Karnataka High Court
Kspv Shanmugam S/O K S P Vinalthirthan ... vs Ponni Plantation, Koppa on 26 March, 2012
Author: N.K.Patil
Bench: N.K.Patil
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 26th DAY OF MARCH 2012
PRESENT
THE HON' BLE MR. JUSTICE N.K.PATIL
AND
THE HON BLE MR. JUSTICE B.V.PINTO
REGULAR FIRST APPEAL NO. 1346 OF 2010
APPELLANT
KSPV SHANMUGAM, 63 YEARS
S/O K S P VINALTHIRTHAN CHETIAR
LAND OWNER & PLANTER
VEENA ESTATE IBBNIVALAVADI VILLAGE POST
BOIKERI, MADIKERI TQ. KODAGU DIST.
R/BY HIS PA HOLDER MISS.S.AISHWARYA
D/O K S P V SHANMUGAM, 34 YRS
R/A NO. 2/20 2ND CROSS
POOJARI LAYOUT RMV II STAGE
BANGALORE 94
(By Sri. M Ramakrishna, Sri. Ashok Kumar, Naraney for
M.T. Nanaiah Associates, Advocates)
RESPONDENTS
PONNI PLANTATION, KOPPA
.
I ' V.
-2-
R.F.A. NO. 1346/2010
FORMERLY BY ITS MANAGING PARTNER
K SATHISCHANDRA HEGDE
THROUGH ITS SPECIAL POWER OF
A'lTORNEY HOLDER UMESH GOWDA,
NOW REP BY ITS PARTNER5
1. MRS K PREMALATHA S HEGDE
W/O LATE K SATHISCHANDRA HEGDE
AGED ABOUT 60 YEARS,
2. MRS RAMITHA
D/O LATE K SATHISCHANDRA HEGDE
AGED ABOUT 29 YEARS,
W/O SRI SANDEEP SHETY
BOTH ARE R/O ALANKAR,
AJJARKAD, UDUPI-576 101
This Regular First Appeal filed U/S 96 of the CPC
against the
judgment and decree dated: 21.4.2010 passed in OS No.
40/2001 on the
file of the Addi. Senior Civil Judge, Udupi, decreeing the
suit for recovery
of money.
-3-
R.F.A. NO. 1346/2010
This Regular First Appeal coming on for
orders this day, the Court
made the following:
ORDER
One week's time is granted finally at the request of learned counsel for appellant for compliance of objections, falling which, the appeal filed by the appellant stands dism issed for non-prosecution, without reference to the Court.
Sd'-
JUDGE.
Sd/ JUDGE.
TBy: RR RBy:
CBy:
fO I I • I }:
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