Karnataka High Court
Shri Arun Jaya Kumar vs Csi Emmanuel Church on 7 February, 2020
Author: Nataraj Rangaswamy
Bench: Nataraj Rangaswamy
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF FEBRUARY 2020
BEFORE
THE HON'BLE MR.JUSTICE NATARAJ RANGASWAMY
REGULAR FIRST APPEAL NO.1529 OF 2014 (INJ)
BETWEEN:
1. SHRI. ARUN JAYA KUMAR,
MAJOR,
S/O LATE B. JAYARAJ,
NO.15/3, 2ND CROSS,
MAGADI ROAD,
BENGALURU-560 023.
2. SHRI. K. SURESH,
MAJOR,
S/O K. CHRISTOPHER,
NO.15/3, 2ND CROSS,
MAGADI ROAD,
BENGALURU-560 023.
3. SHRI.PRAVEEN BENJAMIN.J,
MAJOR,
S/O.B.JOHN,
NO.15/3, 2ND CROSS,
MAGADI ROAD,
BENGALURU-560 023. APPELLANTS.
(BY SMT. MARY SUSHEELA J, SRI NARAYANA SWAMY,
SRI K.V. RAMACHANDRA, ADVOCATES (ABSENT))
AND
1. CSI EMMANUEL CHURCH,
2
REPRESENTED BY ITS: SECRETARY,
SHRI D. RAVINDRA PRASAD,
CSI EMMANUEL CHURCH
MAGADI ROAD,
BENGALURU-560 023.
2. REV. J. SADHURI,
(FORMER PRESBYTER IN-CHARGE)
S/O.NOT KNOWN TO THE PLAINTIFFS,
AGED ABOUT:60 YEARS,
CSI EMMANUEL CHURCH,
MAGADI ROAD,
BENGALURU-560 023.
3. REV.B.P.THIMOTHY
(THE PRESBYTER IN-CHARGE)
S/O.NOT KNOWN TO THE PLAINTIFFS,
AGED ABOUT:50 YEARS,
CSI EMMANUEL CHURCH,
MAGADI ROAD,
BENGALURU-560 023.
4. SHRI D. RAVINDRAPRASAD,
S/O.LATE.DEVA DASS,
AGED ABOUT:55 YEARS,
CSI EMMANUEL CHURCH,
MAGADI ROAD,
BENGALURU-560 023.
5. SHRI.R.ALEXANDER,
S/O I.RAJA GAMBIRAM,
AGED ABOUT:40 YEARS,
CSI EMMANUEL CHURCH,
MAGADI ROAD,
BENGALURU-560 023.
6. SHRI.R.SAMUEL,
S/O NOT KNOWN TO THE PLAINTIFFS,
AGED ABOUT:60 YEARS,
3
CSI EMMANUEL CHURCH
MAGADI ROAD,
BENGALURU-560 023.
7. SHRI. D. SOLOMON PETER
S/O. LATE.DEVADASS,
AGED ABOUT:50 YEARS,
CSI EMMANUEL CHURCH,
MAGADI ROAD,
BENGALURU-560023.
8. SHRI GNANASELVAM,
S/O. NOT KNOWN TO THE PLAINTIFFS,
AGED ABOUT:60 YEARS,
CSI EMMANUEL CHURCH,
MAGADI ROAD,
BENGALURU-560 023.
9. KARNATAKA CENTRAL DIOCESE,
NO.20, 3RD CROSS, CSI COMPOUND,
MISSION ROAD,
BENGALURU-560 027. ...RESPONDENTS
(RESPONDENT NOS.1 TO 8 ARE SERVED
SRI B.M. ARUN, ADVOCATE FOR RESPONDENT NO.9)
THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF THE CIVIL PROCEDURE CODE AGAINST
THE JUDGMENT AND DECREE DATED 30.08.2014 PASSED
IN O.S. No.8019/2013 ON THE FILE OF THE V ADDL. CITY
CIVIL JUDGE, BENGALURU, DISMISSING THE SUIT FOR
PERMANENT INJUNCTION.
THIS REGULAR FIRST APPEAL COMING ON FOR
ADMISSION THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
4
JUDGMENT
The appeal is called four times in the day. Even at 4:45 p.m., there is no representation for appellants.
Hence, the Appeal is dismissed for non-prosecution.
In view of dismissal of this appeal, I.A. No.1/2014 for stay does not survive for consideration and the same stands rejected.
Sd/-
JUDGE sma