Karnataka High Court
P Shakunthalamma vs K Muniyachari on 16 January, 2013
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 16TH DAY OF JANUARY 2013
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
Regular First Appeal No.1348/2008
BETWEEN:
P SHAKUNTHALAMMA
D/O.LATE PAPACHARI
AGED ABOUT 52 YEARS
R/O.BYAGADHENAHALLI, MASSUR POST
ANEKAL TALUK-562106
BANGALORE DISTRICT ... APPELLANT
(By Sri. K R Nagendra, Adv . for M/s Nag Associates)
AND:
K MUNIYACHARI
S/O.LATE KRISHNACHARI
MAJOR, R/AT I CROSS
TAVAREKERE, CASHIER LAYOUT
BANGALORE CITY
BANGALORE ... RESPONDENT
This RFA is filed under Order 41 R 1 r/w
Section 96 of CPC, against the judgment and decree
dated 23.7.2008, passed in O.S.No.6004/2006 on
the file of the 2nd Addl. City Civil Judge, Bangalore,
decreeing the suit for recovery of money.
2
This RFA coming on for orders this day, the
Court delivered the following:
JUDGMENT
In view of non-compliance with the order dated 21.11.2012, service of notice on the respondent is not effected.
In that view of the matter, appeal stands dismissed.
Sd/-
JUDGE bkp