Mr Purushotham Reddy vs Mr D V Ramana Reddy
2024 Latest Caselaw 5292 Kant

Karnataka High Court

Mr Purushotham Reddy vs Mr D V Ramana Reddy on 21 February, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                           -1-
                                                          NC: 2024:KHC:7232
                                                       RFA No. 1879 of 2021




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 21ST DAY OF FEBRUARY, 2024

                                         BEFORE
                   THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                    REGULAR FIRST APPEAL NO. 1879 OF 2021 (INJ)
                BETWEEN:

                MR PURUSHOTHAM REDDY
                AGED ABOUT 61 YEARS
                S/O SRI HANUMAPPA
                NO.88/89 7TH CROSS
                SINGASANDRA VILLAGE
                BOMMANAHALLI VLLAGE
                BEGUR HOBLI, BANGALORE SOUTH TALUK
                                                               ...APPELLANT
                (BY SRI. M RANJEE T, FOR SRI.SESHAGIRI RAO, ADVOCATES)
                AND:

                    MR D V RAMANA REDDY
                    AGED ABOUT 78 YEARS
                    S/O LATE D VENAKATA SWAMY REDDY
Digitally signed by
HEMALATHA A         EX-SERVICEMAN
Location: High      DORR NO.41DN75
Court of            DEVINAGAR COLONY
Karnataka           RAMAKRISHNAPURAM POST
                    SECUNDERABAD, ANDHRA PRADESH
                    PIN CODE NO.560 056
                    NOW PRESENTLY AT BANGALORE CITY.
                                                             ...RESPONDENT
                (BY SRI. C R RAGHAVENDRA REDDY.,ADVOCATE)

                     THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41
                RULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE DATED
                08.04.2021 PASSED IN OS No.27043/2012 ON THE FILE OF
                THE LXXII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE
                             -2-
                                           NC: 2024:KHC:7232
                                      RFA No. 1879 of 2021




BENGALURU (CCH 74), PARTLY DECREEING THE SUIT FOR
PERMANENT INJUNCTION.

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

1. Learned counsel for the appellant submits that the

appellant has taken NOC. In spite of his efforts, he could

not contact his client. Thereafter, the appellant neither

engaged any other counsel nor appeared before this Court

when the matter is called out.

2. The submission is taken on record.

3. It appears that the appellant is not interested in

prosecuting the appeal. Hence, the appeal is dismissed

for non-prosecution.

Sd/-

JUDGE

HA