Shri M Munireddy vs Smt Venkatamma
2021 Latest Caselaw 5344 Kant

                                              RSA 987/2010
                                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

                     R.S.A.No.987/2010

BETWEEN:

Shri M.Munireddy,
Aged about 57 years,
S/o Hoodi Muniramaiah,
R/at Hulimangala village,
Jigani Hobli, Anekal Taluk,
Bangalore District - 560 105.            ... APPELLANT

(By Sri C.S.Prasanna Kumar, Adv.)

AND:

1.     Smt. Venkatamma,
       W/o Venkatappa,
       Aged about 54 years.

2.     Smt. Basamma,
       W/o Rajappa,
       Aged about 52 years.

       Respondents 1 & 2 are
       Daughters of late Ramaiah
       and Thimakka.

3.     Sri Venkatappa,
       Aged about 54 years.

4.     Sri Rajappa,
       Aged about 48 years.
                                                      RSA 987/2010
                                 2


      Father's name of respondents
      3 & 4 not known.

      Respondents 3 & 4 are husbands of
      Respondents 1 & 2, respectively.

      All are r/at Hulimangala village,
      Jigani Hobli, Anekal Taluk,
      Bangalore District.                    ... RESPONDENTS

(By Sri R.Chandrashekar, Adv. for C/R-1 to R-4 - Absent)


      This Regular Second Appeal is filed under Section 100 of
CPC against the judgment and decree dated 04.02.2010 passed
in R.A.No.89/2006 (Old R.A.No.310/2004) on the file of the
Civil Judge (Sr.Dn.) & JMFC, Anekal, dismissing the appeal and
confirming the judgment and decree dated 25.10.2004 passed
in O.S.No.274/1997 on the file of the Addl. Civil Judge (Jr.Dn.)
& JMFC, Anekal.

      This appeal coming on for Dismissal, this day, the Court
delivered the following:

                           JUDGMENT

This Court, on 27.10.2021, had finally granted a week's

time to file the paper book, failing which, the appeal was

ordered to be listed for dismissal.

Learned Counsel for the appellant submits that for want

of instructions, he is not in a position to file paper book.

RSA 987/2010

Having regard to the peremptory order dated 27.10.2021,

this Court has no other option, but to dismiss the appeal for

non-prosecution. Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

KK