Sri Linganna @ Ninganna vs Smt Nagamani
2022 Latest Caselaw 4838 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH DAY OF MARCH, 2022

                        BEFORE

           THE HON'BLE MR.JUSTICE R. NATARAJ

           R.S.A. NO.2588 OF 2017 (DEC/INJ)

BETWEEN:

SRI. LINGANNA @ NINGANNA
S/O LATE CHAKRAMADAIAH,
AGED ABOUT 51 YEARS,
R/AT NO.340, K.S.B. QUARTERS,
RAMASAMUDRA,
CHAMARAJANAGAR TOWN-571313.
                                           ...APPELLANT

(BY SRI. N. SRIRAM REDDY, ADVOCATE - ABSENT)

AND:

SMT. NAGAMANI
W/O R.M.KANTHARAJU,
AGED ABOUT 58 YEARS,
PRESENTLY R/AT ADIJAMBAVA STREET,
DOUBLE ROAD,
CHAMARAJANAGAR TOWN,
CHAMARAJANAGAR-571313.
                                         ...RESPONDENT
(BY SRI. BHADRINATH R., ADVOCATE)

      THIS R.S.A. IS FILED UNDER SECTION 100 OF CODE OF
CIVIL PROCEDURE, 1908 AGAINST THE JUDGMENT AND
DECREE DATED 13.09.2017 PASSED IN R.A.NO.107/2014 ON
THE FILE OF THE SENIOR CIVIL JUDGE AND CJM.,
CHAMARAJANAGAR,        DISMISSING   THE   APPEAL   AND
CONFIRMING THE JUDGEMENT AND DECREE DATED 14.08.2014
PASSED IN OS.NO.129/2004 ON THE FILE OF THE ADDITIONAL
CIVIL JUDGE AND JMFC.,CHAMARAJANAGAR.
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     THIS R.S.A. COMING ON FOR ADMISSION THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

There is no representation for the appellant, though

the appeal is called thrice in a day. Hence, the appeal is

dismissed for non-prosecution.

Pending I.A., if any, does not survive for

consideration.

Sd/-

JUDGE

hnm