Karnataka High Court
Shri Krishnappa M vs Shri S V Ramakrishna on 14 October, 2014
Author: C.R.Kumaraswamy
Bench: C.R. Kumaraswamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14TH DAY OF OCTOBER, 2014
BEFORE
THE HON'BLE MR. JUSTICE C.R. KUMARASWAMY
REGULAR FIRST APPEAL NO.142 OF 2013
BETWEEN:
SHRI.KRISHNAPPA.M
S/O M.MUNIYAPPA
SINCE DECEASED REPRESENTED BY
HIS LEGAL HEIRS
1. SHRI.K.BALARAM
S/O LATE SHRI KRISHNAPPA.M
AGED ABOUT 33 YEARS
2. SMT.GAURAMMA
W/O LATE SHRI.KRISHNAPPA.M
AGED ABOUT 49 YEARS
BOTH RESIDENTS OF 'SHRIKRISHNA NILAYA'
14TH CROSS, 20TH MAIN
PADMANABHANAGARA
BANGALORE-560 070 ...APPELLANTS
(BY SRI.CHANNABASAPPA S.N, ADVOCATE FOR
H.N.C. LEGAL ADVOCATE AND CONSULTANT
(ABSENT))
AND:
SHRI.S.V.RAMAKRISHNA
S/O S.R.VENKATACHALAIAH
AGED ABOUT 62 YEARS
2
RESIDING AT NO.5
FFD, 8TH CROSS
9TH MAIN, SRINIVASANAGARA
BANGALORE-560 050 ...RESPONDENT
THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF CPC, AGAINST THE JUDGMENT AND
DECREE DATED:01.06.2011 PASED IN O.S.NO.
26435/2009 ON THE FILE OF THE IV ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, MAYO HALL UNIT,
BANGALORE CITY, DECREEING THE SUIT FOR
PERMANENT INJUNCTION.
THIS RFA IS COMING ON FOR ORDERS, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellants is absent. Even though this matter was listed for four times, steps have not been taken. Therefore, this Regular First Appeal is dismissed for default.
Sd/-
JUDGE LB