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Sri. M. Sathish Babu vs Rita
2024 Latest Caselaw 19740 Kant

Citation : 2024 Latest Caselaw 19740 Kant
Judgement Date : 6 August, 2024

Karnataka High Court

Sri. M. Sathish Babu vs Rita on 6 August, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                  NC: 2024:KHC:31885
                                                 RFA No. 304 of 2018




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 6TH DAY OF AUGUST, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  REGULAR FIRST APPEAL NO. 304 OF 2018 (DEC)
            BETWEEN:

            1.    SRI. M. SATHISH BABU,
                  S/O. MARUTHI,
                  AGED ABOUT 43 YEARS,
                  R/AT NO. 141, KERE BEEDI,
                  VENKATALA VILLAGE, YELAHANKA POST,
                  BANGALORE - 560 064.

            2.    SMT. SAVITHRAMMA,
                  W/O. LATE U. SUBRAMANI,
                  AGED ABOUT 46 YEARS,

            3.    S. SUNDER VEL,
                  S/O. LATE U. SUBRAMANI,
                  AGED ABOUT 46 YEARS,

                  BOTH ARE RESIDING AT
Digitally         NO.162/A, 4TH CROSS,
signed by         II MAIN, PRAKASH NAGAR,
MALATESH
KC                BENGALURU - 560 021.
Location:                                             ...APPELLANTS
HIGH        (BY SRI. BHANU PRAKASH H.V, ADVOCATE (ABSENT))
COURT OF
KARNATAKA   AND:
            1.    RITA,
                  W/O. LATE B. SUSAINATHAN,
                  AGED ABOUT 78 YEARS,
            2.    SAGAYANATHAN
                  S/O. LATE B. SUSAINATHAN,
                  AGED ABOUT 44 YEARS,
                            -2-
                                        NC: 2024:KHC:31885
                                       RFA No. 304 of 2018




3.   PAUL,
     S/O. LATE B. SUSAINATHAN,
     AGED ABOUT 43 YEARS,
4.   PETER,
     S/O. LATE B. SUSAINATHAN,
     AGED ABOUT 43 YEARS,

     NO.1 TO 4 ARE R/AT NO. 243,
     E.W.S.COLONY, 16TH MAIN,
     4TH CROSS, B.T.M. LAYOUT,
     1ST PHASE, BENGALURU - 560 076.
5.   VISHWANATHAN,
     S/O. A. KANNAN,
     AGED ABOUT 52 YEARS,
     R/AT NO.11, 1ST CROSS,
     GANESHA BLOCK, DINNUR MAIN ROAD,
     R.T. NAGAR, BENGALURU - 560 032.

     ALSO R/AT NO. 8,
     HOSABADAVANE, ADITHYANAGAR,
     BEHIND K.H.B. COLONY,
     SULTANPALYA, R.T. NAGARA POST,
     BENGALURU - 560 032.
6.   B. RAJASHEKAR,
     S/O. N. BHUVANESH,
     AGED ABOUT MAJOR,
     R/AT NO.4, 3RD CROSS,
     APPAJAPPA LAYOUT, R.T. NAGAR POST,
     BENGALURU - 560 045.
7.   THE CHIEF MANAGER,
     STATE BANK OF MYSORE,
     RAJMAHAL VILAS EXTENSION BRANCH,
     NO.138/6, 6TH "A" CROSS,
     10TH MAIN ROAD,
     RAJMAHAL VILAS EXTENSION,
     BANGALORE - 560 080.
                                        ...RESPONDENTS
(VIDE ORDER DATED 08.08.2022, NOTICE TO R1 TO R6
 SERVED THROUGH PAPER PUBLICATION;
 R7 SERVED AND UNREPRESENTED)
                               -3-
                                           NC: 2024:KHC:31885
                                          RFA No. 304 of 2018




     THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 8.11.2017 PASSED IN OS
NO.6602/2004 ON THE FILE OF THE XXIV ADDL. CITY CIVIL
AND SESSIONS JUDGE, BANGALORE CITY, DISMISSING THE
SUIT FOR DECLARATION AND TEMPORARY INJUNCTION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

None present on behalf of the appellants.

Sufficient time was granted to file the paper books. Till

today paper books are not filed.

Accordingly, appeal stands dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK

 
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