Smt Bhagyamma vs N B Ramanna
2023 Latest Caselaw 6232 Kant

                                              -1-
                                                            NC: 2023:KHC:31348
                                                          RSA No. 1628 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. 1628 OF 2021 (DEC/INJ)

                   BETWEEN:

                   1.    SMT. BHAGYAMMA
                         W/O LATE N.B. SHIVANNA @ JAVAREGOWDA
                         AGED ABOUT 60 YEARS,
                         R/O. NEELAKANTANAHALLI VILLAGE,
                         KASABA HOBLI, ALURU POST,
                         MADDUR TALUK
                         MANDYA DISTRICT-571 433.
                                                                  ...APPELLANT
                                 (BY SRI BASAVAIAH, ADVOCATE)
                   AND:

                   1.    N.B. RAMANNA
                         S/O LATE BASAVAIH
Digitally signed         AGED ABOUT 68 YEARS,
by SHARANYA T            R/O. NEELAKANTANAHALLI VILLAGE
Location: HIGH           KASABA HOBLI, ALRU POST,
COURT OF
KARNATAKA                MADDUR TALUK
                         MANDYA DISTRICT-571 433
                                                                ...RESPONDENT

                             (BY SRI SHIVASWAMY, ADVOCATE FOR C/R)
                        THIS R.S.A IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 21.01.2021
                   PASSED IN R.A.NO.14/2014     ON THE FILE OF THE
                   ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, MADDUR.
                   PARTLY ALLOWING THE APPEAL AND SETTING ASIDE   THE
                   JUDGMENT AND DECREE DATED 17.02.2014     PASSED IN
                             -2-
                                         NC: 2023:KHC:31348
                                      RSA No. 1628 of 2021




O.S.NO.359/1996 ON THE FILE OF THE PRL. CIVIL JUDGE AND
JMFC, MADDUR.

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

Learned counsel for appellant is absent and he has

not complied with the office objections. In the earlier

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

the appellant has not complied with the office objections,

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. Hence, the appeal is dismissed for non

compliance of office objections.

Sd/-

JUDGE

RHS