Kamalamma vs Basamma
2022 Latest Caselaw 3637 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.1432 OF 2012 (PAR)

BETWEEN:

KAMALAMMA
D/O LATE RANGASWAMYSHETTI,
R/A NO.216, 7TH 'A' MAIN ROAD,
2ND STAGE, VIJAYANAGAR,
BANGALORE CITY-560020.
                                            ...APPELLANT
(BY SRI. ANAND R.B., ADVOCATE - ABSENT)

AND:

1.     BASAMMA
       W/O MANCHAIAH
       S/O MASANAIAH
       R/O OPP. CINEMA THEATRE
       KYATHAMARANAHALLI,
       UDAYAGIRI POST,
       MYSORE TALUK-578114.

2.     SAKAMMA
       W/O MASANAIAH
       AGED 70 YEARS.

3.     KALAMMA
       W/O LATE CHIKKASWAMY
       AGED 45 YEARS
       THE RESPONDENTS 2 AND 3 ARE
       RESIDENTS OF BATIPURA VILLAGE,
       BELAGOLA HOBLI,
       SRIRANGAPATNA TALUK,
       MANDYA DISTRICT-578001.            ...RESPONDENTS
                              2




(BY SRI. V. SRINIVAS, ADVOCATE FOR RESPONDENT NO.1;
NOTICE SERVED ON RESPONDENT NOs.2 AND 3 AND
UNREPRESENTED)

     THIS R.S.A. IS FILED UNDER SECTION 100 OF CODE OF
CIVIL PROCEDURE, 1908 AGAINST THE JUDGMENT AND
DECREE DATED 31.1.2012 PASSED IN R.A.NO.181/2009 ON
THE FILE OF THE PRESIDING OFFICER, FAST TRACK COURT,
SRIRANGAPATNA, PARTLY ALLOWING AND PARTY DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 20.10.2009 PASSED IN O.S.NO.186/2005 ON THE FILE
OF THE ADDL. CIVIL JUDGE(SR.DN) SRIRANGAPATNA.

     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 No.1

submits that the appellant has consistently remained

absent before this Court. Hence, the appeal is dismissed

for non-prosecution.

Sd/-

JUDGE

hnm