Sri.S. Jayakumar vs Dr R V Dinesh
2024 Latest Caselaw 22690 Kant

Karnataka High Court

Sri.S. Jayakumar vs Dr R V Dinesh on 5 September, 2024

                                                 -1-
                                                              NC: 2024:KHC:37158-DB
                                                                 RFA No.1126/2021



                        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.1126/2021 (EJE)

                   BETWEEN:

                   1.   SRI.S.JAYAKUMAR
                        S/O S SINNAKANNI
                        AGED ABOUT 60 YEARS
                        PROPRIETOR OF M/S SHAKTHI TRADERS
                        NO.51/C, II MAIN ROAD
                        APMC YARD, YESHWANTHAPURA
                        BANGALORE - 560 022

                   2.   SMT J THILAKAVATHI
                        W/O S JAYA KUMAR
                        AGED ABOUT 54 YEARS
                        PROPRIETOR OF M/S THILAK TRADERS
                        NO.51/C, II MAIN ROAD
                        APMC YARD, YESHWANTHAPURA
                        BANGALORE - 560 022                          ... APPELLANTS

                   (BY SRI.SHARATHKUMAR SHETTY, ADVOCATE)
Digitally signed
by PRABHU          AND:
KUMARA
NAIKA
Location: High     1.   DR R V DINESH
Court of                S/O LATE R V VENKATARAMAIAH
Karnataka
                        AGED ABOUT 54 YEARS

                   2.   SMT G KUMADA
                        W/O R V DINESH
                        AGED ABOUT 47 YEARS

                        BOTH ARE R/AT NO.825, 17TH 'F' MAIN
                        5TH BLOCK, RAJAJINAGAR
                        BANGALORE - 560 010                        ... RESPONDENTS

                   (BY SRI. PUNEETH RAMAKRISHNA, ADVOCATE FOR C/R1)
                                 -2-
                                          NC: 2024:KHC:37158-DB
                                              RFA No.1126/2021



      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96 OF
CPC., PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED
27.10.2021 PASSED IN OS.NO.4434/2017 ON THE FILE OF THE XXXI
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, (CCH.NO.14)
BENGALURU, DECREEING THE SUIT FOR EVICTION AND RECOVERY
OF ARREARS OF RENT.

     THIS APPEAL, COMING ON FOR ORDERS,                 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 appellants.

Despite granting sufficient opportunity, needful is not

done. Therefore, appeal is dismissed for non compliance.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

PKN