S Parameshwarappa vs M B Chandrashekaraiah
2023 Latest Caselaw 2150 Kant

                                                -1-
                                                         RSA No. 1240 of 2019




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 10TH DAY OF APRIL, 2023

                                              BEFORE

                                THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.1240 OF 2019 (MON)



                      BETWEEN:

                      S. PARAMESHWARAPPA
                      S/O LATE SIDDABASAPPA,
                      AGED ABOUT 56 YEARS,
                      AGRICULTURIST & FAIR PRICE SHOP OWNER,
                      R/O MAYAKONDA VILLAGE,
                      DAVANAGERE TALUK,
                      DAVANAGERE DISTRICT-577001
                                                                ...APPELLANT


Digitally signed by
                      (BY SRI. VIRUPAKSHAIAH P H, ADVOCATE [ABSENT])
SHARANYA T
Location: HIGH
COURT OF
KARNATAKA
                      AND:

                      1.    M.B. CHANDRASHEKARAIAH
                            DEAD BY HIS LRS

                      a.    BASAVARAJAIAH,
                            S/O LATE M B CHANDRASHEKARAIAH,
                            AGED ABOUT 50 YEARS,
                            R/AT MAYAKONDA VILLAGE,
                            DAVANAGERE TALUK-577001
                         -2-
                                RSA No. 1240 of 2019




b.   TEJAVATHI
     D/O SANJEEV,
     AGED ABOUT 55 YEARS,
     R/A PRAVASI MANDIR ROAD,
     BESIDE DCB BANK,
     DAVANAGERE-577001

2.   ANNAPOORNAMMA
     S/O B B CHANDRASHEKARAIAH,
     AGED ABOUT 72 YEARS,
     HOUSE HOLD AND AGRICULTURIST,
     R/A MAYAKONDA VILLAGE,
     DAVANAGERE TALUK,
     DAVANAGERE DISTRICT-577001


                                     ...RESPONDENTS



     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC

AGAINST THE JUDGMENT AND DECREE DATED 18.03.2019

PASSED IN R.A.NO.95/2016 ON THE FILE OF THE I

ADDITIONAL SENIOR CIVIL JUDGE, DAVANGERE AND ETC.


     THIS R.S.A. COMING ON FOR ORDERS THIS DAY,

THE COURT DELIVERED THE FOLLOWING:
                             -3-
                                      RSA No. 1240 of 2019




                        ORDER

This appeal was filed in the year 2019. This Court,

vide order dated 20.03.2023 on the submission of the

counsel for the appellant, granted two weeks' time to pay

the deficit Court fee and also made it clear that if deficit

Court fee is not paid within the time, list this matter for

dismissal on 03.04.2023. Even though two weeks' time

was granted on 20.03.2023, the deficit Court fee is not

paid. Hence, the appeal is dismissed for non-compliance of

office objections.

Sd/-

JUDGE

SN