The Executive Director vs Smt Sadiya Fathima
2024 Latest Caselaw 22695 Kant

Karnataka High Court

The Executive Director vs Smt Sadiya Fathima on 5 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                                    -1-
                                                                   NC: 2024:KHC:36605
                                                                 RFA No. 1274 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. 1274 OF 2015 (MON)
                      BETWEEN:
                            THE EXECUTIVE DIRECTOR,
                            SRI M R HIREMATH,
                            S/O RUDRAPPA SWAMY,
                            AGED ABOUT 56 YEARS,
                            DEPARTMENT OF MINORITIES WELFARE,
                            CALLED AS KARNATAKA RESIDENTIAL
                            EDUCATIONAL INSTITUTIONS SOCIETY,
                            HAVING THEIR OFFICE AT NO.179,
                            2ND FLOOR, ROOPA COMPLEX,
                            SHESHADRIPURAM, BENGALURU-560 020.
                                                                         ...APPELLANT
                      [BY SRI NAGAIAH, ADVOCATE (AB)]
                      AND:
                      1.    SMT SADIYA FATHIMA
                            W/O SYED IKRAM MOHIUDDIN,
                            MAJOR, AGE NOT KNOWN,
                            R/AT DOOR NO.518/A,
                            8TH CROSS ROAD, TANK ROAD,
                            N.R. MOHALLA, MYSURU-570 007.

Digitally signed by   2.    THE SECRETARY
GEETHAKUMARI                STATE OF KARNATAKA
PARLATTAYA S
                            VIDHANA SOUDHA, BENGALURU-560 001.
Location: High
Court of Karnataka
                      3.    PRINICPAL SECRETARY,
                            MINORITIES WELFARE DEPARTMENT,
                            NO.215, 2ND FLOOR, VIKASA SOUDHA,
                            BENGALURU-560 001.

                      4.    THE DISTRICT OFFICER,
                            NO.1179, NO.17, 8TH CROSS,
                            DEVARAJ URS ROAD, BEHIND BHIMA AND
                            BROTHER JEWELLERS, MYSORE-570 024.
                                                                      ...RESPONDENTS
                      (BY SRI SHAHIDA KHANAM J., ADVOCATE FOR R1;
                          SRI T.P. MALIPATIL, AGA FOR R2 TO R4)
                                -2-
                                               NC: 2024:KHC:36605
                                            RFA No. 1274 of 2015




     THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 11.06.2015 PASSED IN O.S.
NO.399/2014 ON THE FILE OF THE IV ADDL. SENIOR CIVIL JUDGE,
MYSURU, DECREEING THE SUIT FOR RECOVERY OF MONEY.


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

CORAM:       HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL JUDGMENT

None appears for the appellant.

Appeal is of the year 2015 and challenge is against the

money decree. Suit is of the year 2014.

Accordingly, appeal is dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

PSG