N Jairaj vs Smt Vijayalaxmi
2024 Latest Caselaw 3721 Kant

Karnataka High Court

N Jairaj vs Smt Vijayalaxmi on 7 February, 2024

                                                      -1-
                                                               NC: 2024:KHC:5251
                                                            RFA No. 1322 of 2010



                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 7TH DAY OF FEBRUARY, 2024

                                                BEFORE

                                  THE HON'BLE MR JUSTICE C M JOSHI

                            REGULAR FIRST APPEAL NO. 1322 OF 2010 (INJ)

                      BETWEEN:

                      1.    N.JAIRAJ,
                            S/O.LATE V NARAYANASWAMY,
                            AGED ABOUT 47 YEARS,

                      2.    SMT.SAVITHRI,
                            W/O N.JAIRAJ,
                            AGED ABOUT 37 YEARS,

                            BOTH RESIDING AT NO.9, LAZAAR ROAD,
                            FRAZER-TOWN, BANGALORE-560 005.
                                                                   ...APPELLANTS
                      (BY SMT. ASMA PERVEEN.N AND
                          SRI. KEERITHIKAR, ADVOCATE [ABSENT])

                      AND:

Digitally signed by         SMT. VIJAYALAXMI,
ANNAPURNA G
Location: High
                            W/O.T K VENKATESH,
Court of                    R/A NO.21/2, 3RD CROSS,
Karnataka                   KENCHAPPA ROAD,
                            FRAZER-TOWN,
                            BANGALORE 56 0005.
                                                                  ...RESPONDENT
                      (BY SRI. VISHNU HEGDE, ADVOCATE [ASBENT])

                           THIS RFA IS FILED U/S 96 OF CPC AGAINST THE
                      JUDGMENT AND DECREE DATED:05.05.2010 PASSED IN
                      O.S.15865/2003 ON THE FILE OF THE XIII-ADDL. CITY CIVIL
                      JUDGE, MAYO HALL UNIT, BANGALORE, DISMISSING THE SUIT
                      FOR PERMANENT INJUNCTION.
                                    -2-
                                                  NC: 2024:KHC:5251
                                               RFA No. 1322 of 2010



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

                                ORDER

In the records reveal that none had appeared for the

appellants either in the morning session or in the

afternoon session on 12.01.2024 and 31.01.2024. The

Court had granted adjournment suo moto on both the

occasions. Despite listing the matter today as a last and

final chance, none have appeared for the appellants either

in the morning session or in the afternoon session.

Therefore, the appeal is dismissed for non

prosecution.

Sd/-

JUDGE

HKV