Sri Thimmappa P vs Sri C T Renu Kumar
2025 Latest Caselaw 3323 Kant

Karnataka High Court

Sri Thimmappa P vs Sri C T Renu Kumar on 12 August, 2025

                                                  -1-
                                                              NC: 2025:KHC:31194
                                                             RFA No. 960 of 2022


                     HC-KAR



                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 12TH DAY OF AUGUST, 2025

                                                 BEFORE

                              THE HON'BLE MRS. JUSTICE K.S. HEMALEKHA

                         REGULAR FIRST APPEAL NO.960 OF 2022 (DEC/PAR)

                    BETWEEN:

                    SRI THIMMAPPA .P
                    S/O LATE VENKATEGOWDA,
                    AGED ABOUT 72 YEARS,
                    R/AT NO.42B, 14TH CROSS,
                    BSK IIIRD STAGE, ITTAMODU,
                    BENGALURU-560085.
                                                                     ...APPELLANT
                    (BY SRI N. SURESHA, ADVOCATE (ABSENT))

                    AND:

                    1.   SRI C.T. RENU KUMAR
                         S/O P. THIMMAPPA,
                         AGED ABOUT 48 YEARS,
                         R/AT NO.22, GOTTIGERE EXTENSION,
                         RAJARAJESHWARINAGAR,
                         BENGALURU-560098.
Digitally signed by
MAHALAKSHMI B M
Location: HIGH      2.   SRI C.T. RAVI KUMAR
COURT OF                 S/O LATE SRI P. THIMMAPPA,
KARNATAKA                AGED ABOUT 46 YEARS,

                    3.   SMT. C.T. SHOBHA
                         D/O SRI P. THIMMAPPA,
                         W/O SRI SATISH H.N.
                         AGED ABOUT 40 YEARS,

                         RESPONDENT NOS.2 AND 3 ARE
                         RESIDING AT OLD NO.34,
                         NEW NO.42B, OLD ITTAMADU VILLAGE,
                         UTTARAHALLI HOBLI, 13TH CROSS,
                         ITTAMADU, BENGALURU-560 085.
                                                                  ...RESPONDENTS
                                -2-
                                           NC: 2025:KHC:31194
                                          RFA No. 960 of 2022


 HC-KAR



      THIS RFA IS FILED UNDER SECTION 96 OF CPC, 1908,
AGAINST THE JUDGMENT AND DECREE DATED 19.04.2022 PASSED
IN O.S.NO.4184/2019 ON THE FILE OF THE XX ADDITIONAL CIVIL
AND SESSIONS JUDGE, BENGALURU, PARTLY DECREEING THE SUIT
FOR DECLARATION AND PARTITION.

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

CORAM:     HON'BLE MRS. JUSTICE K.S. HEMALEKHA


                         ORAL JUDGMENT

There is no representation on behalf of the appellant.

2. From the order sheet it is evident that on several

occasions, the appellant was granted time to comply with the

office objections. Today i.e., 12.08.2025, the matter is listed

for non-compliance of office objections for the 7th time.

Neither have office objections been complied with nor is the

appellant's counsel present.

3. The matter is of the year 2022.

4. It, therefore, appears that the appellant is not

interested in prosecuting the appeal. Accordingly, the appeal

is dismissed for non prosecution.

Sd/-

______________________ JUSTICE K.S. HEMALEKHA AT