B C Madapa vs Bhagyamma
2023 Latest Caselaw 5909 Kant

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                                                         NC: 2023:KHC:30014
                                                        RSA No. 158 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 23RD DAY OF AUGUST, 2023

                                           BEFORE
                           THE HON'BLE MR JUSTICE ASHOK S.KINAGI
                         REGULAR SECOND APPEAL NO. 158 OF 2015
                   BETWEEN:
                   B C MADAPA
                   S/O CHIKACHANNEGOWDA
                   AGED ABOUT 59 YEARS,
                   R/AT MALLAIHNADODDI VILLAGE,
                   KASABA HOBLI, MANDYA TALUK,
                   MANDYA-571 401.
                                                                ...APPELLANT
                   (BY SRI. B.C. MADAPPA.,ADVOCATE (ABSENT) )
                   AND:
                   1.    BHAGYAMMA
                         W/O SIDDAPPA
                         AGED ABOUT 53 YEARS,
                   2.    B S SHASHIKUMAR
Digitally signed         S/O SIDDAPPA,
by R DEEPA               AGED ABOUT 37 YEARS,
Location: High
Court of               BOTH ARE R/AT HALEBEDANURU VILLAGE,
Karnataka              KASABA HOBLI, MANDYA TALUK,
                       MANDYA-571 401
                                                          ...RESPONDENTS
                   (BY SRI. H C SHIVARAMU, ADVOCATE)
                        THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
                   THE JUDGMENT AND DECREE DATED 6.9.2014 PASSED IN RA
                   NO.10/2012 ON THE FILE OF THE II ADDITIONAL SENIOR
                   CIVIL JUDGE, MANDYA, DISMISSING THE APPEAL AND
                   CONFIRMING THE JUDGMENT AND DECREE DATED 14.02.2012
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                                         NC: 2023:KHC:30014
                                        RSA No. 158 of 2015




PASSED IN OS.NO.131/2008 ON THE FILE OF THE PRINCIPAL
CIVIL JUDGE (JR.DN.) MANDYA.

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


                        JUDGMENT

This appeal was filed by the appellant through his

counsel. On 03.08.2023 learned counsel appearing for the

appellant has filed a memo for retirement.

2. The memo was accepted and Registry was

directed to print the name of the appellant in the cause

list. Accordingly, the name of the appellant was shown in

the cause list.

3. Inspite of it, the appellant has failed to appear.

The appeal is of the year 2015. It seems that the appellant

is not interested in prosecuting the appeal. Accordingly,

the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

SSB