Smt. Akkayamma vs Smt. C.Lakshmi
2023 Latest Caselaw 6758 Kant

                                          -1-
                                                  NC: 2023:KHC:34695
                                                RFA No. 682 of 2016




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 23RD DAY OF SEPTEMBER, 2023

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  REGULAR FIRST APPEAL NO. 682 OF 2016 (INJ)
            BETWEEN:

            1.    SMT. AKKAYAMMA,
                  W/O. LATE NANJAPPA,
                  AGED ABOUT 61 YEARS.

            2.    SRI. SRIMURTHY,
                  S/O. LATE CHIKKANNA,
                  AGED ABOUT 45 YEARS.

                  BOTH ARE RESIDING AT NO.288,
                  A.K. COLONY, KRISHNAPPA COMPOUND,
                  GANGA BHAVANI ROAD,
                  KODIGEHALLI,
                  SAHAKARNAGARA POST,
                  BANGALORE - 560 092.
Digitally                                              ...APPELLANTS
signed by
MALATESH    (BY SRI.NARAYANASWAMY P.M., ADVOCATE)
KC
Location:
HIGH        AND:
COURT OF
KARNATAKA
                  SMT. C. LAKSHMI,
                  W/O. LATE M. RAMU,
                  AGED ABOUT 70 YEARS,
                  RESIDING AT NO.139,
                  VIVEKANANDA BLOCK,
                  P.G. HALLI MAIN ROAD,
                  MALLESHWARAM,
                  BANGALORE - 560 003.
                                                      ...RESPONDENT
                               -2-
                                            NC: 2023:KHC:34695
                                          RFA No. 682 of 2016




         THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 14.01.2016 PASSED IN
OS NO.6034/2013 ON THE FILE OF THE XX ADDL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU (CCH 32), DECREEING
THE SUIT FOR PERMANENT INJUNCTION.

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

COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Process fee not paid despite the court order dated

15.06.2023 and 28.07.2023. So also paper book is not

filed.

2. Accordingly, appeal is dismissed for non

prosecution.

Sd/-

JUDGE

KAV

CT:SNN