Sri Chikkjavaregowda vs Sri C B Boregowda
2021 Latest Caselaw 5342 Kant

                                            RSA.1302/2015
                           1
  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF DECEMBER, 2021

                        BEFORE

   THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

        REGULAR SECOND APPEAL NO.1302/2015

BETWEEN:

SRI CHIKKJAVAREGOWDA
S/O LATE JAVAREGOWDA,
AGED ABOUT 60 YEAS,
R/AT CHANDAGALU VILLAGE,
DUDDA HOBLI,
MANDYA TALUK,
MANDYA DISTRICT-571 405.               ... APPELLANT

(BY SRI G.RAGHUNANDAN, ADV.- ABSENT)

AND:

SRI C. B. BOREGOWDA
S/O LATE KARININGANA BOREGOWDA,
AGED ABOUT 65 YEARS,
R/AT CHANDAGALU VILLAGE,
DUDDA HOBLI,
MANDYA TALUK,
MANDYA DISTRICT-571 405.               ... RESPONDENT

(BY SRI L.RAJA, ADV.-ABSENT)

     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC AGAINST THE JUDGMENT AND DECREE
DATED 20.03.2015 PASSED IN R.A NO.72/2010 ON THE FILE
OF THE PRESIDING OFFICER, FAST TRACK COURT, MANDYA,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND DECREE DATED 20.12.07 PASSED IN O.S NO.27/99 ON
THE FILE OF THE PRL. CIVIL JUDGE (JR.DN) AND JMFC.,
MANDYA.

     THIS APPEAL COMING ON FOR DISMISSAL,    THIS   DAY,
THE COURT DELIVERED THE FOLLOWING:
                                                RSA.1302/2015
                              2
                      JUDGMENT

This Court on 27.10.2021 had finally granted two

weeks' time to file the paper book, failing which the

matter was directed to be listed for dismissal.

2. Today, though the matter is called thrice, there

is no representation on behalf of the appellant and till

date, the paper book is also not filed. Therefore, this

Court has no other option but to dismiss the appeal for

non-prosecution.

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

KNM/-