Smt. Rejina Abraham vs The City Municipal Council
2022 Latest Caselaw 11197 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU


          ON THE 27TH DAY OF JANUARY 2015


                        BEFORE


       THE HON'BLE MR.JUSTICE RAVI MALIMATH


    REGULAR SECOND APPEAL NO.338 OF 2013(INJ)


BETWEEN:

Smt.Rejina Abraham
W/o K.O.Abraham
Aged about 75 years
Near Water Tank,
Gowri Kaluve,
Vijapura Extention, Chikkamagaluru.
                                            ...APPELLANT

(By Smt.K.Sheela    Anish   &    Smt.Vaijayanthimala   B.,
Advocates-absent)

AND:

The City Muncipal Council Chikkamagaluru
Represented by Muncipal Commissioner,
Chikkamagaluru.                          ...RESPONDENT

                         *****

     This RSA is filed under Section 100 of CPC against
the judgment and decree dated 5.11.2012 passed in
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R.A.No.82/2010 on the file of the Presiding Officer, Fast
Track Court, Chikmagalur, dismissing the appeal and
confirming the judgment and decree dated 26.8.2009
passed in O.S.No.253/2003 on the file of the Prl.Civil
Judge (Jr.Dn.) & JMFC., Chikkamagaluru.

      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/-