Mrs Sharada Pai vs Mrs Shanthi Pai
2022 Latest Caselaw 7724 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 29TH DAY OF AUGUST, 2016

                          BEFORE

            THE HON'BLE MR.JUSTICE B MANOHAR

       REGULAR SECOND APPEAL NO.1630 OF 2014 (PAR)

BETWEEN:
1.     MRS SHARADA PAI
       W/O NARASIMHA PAI
       AGED ABOUT 81 YEARS
2.     YOGISH PAI
       S/O.LATE NARASIMHA PAI
       AGED ABOUT 61 YEARS

3.     RAJESH PAI
       S/O.NARASIMHA PAI
       AGED ABOUT 41 YEARS

4.     MRS.PRATHIMA SHENOY @ SHRIMATHI PAI
       AGED ABOUT 57 YEARS

       ALL ARE RESIDING AT
       CAR STREET, UPPINAGADY POST
       PUTTUR TALUK
       D.K., DISTRICT - 574 201              ... APPELLANTS

(BY SRI.SHRIHARI.K, ADVOCATE)


AND:

1.     MRS.SHANTHI PAI
       W/O.LATE DAMODAR PAI
       AGED ABOUT 57 YEARS

2.     MISS NAGARTHNA PAI
       D/O.DAMODAR PAI
       AGED ABOUT 37 YEARS

3.     VIGNESH PAI
       S/O.DAMODAR PAI
       AGED ABOUT 33 YEARS
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4.   MRS.LALITH PAI
     D/O.DAMODAR PAI
     W/O.NARAYANA KAMATH
     AGED ABOUT 71 YEARS                     ... RESPONDENTS

     THIS RSA FILED UNDER SECTION 100 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 21.08.2014 PASSED IN
R.A.NO.104/2011 ON THE FILE OF V ADDITONAL DISTRICT AND
SESSIONS JUDGE, D.K., MANGALORE D.K., SITTING AT PUTTUR,
D.K., PARTLY ALLOWING THE APPEAL AND CONFIRMING THE
JUDGEMENT AND DECREE DT.13.7.2011 IN O.S.43/2003 ON THE
FILE OF ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, PUTTUR,
D.K.

     THIS RSA IS COMING ON FOR ORDERS THIS DAY, THE COURT
DELIVERED THE FOLLOWING:



                     JUDGMENT

This appeal has been filed on 18.11.2014, inspite of

granting sufficient time, the office objections have not been

complied with. On 08.08.2016, two weeks time finally

granted to comply with the office objections, failing which

the case was ordered to be posted today to pass orders. As

on today, the office objections are not complied with and

counsel for the appellant requests to grant time. The said

request is rejected and the appeal is dismissed for non-

prosecution accordingly.

Sd/-

JUDGE HJ