Smt Madduramma Since Dead By Lrs vs Smt Munivenkatamma
2022 Latest Caselaw 11979 Kant

                                                  -1-
                                                           RSA No. 2042 of 2010




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 20TH DAY OF SEPTEMBER, 2022

                                                BEFORE
                                THE HON'BLE MRS JUSTICE M G UMA
                        REGULAR SECOND APPEAL NO. 2042 OF 2010 (DEC/INJ)

                   BETWEEN:

                   SMT. MADDURAMMA
                   SINCE DEAD BY LRS,

                   SMT. MUNIYAMMA
                   AGED ABOUT 45 YEARS
                   D/O LATE MADDURAMMA
                   R/AT: VARADANAHALLI VILLAGE
                   KASABA HOBLI
                   DODDABALLAPURA TALUK - 561 203
                                                                    ...APPELLANT
                   (BY MR: H.C. SHIVARAMU, ADVOCATE (ABSENT))

                   AND:

                   1.     SMT. MUNIVENKATAMMA
                          SINCE DEAD BY HER LRs

                   1 A)   SMT. SRIDEVI
Digitally signed          AGED 35 YEARS
by NANDINI B              W/O NARAYANASWAMY
G                         R/O VARADANAHALLI VILLAGE
Location: High            VEERAPURA POST
Court Of
Karnataka                 BENGALURU RURAL DISTRICT - 561 203.

                   2.     SMT. MUNIYAMMA
                          AGED ABOUT 29 YEARS
                          W/O SRI. ANJINAPPA

                   3.     SMT. AKKAYAMMA
                          AGED ABOUT 32 YEARS
                          W/O MUNIRAJU

                   RESPONDENT NO.1 TO 3 ARE
                   R/AT: VARADANAHALLI VILLAGE
                                   -2-
                                              RSA No. 2042 of 2010




KASABA HOBLI
DODDABALLAPURA TALUK - 561 203.

                                                         ...RESPONDENTS
(BY MR: P.M. VINOD KUMAR, ADVOCATE FOR C/R-2-3.
    R1 (A) IS SERVED. )


     THIS RSA IS FILED UNDER SECTION 100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 11.06.2010 PASSED IN
R.A.NO.89/2006 ON THE FILE OF THE PRESIDING OFFICER, FAST
TRACK COURT-II, BANGALORE RURAL DISTRICT, BANGALORE,
ALLOWING THE APPEAL AND SETTING ASIDE THE JUDGMENT AND
DECREE DATED 06.07.2006 PASSED IN O.S.NO.263/02 (OLD
NO.860/00) ON THE FILE OF THE CIVIL JUDGE (SR.DN.),
DODDABALLAPUR.



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


                            JUDGMENT

Learned counsel for the appellant is absent. No

representation.

2. The order sheet dated 13.09.2022 reads as under:

"Learned counsel for the appellant is absent. No representation even when the matter is called for the second time.

Amended cause title is not filed. The appeal is of the year 2010. I do not find any reason to adjourn the matter. However, to afford final opportunity, list on 20.09.2022."

RSA No. 2042 of 2010

3. In spite of that there is no representation. Hence, I

do not find any reason to adjourn the matter.

The appeal is dismissed for non prosecution.

Sd/-

JUDGE

*bgn/-