Mr Nandakumar Krishnappa vs Miss Jyothsna Krishnappa
2024 Latest Caselaw 22535 Kant

Karnataka High Court

Mr Nandakumar Krishnappa vs Miss Jyothsna Krishnappa on 4 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                      NC: 2024:KHC:36076
                                                  RFA No. 1032 of 2020




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 4TH DAY OF SEPTEMBER, 2024

                                      BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  REGULAR FIRST APPEAL NO. 1032 OF 2020 (PAR)

            BETWEEN:
                  MR. NANDAKUMAR KRISHNAPPA
                  S/O LATE K. B. KRISHNAPPA,
                  AGED ABOUT 53 YEARS, R/AT NO.39,
                  PALACE ROAD, BANGALORE - 560 052.
                                                            ...APPELLANT
            (BY SRI. LOMESH KIRAN N., ADVOCATE)
            AND:
            1.    MISS JYOTHSNA KRISHNAPPA
                  D/O LATE K. B. KRISHNAPPA,
                  RESIDING AT NO.39
                  PALACE ROAD, BANGALORE-560052.

            2.    SMT. LALANA KRISHNAPPA
                  W/O PRAKASH MUNIYAPPA,
                  RESIDING AT NO.39,
                  PALACE ROAD, BANGALORE-560052.
Digitally
signed by   3.    SMT. JANAKI KRISHNAPPA
MALATESH
KC                W/O LATE K. B. KRISHNAPPA,
                  R/AT NO.39, PALACE ROAD,
Location:
HIGH              BANGALORE - 560 052.
COURT OF                                                 ...RESPONDENTS
KARNATAKA
                 THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
            THE JUDGMENT AND DECREE DATED 22.10.2019 PASSED IN
            OS.NO.9553/2007 ON THE FILE OF THE XVIII ADDITIONAL
            CITY CIVIL JUDGE, BENGALURU CITY, PARTLY DECREEING THE
            SUIT FOR PARTITION AND SEPARATE POSSESSION.

                THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
            JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                               -2-
                                          NC: 2024:KHC:36076
                                       RFA No. 1032 of 2020




CORAM:    HON'BLE MR JUSTICE V SRISHANANDA

                         ORAL JUDGMENT

Learned counsel for appellant prays time. However,

sufficient time is already been granted to cure the office

objections.

Since, office objections are not complied for last four

years, appeal stands dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

AKV

CT:SK