Karnataka High Court
Sri P Suryanarayan Dead By Lrs vs Sri P S Purushotham on 6 November, 2014
Author: C.R.Kumaraswamy
Bench: C.R. Kumaraswamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 6TH DAY OF NOVEMBER, 2014
BEFORE
THE HON'BLE MR. JUSTICE C.R. KUMARASWAMY
REGULAR FIRST APPEAL NO.758 OF 2011
C/W
REGULAR FIRST APPEAL 1131 OF 2011
IN RFA.NO.758/2011
BETWEEN:
SRI.P.SURYANARAYAN
S/O C.R.PERVALAIAH
SINCE DEAD BY LRS.,
1. SMT.R.LEELAVATHI
W/O LATE SURYANARAYAN
AGED ABOUT 66 YEARS
2. S.BHARATHI
D/O LATE SURYANARAYAN
AGED ABOUT 49 YEARS
3. SRI.S.HARIKRISHNA
S/O LATE SURYANARAYAN
AGED ABOUT 44 YEARS
4. S.ARATHI
D/O LATE SURYANARAYAN
AGED ABOUT 40 YEARS
ALL ARE RESIDING AT NO.1893
I FLOOR, 22ND MAIN ROAD
41ST 'A' CROSS
2
JAYANAGR 4TH 'T' BLOCK,
BANGALORE-41 ...APPELLANTS
(BY SRI.H.R.RAMAKRISHNE GOWDA, ADVOCATE FOR
A1-A4 (NOC) AND SRI.MARIGOWDA, ADVOCATE
(ABSENT))
AND:
SRI.P.S.PURUSHOTHAM
S/O P.S.SEENAPPA
R/AT NO.20/A
ANJANEYA TEMPLE STREET
BASAVANAGUDI
BANGALORE-560 004 ...RESPONDENT
(BY SRI.G.S.RAJESH, ADVOCATE)
THIS REGULAR FIRST APPEAL IS FILED UNDER
ORDER 41, RULE 1 READ WITH SECTION 96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED
13.12.2010 PASSED IN O.S.NO.2711/1997 ON THE
FILE OF THE XXXVIII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BANGALORE, DISMISSING THE
SUIT FOR DECLARATION AND INJUNCTION.
IN RFA.NO.1131/2011
BETWEEN:
SRI.P.SURYANARAYAN
S/O C.R.PERVALAIAH
SINCE DEAD BY LRs.,
1. SMT.R.LEELAVATHI
W/O LATE SURYANARAYAN
AGED ABOUT 66 YEARS
3
2. S.BHARATHI
D/O LATE SURYANARAYAN
AGED ABOUT 49 YEARS
3. SRI.S.HARIKRISHNA
S/O LATE SURYANARAYAN
AGED ABOUT 44 YEARS
4. S.ARATHI
D/O LATE SURYANARAYAN
AGED ABOUT 40 YEARS
ALL ARE RESIDING AT NO.1708
41ST CROSS, 18TH MAIN
4TH 'T' BLOCK, JAYANAGAR
BANGALORE-560 041 ...APPELLANTS
(BY SRI.H.R.RAMAKRISHNE GOWDA, ADVOCATE FOR
A1-A4 (NOC) AND SRI.MARIGOWDA, ADVOCATE
(ABSENT))
AND:
SRI.P.S.PURUSHOTHAM
S/O P.S.SEENAPPA
AGED ABOUT 68 YEARS
R/AT NO.9, III MAIN ROAD
KADHI COMMISSION LAYOUT
BANASHANKARI III STAGE
BANGALORE ...RESPONDENT
(BY SRI.G.S.RAJESH, ADVOCATE)
THIS REGULAR FIRST APPEAL IS FILED UNDER
ORDER 41, RULE 1, READ WITH SECTION 96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED:
04.08.2010 PASSED IN O.S.NO.506/1997 ON THE FILE
OF THE XI ADDITIONAL CITY CIVIL JUDGE,
4
BANGALORE CITY, DECREEING THE SUIT FOR THE
PERMANENT INJUNCTION.
THESE RFAs ARE COMING ON FOR ORDERS,
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellants is absent. Learned counsel for the respondent is present.
In these cases, paper book has not been filed. Therefore, these Regular First Appeals are dismissed for non-filing of paper book.
Sd/-
JUDGE LB