Sri Erappa vs Sri A Venkataswamy
2024 Latest Caselaw 22378 Kant

Karnataka High Court

Sri Erappa vs Sri A Venkataswamy on 3 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                  NC: 2024:KHC:36241
                                                RFA No. 1383 of 2020




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 3RD DAY OF SEPTEMBER, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  REGULAR FIRST APPEAL NO.1383 OF 2020 (INJ)
            BETWEEN:

            1.    SRI ERAPPA
                  S/O LATE SONNAPPA
                  AGED ABOUT 77 YEARS

            2.    SMT SARSWATHI @ CHOWDAMMA
                  W/O NAGESH
                  AGED ABOUT 49 YEARS

                  BOTH ARE RESIDING AT NO.101
                  1ST MAIN ROAD, B NAGASANDRA
                  YAMALUR POST
                  BENGALURU-560 037
                                                       ...APPELLANTS

            (BY SRI SHYAM PRASHANTH.S, ADVOCATE FOR APPELLANT
            NO.1 -ABSENT;
Digitally   SRI H.SUNIL KUMAR, ADVOCATE FOR APPELLANT NO.2)
signed by
MALATESH    AND:
KC
Location:   1.    SRI A VENKATASWAMY
HIGH              S/O LATE ULSOOR APPANNA
COURT OF
KARNATAKA         AGED ABOUT 67 YEARS
                  NO.A2, BWSSB QUARTERS
                  B NAGASANDRA, YAMALUR POST,
                  BENGALURU-560 037
                                                      ...RESPONDENT
            (BY SRI MANJUNATH B, ADVOCATE)
                 THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
            AGAINST THE JUDGMENT AND DECREE DATED 24.02.2020
            PASSED IN O.S.NO.25478/2011 ON THE FILE OF THE XXVI
                                      -2-
                                                    NC: 2024:KHC:36241
                                                 RFA No. 1383 of 2020




ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, AT MAYO
HALL BENGALURU (CCH.No.20) DECREEING THE SUIT FOR
PERMANENT INJUNCTION.

    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:        HON'BLE MR JUSTICE V SRISHANANDA


                                ORAL ORDER

None appears for the appellants. Counsel for the

respondent is present.

Even in the previous occasions, there was no

representation on behalf of the appellants.

Accordingly, appeal stands dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

MR