Satyanarayan Reddy vs Rajamma And Ors
2022 Latest Caselaw 11511 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 23RD DAY OF JANUARY, 2019

                        BEFORE

        THE HON'BLE MR.JUSTICE S.G.PANDIT

              RSA NO.200014/2018 (PAR)

BETWEEN:

Satyanarayan Reddy
S/o late Narsareddy Channavala
Age: 40 Years, Occ: Auto Driver
Maniyarpalli Mandal Kohir
Tq. Zaheerabad, Dist: Medak (AP)
                                         ... Appellant

(By Sri Rajat Subramanyam, Advocate)

AND:

1.     Rajamma
       W/o Late Ramreddy Shivpuji
       Age: 86 Years
       Occ: Household & Agriculture
       R/o Konchawaram
       Tq. Chincholi, Dist. Gulbarga

2.     Bakkamma
       W/o Ananthreddy Police
       Age: 64 Years, Occ: Household
       R/o Konchawaram
       Tq. Chincholi, Dist. Gulbarga
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3.   Venkatreddy S/o Late Ramreddy
     Age: 66 Years, Occ: Agriculture
     U/G of Rajamma, Appellant No.1
     (Natural mother appointed as guardian
     by the Hon'ble Court)
     R/o Konchawaram

4.   Sangmeshwar Reddy
     S/o late Narsareddy Channavala
     Age: 48 Years, Occ: Agriculture
     R/o Konchawaram Mandal Kohir
     Tq. Zaheerabad, Dist. Medak (AP)

5.   Satyavani @ Satyamma
     W/o Paratap Reddy Gonemulla
     Age: 42 Years, Occ: Household
     R/o Pothireddypalli Mandal Kohir
     Tq. Zaheerabad, Dist. Medak (AP)

6.   S. Sujata W/o Srinivasreddy
     Age: 46 Years
     Occ: Household & Agriculture
     R/o Bellur, Tq. & Dist. Bidar
     Now at D.11, Plot No.404
     Brahma Avenue Near Jyothi Hotel
     Kondhwa-Khurd, Pune - 411 048
                                        ... Respondents

      This Regular Second Appeal is filed under Section
100 of the Code of Civil Procedure, praying to allow the
appeal by setting aside the judgment and decree dated
06.06.2017 passed in R.A.No.65/2013 by the learned III
Additional District Judge at Kalaburagi, confirming the
judgment and decree dated 21.06.2013 passed in
O.S.No.32/2010 by the learned Senior Civil Judge,
Chincholi.
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     This appeal coming on for orders this day, the
Court delivered the following:

                      JUDGMENT

This appeal is filed on 05.01.2018. The Registry

has notified the objections in the month of May 2018.

Subsequently, on 11.06.2018, 31.10.2018 and

10.01.2019, time was granted to comply with the office

objections. On 10.01.2019, it was noted that failing to

comply with the office objections, list the appeal for

dismissal. But, even to this date, office objections are

not complied with.

Hence, the appeal stands dismissed for non-

compliance of office objections.

Sd/-

JUDGE LG