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Karnataka High Court

Sri Gulshankumar Sodhi vs Smt Kamala Rani Sodhi Dead on 12 September, 2025

                                                       -1-
                                                                     NC: 2025:KHC:36250
                                                                RFA No. 2025 of 2021


                           HC-KAR




                               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 12TH DAY OF SEPTEMBER, 2025

                                                      BEFORE
                                    THE HON'BLE MR. JUSTICE S RACHAIAH
                                REGULAR FIRST APPEAL NO. 2025 OF 2021 (PAR)
                          BETWEEN:

                          SRI GULSHANKUMAR SODHI
                          SINCE DECEASED BY HIS LRS

                          SMT. SUMAN SODHI
                          W/O LATE GULSHANKUMAR SODHI
                          AGED ABOUT 53 YEARS
                          R/AT C/O SURAJ MEHTA
                          KOTHI NO.51/S, MODEL TOWN
                          HISSAR HARYANA STATE - 125 001
                                                                            ...APPELLANT
                          (BY SRI. NISAR SAB., ADVOCATE)

                          AND:

                          1.     SMT KAMALA RANI SODHI DEAD
                          2.     SRI KAILASHCHAND SODHI
                                 S/O LATE KASTURILAL NIHALCHAND SODHI
Digitally signed by
SREEDHARAN                       R/AT 302 PROMENADE PLACE
BANGALORE SUSHMA                 PROMENADE ROAD
LAKSHMI
                                 BANGALORE - 560 062
Location: High Court of
Karnataka
                          3.     SMT. LATHA SALHOTRA
                                 W/O SRI NADKISHORE SALHOTRA
                                 R/AT GROUND FLOOR
                                 SHETTAL PARK BLDG
                                 CHANDAVARKAR LANE
                                 BORIVAL (WEST), MUMBAI - 92.

                          4.     SMT. SHAMA DHAWAN
                                 W/O SRI LALPAT DHAWAN
                                 56 YEARS, R/AT 307 3RD FLOOR
                                 ABHINAV CO OPERATIVE SOCIETY BLDG
                                 -2-
                                        NC: 2025:KHC:36250
                                      RFA No. 2025 of 2021


 HC-KAR



      BHARUCHA ROAD, DALISAR
      DISTRICT THANA, MUMBAI.

5.    SRI NARENDRA SODHI
      S/O LATE KASTURILAL NIHALCHAND SODHI
      54 YEARS, R/AT 301 3RD FLOOR
      AKIL TOWER RATANNAGAR
      DALISAR EAST, DISTRICT
      THANA, MUMBAI

6.    SRI JAGADISHKUMAR SODHI
      S/O LATE KASTURILAL NIHALCHAND SODHI
      50 YEARS, R/AT 103/5 HARISMRUTHI
      8TH ROAD, DOULATNAGAR
      BORIVALI EAST MUMBAI 66.

7.    SRI. HARSHA KANOTRA
      W/O ASHWINI KANOTRA
      AGED ABOUT 39 YEARS
      R/AT ASHOK VIHAR
      NEW DELHI
      C/O SMT. KAMALA RANI SODHI
      NO.103/5, HARISMRUTHI
      8TH ROAD, DULATNAGAR
      BORIVALI EAST MUMBAI - 66

8.    SRI K M RAJENDRAN
      S/O M KRISHNAMURTHY
      MAJOR, R/AT 3, 1ST MAIN
      C K C GARDEN
      BANGALORE - 560 027

9.    THE SPECIAL LAO
      PODIUM BLOCK
      BANGALORE                       ...RESPONDENTS


      THIS RFA IS FILED UNDER SECTION 96 CPC., 1908 AGAINST
THE JUDGMENT AND DECREE DATED 26/11/2020 PASSED IN
OS.NO.4910/2003 ON THE FILE OF THE XXIX ADDITIONAL CITY
CIVIL JUDGE, BENGLAURU CITY,      DISMISSING THE SUIT FOR
PARTITION AND SEPARATE POSSESSION AND MESNE PROFIT.

     THIS APPEAL, COMING ON FOR ORDERS,         THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                           -3-
                                                           NC: 2025:KHC:36250
                                                         RFA No. 2025 of 2021


 HC-KAR




CORAM:          HON'BLE MR. JUSTICE S RACHAIAH


                                ORAL JUDGMENT

1. Case called out.

2. The matter is listed for non-compliance of office objections for eighth time. Despite giving sufficient opportunities, the learned counsel for the appellant has failed to comply with the office objections. Therefore, it appears that he is not interested to proceed with the case. Hence, it is appropriate to dismiss the appeal for non-compliance of office objections.

3. Accordingly, the appeal stands dismissed for non-

prosecution and non-compliance of office objections.

Sd/-

(S RACHAIAH) JUDGE UN List No.: 1 Sl No.: 6