Sri Siddegowda vs Sri Mahadevappa @ Narada
2021 Latest Caselaw 5705 Kant

                                            RSA.1461/2015
                              1
  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 7TH DAY OF DECEMBER, 2021

                         BEFORE

   THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

        REGULAR SECOND APPEAL NO.1461/2015

BETWEEN:

SRI SIDDEGOWDA
S/O HUCHEGOWDA,
AGED ABOUT 85 YEARS,
NARIPURA VILLAGE,
SARAGURU POST - 571440,
PALYA HOBLI,
KOLLEGALA TALUK.                      ... APPELLANT

(BY SRI RAMESHCHANDRA, ADV.-ABSENT)

AND:

SRI MAHADEVAPPA @ NARADA
S/O BHAVIKATTI SIDDAPPA,
AGED ABOUT 53 YEARS,
NARIPURA VILLAGE,
SARAGURU POST - 571440,
PALYA HOBLI,
KOLLEGALA TALUK.                      ... RESPONDENT

(BY SMT. P.C.SUNITHA, ADV.)


      THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC, 1908 AGAINST THE JUDGMENT AND
DECREE DATED 3.6.2015 IN RA NO.17/2013, ON THE FILE OF
THE SENIOR CIVIL JUDGE & JMFC., KOLLEGALA, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 7.8.2013 IN OS NO.66/2010 ON THE FILE OF THE
PRL.CIVIL JUDGE & JMFC., KOLLEGALA.

     THIS APPEAL COMING ON FOR DISMISSAL,    THIS   DAY,
THE COURT DELIVERED THE FOLLOWING:
                                               RSA.1461/2015
                             2

                      JUDGMENT

This Court on 27.10.2021 had finally granted

three weeks' time to file the paper books, failing which

the appeal was directed to be listed for dismissal.

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

is no representation on behalf of the appellant and the

paper books have not been filed within the time granted

by this court on 27.10.2021. Therefore, having regard

to the 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

KNM/-