Smt K Lalitha vs Shri K V Bhaskar Murthy
2024 Latest Caselaw 22685 Kant

Karnataka High Court

Smt K Lalitha vs Shri K V Bhaskar Murthy on 5 September, 2024

                                              -1-
                                                          NC: 2024:KHC:36555-DB
                                                            RFA No. 406 of 2022




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 5TH DAY OF SEPTEMBER, 2024

                                            PRESENT
                           THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                              AND
                         THE HON'BLE MR JUSTICE VENKATESH NAIK T
                       REGULAR FIRST APPEAL NO. 406 OF 2022 (MON)
                BETWEEN:

                1.   SMT K. LALITHA
                     W/O. K. LAKSHMINARASIMHA MURTHY
                     AGED ABOUT 48 YEARS

                2.   SRI K. LAKSHMINARASIMHA MURTHY
                     S/O. KRISHNAPPA
                     AGED ABOUT 54 YEARS

                     BOTH ARE R/AT NO.248
                     6TH MAIN, 4TH BLOCK,
                     JAYANAGAR
                     BENGALURU - 560 011.
                                                                   ...APPELLANTS

Digitally            (BY SRI CYRIL PRASAD PAIS, ADVOCATE)
signed by K S
RENUKAMBA       AND:
Location:
High Court of        SHRI K. V. BHASKAR MURTHY
Karnataka            S/O. LATE V. VENKATANARAYANA
                     AGED ABOUT 65 YEARS
                     R/AT NO.245, 6TH MAIN
                     4TH BLOCK, JAYANAGAR
                     BENGALURU - 560 011.
                                                                  ...RESPONDENT
                     (BY SRI SACHIN V. R., ADVOCATE FOR
                         SRI AJIT KALYAN, ADVOCATE)

                     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96 OF
                CPC,1908 AGAINST THE JUDGMENT AND DECREE DATED 29.11.2021
                PASSED IN O.S.No.3090/2016 ON THE FILE OF THE III ADDITIONAL
                                  -2-
                                            NC: 2024:KHC:36555-DB
                                             RFA No. 406 of 2022




CITY CIVIL AND SESSIONS JUDGE, BENGALURU, PARTLY DECREEING
THE SUIT FOR RECOVERY OF MONEY.

     THIS REGULAR FIRST APPEAL, COMING ON FOR FINAL
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS
UNDER:


CORAM:       HON'BLE MRS JUSTICE K.S.MUDAGAL
             and
             HON'BLE MR JUSTICE VENKATESH NAIK T


                            ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE K.S.MUDAGAL)

No representation for the appellant till 2.55 p.m.

Learned counsel for the respondent seriously opposes the

adjournment.

The suit is of the year 2016. The respondent-plaintiff is

now a senior citizen.

The appeal is dismissed for non-prosecution.

Registry shall release the amount to the respondent

digitally.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE