Karnataka High Court
Mahadevamma vs Sri Javanappa on 22 September, 2025
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NC: 2025:KHC:37912
RSA No. 635 of 2016
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
REGULAR SECOND APPEAL NO. 635 OF 2016 (DEC)
BETWEEN:
1. MAHADEVAMMA
SINCE DECEASED REP. BY LRS.
VINODA @ AKKAMAHADEVI
W/O LATE S SHVIASWAMY
AGED ABOUT 46 YEARS
R/O THUMMANERALE VILLAGE
CHIKKAIANA CHATRA HOBLI
NANJANGUD TALUK
MYSURU DISTRICT - 571129.
...APPELLANT
(SMT. VINODA @ AKKAMAHADEVI - ABSENT)
AND:
Digitally signed by 1. SRI JAVANAPPA
SHARMA ANAND
CHAYA
Location: HIGH
S/O G CHENNA BASAPPA
COURT OF AGED ABOUT 53 YEARS
KARNATAKA
R/O NANJEDEVAPURA
CHAMARAJANAGARA TALUK
CHAMARAJANAGAR DISTRICT - 571128.
...RESPONDENT
(BY SRI. N. NAJUNDASWAMY, ADVOCATE)
THIS RSA IS FILED UNDER ORDER XLII RULE 1 R/W SEC.
100 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
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NC: 2025:KHC:37912
RSA No. 635 of 2016
HC-KAR
30.11.2015 PASSED IN R.A. NO.551/2011 ON THE FILE OF THE
II ADDITIONAL DISTRICT JUDGE, MYSURU, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 01.08.2011 PASSED IN O.S. NO.104/2005 ON THE FILE
OF THE SENIOR CIVIL JUDGE, NANJANGUDU.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL JUDGMENT
Office note would indicate that the notice to the appellant issued by this Court, was served on the appellant on 14.02.2022.
No representation on behalf of the appellant. Accordingly, the appeal is dismissed for non prosecution. Consequently, I.A.1/2016 does not survive for consideration.
SD/-
(E.S.INDIRESH) JUDGE sac List No.: 1 Sl No.: 12