Sri Muniraju vs Nil
2024 Latest Caselaw 11771 Kant

Karnataka High Court

Sri Muniraju vs Nil on 28 May, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                       -1-
                                                  NC: 2024:KHC:17899
                                               MFA No. 6110 of 2021




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 28TH DAY OF MAY, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE RAVI V HOSMANI
              MISCELLANEOUS FIRST APPEAL NO.6110 OF 2021(ISA)

             BETWEEN:

             SRI. MUNIRAJU,
             S/O LATE SUBBARAMAIAH,
             AGED ABOUT 49 YEARS,
             R/A.NO.72/1, ANDANAPPA CIRCLE,
             NEAR WATER TANK, THOTADAGUDDAHALLI,
             THAMMENAHALLI MAINTAINABLE ROAD,
             NAGASANDRA,
             BANGALORE NORTH TALUK-560 073.
                                                        ...APPELLANT
             (BY SRI. KHADRI S.A., ADVOCATE)

             AND:

             NIL
                                                      ...RESPONDENT
Digitally signed by
MOHANKUMAR M
Location: High       THIS MFA IS FILED UNDER SECTION 299 INDIAN
Court of Karnataka
                 SUCCESSION ACT, AGAINST THE ORDER DATED 20.04.2021
             PASSED IN P AND S.C.NO.10032/2020 (OLD NO.18/2018) ON
             THE FILE OF THE IV ADDITIONAL DISTRICT AND SESSIONS
             JUDGE, DODDABALLAPURA, DISMISSING THE PETITION FILED
             UNDER SECTION 6 AND 8 OF HINDU SUCCESSION ACT READ
             WITH 372 OF INDIAN SUCCESSION ACT SEEKING PROBATE
             CERTIFICATE.
                             -2-
                                         NC: 2024:KHC:17899
                                      MFA No. 6110 of 2021




      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Though matter was listed for non-compliance of

office objections for 4th time, but they are not yet

complied, which would indicate that appellant is not

interested in pursuing appeal.

Accordingly, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

BN