Sri Muddappa vs Sri Krishnappa
2024 Latest Caselaw 223 Kant

Karnataka High Court

Sri Muddappa vs Sri Krishnappa on 3 January, 2024

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                  -1-
                                                             NC: 2024:KHC:224-DB
                                                            RFA No. 1967 of 2019




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF JANUARY, 2024

                                                 PRESENT
                            THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR
                                                   AND
                    THE HON'BLE MR. JUSTICE T.G. SHIVASHANKARE GOWDA
                         REGULAR FIRST APPEAL NO. 1967 OF 2019 (DEC/INJ)


                   BETWEEN:

                   SRI. MUDDAPPA
                   S/O LATE KAALALINGAPPA
                   AGED ABOUT 37 YEARS
                   R/A: BINNAMANGALAL VILLAGE
                   DEVANAHALLI TALUK
                   BANGALORE RURAL DISTRICT                             ...APPELLANT

                    (BY SHRI. T.K. RAJAGOPALA, ADVOCATE - [ABSENT])

                   AND:

                   1.      SRI. KRISHNAPPA
                           S/O LATE KANTHAPPA
Digitally signed by        AGED ABOUT 63 YEARS
YASHODHA N
Location: HIGH
COURT OF            2.     SRI. RAMALINGAIAH
KARNATAKA                  S/O LATE KANTHAPPA
                           AGED ABOUT 61 YEARS

                   3.      SRI. LINGARAJU H.K
                           S/O LATE KANTHAPPA
                           AGED ABOUT 59 YEARS
                              -2-
                                         NC: 2024:KHC:224-DB
                                        RFA No. 1967 of 2019




4.    SRI. RAMAKRISHNAIAH
      S/O. LATE KANTHAPPA
      AGED ABOUT 57 YEARS

      ALL R/O:HOSUR VILLAGE
      BIDADI HOBLI
      RAMANAGARA TALUK
      RAMANAGARA DISTRICT-562 109                 ...RESPONDENTS

     THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 06.08.2019 PASSED IN OS.No.17/2019
ON THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE AND CJM.,
RAMANAGARA, DISMISSING THE SUIT FOR DECLARATION AND
MANDATORY INJUNCTION.

     THIS   RFA, COMING     ON    FOR   ORDERS,        THIS     DAY,
P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING:


                            JUDGMENT

This appeal is of the year 2019 and it is listed for

non-compliance of office objections. None appears for the

appellant and office objections have not been complied with.

Hence, this appeal is dismissed for non-prosecution.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

YN