R. Doddaiah @ Doddanna vs Lingaiah
2021 Latest Caselaw 5499 Kant

                                             RSA.1876/2018
                             1

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 4TH DAY OF DECEMBER, 2021

                          BEFORE

       THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

          REGULAR SECOND APPEAL NO.1876/2018

BETWEEN:

R. DODDAIAH @ DODDANNA
S/O. HEBBGAGILA RANGANNA,
SINCE DEAD REPRESENTED BY LRS.,

1(A)     PARVATHAMMA
         W/O. LATE DODDAIAH,
         AGED ABOUT 77 YEARS,
         HOUSE HOLD WORK,
         RESIDENT OF MUDIGERE VILLAGE,
         AJJAMPURA HOBLI,
         TARIKERE TALUK.

1(B)     ANNAPOORNAMMA
         D/O. LATE DODDAIAH,
         W/O. THIPPESHAPPA,
         AGED ABOUT 61 YEARS,
         HOUSE HOLD WORK,
         RESIDING AT MARABAGHATTA VILLAGE,
         HOSADURGA TALUK.

1(C)     VISHALAKSHMMA
         D/O. LATE DODDAIAH,
         W/O. RAJAPPA,
         AGED ABOUT 57 YEARS,
         HOUSE HOLD WORK,
         RESIDING AT GEJJEKATTE VILLAGE,
         TARIKERE TALUK.

1(D)     SRI.KANTHARAJU
         S/O. LATE DODDAIAH,
         AGED ABOUT 54 YEARS,
         AGRICULTURIST,
         RESIDENT OF MUDIGERE VILLAGE,
         AJJAMPURA HOBLI,
                                              RSA.1876/2018
                              2
       TARIKERE TALUK.

1(E)   CHANDRASHEKRAPPA
       S/O. LATE DODDAIAH,
       AGED ABOUT 51 YEARS,
       AGRICULTURIST,
       RESIDENT OF MUDIGERE VILLAGE,
       AJJAMPURA HOBLI,
       TARIKERE TALUK.

1(F)   RADHAMMA
       D/O. LATE DODDAIAH,
       W/O. SURESH BABU,
       AGED ABOUT 35 YEARS,
       HOUSE HOLD,
       RESIDENT OF
       NARAYANAPURA VILLAGE.               ... APPELLANTS

(BY SRI SHIVAKUMAR.G.M., ADV.- ABSENT)

AND:

1.     LINGAIAH
       S/O. BASAIAH,
       AGED ABOUT 75 YEARS,
       AGRICULTURIST,

2.     L. LOKESHAIAH
       S/O. LINGAIAH,
       AGED ABOUT 45 YEARS,

3.     L. PANCHAKSHARAIAH
       S/O. B. LINGAIAH,
       AGED ABOUT 42 YEARS,

       ALL ARE MUDIGERE VILLAGE,
       AJJAMPURA HOBLI,
       TARIKERE TALUK.                   ... RESPONDENTS

     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC AGAINST THE JUDGMENT AND DECREE
DATED 06.02.2013 PASSED IN R.A.NO.36/2011, ON THE FILE
OF THE SENIOR CIVIL JUDGE AND PRL. JMFC., TARIKERE,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGEMENT
AND DECREE DATED 06.03.2007 PASSED IN O.S. NO.32/2002
ON THE FILE OF THE CIVIL JUDGE (JR.DN) & ADDL. JMFC.,
TARIKERE.
                                                RSA.1876/2018
                              3
     THIS APPEAL COMING ON FOR DISMISSAL,        THIS   DAY,
THE COURT DELIVERED THE FOLLOWING:


                      JUDGMENT

This Court on 13.11.2019 had finally granted

three weeks' time to comply the office objections, failing

which the appeal was directed to be listed for dismissal.

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

is no representation on behalf of the appellants and till

date, the office objections have not been complied.

Therefore, having regard to the order dated 13.11.2019,

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/-