Smt Nandalaxmi Hegde vs Mrs Rajeshwari Hegde
2024 Latest Caselaw 19568 Kant

Karnataka High Court

Smt Nandalaxmi Hegde vs Mrs Rajeshwari Hegde on 5 August, 2024

                                                          -1-
                                                                     NC: 2024:KHC:30853-DB
                                                                       RFA No. 725 of 2017




                                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                        DATED THIS THE 5TH DAY OF AUGUST, 2024

                                                       PRESENT
                                  THE HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR
                                                          AND
                                        THE HON'BLE MR JUSTICE UMESH M ADIGA
                                    REGULAR FIRST APPEAL NO. 725 OF 2017 (MON)
                                 BETWEEN:

                                 SMT. NANDALAXMI HEGDE,
                                 W/O MR. JYOTHI PRASAD HEGDE,
                                 AGED ABOUT 51 YEARS,
                                 PROPRIETRIX OF M/S MEDILAB INDIA,
                                 NO.37, G FLOOR, SERVICE ROAD,
                                 DOMLURE LAYOUT, BANGALORE- 71.
                                                                            ...APPELLANT
                                 (BY SRI ANIL KUMAR SHETTY, ADVOCATE [ABSENT])

                                 AND:

                                 MRS. RAJESHWARI HEGDE,
                                 W/O MR. PRAMOD HEGDE,
                                 AGED ABOUT 39 YEARS,
                                 PROPRIETRIX OF M/S MEDITEK INDIA,
                                 "TIRUMALA" OPPOSITE BEJAI CHURCH
Digitally signed by KORLAHALLI
BHARATHIDEVIKRISHNACHARYA
Location: HIGH COURT OF
                                 HALL, BEJAI MANGALURU- 575 004.
KARNATAKA
                                                                            ...RESPONDENT
                                 (BY SRI THARANATH SHETTY, ADVOCATE)

                                      THIS RFA IS FILED UNDER SECTION 96 READ WITH
                                 ORDER 41 RULES 1 & 2 OF CPC., AGAINST THE JUDGMENT
                                 AND DECREE DATED 02.01.2017 PASSED IN ORIGINAL SUIT
                                 NO.78/2015 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
                                 JUDGE AND CJM., MANGALURU, D.K., PARTLY DECREEING THE
                                 SUIT FOR RECOVERY OF MONEY.

                                      THIS APPEAL COMING ON FOR FINAL DISPOSAL THIS
                                 DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                    -2-
                                            NC: 2024:KHC:30853-DB
                                              RFA No. 725 of 2017




CORAM:       HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR
             and
             HON'BLE MR JUSTICE UMESH M ADIGA


                            ORAL ORDER

(PER: HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR)

Order sheet dated 26.03.2024 shows that the case was

adjourned on the request of the appellant's counsel. On

10.07.2024, the case was adjourned to 25.07.2024. On

25.07.2024, the case was adjourned to today. The

appellant's counsel is absent today. The respondent's

counsel is present. Since the appeal is of the year 2017 and

the appellant's counsel has not shown interest to argue the

appeal is dismissed for non-prosecution.

Sd/-

(SREENIVAS HARISH KUMAR) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

AG