Sri K N Madhusudan vs Smt. Parvthamma
2025 Latest Caselaw 342 Kant

Karnataka High Court

Sri K N Madhusudan vs Smt. Parvthamma on 3 June, 2025

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                 -1-
                                                            NC: 2025:KHC:18630
                                                          RFA No. 1049 of 2016


                      HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 3RD DAY OF JUNE, 2025

                                              BEFORE
                               THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                         REGULAR FIRST APPEAL NO. 1049 OF 2016 (RES)
                      BETWEEN:

                      SRI. K.N.MADHUSUDAN
                      S/O LATE K.NARAYANASA,
                      AGE: 54 YEARS,
                      NO.19/4, 1ST MAIN, JAYAMAHAL,
                      BANGALORE-560 046.
                                                                  ...APPELLANT
                      (BY SRI. SATISH.G.RAIKAR., ADVOCATE [ABSENT])

                      AND:

                      SMT. PARVTHAMMA
                      W/O SRI.B.V.RAMAMURTHY,
                      AGE: 59 YEARS,
                      R/AT NO.245, 1ST MAIN,
                      RMV 2ND STAGE, HIG-SFSH,
                      DOLLARS COLONY,
Digitally signed by
PREMCHANDRA M R       BANGALORE-560 025.
Location: HIGH        REPRESENTED BY ITS GPA HOLDER,
COURT OF
KARNATAKA             SRI.B.V.RAMAMURTHY.
                                                                 ...RESPONDENT
                      (BY SRI. MOHAMMAD., ADVOCATE FOR
                          SRI. NATARAJ.H.T., ADVOCATE FOR C/R)

                            THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
                      96 (1) OF THE CPC 1908.

                           THIS REGULAR FIRST APPEAL IS LISTED FOR ORDERS,
                      THIS DAY, THE JUDGMENT WAS DELIVERED AS UNDER:
                               -2-
                                            NC: 2025:KHC:18630
                                         RFA No. 1049 of 2016


HC-KAR



                         ORAL JUDGMENT

When the case is called, the appellant is not represented.

When the case is listed and called out, the advocate must be

present. The absence may affect the case.

As could be seen from the daily order sheet, the appeal

was listed on 02.06.2025, on that day, when the matter was

called, there was no representation on behalf of the appellant,

either personally or through video conferencing. Hence, for

appearance of counsel for the appellant it was ordered to be

listed on 03.06.2025.

The appeal is listed today for appearance of counsel of

the appellant. As already noted above, when the case is called,

the appellant is not represented. It appears that the appellant

are not interested in prosecuting the appeal. Hence, the

Regular First Appeal is dismissed for non-prosecution.

Sd/-

(JYOTI MULIMANI) JUDGE MRP