Sri Kumar vs Smt Siddalingamma
2022 Latest Caselaw 2806 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 28TH DAY OF OCTOBER, 2015

                      BEFORE

 THE HON'BLE MR. JUSTICE B.SREENIVASE GOWDA

        R.S.A. NO. 1228/2013(PAR/P-INJ)

 BETWEEN:

 SRI. KUMAR,
 S/O. LATE BASAVARAJAPPA,
 AGED ABOUT 45 YEARS,
 AGRICULTURIST,
 R/O. DODDAKOPPA VILLAGE,
 INORA GOLLAHALLI POST,
 KANAKAPURA TALUK, RAMANAGARA DISTRICT,
 PIN CODE: 562 119.
                               ... APPELLANT

      (By SRI. SHIVASWAMY, ADV. - ABSENT)

 AND:

 1.   SMT. SIDDALINGAMMA,
      W/O. LATE BASAVARAJAPPA,
      AGED ABOUT 66 YEARS,
      R/O. DODDAKOPPA VILLAGE,
      INORA GOLLAHALLI POST,
      KANAKAPURA TALUK, RAMANAGARA DISTRICT,
      PIN CODE: 562 119.

 2.   SMT. MANGALAMMA,
      S/O. LATE M. SHIVANNA,
      AGED ABOUT 51 YEARS,
      NO.604, KANAKANAGARA,
      J.P. NAGARA POST,
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     BENGALURU - 560 078.

3.   SMT. PARVATHAMMA @ SHANTHA,
     W/O. SHIVAKUMAR,
     AGED ABOUT 35 YEARS,
     J. SHETTAHALLI, HAGALA KOTE POST,
     DENKANIKOTE TALUK, DHARAMPURI DISTRICT,
     TAMIL NADU STATE.
     PIN CODE : 635 118

4.   SRI. C. PRAKASH,
     S/O. LATE BASAVARAJAPPA,
     AGED ABOUT 48 YEARS,
     R/O. DODDAKUPPA VILLAGE,
     UYYAMBALLI HOBLI,
     AYYANORU GOLLAHALLI POST,
     KANAKAPURA TALUK, RAMANAGARA DISTRICT,
     PIN CODE - 562 119.

5.   SRI. MRUTHYUNJAYA,
     S/O. LATE BASAVARAJAPPA,
     AGED ABOUT 38 YEARS,
     NO.604, KANAKANAGARA,
     J. P. NAGARA POST,
     BENGALURU - 560 078.
                                ... RESPONDENTS

                    * *** *

     THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED
24.04.2013 PASSED IN R.A.NO.73/2009 ON THE FILE
OF PRESIDING OFFICER, FAST TRACK COURT,
KANAKAPURA, RAMANAGARA DISTRICT, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND
DECREE    DATED    01.12.2007  PASSED   IN   O.S.
NO.63/2005 ON THE FILE OF PRINCIPAL CIVIL JUDGE
(SR.DN.), RAMANAGARA.
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     THIS APPEAL COMING ON FOR ORDERS, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:


                   JUDGMENT

In spite of granting sufficient time, neither office

objections are complied with, nor there is

representation for the appellant.

Hence, appeal is dismissed for non-compliance of

office objections and for non-prosecution.

SD/-

JUDGE

Mgn/-