Sri B Vishwanath vs Sri Mohamed Mubeen
2024 Latest Caselaw 12062 Kant

Karnataka High Court

Sri B Vishwanath vs Sri Mohamed Mubeen on 30 May, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                             -1-
                                                         NC: 2024:KHC:18358
                                                       RSA No. 599 of 2015




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 30TH DAY OF MAY, 2024

                                          BEFORE
                          THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                      REGULAR SECOND APPEAL NO. 599 OF 2015 (SP)
                   BETWEEN:

                      SRI. B. VISHWANATH,
                      S/O LATE GOWDRA CHANNA BASAPPA,
                      AGED 39 YEARS,
                      AGRICULTURIST,
                      R/O PILLEKERANAHALLI,
                      MADEHALL POST,
                      CHITRADURGA TALUK AND DISTRICT - 577 501.

                                                               ...APPELLANT
                   (BY SRI. M. V. REVANASIDDAIAH., ADVOCATE - ABSENT)
                   AND:

                      SRI. MOHAMED MUBEEN,
                      S/O IBRAHIM SHAREEF,
                      AGED ABOUT 50 YEARS,
Digitally signed      PROP: BHARAT REWINDING WORKS,
by                    PRASANNA THEATER ROAD,
NARAYANAPPA
LAKSHMAMMA            HORAPETE, CHITRADURGA - 577 501.
Location: HIGH
COURT OF                                                     ...RESPONDENT
KARNATAKA
                   (BY SRI.MADHUKAR NADIG .,ADVOCATE - ABSENT)

                         THIS RSA IS FILED U/S 100 OF CPC., AGAINST THE
                   JUDGEMENT AND DECREE DATED 02.01.2015 PASSED IN
                   R.A.NO.45/2014 ON THE FILE OF THE ADDL. DISTRICT AND
                   SESSIONS JUDGE, CHITRADURGA, DISMISSING THE APPEAL
                   FILED AGAINST THE JUDGEMENT AND DECREE DATED
                   17.10.2014 PASSED IN OS.NO.88/2004 ON THE FILE OF THE
                   PRL. SENIOR CIVIL JUDGE, CJM, AND MACT-III, CHITRADURGA
                   AND ETC.
                                -2-
                                               NC: 2024:KHC:18358
                                              RSA No. 599 of 2015




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

                          JUDGMENT

1. None appears for the appellant, though called thrice in

the morning session and once in the afternoon session.

2. It appears that the appellant is not interested in

prosecuting the matter, Hence, the appeal stands

dismissed for non prosecution.

Sd/-

JUDGE

RMS/KBM