Smt Sharadamma vs Smt Shivagangamma
2022 Latest Caselaw 12133 Kant

                           -1-



      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 21ST DAY OF MARCH, 2022

                         BEFORE

            THE HON'BLE MR. JUSTICE R.NATARAJ

     REGULAR SECOND APPEAL No.1230 OF 2020 (PAR)

BETWEEN:

SMT. SHARADAMMA
W/O LATE SADASHIVAIAH,
DEAD BY LRS, APPELLANTS NO.2 TO 4
(ALREADY ON RECORD IN THE
 1ST APLPELLATE COURT)

1.      SMT. ANUSUYAMMA
        D/O LATE SADASHIVAIAH,
        AGED ABOUT 43 YEARS

2.      SRI. B. PRADEEPKUMAR
        S/O LATE SADASHIVAIAH,
        AGED ABOUT 32 YEARS,

3.      SMT. SHOBHA @ SHUBHA,
        D/O LATE SADASHIVAIAH,
        AGED ABOUT 37 YEARS,

        ALL ARE RESIDING AT ANCHIHALLI-572128
        KORA HOBLI, TUMAKURU TALUK.
                                          ... APPELLANTS

(BY SRI T.GOVINDA RAJA AND SRI.T.S.UMESHA,
ADVOCATES- ABSENT)

AND:

1.      SMT. SHIVAGANGAMMA
        W/O GOPALAIAH,
        AGED ABOUT 73 YEARS,

2.      SRI. RANGAIAH,
        S/O SIDDALINGAPPA,
        AGED ABOUT 58 YEARS,
                          -2-



     RESPONDENT NOS. 1 AND 2 BOTH ARE
     RESIDENTS OF KAGGERE-572117,
     CHELUR HOBLI, GUBBI TALUK.

3.   SMT. VARALAKSHMI
     W/O LATE NAGARAJAIAH,
     AGED ABOUT 52 YEARS,

4.   CHANDAN
     S/O LATE NAGARAJAIAH,
     AGED ABOUT 36 YEARS,

5.   DIVYA
     D/O LATE NAGARAJAIAH,
     AGED ABOUT 35 YEARS,

     RESPONDENTS NO.1 TO 5 ARE
     RESIDENTS OF DOOR NO.3,
     34TH CROSS, 1ST MAIN ROAD,
     KUMARASWAMY EXTENSION,
     BENGALURU-560078.

6.   SRILATHA,
     D/O LATE MRUTHUYUNJAYA,
     AGED ABOUT 46 YEARS,

7.   KAVYA
     D/O LATE MRUTHYUNJAYA,
     AGED ABOUT 32 YEARS,

     RESPONDENTS NO.6 AND 7 ARE
     RESIDING AT HOUSE NO.202,
     5TH CROSS, KUMARASWAMY LAYOUT,
     2ND STAGE, BANGALURU-560078

                                         ... RESPONDENTS

(BY SRI.V.B.SIDDARAMAIAH, ADVOCATE
  FOR C/R3 AND R6
                       *****

     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC AGAINST THE JUDGMENT AND DECREE
DATED   20.07.2020   PASSED    IN   R.A.NO.36/2020   (OLD
O.S.NO.93/2016) ON THE FILE OF THE VII ADDITIONAL
                               -3-



DISTRICT JUDGE, TUMAKURU, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE DATED
21.09.2015 PASSED IN O.S.NO.395/2005 ON THE FILE OF
THE C/C OF IV ADDITIONAL CIVIL JUDGE AND JMFC,
TUMAKUR.


       THIS REGULAR SECOND APPEAL COMING ON FOR
ADMISSION,      THIS   DAY,   THE   COURT     DELIVERED   THE
FOLLOWING:


                       JUDGMENT

There is no representation on behalf of the

appellants, though the case is called out twice in the

day.

Hence, the appeal stands dismissed for

non-prosecution.

SD/-

JUDGE

PN