Smt. Gowramma vs Sri. Renuka Prasad
2023 Latest Caselaw 1336 Kant

                                              -1-
                                                       RSA No. 1127 of 2018




                      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.1127 OF 2018

                   BETWEEN:

                   SMT. GOWRAMMA,
                   W/O LATE RAJASHEKARAIAH,
                   AGED ABOUT 85 YEARS,
                   R/AT NO.1470,
                   NARAYANA SHASTRI ROAD,
                   K.R. MOHALLA, MYSURU.
                                                              ...APPELLANT

                              (BY SRI RAGHUPATHY T.N., ADVOCATE)

                   AND:

                   SRI RENUKA PRASAD,
                   S/O LATE M. BASAVARAJAPPA,
                   AGED ABOUT 61 YEARS,
Digitally signed
by SHARANYA T      R/AT NO.1469,
Location: HIGH     NARAYANA SHASTRI ROAD,
COURT OF
KARNATAKA          K.R. MOHALLA, MYSURU.
                                                            ...RESPONDENT

                        THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
                   PRAYING TO SET ASIDE THE JUDGMENT AND DECREE
                   PASSED IN O.S.NO.603/2011 DATED 08.09.2016 PASSED BY
                   THE LEARNED II ADDITIONAL FIRST CIVIL JUDGE AND JMFC
                   AT MYSURU AND THE JUDGMENT AND DECREE PASSED IN
                   R.A.NO.209/2016 DATED 02.01.2018 PASSED BY THE
                   LEARNED IV ADDITIONAL SENIOR CIVIL JUDGE AND JMFC,
                   MYSURU.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                             -2-
                                       RSA No. 1127 of 2018




                         JUDGMENT

This appeal was filed in the year 2018 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