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Karnataka High Court

Sri S V Lakshman Murthy vs Sri Ramesh B Gowda on 30 May, 2023

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                 -1-
                                                          RFA No. 153 of 2019




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 30TH DAY OF MAY, 2023

                                              PRESENT
                            THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
                                               AND
                      THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                             REGULAR FIRST APPEAL NO. 153 OF 2019 (SP)

                      BETWEEN:

                      1.    SRI. S.V. LAKSHMAN MURTHY
                            S/O LATE M.VEERAHONNAIAH,
                            AGED ABOUT 60 YEARS
                            R/AT NO.16
                            SWARNAMBHA
                            13TH CROSS
                            ASHOKNAGAR
                            BENGALURU-560.

                      2.    SMT. C.MANJULA
                            W/O SRI.S.V.LAKSHMAN MURTHY
Digitally signed by         AGED ABOUT 47 YEARS
MALA K N                    R/AT NO.16
Location: HIGH              SWARNAMBHA
COURT OF
KARNATAKA                   13TH CROSS
                            ASHOKNAGAR
                            BENGALURU-560.

                      3.    SMT. L.MAMATHA
                            D/O SRI.S.V.LAKSHMAN MURTHY
                            AGED ABOUT 31 YEARS
                            R/AT NO.16
                            SWARNAMBHA
                            13TH CROSS
                            ASHOKNAGAR
                            BENGALURU-560.
                             -2-
                                   RFA No. 153 of 2019




4.   MR. L.ANAND
     S/O SRI.S.V.LAKSHMAN MURTHY
     AGED ABOUT 28 YEARS
     R/AT NO.16
     SWARNAMBHA
     3RD CROSS
     ASHOKNAGAR
     BENGALURU-560.                ...APPELLANTS

(BY SRI. K.S.RAMESH, ADVOCATE [ABSENT]
    SRI.S.V.LAKSHMAN MURTHY, ADVOCATE FOR
    APPELLANT 4 {NOC NOT OBTAINED} [ABSENT])

AND:

1.   SRI. RAMESH B. GOWDA
     S/O BOMME GOWDA
     AGED ABOUT 40 YEARS
     R/AT NO.325/1K
     14TH MAIN
     5TH CROSS
     RMV EXTENSION
     SADASHIVANAGAR
     BENGALURU-560.

2.   SMT. L.CHAITRA
     D/O SRI.S.V.LAKSHMAN MURTHY,
     W/O ANIL ANANTHA SHAYANA
     AGED ABOUT 26 YEARS
     R/AT NO.2871
     TROY CENTRE
     APPT:NO.4002
     TROY,MI,48984-4710.          ...RESPONDENTS

     THIS RFA IS FILED U/S.96OF CPC AGAINST THE
JUDGMENT AND DECREE DATED 13.12.2010 PASSED IN
OS.NO.738/2009 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JMFC, NELAMANGALA DECREEING THE SUIT FOR
SPECIFIC PERFORMANCE OF CONTRACT AND CONSEQUENTIAL
RELIEF OF PERMANENT INJUNCTION AND ECT.,
                               -3-
                                        RFA No. 153 of 2019




     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:


                          JUDGMENT

None appears even in second call. Inspite of grant of time on several occasions, office objections are not complied. Hence, this appeal is dismissed for non-

prosecution.

No costs.

Sd/-

JUDGE Sd/-

JUDGE KNM List No.: 1 Sl No.: 9