Padmavathi vs Savithramma
2022 Latest Caselaw 1607 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF FEBRUARY, 2022

                       BEFORE

    THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

             R.S.A. No.1034/2010 (MON)

BETWEEN:

PADMAVATHI,
W/O NAGESH KUMAR,
R/AT DOOR NO.28,
CHIKKANNA BLOCK,
BELAVADI,
MYSORE - 570 018.
                                         ... APPELLANT
(BY SRI.N.R.GIRISHA, ADV. (ABSENT))

AND:

SAVITHRAMMA,
W/O BOJEGOWDA,
R/AT BELATHUR VILLAGE,
PERIAPATNA TALUK - 571 107.
                                       ... RESPONDENT
(BY SRI.D.S.HOSMATH, ADV.)

      THIS APPEAL IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 04.01.2010
PASSED IN R.A.NO.64/2007 ON THE FILE OF THE II ADDL.
DISTRICT JUDGE, MYSORE, ALLOWING THE APPEAL AND
SETTING ASIDE THE JUDGMENT AND DECREE DATED
19.07.2007, PASSED IN O.S.62/2003, ON THE FILE OF THE
FILE OF THE CIVIL JUDGE, (SR.DN.) HUNSUR.

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

On 27.10.2021 a week's time was granted to file

paperbook, failing which, the matter was ordered to be

listed for dismissal.

2. Though nearly three months have lapsed, paper

books are not yet filed. In this view of the matter,

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

BRN