Sri Mallaiah vs Sri Javara
2023 Latest Caselaw 1300 Kant

                                              -1-
                                                          RSA No. 207 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 14TH DAY OF FEBRUARY, 2023

                                           BEFORE

                              THE HON'BLE MR JUSTICE H.P.SANDESH

                            REGULAR SECOND APPEAL NO.207 OF 2020

                   BETWEEN:

                   SRI MALLAIAH,
                   S/O LATE HOMBALAIAH,
                   AGED 71 YEARS,
                   R/O B.M. HALLI (GOOLYA) VILLAGE,
                   HANUR HOBLI,
                   KOLLEGALA TALUK-571408.
                                                                ...APPELLANT

                                 (BY SRI PRAMOD R., ADVOCATE)

                   AND:

                   1.   SRI JAVARA,
                        S/O LATE KEMPEERAIAH,
                        AGED 77 YEARS,
Digitally signed
by SHARANYA T           R/O B M HALLI (GOOLYA) VILLAGE,
Location: HIGH          HANUR HOBLI,
COURT OF                KOLLEGALA TALUK - 571408.
KARNATAKA

                   2.   SRI DEVA,
                        S/O LATE KEMPEERAIAH,
                        AGED 66 YEARS
                        R/O B M HALLI (GOOLYA) VILLAGE,
                        HANUR HOBLI,
                        KOLLEGALA TALUK - 571408.

                   3.   SRI MARIYA MASTER @ MAHADEVA,
                        S/O LATE KEMPEERAIAH,
                        AGED 61 YEARS
                        R/O B M HALLI (GOOLYA) VILLAGE,
                        HANUR HOBLI,
                        KOLLEGALA TALUK - 571408.
                             -2-
                                        RSA No. 207 of 2020




4.   SMT. CHIKKATHAYAMMA,
     D/O LATE KEMPEERAIAH,
     AGED 58 YEARS,
     R/O B M HALLI (GOOLYA) VILLAGE,
     HANUR HOBLI,
     KOLLEGALA TALUK - 571408.
                                            ...RESPONDENTS

     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 17.08.2019
PASSED IN RA.NO.23/2018 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC., KOLLEGALA, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 28.04.2018 PASSED IN OS.NO.169/2008 ON THE FILE
OF THE ADDITIONAL CIVIL JUDGE AND JMFC, KOLLEGALA.

    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 30.01.2023, granted two weeks

time to comply with the office objections, failing which to

list the matter for dismissal. Inspite of the same, till

date the office objections are not complied with. Hence,

the appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

MD