Anil K Kembar vs K Pushparaj Shetty
2023 Latest Caselaw 6027 Kant

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                                                          NC: 2023:KHC:30757
                                                        RSA No. 1941 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 29TH DAY OF AUGUST, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 1941 OF 2021 (RES)

                   BETWEEN:

                   1.    ANIL K. KEMBAR
                         S/O. M. SRINIVASA SALIAN
                         AGED ABOUT 50 YEARS
                         R/AT FLAT NO.G-1
                         "PROVIDENCE BLISS"
                         ALAPE VILLAGE, PADIL
                         MANGALURU-575 007.
                                                            ...APPELLANT

                                  (BY SRI VISHNU, ADVOCATE FOR
                                    SRI SACHIN B.S., ADVOCATE)
                   AND:

                   1.    K. PUSHPARAJ SHETTY
                         S/O. LATE K. NARAYANA SHETTY
Digitally signed
by SHARANYA T            AGED ABOUT 49 YEARS
Location: HIGH           R/AT SHETTY COMPUND
COURT OF                 NEAR GARODI,
KARNATAKA
                         KANKANADY POST
                         MANGALURU-575 002.
                                                            ...RESPONDENT

                        THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
                   THE JUDGMENT AND DECREE DATED 22.03.2021 PASSED IN
                   R.A.NO.258/2019 ON THE FILE OF THE II ADDITIONAL SENIOR
                   CIVIL JUDGE, AND CJM, MANGALURU, D.K, DISMISSING THE
                   APPEAL AND FILED AGAINST THE JUDGMENT AND DECREE
                   DATED 13.11.2019 PASSED IN O.S.NO.573/2017 ON THE FILE
                   OF THE PRINCIPAL CIVIL JUDGE, MANGALURU, D.K.
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                                            NC: 2023:KHC:30757
                                         RSA No. 1941 of 2021




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

                          JUDGMENT

Learned counsel for the appellant submits that the client

is not responding to pay the Court fee, inspite of the same

being intimated. Hence, it is clear that the appellant is not

interested in pursuing the matter by making good the Court

fee.

2. The submission of the learned counsel for the

appellant is placed on record.

3. Accordingly, the appeal is dismissed for non-

compliance of office objections and non-payment of Court fee.

Sd/-

JUDGE

ST