C C Divakar vs P S Hegde
2023 Latest Caselaw 6158 Kant

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                                                         NC: 2023:KHC:31096
                                                        RSA No. 306 of 2015




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 30TH DAY OF AUGUST, 2023

                                          BEFORE

                          THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                    REGULAR SECOND APPEAL NO. 306 OF 2015 (RES)

                   BETWEEN:

                   C C DIVAKAR
                   AGED ABOUT 61 YEARS,.
                   WRITER, EDITOR, PRINTER, PUBLISHER
                   AND OWNER
                   "MARGA PRABHA"
                   FORTNIGHTLY NEWSPAPER
                   VENKATESHWARA TALKIES ROAD,
                   KADUR TOWN-577548.
                                                               ...APPELLANT
                   [BY SRI. ONKAR K B, ADVOCATE (ABSENT)]

                   AND:

                   P S HEGDE
Digitally signed   S/O SRIPAD HEGDE,
by R DEEPA         AGED AOBUT 47 YEARS,
Location: High     R/O PRESENTLY RESIDING AND WORKING AT
Court of
Karnataka          MYSORE CITY, IN KAVERI GRAMEENA BANK,
                   (LOANS AND ADVANCES)
                   HEAD OFFICE, MYSORE CITY.
                                                             ...RESPONDENT

                        THIS RSA IS FILED UNDER SEC.100 R/W ORDER 42 RULE
                   1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
                   28.07.2014 PASSED IN R.A NO.90/2013 ON THE FILE OF THE
                   2ND ADDL. SENIOR CIVIL JUDGE, CHIKKAMAGALUR, ALLOWING
                   THE APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
                   DATED 28.06.2013 PASSED IN O.S NO.15/2005 ON THE FILE
                   OF THE PRL. CIVIL JUDGE, CHIKKAMAGALURU.
                              -2-
                                           NC: 2023:KHC:31096
                                          RSA No. 306 of 2015




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

                           JUDGMENT

This appeal was filed in the year 2015. Notice was

ordered to be issued to the respondent on I.A.No.1/2015

on 10.01.2019. Inspite of the same, appellant has not

taken steps. Matter was listed on 23.08.2023. None

appeared for the appellant. Finally a week's time was

granted to do the needful, failing which, the appeal shall

be listed for dismissal. Even today, case called twice.

None appeared for the appellant. It seems that the

appellant is not interested in prosecuting the appeal.

Accordingly, in view of the peremptory order, the appeal is

dismissed for not taking steps.

SD/-

JUDGE

RD