Smt Jayalakshmi vs Smt Vanaja Reddy
2023 Latest Caselaw 6754 Kant

                                                  -1-
                                                              NC: 2023:KHC:34703
                                                            RFA No. 1000 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 23RD DAY OF SEPTEMBER, 2023

                                                 BEFORE
                                 THE HON'BLE MR JUSTICE K.NATARAJAN
                             REGULAR FIRST APPEAL NO. 1000 OF 2022 (INJ)


                      BETWEEN:

                      1.   SMT JAYALAKSHMI
                           W/O M RAMACHENDRA
                           AGED ABOUT 52 YEARS
                           RESIDING AT NO.11/2
                           YELLAKUNTE VILLAGE
                           BOMMANAHALLI POST
                           BANGALORE - 560 068
                                                                     ...APPELLANT
                      (BY SRI. LAKSHMIKANTH K., ADVOCATE)



                      AND:

                      1.   SMT VANAJA REDDY
                           W/O GANGAREDDY
                           MAJOR

Digitally signed by   2.   SRI GANGA REDDY
SHOBHA C
Location: High
                           S/O VENKATAREDDY
Court of Karnataka         MAJOR

                           R1 AND R2 ARE RESIDING AT
                           NO.728, 1ST MAIN ROAD
                           SBM BACKSIDE
                           AECS LAYOUT
                           KUNDALAHALLI
                           BANGALORE - 560 037.
                                          -2-
                                                       NC: 2023:KHC:34703
                                                    RFA No. 1000 of 2022




3.      SMT S MALINI
        MAJOR
        RESIDING AT NO.217
        5TH 'C' MAIN ROAD
        2ND BLOCK, HRBR LAYOUT
        BANGALORE - 560 043.
                                                            ...RESPONDENTS
(BY SRI. A.J. SRNIVASAN, ADVOCATE FOR C/R3)


      THIS RFA IS FILED UNDER SECTION 96 READ WITH ORDER 41
RULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE DATED
21.12.2021 PASSED IN O.S.No.1029/2016 ON THE FILE OF THE X
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
DISMISSING THE SUIT FOR PERMANENT INJUNCTION.

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

                                    JUDGMENT

Learned Counsel for the respondents is present.

2. Learned counsel for the appellant is not present, though

this case was called both in the morning as well as in the evening

session at 4.38 p.m.

3. Even on the last occasion, the learned counsel for the

appellant was not present and he has been remained absent

continuously. This shows that he is not interested in prosecuting the

appeal.

4. Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE CS CT-SG