Sri S C Manjunatha vs Sri Gopalaiah
2023 Latest Caselaw 6230 Kant

                                              -1-
                                                          NC: 2023:KHC:31347
                                                       RSA No. 1639 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. 1639 OF 2021 (DEC/INJ)

                   BETWEEN:

                   1.    SRI.S.C.MANJUNATHA
                         S/O LATE S.C.KESHAVIAAH
                         AGED ABOUT 45 YEARS,

                   2.    SMT.THIMMAVVA
                         W/O LATE S.C.CHANNAPPA
                         AGED ABOUT 70 YEARS

                         BOTH ARE R/AT NO.42
                         SOWBHAGYA NILAYA
                         VINAYAKA ENCLAVE-2
                         KEREGUDDAHALLI VILLAGE
                         BANGALORE-560 090
                                                               ...APPELLANTS
Digitally signed
by SHARANYA T
Location: HIGH               (BY SRI GOPALA KRISHNA B.N., ADVOCATE)
COURT OF
KARNATAKA          AND:

                   1.    SRI GOPALAIAH S/O LATE POLICE CHANNAPPA

                   2.    SRI CHANNAPPA S/O LATE POLICE CHANNAPPA

                         BOTH ARE R/AT SOLUR VILALGE
                         SOLUR HOBI, MAGADI TALUK
                         RAMANAGARA DIST-562127.
                                                              ...RESPONDENTS
                          (BY SRI S.V. PRAKASH, ADVOCATE FOR C/R1 & R2)
                                -2-
                                             NC: 2023:KHC:31347
                                         RSA No. 1639 of 2021




     THIS R.S.A IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 15.01.2021
PASSED IN RA.No.33/2020 ON THE FILE OF THE I ADDITIONAL
DISTRICT AND SESSIONS JUDGE, RAMANAGARA, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 25.09.2020 PASSED IN OS.No.598/2014 (OLD
NO.143/2013) ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE AND JMFC, MAGADI.

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

Learned counsel for appellants is absent and he has not

complied with the office objections and not paid the cost. In the

earlier occasion, in the order made it clear that if the counsel

for appellants not complied with the office objections and not

paid the P.F, the appeal will be dismissed in the next date of

hearing. In spite of this order also, the counsel has not

complied with office objections and not paid the P.F.

Hence, the appeal is dismissed for non compliance of

office objections and non payment of cost.

Sd/-

JUDGE RHS