Sri. Shankar vs Sri. Vinod Kumar
2024 Latest Caselaw 511 Kant

Karnataka High Court

Sri. Shankar vs Sri. Vinod Kumar on 5 January, 2024

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                           -1-
                                                                  NC: 2024:KHC:782-DB
                                                                   RFA No. 312 of 2020




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                  DATED THIS THE 5TH 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. 312 OF 2020 (SP)
                           BETWEEN:

                           SRI. SHANKAR
                           S/O M. NARAYANAN
                           AGED ABOUT 33 YEARS
                           R/AT NO.9, BANNERGHATTA
                           MAIN ROAD, 1ST MAIN
                           ERAMMA LAYOUT
                           ADUGODI POST
                           BANGALORE 560 030                        ...APPELLANT

                           (BY SRI. PRASANNA D P., ADV.)

                           AND:

                           SRI. VINOD KUMAR
                           S/O JAYA KUMAR
                           AGED ABOUT 33 YEARS
Digitally signed by MALA   R/AT NO.4, 1ST MAIN
KN                         NEAR MICO, ADUGODI POST
Location: HIGH COURT       BANNERGHATTA ROAD
OF KARNATAKA               BANGALORE 560 030                      ...RESPONDENT

                                THIS RFA IS FILED UNDER ORDER 41 RULE 1 READ
                           WITH SECTION 96 OF CPC., AGAINST THE JUDGMENT AND
                           DECREE DATED 25.04.2019 PASSED IN OS No.1030/2015 ON
                           THE FILE OF THE IX ADDL.CITY CIVIL AND SESSIONS JUDGE
                           AT BANGALORE (CCH No.5) PARTLY DECREEING THE SUIT
                           FOR SPECIFIC PERFORMANCE.

                                 THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
                           DAY, THE COURT DELIVERED THE FOLLOWING:
                                     -2-
                                              NC: 2024:KHC:782-DB
                                               RFA No. 312 of 2020




                              JUDGMENT

Shri D.P. Prasanna, learned Advocate appears

for the appellant.

2. This appeal is of the year 2020 and it is

listed for fifth time for non-compliance of office

objections. Despite several orders, office objections

are not complied with and court fee has not been

paid till today.

In the circumstance, the appeal is dismissed

for non-prosecution and non-compliance of office

objections.

No costs.

SD/-

JUDGE

SD/-

JUDGE