K.S. Prabhu vs K.S. Arun Kumari
2023 Latest Caselaw 5794 Kant

                                                      -1-
                                                               NC: 2023:KHC-D:9204
                                                                   RFA No. 100176 of 2018




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                   DATED THIS THE 21ST DAY OF AUGUST, 2023

                                                    BEFORE
                               THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                          REGULAR FIRST APPEAL NO. 100176 OF 2018 (PAR/POS-)

                          BETWEEN:
                          K.S. PRABHU
                          23 YEARS, ADOPTED SON OF B.M.RANGANNA,
                          4TH WARD, VINAYAKA COLONY,
                          KAMPLI, HOSAPETE-583201,
                          BALLARI DITRICT.
                          REPRESENTED BY GPA HOLDER K.S.PUSHPA
                                                                              ...APPELLANT

                          (BY SRI. HARSH DESAI AND          SRI.   PRASHANT   MATHAPATI
                          ASSOCIATES, ADVOCATES)

                          AND:

                          1.    K.S. ARUN KUMARI
                                65 YEARS, W/O LATE B.M.RANGANNA,
                                COMMUNITY HEALTH CENTRE,
                                CHIKKAJAGIHALLI, KUDLIGI TALUK,
            Digitally
                                BALLARI DISTRICT-583135.
            signed by
            VIJAYALAXMI
VIJAYALAXMI M BHAT
M BHAT      Date:
            2023.08.22
            11:31:14 -    2.    SAVITHA
            0700
                                36 YEARS, W/O V.JANARDHANA GUPTA,
                                22ND WARD, SN PET, KAMPLI-583132,
                                HOSAPETE, BALLARI DISTRICT.
                                                                          ...RESPONDENTS
                                                      ---

                               THIS RFA IS FILED U/S.96 OF CPC., PRAYING TO SET ASIDE
                          THE JUDGMENT AND DECREE DATED: 02.02.2018 PASSED BY THE
                          COURT OF THE PRINCIPAL SR. CIVIL JUDGE AND JMFC AT
                          HOSAPETE IN OS. NO.20/2014 AND DECREE THE SUIT BY
                          ALLOWING THIS REGULAR FIRST APPEAL WITH COSTS, IN THE
                          INTEREST OF JUSTICE.
                                 -2-
                                        NC: 2023:KHC-D:9204
                                            RFA No. 100176 of 2018




    THIS APPEAL, COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:


                              ORDER

Office objections are not yet removed despite four years

having elapsed since the appeal is filed.

Request for adjournment is refused as no valid grounds are

made out for not removing the office objections for four years.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

gab CT-PA