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Karnataka High Court

Kailash Raja C vs Thottethodi Ramabhatta Shama Bhat on 16 September, 2025

                                                  -1-
                                                         NC: 2025:KHC:37086-DB
                                                         RFA No. 2431 of 2023


                      HC-KAR


                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                            DATED THIS THE 16TH DAY OF SEPTEMBER, 2025
                                               PRESENT
                             THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                                 AND
                               THE HON'BLE MR. JUSTICE RAJESH RAI K
                            REGULAR FIRST APPEAL NO. 2431 OF 2023 (RES)
                      BETWEEN:


                      1.    KAILASH RAJA C
                            AGED ABOUT 38 YEARS,
                            S/O LATE K CHELLADURAI
                            R/AT 1-H, KARTHICK NAGAR,
                            SOWRIPALAYAM MAIN ROAD,
                            COIMBATORE 641 028.

                      2.    BRINDHA S T
                            AGED ABOUT 38 YEARS,
                            W/O KAILESH RAJA
                            R/AT 1-H , KARTHICK NAGAR,
                            SOWRIPALYAM MAIN ROAD,
                            COMBATORE 641 028.
Digitally signed by                                           ...APPELLANTS
PANKAJA S             (BY SMT. MEENAKSHHI R, ADVOCATE FOR
Location: HIGH            SRI. SANTOSHRAJ C DESHAMUKH., ADVOCATE)
COURT OF
KARNATAKA
                      AND:

                      THOTTETHODI RAMABHATTA SHAMA BHAT
                      AGED ABOUT 86 YEARS,
                      S/O LATE RAMABHATTA S THOTTETHODI,
                      R/AT F-104, ADARSH RESIDENCY,
                      47th CROSS ROAD,
                      8th BLOCK, JAYANAGAR,
                      NEAR SANGAM CIRCLE,
                      BENGLAURU 560070.
                                                                ...RESPONDENT
                                 -2-
                                           NC: 2025:KHC:37086-DB
                                           RFA No. 2431 of 2023


 HC-KAR


     THIS RFA IS FILED UNDER SECTION 96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 15.06.2023
PASSED IN OS.NO.706/2021 ON THE FILE OF THE 18
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE BENGALURU,
DECREEING THE SUIT FOR RECOVERY OF RENT AMOUNT.

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

CORAM:       HON'BLE MRS. JUSTICE ANU SIVARAMAN
             and
             HON'BLE MR. JUSTICE RAJESH RAI K

                       ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE RAJESH RAI K) We have heard the learned counsel for the appellants.

2. Till today, office objections are not complied with. Therefore, in view of the peremptory order dated 03.09.2024 passed by this Court, no further order is required.

3. Accordingly, the appeal stands dismissed for non-prosecution.

SD/-

(ANU SIVARAMAN) JUDGE SD/-

(RAJESH RAI K) JUDGE HKV List No.: 4 Sl No.: 22