G Srinivasa vs B M Gopalakrishna
2022 Latest Caselaw 11572 Kant

                                                 -1-
                                                              RSA No. 2674 of 2010




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 5TH DAY OF SEPTEMBER, 2022

                                                BEFORE
                                 THE HON'BLE MRS JUSTICE M G UMA
                          REGULAR SECOND APPEAL NO. 2674 OF 2010 (INJ)


                   BETWEEN:

                   1.    G. SRINIVASA
                         S/O CHIKKAGANGANNA
                         AGED ABOUT 56 YEARS
                         R/AT KONDARAJANAHALLI
                         KASABA HOBLI, KOLAR
                         TALUK DISTRICT PIN CODE - 563 101.

                   2.    K. PRABHAVATHI
                         D/O B. KRISHNAPPA
                         AGED ABOUT 45 YEARS
                         R/AT (DODDI KRISHNAPPA COMPOUND)
                         GUNIGUNTIPALYA
                         MULBAGIL TOWN PIN CODE - 563 131.

                                                                      ...APPELLANTS

                   (BY MR: N. NAGARAJA &
                         MR: S. VIJAYAKUMAR., ADVOCATES (ABSENT))

Digitally signed   AND:
by NANDINI B
G
Location: High     B M GOPALAKRISHNA
Court Of           S/O. MUNIRAMASWAMY
Karnataka          AGED ABOUT 35 YEARS
                   R/A RAJENAHALLI VILLAGE
                   HOLUR HOBLI, KOLAR TALUK
                   & DIST PIN CODE - 563 101.
                                                                     ...RESPONDENT
                   (RESPONDENT SERVED)


                          THIS RSA IS FILED UNDER SECTION 100 OF CPC., AGAINST
                   THE    JUDGMENT AND DECREE DATED 20.7.2010 PASSED IN
                               -2-
                                         RSA No. 2674 of 2010




R.A.NO.156/2008 ON THE FILE OF THE I ADDITIONAL CIVIL JUDGE
(SR.DN) KOLAR C/C III ADDITIONAL CIVIL JUDGE (SR.DN) & CJM,
KOLAR (ITINERATING AT MULBAGAL), DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 7.3.2007 PASSED
IN O.S.NO.287/1999 ON THE FILE OF THE PRINCIPAL CIVIL JUDGE
(JR.DN) & JMFC., MULBAGAL.

     THIS RSA COMING ON FOR FINAL HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

Even though the matter was called for second time, there

is no representation on behalf of the appellants. It is apparent

on the face of record that the appellants are not interested in

prosecuting the appeal.

Hence, the appeal is dismissed for default.

Sd/-

JUDGE

*bgn/-