Sri Naryana Reddy vs Sri Motappa @ Muniyappa
2022 Latest Caselaw 1796 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 4TH DAY OF FEBRUARY, 2022

                      BEFORE

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

REGULAR SECOND APPEAL NO.1777/2014 (DEC/INJ)
BETWEEN:

1.     SRI NARAYANA REDDY,
       S/O LATE RAMAIAH @ KATAPPA,
       AGED ABOUT 64 YEARS,

2.     YELLA REDDY,
       S/O LATE RAMAIAH @ KATAPPA,
       AGED ABOUT 48 YEARS,

3.     SUMITHRAMMA,
       W/O LATE PUTTAPPA,
       AGED ABOUT 53 YEARS,

4.     P. RAJANIKANTH,
       S/O LATE PUTTAPPA,
       AGED ABOUT 33 YEARS,

     ALL ARE RESIDING AT
     KITHAGANAHALLY VILLAGE,
     ATTIBELE HOBLI, ANEKAL TALUK,
     BANGALORE DISTRICT - 560 083.
                                   ... APPELLANTS
(BY SRI K. SRINIVASA, ADVOCATE (ABSENT))
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AND :

1.   SRI MOTAPPA @ MUNIYAPPA,
     S/O LATE CHINNAPPA REDDY,
     AGED ABOUT 77 YEARS,

2.   VENKATASWAMY REDDY,
     S/O MOTAPPA @ MUNIYAPPA,
     AGED ABOUT 50 YEARS,

3.   RAMASWAMY REDDY,
     S/O MOTAPPA @ MUNIYAPPA,
     AGED ABOUT 46 YEARS,

     ALL ARE RESIDING AT
     KITHAGANAHALLY VILLAGE,
     ATTIBELE HOBLI, ANEKAL TALUK,
     BANGALORE DISTRICT - 560 083.
                                ... RESPONDENTS

(BY SRI BHARGAV G., FOR
    M/S. C.R. GOPALASWAMY AND ASSOSICATES,
    ADVOCATES)

     THIS REGULAR SECOND APPEAL IS FILED U/S
100 OF CPC., AGAINST THE JUDGMENT AND DECREE
DATED 21.10.2014 PASSED IN RA NO.422/2012 ON
THE FILE OF THE III ADDL., DISTRICT AND SESSIONS
JUDGE, BENGALURU RURAL DISTRICT, SITTING AT
ANKKAL, DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND DECREE DATED 10.10.2012
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PASSED IN OS NO.2634/2006 ON THE FILE OF THE
SENIOR CIVIL JUDGE AND JMFC., ANEKAL.

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

                        JUDGMENT

Matter was listed on 14.01.2022 and again re-

listed on 21.01.20221. On 21.01.2022 on request

matter was re-listed on 28.01.2022 and on

28.01.2022 as a last chance matter was re-listed

today i.e. on 04.02.2022. Today also there is no

representation. There is no other option left except

dismissal of the appeal. Hence, appeal is dismissed

for non-prosecution.

Sd/-

JUDGE

Sbs*