Sri Siddaiah vs Mr K Noorulla Sheriff
2024 Latest Caselaw 4528 Kant

Karnataka High Court

Sri Siddaiah vs Mr K Noorulla Sheriff on 14 February, 2024

                                          -1-
                                                        NC: 2024:KHC:6380
                                                       RFA No. 56 of 2011




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 14TH DAY OF FEBRUARY, 2024

                                        BEFORE
                          THE HON'BLE MR JUSTICE C M JOSHI
                      REGULAR FIRST APPEAL NO. 56 OF 2011 (INJ)
               BETWEEN:

               1. SRI SIDDAIAH,
                  S/O. SRI MUGGU REDDAPPA,
                  AGED ABOUT 37 YEARS,
                  NO. 47/1, KANTHI BUILDINGS,
                  OPP. LAWN SCHOOL,
                  RAMAMURTHYNAGAR,
                  BANGALORE-560 016.

               2. SRI. R. EASHWARAIAH,
                  S/O. SRI MUGGU REDDAPPA,
                  AGED ABOUT 42 YEARS,
                  9, RAMAKRISHNA NILAYA,
                  GANGI REDDY LAYOUT,
                  OPP. ANNA RAO GARDEN,
                  RAMAMURTHY NAGARA,
                  BANGALORE-560 016.
                                                             ...APPELLANTS
Digitally signed
by               (BY SRI VINOD REDDY V, ADVOCATE [ABSENT])
ANNAPURNA G
Location: High AND:
Court of
Karnataka        1. MR. K NOORULLA SHERIFF,
                     S/O. MR. ABDUL KHADER SAB,
                     AGED ABOUT 55 YEARS,
                     R/A. GURULINGAIAH CIRCLE,
                     MAYANGANAHALLI,
                     RAMANAGARAM TQ AND DIST.-571 511.

               2.    MR. B.S SANAULLA,
                     S/O. LATE MR. BAJI SAB,
                     AGED ABOUT 57 YEARS,
                     NO. 6, I-CROSS, PADARAYANAPURA,
                              -2-
                                           NC: 2024:KHC:6380
                                          RFA No. 56 of 2011




     BANGALORE-560 026.

3.   SRI T. CHENNAKESHAVA,
     S/O. SRI N. CHICKANNA,
     AGED ABOUT 65 YEARS,
     117, MUNESHWARA NAGARA,
     DOORAVANINAGARA POST,
     BANGALORE-560 016.
                                    ...RESPONDENTS
(BY SRI H.N. PRAKASH AND MANJUNATH,
 ADVOCATES FOR R2-[ABSENT];
SRI PRAKASH T HEBBAR, ADVOCATE FOR R3 [ABSENT];
SERVICE OF NOTICE TO R1 IS H/S V/O DATED
05.06.2015)

     THIS RFA IS FILED U/S 96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 23.02.2010 PASSED IN
OS.NO.10121/2005 ON THE FILE OF THE 42ND-ADDL. CITY
CIVIL AND SESSIONS JUDGE, BANGALORE, DISMISSING THE
SUIT FOR THE PERMANENT INJUNCTION.

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

                         JUDGMENT

None appear for the appellants or for the

respondents either in the Morning Session or in the

Afternoon Session.

2. On the last occasion, this Court had passed the

following order;

NC: 2024:KHC:6380

"None appears for the appellants or respondents either in the morning session or in the afternoon session.

As a last and final chance, list the matter on 14-2-2024."

3. Though the matter was listed today as a last

and final chance, there is no representation either from

the appellants or from the respondents side. Hence, the

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

tsn*