Vasantha Bai vs Sri. Jayothinagareshwara Swamy And
2024 Latest Caselaw 6786 Kant

Karnataka High Court

Vasantha Bai vs Sri. Jayothinagareshwara Swamy And on 7 March, 2024

Author: N S Sanjay Gowda

Bench: N S Sanjay Gowda

                                      -1-
                                                   NC: 2024:KHC:9654
                                                 CRP No. 500 of 2016




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 7TH DAY OF MARCH, 2024
                                     BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
               CIVIL REVISION PETITION NO. 500 OF 2016 (SC)


            BETWEEN:

            VASANTHA BAI
            W/O SRI. SHANTHILAL,
            AGED ABOUT 62 YEARS,
            RESIDING AT NO.287/2,
            CHANNARAYASWAMY TEMPLE STREET,
            AVENUE ROAD CROSS,
            BANGALORE - 560002
            REP. BY GPA HOLDER SRI. SHANTHILAL SHAH

            ALSO AT
            2ND FLOOR, WARD NO.47,
            MASTHAN SAB LANE,
            BANGALORE - 560002.
                                                         ...PETITIONER
            (BY SRI. S B KRISHNA., ADVOCATE - ABSENT)
Digitally
signed by
KIRAN       AND:
KUMAR R
Location:
HIGH
COURT OF    SRI JYOTHINAGARESHWARA SWAMY AND
KARNATAKA
            SRI CHANNAKESHAVA SWAMY TEMPLES,
            MANAGING COMMITTEE
            OFFICE AT GANIGARAPET,
            BANGALORE - 560010,
            REPRESENTED BY ITS PRESIDENT
            SRI. T ANANTHARAM AND
            SECRETARY SRI. R. MANJUNATHA
                                                        ...RESPONDENT


            (BY SRI. D P BASAVARAJU, ADVOCATE FOR C/RESPONDENT.)
                              -2-
                                             NC: 2024:KHC:9654
                                         CRP No. 500 of 2016




    THIS CRP IS FILED UNDER SEC.18 OF THE KARNATAKA
SMALL CAUSES COURTS ACT, 1964 AGAINST THE JUDGMENT
AND DECREE DATED 19.11.2016 PASSED IN SC.NO.686/2015
ON THE FILE OF THE XXIII ADDITIONAL SMALL CAUSES
JUDGE, BENGALURU, DECREEING THE SUIT FOR EJECTMENT.

     THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

There is no representation on behalf of the petitioner.

Since this civil revision petition is of the year 2016, there

is no justification to adjourn the matter.

The revision petition is, therefore, dismissed for

non-prosecution.

Sd/-

JUDGE

RK