Sri Nagarajaiah vs Sri Chandraiah
2023 Latest Caselaw 1306 Kant

                                              -1-
                                                        RSA No. 280 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.280 OF 2020 (INJ)

                   BETWEEN:

                   SRI NAGARAJAIAH,
                   S/O LATE SHIVANNA,
                   AGED ABOUT 59 YEARS,
                   R/AT BYATHA VILLAGE,
                   URDIGERE HOBLI,
                   TUMAKURU TALUK AND DISTRICT-572 140.
                                                                ...APPELLANT

                                  (BY SRI NAGAIAH, ADVOCATE)

                   AND:

                   SRI CHANDRAIAH,
                   S/O LATE SHIVANNA,
                   AGED ABOUT 63 YEARS,
Digitally signed
by SHARANYA T      R/AT BYATHA VILLAGE,
Location: HIGH     URDIGERE HOBLI,
COURT OF           TUMAKURU TALUK AND DISTRICT-572 140.
KARNATAKA
                                                               ...RESPONDENT

                        THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
                   PRAYING TO SET ASIDE THE ORDER PASSED IN
                   R.A.NO.33/2018 DATED 18.02.2019 PASSED BY THE
                   ADDITIONAL SENIOR CIVIL JDUGE AND CJM, TUMAKURU,
                   VIDE ANNEXURE-A AND SET ASIDE THE JUDGMENT AND
                   DECREE PASSED IN O.S.NO.552/2008 DATED 13.12.2017
                   PASSED BY III ADDITIONAL CIVIL JDUGE AND JMFC AT
                   TUMAKURU AND DECREE THE PLAINTIFF'S SUIT IN
                   O.S.No.552/2008 WITH COSTS.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                             -2-
                                        RSA No. 280 of 2020




                         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