Smt. Mallika Begum vs Smt. Gowramma
2023 Latest Caselaw 5993 Kant

                                               -1-
                                                           NC: 2023:KHC:30485
                                                        RSA No. 1359 of 2021




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 28TH DAY OF AUGUST, 2023

                                             BEFORE
                               THE HON'BLE MR JUSTICE H.P.SANDESH
                          REGULAR SECOND APPEAL NO.1359 OF 2021 (INJ)
                   BETWEEN:
                   SMT. MALLIKA BEGUM
                   W/O SHAFI MAHAMMED
                   AGED ABOUT 64 YEARS
                   R/O BARLINE TUMAKURU TOWN
                   TUMAKURU-572101
                                                                 ...APPELLANT
                   (BY SRI CHETHAN B, ADVOCATE [ABSENT])

                   AND:
                   1.   SMT. GOWRAMMA
                        W/O SRIRANGAIAH
                        AGED ABOUT 59 YEARS,
                        R/AT HOUSING BOARD HIG NO.2
                        ARALIMARADAPALYA, SIRA GATE
                        TUMAKURU TOWN, TUMAKURU-572101

Digitally signed
by SHARANYA T      2.   ASSISTANT EXECUTIVE ENGINEER
Location: HIGH          KARNATAKA HOUSING BOARD
COURT OF                ARALIMARADAPALYA SUB DIVISION
KARNATAKA
                        TUMARKURU

                   3.   THE COMMISSIONER
                        KARNATAKA HOUSING BOARD
                        KAVERI BHAVAN, BANGALORE-560001
                                                              ...RESPONDENTS
                        THIS RSA IS FILED UNDER SECTION 100 OF CPC
                   AGAINST THE JUDGMENT AND DECREE DATED 04.05.2020
                   PASSED IN R.A No.30/2020 ON THE FILE OF THE VII
                   ADDITIONAL DISTRICT JUDGE, TUMAKURU AND ETC.
                              -2-
                                            NC: 2023:KHC:30485
                                        RSA No. 1359 of 2021




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

This Court vide order dated 11.08.2023 made an

observation that the counsel for the appellant was absent

and this is the matter of the year 2021 and listed for

fourth time for non-compliance of office objections.

However, in the ends of justice, one more opportunity was

given to the counsel for the appellant to comply with the

office objections on cost of Rs.1,000/- and also made it

clear that if office objections are not complied and cost is

not paid, the appeal will be dismissed on the next date of

hearing. Inspite of the said order, the counsel for the

appellant has not paid the cost and not complied with the

office objections. Today also, the counsel for the appellant

is absent. Hence, in view of the order dated 11.08.2023,

the appeal is dismissed for non-payment of cost and non-

compliance of office objections.

Sd/-

JUDGE

SN