Sri Puttananjappa vs Sri Kempappa
2023 Latest Caselaw 6186 Kant

                                               -1-
                                                         NC: 2023:KHC:30962
                                                       RSA No. 1434 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 30TH DAY OF AUGUST, 2023

                                              BEFORE

                            THE HON'BLE MR. JUSTICE H.P.SANDESH

                   REGULAR SECOND APPEAL NO.1434 OF 2021 (DEC/INJ)

                   BETWEEN:

                   1.     SRI PUTTANANJAPPA
                          ADDL DEAD BY LRS.

                   1(a) SMT. MANJULA
                        W/O LATE PUTTANNANJAPPA
                        AGED ABOUT 50 YEARS,

                   1(b) SMT. ANNAPOORNA
                        S/O LATE PUTTANNANJAPPA
                        AGED ABOUT 31 YEARS

                          BOTH ARE RESIDING AT
                          KULAGANA VILLAGE, HARAVE HOBLI,
                          CHAMARAJANAGAR TALUK AND DISTRICT.
                                                               ...APPELLANTS
Digitally signed
by SHARANYA T
Location: HIGH              (BY SRI SANADI ASHOK DINAKAR, ADVOCATE)
COURT OF           AND:
KARNATAKA

                   1.    SRI KEMPAPPA
                         S/O LATE BASAPPA
                         AGED ABOUT 56 YEARS,
                         RESIDING AT KULANGA VILLAGE
                         HARAVE HOBLI
                         CHAMARAJANAGAR
                         TALUK AND DISTRICT
                                                             ...RESPONDENT
                                  -2-
                                              NC: 2023:KHC:30962
                                            RSA No. 1434 of 2021




     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 06.09.2017
PASSED IN R.A.No.117/2014 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND CJM, CHAMRAJANAGAR, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 31.10.2014 PASSED IN O.S.NO.159/2012 ON THE FILE
OF    THE   ADDITIONAL   CIVIL   JUDGE    AND   JMFC,
CHAMARAJANAGAR.

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

                            ORDER

Appellants' counsel is absent and on the previous

occasion also this Court on payment of cost of Rs.500/- granted

time to comply with office objection and also ordered to list this

matter for dismissal. In spite of the same, cost not paid and

also not complied the office objections.

Hence, this appeal is dismissed for non-compliance and

non-payment of cost.

Sd/-

JUDGE

AP