Sri N Muniyappa vs Sri K M Abbaiah Reddy
2024 Latest Caselaw 5885 Kant

Karnataka High Court

Sri N Muniyappa vs Sri K M Abbaiah Reddy on 27 February, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                -1-
                                                             NC: 2024:KHC:8077
                                                          RFA No. 1213 of 2009




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 27TH DAY OF FEBRUARY, 2024

                                              BEFORE
                             THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                         REGULAR FIRST APPEAL NO. 1213 OF 2009 (DEC)
                      BETWEEN:

                      SRI.N.MUNIYAPPA @ DODDA MUNIYAPPA
                      S/O LATE CHIKKANARASIMAIAH,
                      AGE: 59 YEARS, OCC: NIL,
                      R/AT 160/A, 1ST MAIN ROAD,
                      7TH BLOCK, KORAMANGALA,
                      BANGALORE - 560 095.
                                                                   ...APPELLANT
                      (BY SRI.S.B.HEBBALLI., ADVOCATE [ABSENT])

                      AND:

                      SRI. K.M.ABBAIAH REDDY,
                      S/O LATE MUNISWAMY REDDY,
                      AGE: MAJOR, OCC: BUSINESS,
                      R/AT NO. 338, 1-B MAIN ROAD,
                      8TH BLOCK, KORAMANGALA,
                      BANGALORE-560 095.
Digitally signed by
THEJASKUMAR N
Location: HIGH        NEW ADDRESS:
COURT OF
KARNATAKA             R/AT 16/2, AMBALIPURA,
                      BELLANDUR GATE, BELLANDUR ROAD,
                      BANGALORE - 560 037.
                                                                  ...RESPONDENT
                      (BY SRI. RAHUL.P., ADVOCATE FOR
                          SRI. B.PAPEGOWDA., ADVOCATE)

                           THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
                      96 OF CPC, AGAINST THE JUDGMENT AND DECREE
                      DATED:27.10.2009 PASSED IN OS.NO.3138/2001 ON THE FILE
                      OF THE 17TH ADDL. CIVIL JUDGE, BANGALORE CITY (CCH-16),
                      DISMISSING THE SUIT FOR DECLARATION & PERMANENT
                      INJUNCTION.
                                -2-
                                              NC: 2024:KHC:8077
                                          RFA No. 1213 of 2009




    THIS REGULAR FIRST APPEAL IS COMING ON FOR
ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

When the matter is called, there is no representation on

behalf of the appellant, either personally or through video

conferencing.

As could be seen from the daily order sheet, the

captioned Appeal was listed on 26.02.2024, on that day,

though matter called twice, there was no representation on

behalf of the appellant. Hence, the appeal was ordered to be

listed on 27.02.2024.

The Appeal is listed today. As already noted above, when

the matter is called, there is no representation on behalf of the

appellant, either personally or through video conferencing. It

appears that the appellant is not interested in prosecuting the

appeal. Hence, the Miscellaneous First Appeal is dismissed for

non-prosecution.

Sd/-

JUDGE MRP