Karnataka High Court
Sri K Murugendran vs Sri K Dakshayani Kumar on 14 November, 2018
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF NOVEMBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
REGULAR FIRST APPEAL No.286 OF 2015
BETWEEN
Sri. K.Murugendran,
S/o. N.Kuppuswamy,
Aged about 60 years,
R/at No.6/2, Ground Floor,
Annaswamy Mudaliyar Road,
Sivanchetty Garden,
Bangalore-560042.
...Appellant
(By Sri. M.A.Hunmayun, Advocate - Absent)
AND
Sri. K.Dakshayani Kumar,
S/o. N.Kuppuswamy,
Aged about 54 years,
R/at No.6/2, First Floor,
Annaswamy Mudaliyar Road,
Sivanchetty Garden,
Bangalore-560042.
...Respondent
(By Sri. Chandra Shekara Shetty, Advocate)
This RFA is filed under Section 96 of CPC., against the
judgment and decree dated 22.11.2014 passed in
O.S.No.834/2011 on the file of the X Additional City Civil &
Sessions Judge, Bengaluru, Decreeing the suit for
possession, mesne profits.
2
This RFA coming on for admission, this day, the Court
made the following :
ORDER
Order sheet dated 05.11.2018 shows that the appellant's counsel was absent on that day. Today also appellant's counsel is absent. Therefore appeal is dismissed for non-prosecution.
Sd/-
JUDGE Sd