Karnataka High Court
Mr Rajashekaraiah vs M Parameshwaraiah on 2 July, 2024
Author: H.P.Sandesh
Bench: H.P.Sandesh
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NC: 2024:KHC:25077
RSA No. 968 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF JULY, 2024
BEFORE
THE HON'BLE MR JUSTICE H.P.SANDESH
REGULAR SECOND APPEAL NO. 968 OF 2020 (PAR)
BETWEEN:
1. MR. RAJASHEKARAIAH,
AGE ABOUT 75 YEARS,
S/O LATE THOTADAPPA,
R/O NO.225, 3RD CROSS,
NEW BANK COLONY,
KONANAKUNTE,
BENGALURU - 560 62
2. MR. T. BASAVARAJAIAH
AGE ABOUT 70 YEARS,
S/O LATE THOTADAPPA,
R/O 2ND CROSS, 2ND MAIN,
SRINAGARA, KYATHASANDRA,
TUMKURU - 572 104
Digitally signed
by DEVIKA M ...APPELLANTS
Location: HIGH (BY SRI. VIJAYA KRISHNA BHAT M., ADVOCATE)
COURT OF
KARNATAKA
AND:
1. M. PARAMESHWARAIAH,
S/O LATE THOTAPPA,
AGE ABOUT 83 YEARS,
R/AT BYATHA AT POST, URDIGERE HOBLI,
TUMAKUR TALUK - 572 140
2. GANGAMMA
W/O LATE BASAVAIAH @ GANGAIAH
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NC: 2024:KHC:25077
RSA No. 968 of 2020
AGED ABOUT 70 YEARS
R/O HANUMANTHAPURA POST,
MIDIGESHI HOBLI,
MADHUGIRI TALUK - 572 133
3. SHIVAMMA,
W/O LATE REVANNA
AGE ABOUT 73 YEARS.
4. RENUKAPPA
S/O LATE REVANNA
AGE ABOUT 53 YEARS
5. VEDAMURTHY
S/O LATE REVANNA
AGE ABOUT 50 YEARS
6. KUMARA
S/O LATE REVANNA
AGE ABOUT 48 YEARS
7. SANGAPPAJI @ PRAKASH
AGE ABOUT 46 YEARS
8. DINESH
S/O LATE REVANNA
AGE ABOUT 45 YEARS
THE RESPONDENTS NO.3 TO 8 ARE
R/AT BYATHA VILLAGE
URDIGERE HOBLI
TUMAKUR TALUK - 572140
...RESPONDENTS
(BY SRI. SUBRAMANYA PRASAD T.V., ADVOCATE FOR R7)
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NC: 2024:KHC:25077
RSA No. 968 of 2020
THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 17.01.2020
PASSED IN RA.No.82/2016 ON THE FILE OF THE VII
ADDITIONAL DISTRICT JUDGE, TUMAKURU, DISMISSING THE
APPEAL AND FILED AGAINST THE JUDGMENT AND DECREE
DATED 10.02.2016 PASSED IN OS.No.57/2008 ON THE FILE OF
THE II ADDITIONAL SENIOR CIVIL JUDGE AND JMFC,
TUMAKUR.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellant submits that he has telephonically informed the legal representatives of deceased - appellant No.1 and inspite of the same, they are not responding.
2. Learned counsel has neither paid the costs nor the complied with the office objections. Hence, appeal is dismissed for non-prosecution.
Sd/-
JUDGE SS List No.: 1 Sl No.: 25