Cheluvegowda @ Chaddishiva vs Smt Puttamma
2023 Latest Caselaw 1335 Kant

                                              -1-
                                                        RSA No. 381 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.381 OF 2020 (INJ)

                   BETWEEN:

                   CHELUVEGOWDA @ CHADDISHIVA,
                   S/O LATE CHELUVEGOWDA,
                   AGED ABOUT 60 YEARS,
                   R/O HUCHCHAGANI VILLAGE,
                   HARADANAHALLI DHAKLU,
                   HULLAHALLI HOBLI,
                   NANJANGUD TALUK,
                   MYSURU DIST.
                                                              ...APPELLANT

                            (BY SRI SUNIL S. CHOUDHARI, ADVOCATE)

                   AND:

                   SMT. PUTTAMMA,
Digitally signed
by SHARANYA T      W/O LATE JOGEGOWDA,
Location: HIGH     AGED ABOUT 69 YEARS,
COURT OF           R/O HUCHCHAGANI VILLAGE,
KARNATAKA
                   HARADANAHALLI DHAKLU,
                   HULLAHALLI HOBLI,
                   NANJANGUD TALUK,
                   MYSORE DIST
                                                            ...RESPONDENT

                        THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 04.07.19
                   PASSED IN RA.NO.3/2018 ON THE FILE OF THE SENIOR CIVIL
                   JUDGE AND JMFC, NANJANGUD, DISMISSING THE APPEAL,
                   AND CONFIRMING THE JUDGMENT AND DECREE DATED
                   25.11.2017 PASSED IN OS.NO.53/2013, ON THE FILE OF THE
                   II ADDITIONAL CIVIL JUDGE AND JMFC., NANJANGUD.
                             -2-
                                        RSA No. 381 of 2020




    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, 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

SN