Sri. Javaregowda vs Smt. Chikkalingamma
2022 Latest Caselaw 472 Kant

                              1




      IN THE HIGH COURT OF KARNATAKA AT
                  BENGALURU


         ON THE 16TH DAY OF FEBRUARY 2015


                            BEFORE


     THE HON'BLE MR.JUSTICE RAVI MALIMATH


  REGULAR SECOND APPEAL NO.1286 OF 2014(INJ)


BETWEEN:

  1. Sri Javaregowda
     S/o late Devegowda,
     Aged about 84 years

  2. Sri Hanumegowda
     S/o late Devegowda,
     Aged about 81 years

  3. Smt.Sarojamma
     W/o Raju,
     Aged about 43 years

  4. Sri L.Raju
     S/o late Lingegowda
     Aged about 53 years

     All are residents of
                                    2




       Panyadahundi Village,
       Kasaba Hobli,
       Chamarajanagara Taluk,
       Chamarajanagara District.       ...APPELLANTS

(By Sri Chidananda Kumar M., Advocate-absent)

AND:

   1. Smt.Chikkalingamma
      W/o late Puttaswamigowda
      Aged about 64 years

   2. Sri Shivanna
      S/o late Channegowda
      Aged about 64 years

   3. Sri Hanumantha
      S/o Shivanna
      Aged about 30 years

       All are residents of
       Panyadahundi Village,
       Kasaba Hobli,
       Chamarajanagara Taluk,
       Chamarajanagara District.       ...RESPONDENTS

(By Sri Surya Prakash A.M., Advocate for C/R)

                              *****

     This RSA is filed under Section 100 of CPC against the
judgment and decree dated 12.6.2014                 passed in
R.A.No.111/2007 on the file of the Senior Civil Judge and CJM,
Chamarajanagar, dismissing the appeal and confirming the
                                 3




judgment and decree dated 13.11.2007 passed in O.S.No.87/2005
on the file of the Addl.Civil Judge (Jr.Dn.) & JMFC.,
Chamarajanagar.

       This RSA coming on for orders this day, the court
delivered the following:-

                          JUDGMENT

None appears for the appellant nor any representation is

made. Inspite of granting substantial time, office objections have

not been complied with even for the third time. Accordingly, this

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Rsk/-