Sri Srinivasa M vs Smt Sowmya A N Gowda
2024 Latest Caselaw 22190 Kant

Karnataka High Court

Sri Srinivasa M vs Smt Sowmya A N Gowda on 2 September, 2024

                                          -1-
                                                       NC: 2024:KHC:35685
                                                     MFA No. 2880 of 2024




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                        BEFORE
                THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
             MISCELLANEOUS FIRST APPEAL NO. 2880 OF 2024 (CPC)

             BETWEEN:

                 SRI. SRINIVASA.M
                 S/O MOTAPPA,
                 AGED ABOUT 75 YEARS,
                 R/AT NO.94, 2ND MAIN, KHB COLONY,
                 GANDHINNAGAR EXTENSION,
                 ELAHANKA,
                 BANGALORE - 560 064.
                                                               ...APPELLANT
             (BY SMT. RAJESHWARI M., ADVOCATE -ABSENT)

             AND:

                 SMT. SOWMYA A.N.GOWDA
                 D/O ASHWATH NARAYANA GOWDA,
                 AGED ABOUT 36 YEARS,
Digitally
signed by        R/AT 1ST MAIN, 1ST CROSS,
MEGHA            MUNEESHWARA NAGAR,
MOHAN            KOLAR CITY - 563 101.
Location:
                                                             ...RESPONDENT
HIGH COURT
OF                  THIS MFA IS FILED U/O.43 RULE 1(r) OF THE CPC, PRAYING
KARNATAKA
             TO SET ASIDE THE ORDER DT.25.04.2023 PASSED ON IA NO.1 IN
             O.S.NO.3128/2024 ON THE FILE OF THE XXV ADDITIONAL CITY
             CIVIL AND SESSION JUDGE, (CCH-28), BENGALURU.

                    THIS APPEAL, COMING ON FOR DISMISSAL, THIS DAY,
             JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                  -2-
                                               NC: 2024:KHC:35685
                                             MFA No. 2880 of 2024




CORAM:      HON'BLE SMT. JUSTICE LALITHA KANNEGANTI


                         ORAL JUDGMENT

The Registry has raised six objections. When the matter

was placed before this Court on 07.05.2024, one week time

was granted to comply with the office objections. Thereafter,

when the matter came up before this Court on 30.08.2024, as

there was no representation on behalf of the appellant, the

matter was directed to be listed for 'dismissal' on 31.08.2024 at

4:30 p.m. On 31.08.2024, again the matter was directed to be

listed for 'dismissal' today at 2:30 p.m. Today also, there is no

representation on behalf of the appellant. It appears that the

appellant is not interested to pursue the matter.

Accordingly, the appeal is dismissed for non-

prosecution.

SD/-

(LALITHA KANNEGANTI) JUDGE

MEG