Annapoornamma vs Lakshmakka
2023 Latest Caselaw 6229 Kant

                                                   -1-
                                                           NC: 2023:KHC:31349
                                                         RSA No. 1664 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 31ST DAY OF AUGUST, 2023

                                              BEFORE

                                THE HON'BLE MR JUSTICE H.P.SANDESH

                      REGULAR SECOND APPEAL NO. 1664 OF 2021 (DEC/INJ)

                      BETWEEN:

                      1.    ANNAPOORNAMMA
                            W/O KRISHNAPPA
                            AGED ABOUT 52 YEARS
                            R/AT UJJANAKUNTE
                            TAVARAKERE POST
                            GOWDAAGERE HOBLI
                            SIRA TALUK
                                                                  ...APPELLANT
                                (BY SRI VENKATA REDDY C.M.,ADVOCATE)
                      AND:

                      1.    LAKSHMAKKA
                            W/O RANGADHAMAPPA
                            AGED ABOUT 59 YEARSS
                            R/AT MADDAKKANAHALLI
Digitally signed by
SHARANYA T                  GOWDAGERE HOBLI
Location: HIGH              SIRA TALUK
COURT OF
KARNATAKA
                      2.    NARASIMHAMURTHY
                            S/O LATE NARSAPPA
                            AGED ABOUT 66 YEARS

                      3.    RAJAPPA N.
                            S/O LATE NARASAPPA
                            AGED ABOUT 56 YEARS

                            BOTH ARE RESIDING AT
                            NANJAIAHNA KOTTIGE
                            HULIYAR ROAD,
                            HIRIYUR TOWN
                             -2-
                                         NC: 2023:KHC:31349
                                       RSA No. 1664 of 2021




    HIRIYUR TALUK
    CHITRADURGA (D)
                                              ...RESPONDENTS

      THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 18.03.2020
PASSED IN R.A.No.25/2016 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC, SIRA, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 21.09.2019
PASSED IN O.S.No.46/2016 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, SIRA.

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

                          ORDER

Learned counsel for appellant is absent and in the

previous occasion also he was absent. This Court has

passed an order and made it clear that if the counsel for

appellant not complied with the office objections, list the

matter for dismissal. In spite of this order also, the

counsel has not complied with office objections. Hence, the

appeal is dismissed for non compliance of office

objections.

Sd/-

JUDGE

RHS