Karnataka High Court
Sri.V.B.Deshpande vs Sri.G.B.Deshpande on 14 December, 2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF DECEMBER, 2017
BEFORE
THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR
R.F.A. No.1684/2013
BETWEEN :
SRI V.B.DESHPANDE
S/O LATE B.A.DESHPANDE
AGED ABOUT 74 YEARS
R/AT NO.570, SAMPIGE ROAD
MALLESHWARAM
BANGALORE-560003 ...APPELLANT
(BY SRI S.MANJUNATH, ADV. - ABSENT.)
AND :
1. SRI G.B.DESHPANDE
S/O LATE B.A.DESHPANDE
AGED ABOUT 91 YEARS
R/AT NO.127, 8TH A MAIN ROAD
4TH BLOCK, 4TH STAGE,
BASAVESHWARANAGAR
BANGALORE-560079
2. SRI K.B.DESHPANDE
S/O LATE B.A.DESHPANDE
AGED ABOUT 84 YEARS
R/AT NO.87A, 22ND CROSS
2ND FLOOR, RAJAJINAGAR
BANGALORE-10
3. SRI K.B.VAIDYA
S/O LATE B.G.VAIDYA
AGED ABOUT 80 YEARS
-2-
4. SRI NANDAGOPAL VAIDYA
S/O K.B.VAIDYA
AGED ABOUT 47 YEARS
5. SMT.VIBHA ARAVIND
W/O ARAVIND NATH
D/O K.B.VAIDYA
AGED ABOUT 44 YEARS
6. SMT.SOWMYA VAIDYA
W/O SRIDHARA MURTHY
D/O K.B.VAIDYA
AGED ABOUT 42 YEARS
RESPONDENTS No.3 TO 6
ARE R/O No.3/A, 1ST CROSS,
JUDGES LAYOUT,
SANJAYANAGAR
BANGALORE-560094 ...RESPONDENTS
THIS R.F.A. IS FILED UNDER ORDER 41, RULE-1 AND 2
R/W SECTION 96 OF CPC, AGAINST THE JUDGMENT AND
DECREE DATED 06.07.2013 PASSED IN O.S.NO.6082/2009 ON
THE FILE OF XXXVIII-ADDL. CITY CIVIL AND SESSIONS JUDGE,
BENGALURU, PARTLY DECREEING THE SUIT FOR PARTITION
AND SEPARATE POSSESSION.
THIS R.F.A. COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
-3-
ORDER
Appellant's counsel is absent.
For the reason that the appellant's counsel has failed to comply the office objections, appeal is dismissed for default.
Sd/-
JUDGE AN/-