Karnataka High Court
Sri Kudli Sringeri vs Sri Ramshishuvihar on 23 November, 2023
Author: V Srishananda
Bench: V Srishananda
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NC: 2023:KHC:42327
RFA No. 1817 of 2007
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF NOVEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
REGULAR FIRST APPEAL NO. 1817 OF 2007 (RES)
BETWEEN:
SRI. KUDLI SRINGERI,
MAHASAMSTANAM KUDLI
SHIMOGA DISTRICT,
REP. BY ITS MATHADHIPATI
SHRIMAD JAGADGURU
HIS HOLINESS,
SRI SACHIDANAND VALUKESHWAR
SWAMIJI (SRI. SHARADA
MAHAPEETHAM AND
SRIMAD JAGADGURU
SRI SRI SRI VIDYABHINAV
VIDYARANYA SWAMIJI
OF KUDLI SAMSTHANAM,
Digitally
signed by R NOW RESIDING AT
MANJUNATHA NO.100, OPP. TO LALBAGH
Location:
HIGH COURT WEST GATE,
OF
KARNATAKA R.V. ROAD,
BANGALORE - 560 027.
...APPELLANT
(APPELLANTS ISSUED COURT NOTICE BUT
SERVICE IS INSUFFICIENT)
AND:
1. SRI. RAMSHISHUVIHAR,
NO.216/1, 5TH CROSS,
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NC: 2023:KHC:42327
RFA No. 1817 of 2007
5TH MAIN ROAD, CHAMRAJPET,
BANGALORE - 560 018,
BY ITS SECRETARY SRI. C.K. VENKATRAO.
2. CHAMARAJPET SRI RAM MANDIR,
ASSOCIATION (REG.) REP. BY ITS
HONORARY SECRETARY
SRI. N. BINDUMADHAVARA RAO,
NO. 114, 5TH MAIN,
6TH CROSS, CHAMARAJPET,
BANGALORE - 560 018.
3. SRI. DR. M.R. RAMANNA,
PRESIDENT, CHAMARAJPET,
SRI. RAM MANDIR,
NO.114, 5TH MAIN,
6TH CROSS, CHAMARAJPET,
BANGALORE - 560 018.
...RESPONDENTS
(BY M/S. N.R. NAGARAJ & ASSTS., ADVOCATES FOR R2;
R1 - SERVED;
VIDE ORDER DATED 21.03.2012, APPEAL AGAINST
R3 IS ABATED)
THIS RFA IS FILED U/S.96 OF CPC AGAINST THE
JUDGMENT AND DECREE DATED:21.04.2007 PASSED IN
O.S.NO.15441/2002 ON THE FILE OF THE V ADDL. CITY CIVIL
JUDGE, BANGALORE (CCH-13), DISMISSING THE SUIT FOR
PERMANENT INJUNCTION AND POSSESSION.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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NC: 2023:KHC:42327
RFA No. 1817 of 2007
ORDER
It is submitted that Sri.P.S.Guruprasad, learned Advocate is no more.
2. Appellant was earlier represented by Sri.Dinesh M. Kulkarni and Sri.P.S.Guruprasad, learned Advocates.
3. As per the submissions made at the Bar, this Court issued Court notice to the appellant by way of abundant caution. Court notice is not served to the appellant.
4. Left with no other alternative, appeal stands dismissed for non prosecution.
Sd/-
JUDGE KAV List No.: 1 Sl No.: 2 CT:SNN