Dodda Yellagaiah vs The State Of Karnataka
2023 Latest Caselaw 1393 Kant

                                               -1-
                                                        RSA No. 469 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 17TH DAY OF FEBRUARY, 2023

                                             BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                    REGULAR SECOND APPEAL NO. 469 OF 2020 (DEC/INJ)

                   BETWEEN:

                   1.    DODDA YELLAGAIAH
                         SINCE DECEASED BY HIS LR
                         SMT. SANNAMMA,
                         AGED ABOUT 79 YEARS,
                         R/AT NO.2022, 10TH CROSS,
                         ADI JAMBAVA COLONY,
                         CHANNAPATNA TOWN,
                         RAMANAGARA DISTRICT.
                                                               ...APPELLANT
                              (BY SRI. M.SHIVAPRAKASH., ADVOCATE)
                   AND:

                   1.    THE STATE OF KARNATAKA
                         DEPARTMENT OF HOME,
                         REP. BY ITS SECRETARY,
Digitally signed
by SHARANYA T            VIDHANA SOUDHA,
Location: HIGH           AMBEDKAR VEEDHI,
COURT OF
KARNATAKA                BANGALORE-560 001

                   2.    THE SUPERINTENDENT OF POLICE
                         POLICE TAINING SCHOOL,
                         CHANNAPATNA,
                         RAMANAGARA DISTRICT.

                   3.    THE PRINCIPAL
                         POLICE TRAINING SCHOOL,
                         CHANNAPATNA,
                         RAMANAGARA DISTRICT
                                                            ...RESPONDENTS
                                   -2-
                                             RSA No. 469 of 2020




     THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 31.07.2019
PASSED   IN R.A. NO.38/2015 ON THE FILE OF THE III
ADDITIONAL DISTRICT AND SESSIONS JUDGE, RAMANAGARA,
DISMISSING THE APPEAL AND FILED AGAINST THE JUDGMENT
AND DECREE DATED 20.03.2014 PASSED IN O.S.NO.194/2012
ON THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC,
CHANNAPATNA.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                             JUDGMENT

The learned counsel for the appellant is absent.

This appeal was filed in the year 2019. This Court vide

order dated 02.02.2023, granted two weeks time to comply

with the office objections on payment of cost of Rs.1,000/-

payable at Registry, failing which, list the matter for dismissal.

Inspite of the same, till date the office objections are not

complied with.

Hence, in view of the peremptory order dated

02.02.2023, the appeal is dismissed for non-compliance of

office objections and non-payment of cost.

Sd/-

JUDGE CP