

                  P. HONNAPPA,
                  S/O. LATE PILLANNA,
                  AGED ABOUT 60 YEARS,
                  NO.362/A,
                  DEVANGAPETE,
                  ANEKAL TOWN,
                  BANGALORE DISTRICT.
                                                       ...APPELLANT
            (BY SRI. P. HONNAPPA, ADVOCATE)
            AND:

            1.      R. RANGASWAMAPPA,
                    SINCE DEAD BY HIS LRS.

            1(A). SMT. R. KAMALA,
                  AGED ABOUT 54 YEARS,
Digitally
signed by         587/A, 5TH MAIN ROAD,
MALATESH
KC                MANJUNATHA NAGAR,
Location:
HIGH              WEST OF CHORD ROAD,
COURT OF
KARNATAKA         BANGALORE - 560 010.

            1(B). R. JAYALAKSHMI,
                  D/O. JANARDHAN,
                  587/A, 5TH MAIN ROAD,
                  MANJUNATHA NAGAR,
                  WEST OF CHORD ROAD,
                  BANGALORE - 560 010.
                                                      ...RESPONDENTS
            (BY SRI. K. A. PRAKASH, ADVOCATE FOR R1 (A AND B))
                                   -2-
                                                         NC: 2017:KHC:32873
                                                    RFA No. 2175 of 2007




      THIS RFA IS FILED UNDER ORDER XLI R 1 OF CPC
AGAINST      THE    JUDGMENT      AND     DECREE           DATED:.1.8.2007
PASSED IN O.S.NO.1162/1995 ON THE FILE OF THE 31ST
ADDL. CITY CIVIL JUDGE, BANGALORE (CCH-14), DECREEING
THE SUIT FOR RECOVERY OF RENT AMOUNT.

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

                            JUDGMENT

Appellant was earlier represented by

Sri.S.Siddappa, advocate. It is submitted that

Sri.S.Siddappa is no more and therefore, by way of

abundant caution this Court had issued Court notice to

appellant. Said Court notice is returned with an

endorsement 'In sufficient Address'.

Left with no alternative, appeal stands

dismissed for non-prosecution.

Sd/-

JUDGE

AT

CT:SNN