Karnataka High Court
Sri B Ramaiah vs Sri A Srinivas on 10 August, 2022
Author: V. Srishananda
Bench: V. Srishananda
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF AUGUST, 2022
BEFORE
THE HON'BLE MR. JUSTICE V. SRISHANANDA
RFA No. 1749/2012(DEC/INJ)
BETWEEN:
1. SRI B RAMAIAH
S/O LATE BODAPPA @ BODANNA
AGED ABOUT 83 YEARS,
2. SHARADAMMA
AGED ABOUT 52 YEARS,
W/O SRINIVASA,
3. SRI PULLAPPA
AGED ABOUT 51 YEARS,
SINCE DEAD.
4. SRI R GOVINDA RAJU
AGED ABOUT 48 YEARS,
5. SRI VARADARAJU
AGED ABOUT 45 YEARS,
6. SRI GOPAL
AGED ABOUT 42 YEARS,
7. SRI R KRISHNA
AGED ABOUT 36 YEARS,
NO. 2 IS DAUGHTER AND 3 TO 7
ARE SONS OF THE 1ST APPELLANT
ALL ARE RESIDING AT NO. 127
2
KODIHALLY, VARTHUR HOBLI,
BANGALORE-560 075.
...APPELLANTS
(By Sri. K CHANDRA MOHAN, AND
N. RAVINDRANATH KAMATH, ADVOCATES (ABSENT))
AND:
1. SRI A SRINIVAS
MAJOR,
S/O LATE APPAJI REDDY,
NO.3, 11TH MAIN ROAD,
HAL 2ND STAGE,
INDIRANAGAR,
BANGALORE - 560 038.
2. SRI SOMASHEKAR
@ A.SOMASHEKAR,
MAJOR,
S/O SRI.APPAJI REDDY,
R/AT NO.206, 2ND MAIN,
EAST OF NGEF LAYOUT,
KASTURINAGAR,
BANGALORE-560048.
3. C G SUDHAKAR RAO
MAJOR, S/O LATE BALAIAH,
NO.43/1, SRI.NIKETHAN,
1ST BLOCK, 5TH CROSS,
JAYANAGAR, BANGALORE.
4. K PAPPANNA
MAJOR,
5. K KRISHNAPPA
MAJOR,
3
6. K PULLAPPA
MAJOR,
4TO 6 ARE SONS OF
LATE KULLAPPA,
R/AT NO.240/1,
19TH MAIN ROAD,
6TH CROSS, HAL 2ND STAGE,
KODIHALLY BANGALORE.
7. MR M JAYARAM
MAJOR,
8. MR M RAMU
MAJOR,
9. MR M MATTAPPA
MAJOR,
10. MR RAMA
MAJOR,
7 TO 10 ARE SONS OF LATE
MARAPPA
11. L RAJAPPA
MAJOR,
12. L RAMAKRISHNAPPA
MAJOR,
11 AND 12 ARE SONS OF
LATE LAKSHMAIAH,
THE RESPONDENTS 7 TO 12 ARE
RESIDING AT NO.126,
MUNESHWRA TEMPLE STREET,
KODIHALLY,
BANGALORE-560008.
... RESPONDENTS
(SRI. S.S. GUTTAL, ADVOCATE, CAVETOR FOR
R2 AND R3-ABSENT)
4
THIS RFA IS FILED U/SEC.96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 11.07.2012 PASSED IN
O.S.16340/2005 ON THE FILE OF THE XXVIII-ADDITIONAL
CITY CIVIL JUDGE, MAYO HALL UNIT, BANGALORE,
DISMISSING THE SUIT FOR DECLARATION AND PERMANENT
INJUNCTION.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
This Court ordered payment of costs of Rs.2,000/- by the learned counsel for the appellants on 26.7.2022. The costs is not paid.
Hence, the appeal is dismissed for non-prosecution.
Sd/-
JUDGE nv