C.K. Babu vs C.K. Ramesh
2024 Latest Caselaw 22687 Kant

Karnataka High Court

C.K. Babu vs C.K. Ramesh on 5 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                                      -1-
                                                                    NC: 2024:KHC:36604
                                                                   RFA No. 213 of 2015




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                              DATED THIS THE 5TH DAY OF SEPTEMBER, 2024
                                                  BEFORE
                                THE HON'BLE MR JUSTICE V SRISHANANDA
                              REGULAR FIRST APPEAL NO. 213 OF 2015 (INJ)
                       BETWEEN:
                             C.K. BABU
                             S/O KRISHNAPPA,
                             AGED ABOUT 36 YARS,
                             R/A NO.80, 1ST "A" CROSS,
                             GROUND FLOOR, CHALLAGHATTA VILLAGE,
                             YEMALUR POST,
                             BANGALORE-560037.
                                                                          ...APPELLANT
                       [BY SRI H.N.BASAVARAJU, ADVOCATE (AB)]
                       AND:
                       1.    C.K. RAMESH
                             S/O KRISHNAPPA,
                             AGED ABOUT 45 YEARS,
                             R/A NO.80, 1ST A CROSS,
                             FIRST FLOOR, CHALLAGHATTA VILLAGE,
                             YEMALUR POST, BANGALORE-560037.

                       2.    T GIRISH
                             S/O T.THIMMAREDDY,
Digitally signed by
                             AGED ABOUT 32 YEARS,
GEETHAKUMARI                 R/AT NO.106, KODIHALLI
PARLATTAYA S                 (ISRO CROSS) VILLAGE,
Location: High Court         BANGALORE-560068.
of Karnataka
                       3.    SOLOMN DAVID HOLDING PVT.LTD
                             NO.150, 1ST FLOOR, INFANTRY ROAD,
                             BANGALORE-560001.
                                                                       ...RESPONDENTS
                       (BY SRI SRNIVASA RAGHAVAN, SR. COUNSEL A/W
                           SRI MANEESHA KONGOVI, ADVOCATE FOR R3 (PH);
                           R1 & R2 ARE SERVED AND UNREPRESENTED)
                             THIS RFA IS FILED UNDER SEC.96 R/W ORDER 41 RULE 1 OF
                       CPC., AGAINST THE JUDGMENT AND DECREE DATED 28.10.2014
                       PASSED IN O.S.NO.4085/2006 ON THE FILE OF THE XLIV ADDL.
                                  -2-
                                                 NC: 2024:KHC:36604
                                               RFA No. 213 of 2015




CITY CIVIL & SESSIONS JUDGE, BANGALORE, DISMISSING THE SUIT
FOR PERMANENT INJUNCTION.

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

CORAM:        HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL JUDGMENT

Learned counsel for appellant prays time.

2. On perusal of the order sheet, this Court had

granted sufficient time to address arguments. Hence, there is

no justification in seeking further time.

3. Petition is dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

PSG