Smt. Lakshmamma vs Sampangappa
2022 Latest Caselaw 706 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 14TH DAY OF JANUARY, 2022

                          PRESENT

            THE HON'BLE MR. JUSTICE G.NARENDAR

                            AND

     THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

           REGULAR FIRST APPEAL NO.458/2017 (PAR)

BETWEEN:

1.     SMT. LAKSHMAMMA
       W/O LATE MUNISHAMMAIAH
       AGED ABOUT 53 YEARS

2.     HANUMANTHARAJU
       S/O LATE MUNISHAMMAIAH
       AGED ABOUT 34 YEARS

3.     RAMURTHY
       S/O LATE MUNISHAMMAIAH
       AGED ABOUT 31 YEARS

4.     SMT MANJULA
       D/O LATE MUNISHAMMAIAH
       AGED ABOUT 28 YEARS

ALL ARE RESIDING AT
LINGADHREERANAHALLI VILLAGE
THALGATTAPURA POST,
KENGERI HOBLI,
BANGALORE SOUTH TALUK
BANGALORE-560062.
                                            ... APPELLANTS

(BY SMT. RUPA B.P, ADV.-ABSENT.)
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AND:

1.     SAMPANGAPPA
       SINCE DIED
       REPRESENTED BY HIS LRS

1.a) SMT MADAMMA
     W/O LATE SAMPANGAPPA
     AGED ABOUT 60 YEARS

1.b) SMT PADMA
     D/O LATE SAMPANGAPPA
     AGED ABOUT 39 YEARS

1.c) SMT NAGAMMA
     D/O LATE SAMPANGAPPA
     AGED ABOUT 36 YEARS

1.d) SRI NAGRAJU
     S/O LATE SAMPANGAPPA
     AGED ABOUT 33 YEARS

1.e) SRI MANJUNATH
     S/O LATE SAMPANGAPPA
     AGED ABOUT 29 YEARS

ALL ARE RESIDING AT
LINGADHREERANAHALLI VILLAGE
THALAGATTAPURA POST
KENGERI HOBLI
BANGALORE SOUTH TALUK
BANGALORE-560062

2.     SMT MUNIYAMMA
       D/O LATE MOTAMUNIYAPPA
       AGED ABOUT 66 YEARS
       HINNAKKI VILLAGE
       JIGANI HOBLI,
       ANEKAL TALUK,
       BANGALORE-562106.
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3.   THE SPECIAL LAND ACQUISITION OFFICER
     KARNATAKA HOUSING BOARD
     KAVERI BHAVAN
     BANGALORE-560009.
                                        ... RESPONDENTS


      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC., AGAINST THE ORDER DATED 4.2.2017 PASSED ON
IA NO.8 IN OS NO.148/2008 ON THE FILE OF THE SENIOR CIVIL
JUDGE, ANEKAL, ALLOWING THE IA NO.8 U/O 7 RULE 11(a) &
(d) R/W SECTION 151 OF CPC, FOR REJECTION OF PLAINT.


     THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, G.NARENDAR J, DELIVERED THE FOLLOWING:


                              JUDGMENT

Case is called, there is no representation on behalf of

the appellants.

2. Neither the appellants nor their counsel are

present. This Court by order dated 13.08.2021 had granted

a week's time as a final chance to remove the office

objections, failing which, it was ordered to list the appeal for

dismissal.

3. Case is called, neither are the appellants

represented nor have they complied with the office

objections.

In that view of the matter, appeal stands dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

Chs CT-HR