Sri H Vasudeva vs Smt Guthyamma
2022 Latest Caselaw 3631 Kant

                          1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 3RD DAY OF MARCH, 2022

                        BEFORE

           THE HON'BLE MR.JUSTICE R. NATARAJ

           R.S.A. NO.2421 OF 2018 (DEC/INJ)

BETWEEN:

SRI. H. VASUDEVA
S/O.LATE HALADAPPA
AGED ABOUT 60 YEARS
R/O HALADAMMA STREET, OLD TOWN,
BHADRAVATHI TALUK,
SHIVAMOGGA DISTRICT PIN - 577301
                                          ...APPELLANT
(BY SRI. ANANTHAPADMANABHA G.N., ADVOCATE - ABSENT)

AND:

SMT. GUTHYAMMA
W/O. LATE KENCHAPPA
AGED ABOUT 72 YEARS,
R/O HALADAMMA STREET, OLD TOWN,
BHADRAVATHI TALUK,
SHIVAMOGGA DISTRICT PIN - 577301.
                                         ...RESPONDENT

     THIS R.S.A. IS FILED UNDER SECTION 100 OF CODE OF
CIVIL PROCEDURE, 1908 AGAINST THE JUDGMENT AND
DECREE DATED 11.09.2018 PASSED IN R.A.NO.21/2015 ON
THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDE AND JMFC,
BHADRAVATHI, DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND DECREE DATED 23.04.2015 PASSED IN
O.S.NO.407/2008 PRINCIPAL CIVIL JUDGE AND JMFC,
BHADRAVATHI.
                              2




     THIS R.S.A. COMING ON FOR ADMISSION THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Though the appeal is called out twice in a day, there

is no representation for the appellant.

2. The learned counsel for respondent submits

that the appellant has consistently remained absent before

this Court. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

hnm