Smt Sannamma vs Munimare Gowda
2022 Latest Caselaw 11277 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 8TH DAY OF MARCH, 2016

                        BEFORE

  THE HON'BLE MR. JUSTICE A.N.VENUGOPALA GOWDA

       REGULAR SECOND APPEAL NO.2018 OF 2012

BETWEEN:

  1. SMT.SANNAMMA
     W/O LATE SRI DURGE GOWDA,
     AGED ABOUT 70 YEARS,
     THUNGNI POST, KASABA HOBLI,
     KANAKAPURA TALUK - 562 117.

  2. SMT.DUNDAMMA
     W/O LATE HUCHAIAH,
     AGED ABOUT 68 YEARS,
     NAYAKANAHALLI VILLAGE,
     UYYAMBALLI HOBLI,
     KANAKAPURA TALUK - 562 117,
     RAMANAGARA DISTRICT.              ...APPELLANTS

(BY SRI S.R.SREEPRASAD, ADVOCATE - ABSENT)

AND:

  1. MUNIMARE GOWDA
     AGED ABOUT 31 YEARS

  2. THAIMUDDAMMA
     AGED ABOUT 53 YEARS

       BOTH ARE RESIDING AT
       TUNGANI VILLAGE,
       KASABA HOBLI,
       KANAKAPURA TALUK - 562 117,
       BENGALURU DISTRICT.
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  3. SMT.KEMPAMMA
     W/O LATE CHUDDAIAH
     AGED ABOUT 79 YEARS,
     R/O THUNGANI VILLAGE,
     KASABA HOBLI,
     KANAKAPURA TALUK - 562 117,
     BENGALURU RURAL DISTRICT.

  4. SRI VENKATARAMANASWAMI
     S/O SRI DASETTY,
     AGED ABOUT 49 YEARS,
     R/O J.C.LAYOUT,
     NEAR MUNICIPAL HIGH SCHOOL,
     KANAKAPURA TOWN - 562 117,
     BENGALURU RURAL DISTRICT.

  5. SMT.BHAGYALAKSHMI
     W/O LATE SRI CHANNAPPA,
     AGED ABOUT 47 YEARS,
     R/O GIRIGONDANADODDI VILLAGE,
     THUNGANI POST, KASABA HOBLI,
     KANAKAPURA TALUK - 562 117,
     BENGALURU RURAL DISTRICT.

  6. SRI T.M.DURGAIAH
     S/O LATE SRI MARE GOWDA,
     SINCE DECEASED BY HIS LR
     SMT.V.L.JAYAMMA
     W/O LATE SRI T.M.DURGAIAH,
     R/A NO.88, PAVANA,
     AGED ABOUT 65 YEARS,
     S.KARIYAPPA ROAD,
     RANGANATHA EXTENSION,
     KANAKAPURA TOWN - 562 117,
     BENGALURU RURAL DISTRICT.       ... RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 9.7.2012
PASSED IN R.A.NO.88/2007 ON THE FILE OF PRESIDING
OFFICER, FAST TRACK COURT, KANAKAPURA, RAMANAGARA
DISTRICT, DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 13.1.2006 PASSED IN
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OS.NO.219/2002 ON THE FILE OF PRINCIPAL CIVIL JUDGE
(SR.DN.), RAMANAGARA.

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


                     JUDGMENT

Despite order dated 18.06.2015, there is non-

compliance of office objections and there is no appearance.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

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