Sri Gopi vs Alangadu Immudi Dharma Sivachariyar ...
2024 Latest Caselaw 15075 Kant

Karnataka High Court

Sri Gopi vs Alangadu Immudi Dharma Sivachariyar ... on 28 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                            -1-
                                                            NC: 2024:KHC:24268
                                                         MFA No. 5907 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 28TH DAY OF JUNE, 2024
                                         BEFORE
                      THE HON'BLE MR JUSTICE RAVI V HOSMANI
              MISCELLANEOUS FIRST APPEAL NO. 5907 OF 2023 (CPC)
              BETWEEN:
                    SRI GOPI,
                    S/O LATE GIRIYAPPA,
                    AGED 61 YEARS, R/AT NO.95,
                    NEAR SHREE DHARMARAYA SWAMY TEMPLE ROAD,
                    (OLD OTC ROAD)
                    NAGARATHPET, BENGALURU - 560 002.

                                                                  ...APPELLANT
              [BY SRI MUNIRAJU V., ADVOCATE (AB)]
              AND:
              1.    ALANGADU IMMUDI DHARMA
                    SIVACHARIYAR ARYA VYSIAR MUTT,
                    BURUBHUOETTAI, BHAVANI TALUK,
                    ERODE DISTRICT, TAMILNADU
                    REP. BY ITS POWER OF ATTORNEY HOLDER
                    SRI K . RAVI, S/O SRI KOTHANDAN,
                    AGED ABOUT 60 YEARS,
                    R/AT NO. 957, 8TH MAIN, 6TH CROSS,
                    PRAKASHNAGAR, BENGALURU - 560 021.

Digitally signed by                                              ...RESPONDENT
GEETHAKUMARI
PARLATTAYA S            THIS MFA IS FILED U/O.43 RULE 1(r) R/W SEC.151 OF CPC,
Location: High     AGAINST THE ORDER DT.28.02.2022 PASSED ON IA NO.1 AND 3 IN
Court of Karnataka OS.NO.3900/2021 ON THE FILE OF THE VI ADDITIONAL CITY CIVIL
              AND SESSIONS JUDGE, BENGALURU CITY, (CCH-11), ALLOWING IA
              NO.1 FILED U/O.39 RULE 1 AND 2 R/W SEC.151         OF CPC,
              DISMISSING IA NO.3 FILED U/O.39 RULE 4 OF THE CPC.

                  THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
              COURT DELIVERED THE FOLLOWING:
                                -2-
                                               NC: 2024:KHC:24268
                                            MFA No. 5907 of 2023




                          JUDGMENT

Since matter was listed for non-compliance of office

objections for 4th time, as a final opportunity, appellant was

permitted to comply with office objections during course of day.

2. It is reported that appellant has not complied office

objections. Hence, there is no other option than to conclude

that appellant is not interested in pursuing this appeal.

3. Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Psg*