Mr Anil Gupta vs Sri V Arumugam
2024 Latest Caselaw 15067 Kant

Karnataka High Court

Mr Anil Gupta vs Sri V Arumugam on 28 June, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                    -1-
                                                                 NC: 2024:KHC:24033
                                                             RFA No. 873 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 28TH DAY OF JUNE, 2024

                                                BEFORE
                       THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                             REGULAR FIRST APPEAL NO.873 OF 2019 (SP)
                      BETWEEN:

                         MR.ANIL GUPTA
                         S/O.LATE SHEORAM GUPTA
                         AGED ABOUT 67 YEARS
                         R/AT NO.920, 9TH MAIN
                         4TH CROSS, MICO LAYOUT
                         BENGALURU-560 041
                                                                         ...APPELLANT
                      (BY SRI B.E.SHREEDHARA, ADVOCATE)
                      AND:
                         SRI V.ARUMUGAM
                         S/O.SRI P.VENKATESH
                         MAJOR
                         R/AT NO.SA, 39
                         OLD TOWNSHIP
                         BEHIND H.A.L. HOSPITAL
Digitally signed by      BENGALURU-560 017
SUMITHRA R                                                           ...RESPONDENT
Location: High
Court of Karnataka           THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
                      96 READ WITH ORDER XLI RULE 1 OF CPC, 1908 AGAINST THE
                      JUDGMENT    AND   DECREE DATED 30.06.2017          PASSED IN
                      OS.NO.5279/2015    BY   LXI   ADDITIONAL    CITY   CIVIL   AND
                      SESSIONS JUDGE, BENGALURU.

                             THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                             -2-
                                         NC: 2024:KHC:24033
                                        RFA No. 873 of 2019




                        JUDGMENT

Learned counsel for appellant is absent.

2. Though this matter is posted for eighth time for

non compliance of office objection, learned counsel for

appellant has not complied the same.

Therefore, the appeal is dismissed for default.

Sd/-

JUDGE