Mr Srikrishna Rao vs Mr Ananda V
2022 Latest Caselaw 11516 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 23RD DAY OF AUGUST, 2022

                       BEFORE

         THE HON'BLE MRS.JUSTICE M.G. UMA

  REGULAR SECOND APPEAL NO.1662 OF 2010 (MON)

BETWEEN:

MR SRIKRISHNA RAO
AGE: 52 YEARS
PROPRIETOR: M/S.VIVEK ESSENCE MART
PANCHAMAHAL BUILDING,
BIBI ALABI ROAD,
MANGALORE.
                                       ... APPELLANT
(BY SRI. B S PRASAD, ADVOCATE )



AND:

MR ANANDA V
S/O. MR. T C V URS
PROPRIETOR: M/S.SOVEREIGN FOOD SPECIALITIES
NO.1 HB, HOOTAGALLI INDUSTRIAL AREA,
MYSORE
                                 ... RESPONDENT

(RESPONDENT IS SERVED AND UNREPRESENTED)
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     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 29.03.2010 PASSED IN R.A.NO.839/2009
(OLD NO.R.A.412/2007) ON THE FILE OF THE PRESIDING
OFFICER, FAST TRACK COURT-I, MYSORE, ALLOWING THE
APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED 09.10.2007 PASSED IN O.S.NO.304/2007 ON THE FILE
OF THE ADDL. I CIVIL JUDGE (JR.DN.)& JMFC,MYSORE.

    THIS REGULAR SECOND APPEAL COMING ON FOR
ORDERS THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

The appeal is of the year 2010 and it was admitted

vide the order dated 17.08.2012. On 23.10.2021, two

weeks' time was finally granted for filing the paper book.

On 31.05.2022, four weeks' time was again granted to

file paper book, failing which, the appellant was ordered

to pay cost of Rs.5,000/-. Till today, neither the paper

book is filed nor cost is paid.

Hence, the appeal is dismissed.

SD/-

JUDGE RB