Netravathi vs Gare Bheemaiah @ Bheemanna
2023 Latest Caselaw 1327 Kant

                                              -1-
                                                        RSA No. 326 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 15TH DAY OF FEBRUARY, 2023

                                           BEFORE

                              THE HON'BLE MR JUSTICE H.P.SANDESH

                          REGULAR SECOND APPEAL NO.326 OF 2020 (INJ)

                   BETWEEN:

                   1.   NETRAVATHI,
                        AGED ABOUT 50 YEARS,
                        W/O JAYARAM
                        SIDILU BASAVESHWARA EXTN.,
                        GUBBI TOWN,
                        TUMAKURU DISTRICT-572101.

                   2.   G.MOHAMMED SADIQ,
                        AGED ABOUT 45 YEARS,
                        S/O G MOHD. YUSUF,
                        COUNSELLOR,
                        GUBBI TOWN PANCHAYAT,
                        MUSLIM BLOCK, GUBBI.
                                                             ...APPELLANTS
Digitally signed
by SHARANYA T              (BY SRI G.S. PRASANNA KUMAR, ADVOCATE)
Location: HIGH
COURT OF           AND:
KARNATAKA

                   1.   GARE BHEEMAIAH @ BHEEMANNA,
                        AGED ABOUT 59 YEARS,
                        S/O LATE GOPALAIAH,
                        NAYAKARA BEEDHI,
                        GUBBI TOWN AND TALUK,
                        TUMAKURU DISTRICT.

                   2.   TOWN PANCHAYAT,
                        GUBBI, REPRESENTED BY ITS
                        CHIEF OFFICER
                        MG ROAD, GUBBI.
                                                           ...RESPONDENTS
                              -2-
                                        RSA No. 326 of 2020




     THIS R.S.A. IS FILED UNDER SECTION 100 READ WITH
ORDER XLII OF CPC PRAYING TO SET ASIDE THE IMPUGNED
JUDGMENT DATED 14.08.2018 PASSED BY THE LEARNED
ADDITIONAL     SENIOR     CIVIL   JUDGE,   GUBBI   IN
R.A.NO.107/2016 MODIFYING THE JUDGMENT DATED
16.11.2016 PASSED BY THE LEARNED PRL. CIVIL JUDGE AND
JMFC, GUBBI IN O.S.NO.282/2010 AND ALLOW THE ABOVE
APPEAL WITH COSTS.

    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 31.01.2023, granted two weeks

time to comply with the office objections on payment of

cost of Rs.1,000/- 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

SN