G K Vishwanath Rao vs A M Prasanna
2025 Latest Caselaw 7958 Kant

Karnataka High Court

G K Vishwanath Rao vs A M Prasanna on 2 September, 2025

                                               -1-
                                                       NC: 2025:KHC:34278-DB
                                                        RFA No. 1270 of 2014


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND DAY OF SEPTEMBER, 2025

                                            PRESENT
                            THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                               AND
                            THE HON'BLE MR. JUSTICE UMESH M ADIGA
                         REGULAR FIRST APPEAL NO. 1270 OF 2014 (SP)
                   BETWEEN:

                   1.    G K VISHWANATH RAO
                         SINDHIA (G.K.V. SINDHIA)
                         SINCE DEAD BY LR'S

                         1(A)   VINOD SINDHIA K
                                AGED ABOUT 39 YEARS

                         1(B)   VINAY SINDHIA K
                                AGED ABOUT 39 YEARS
                                S/O G K VISHWANATH RAO SINDHIA
                   2.    N.P MUDDAMMA
Digitally signed         W/O G.K VISHWANATH RAO
by                       SINDHIA (G.K.V. SINDHIA)
ANNAPURNA G              AGED ABOUT 34 YEARS,
Location: HIGH     3.    G K BOJAMMA
COURT OF                 W/O G K VISHWANATH RAO
KARNATAKA                SINDHIA (G K V SINDHIA)
                         AGED ABOUT 34 YEARS,

                         ALL ARE RESIDENTS OF
                         NO. A31/32, HUYUILUMANE VILLAGE,
                         NAGAVALA POST,
                         ILLAVALA HOBLI
                         MYSORE-571 130.
                                                            ...APPELLANTS
                   (BY SRI. SAMPAT ANAND SHETTY, ADVOCATE (ABSENT))
                               -2-
                                       NC: 2025:KHC:34278-DB
                                        RFA No. 1270 of 2014


HC-KAR




AND:

   A.M PRASANNA
   S/O LATE A.G. MANJUNATHA GOWDA,
   AGED ABOUT 46 YEARS,
   R/O HEECHUVALLI ESTATE,
   HEECHUVALLI AND HALEKERE VILLAGE,
   GOIBEEDU HOBLI,
   POST BOX NO. 53,
   MUDIGERE TALUK,
   CHIKAMAGALUR DISTRICT - 577 101.
                                             ...RESPONDENT
(BY SRI. ANAND BEERANNAVAR AND
    SMT. DURGADEVI R.,ADVOCATES (NOC NOT GIVEN),
    SRI.N.SHANKARNARAYANA BHAT, ADVOCATE (NOC NOT
    OBTAINED)

     THIS RFA IS FILED U/SEC 96 R/W ORDER 41 RULES 1
AND 2 OF CPC, AGAINST THE JUDGEMENT AND DECREE DATED
19.4.2014 PASSED IN O.S.NO.4/2011 ON THE FILE OF SENIOR
CIVIL JUDGE AND JMFC, SAKALESHPUR, DECREEING THE SUIT
FOR SPECIFIC PERFORMANCE OF CONTRACT.

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


CORAM:     HON'BLE MR. JUSTICE JAYANT BANERJI
           and
           HON'BLE MR. JUSTICE UMESH M ADIGA

                      ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)

Learned counsel for the respondent is present.

There is no representation for the appellants.

NC: 2025:KHC:34278-DB

HC-KAR

The appeal is dismissed for non-prosecution.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE