G Narasimha Murthy vs G Sathi
2026 Latest Caselaw 482 Kant

Karnataka High Court

G Narasimha Murthy vs G Sathi on 23 January, 2026

                                           -1-
                                                     NC: 2026:KHC:4111
                                                  RFA No. 2281 of 2019


              HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 23RD DAY OF JANUARY, 2026

                                       BEFORE
                   THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
               REGULAR FIRST APPEAL NO. 2281 OF 2019 (DEC/POS)
              BETWEEN:

              1.    G NARASIMHA MURTHY,
                    S/O LATE G GOVINDASWAMY,
                    AGED ABOUT 55 YEARS,
                    NO.6/15, MAVALLI TANK BUND ROAD CROSS,
                    RAJAGOPAL GARDEN, BANGALORE-560002.

              2.    G VINAYAKA MURTHY,
                    S/O LATE G GOVINDASWAMY,
                    AGED ABOUT 50 YEARS,
                    NO.6/15, MAVALLI TANK BUND ROAD CROSS,
                    RAJAGOPAL GARDEN, BANGALORE-560002.

              3.    G VASANTHI,
                    W/O LATE GOPI,
Digitally           AGED ABOUT 45 YEARS,
signed by
PRAMILA G V   4.    MONESH,
Location:           S/O LATE G GOPI,
HIGH COURT          AGED ABOUT 18 YEARS,
OF
KARNATAKA
              5.    KABALESH,
                    S/O LATE G GOPI,
                    AGED ABOUT 16 YEARS
                    SINCE MINOR REPRESENTED BY HIS MOTHER
                    SMT G VASANTHI

                    3 TO 5 CURRENTLY
                    RESIDING AT C/O G NARASIMHA MURTHY
                    NO.6/15, MAVALLI TANK BUND ROAD CROSS
                    RAJAGOPAL GARDEN, BANGALORE-560002.
                           -2-
                                        NC: 2026:KHC:4111
                                   RFA No. 2281 of 2019


HC-KAR




6.  G KALAVATI,
    D/O LATE G GOVINDASWAMY,
    AGED ABOUT 52 YEARS,
    C/O G NARASIMHA MURTHY
    NO.6/15, MAVALLI TANK BUND ROAD CROSS
    RAJAGOPAL GARDEN, BANGALORE-560002.
                                            ...APPELLANTS
(BY SRI G NARASIMHA MURTHY - A1,
 SRI G VINAYAKA MURTHY - A2,
 SRI G VASANTHI - A3, SRI MONESH - A4,
 SRI KABALESH - A5, SRI KALAVATHI - A6 (ABSENT))

AND:

1.   G SATHI,
     MAJOR BY AGE,
     NO.95, RAJAGOPALA GARDEN,
     KALASIPALIYAM, BANGALORE-560002.

2.   SMT ALAMELU,
     W/O G SATHI,
     MAJOR BY AGE
     NO.160, I PHASE
     RAJAGOPLA GARDEN, KALASIPALIYAM,
     BANGALORE-560002.
                                        ...RESPONDENTS
(BY SRI T R RAJESHAWARI, ADVOCATE FOR R1 AND R2)
     THIS RFA IS FILED UNDER ORDER XLI RULE 1 R/W
SEC.96 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
29.05.2019 PASSED IN O.S.NO.2957/2005 ON THE FILE OF
THE III ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU, DISMISSING THE SUIT FOR DECLARATION,
POSSESSION AND INJUNCTION.

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


CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                                      -3-
                                                    NC: 2026:KHC:4111
                                                RFA No. 2281 of 2019


 HC-KAR




                              ORAL JUDGMENT

This case was listed under the caption 'dismissal' and the

learned counsel for the appellants had retired on earlier

occasion and the Court directed the Registry to list the matter

under the caption of dismissal in case of no representation.

2. There is no representation on behalf of the

appellants.

3. Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

GVP List No.: 1 Sl No.: 25