K Suresha vs Thimmavva @ Thimmamma
2021 Latest Caselaw 1069 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF JANUARY, 2021

                       BEFORE

    THE HON'BLE MR. JUSTICE N.K.SUDHINDRARAO

                  R.S.A.No.952/2010

BETWEEN:

1 . K SURESHA
S/O LATE KARIYAPPA
AGED ABOUT 28 YEARS

2 . SHARADAMMA
W/O LATE KARIYAPPA
AGED ABOUT 48 YEARS

BOTH ARE AGRICULTURIST
R/O VISHWANATHANAHALLI
B -DURGA HOBLI
HOLALKERE TALUK - 577 526.
                                      ...APPELLANTS

(BY SRI R SHASHIDHARA, ADVOCATE - ABSENT)

AND:

1 . THIMMAVVA @ THIMMAMMA
W/O LATE KARIYAPPA
AGED ABOUT 71 YEARS
AGRICULTURIST
R/O VISHWANATHANAHALLI
B- DURGA HOBLI,
HOLALKERE TALUK - 577 526.

2 . KOLLAPPA
                            2


S/O LATE RANGAPPA
AGED ABOUT 70 YEARS
AGRICULTURIST
R/O VISHWANATHANAHALLI
B- DURGA HOBLI,
HOLALKERE TALUK - 577 526.
                                       ...RESPONDENTS
(BY SRI K SHASHIKANTH PRASAD, ADVOCATE
 FOR R1- ABSENT, R2- SERVED)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED:05.01.2010
PASSED IN R.A.No.77/2005 ON THE FILE OF THE CIVIL
JUDGE (SENIOR DIVISION), HOLALKERE, ALLOWING THE
APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED:27.09.2005 PASSED IN O.S.No.124/2003 ON THE
FFILE OF THE ADDITIONAL CIVIL JUDGE (JR.DN),
HOLALKERE.

    THIS RSA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                      JUDGMENT

Cost not paid. In view of order dated

07.01.2021, appeal is dismissed for default.

Sd/-

JUDGE

SBN