Sri Ramanjineya vs Sri Adimurthy
2023 Latest Caselaw 1182 Kant

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                                                      RSA No. 2084 of 2010
                                                  C/W RSA No. 2085 of 2010




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 3RD DAY OF FEBRUARY, 2023

                                          BEFORE

                          THE HON'BLE MR JUSTICE G BASAVARAJA

                       REGULAR SECOND APPEAL NO.2084 OF 2010
                                           C/W
                       REGULAR SECOND APPEAL NO.2085 OF 2010

                   IN RSA 2084/2010:
                   BETWEEN:
                   SRI RAMANJINEYA
                   S/O VENKATARAYAPPA,
                   HINDU, AGED 64 YEARS,
                   R/AT DODDAPAYALAGURKI VILLAGE,
                   KASABA HOBLI,
                   CHICKBALLAPUR TALUK-562101.
                                                               ...APPELLANT
                   (BY SRI. V.VINOD REDDY, ADVOCATE)
Digitally signed   AND:
by RAMYA D
Location: High     SRI ADIMURTHY
Court of           S/O NARASAPPA,
Karnataka
                   HINDU, AGED 62 YEARS,
                   RESIDING AT DODDAPAYALAGURKI VILLAGE,
                   KASABA HOBLI,
                   CHICKBALLAPUR TALUK-562101.
                                                            ...RESPONDENT
                   (RESPONDENT-SERVED)
                   IN RSA 2085/2010:
                   BETWEEN:
                   SRI RAMANJINEYA
                   S/O VENKATARAYAPPA,
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                                     RSA No. 2084 of 2010
                                 C/W RSA No. 2085 of 2010




HINDU, AGED 64 YEARS,
R/AT DODDAPAYALAGURKI VILLAGE,
KASABA HOBLI,
CHICKBALLAPUR TALUK-562101.
                                              ...APPELLANT
(BY SRI. H.C.SHIVARAMU, ADVOCATE)
AND:
SRI ADIMURTHY
S/O NARASAPPA,
HINDU, AGED 62 YEARS,
RESIDING AT DODDAPAYALAGURKI VILLAGE,
KASABA HOBLI,
CHICKBALLAPUR TALUK-562101.
                                           ...RESPONDENT
(RESPONDENT-SERVED)

       THE RSA NO.2084/2010 IS FILED U/S. 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 16.7.2010
PASSED IN R.A.NO.51/2008 ON THE FILE OF THE CIVIL JUDGE
(SR.DN) & CJM, CHICKBALLAPUR, ALLOWING THE APPEAL AND
SETTING    ASIDE   THE   JUDGMENT   AND   DECREE   DATED
29.2.2008 PASSED IN OS.NO.311/2005 ON THE FILE OF THE
PRL. CIVIL JUDGE (JR.DN) & JMFC., CHICKBALLAPUR.


       THE RSA NO.2085/2010 IS FILED U/S. 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 16.7.2010
PASSED IN R.A.NO.142/2007 ON THE FILE OF THE CIVIL
JUDGE (SR.DN) & CJM, CHICKBALLAPUR, ALLOWING THE
APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED 17.04.2007 PASSED IN OS.NO.25/2006 ON THE FILE
OF THE PRL. CIVIL JUDGE (JR.DN) & JMFC., CHICKBALLAPUR.
                               -3-
                                        RSA No. 2084 of 2010
                                    C/W RSA No. 2085 of 2010




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


                          JUDGMENT

1. Again case called out at 3.00 p.m. None present.

2. Steps are not taken as per order of this Court dated

09.12.2022. Hence, appeals are dismissed for

default and non-prosecution.

Sd/-

JUDGE

DR