Basavegowda vs Smt Sakamma
2023 Latest Caselaw 1245 Kant

                                                 -1-
                                                            RSA No. 757 of 2020




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 9TH DAY OF FEBRUARY, 2023

                                               BEFORE

                                 THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO. 757 OF 2020 (DEC/INJ)

                      BETWEEN:

                      1.   BASAVEGOWDA
                           S/O LATE BASAVEGOWDA
                           AGED ABOUT 61 YEARS.

                      2.   MAHADEVAMMA
                           D/O LATE BASAVEGOWDA
                           AGED ABOUT 56 YEARS

                      3.   PUTTAMADAMMA
                           W/O LATE BASAVEGOWDA
                           AGED ABOUT 86 YEARS

                      4.   INDRAMMA
                           D/O LATE BASAVEGOWDA
                           AGED ABOUT 34 YEARS.
Digitally signed by
SHARANYA T
Location: HIGH             ALL ARE R/AT MARADIHUNDI VILLAGE,
COURT OF
KARNATAKA                  CHIKKAIAHANACHATRA HOBLI
                           NANJANGUD TALUK, MYSURU DISTRICT
                                                                   ...APPELLANTS

                                    (BY SRI P MAHESHA, ADVOCATE)

                      AND:

                      SMT SAKAMMA
                      W/O SIDDEGOWDA
                      AGED ABOUT 66 YEARS,
                      R/AT MARADIHUNDI VILLAGE
                      CHIKKAIAHNACHATRA HOBLI
                      NANJANGUD TALUK, MYSURU DISTRICT
                                                                ...RESPONDENT
                               -2-
                                          RSA No. 757 of 2020




     THIS RSA IS FILED UNDER SECTION 100 OF CPC 1908
AGAINST THE JUDGMENT AND DECREE DATED 17.10.2019
PASSED IN RA.No.39/2017 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, NANJANGUD, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 11.10.2017 PASSED IN OS.No.315/2014 ON THE FILE
OF THE II ADDITIONAL CIVIL JUDGE AND JMFC, NANJANGUD.

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

                         JUDGMENT

This appeal was filed in the year 2020 and this Court

vide order dated 24.01.2023, granted two weeks time to

comply with the office objections on payment of cost of

Rs.1,500/- payable at the Registry, failing which to list the

matter for dismissal. Inspite of the same, cost is not paid and

the office objections are also not complied with till date.

Hence, the appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

ST