Sri Gurunath vs Shivananda Gowda
2023 Latest Caselaw 1394 Kant

                                                -1-
                                                        RSA No. 498 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. 498 OF 2020 (INJ)

                   BETWEEN:

                   1.    SRI GURUNATH
                         S/O SHIVAPPA GOWDA
                         AGED ABOUT 39 YEARS,

                   2.    SRI PRASANNA
                         S/O SHIVAPPA GOWDA
                         AGED ABOUT 34 YEARS,

                         BOTH ARE RESIDING AT
                         GUDAVI VILLAGE, GUDAVI POST
                         SORABA TALUK
                         SHIMOGA DISTRICT-577 429
                                                             ...APPELLANTS
                                (BY SRI. SANDESH T.B., ADVOCATE)
                   AND:
Digitally signed
by SHARANYA T
Location: HIGH     1.    SHIVANANDA GOWDA
COURT OF                 S/O SUBRAYA GOWDA
KARNATAKA
                         AGED ABOUT 69 YEARS
                         GUDAVI VILLAGE, KASABA HOBLI
                         SORABA TALUK
                         SHIMOGA DISTRICT-577 429
                                                            ...RESPONDENT

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC
                   AGAINST THE JUDGMENT AND DECREE DATED 05.09.2019
                   PASSED IN RA.No.23/2019 ON THE FILE OF THE SENIOR CIVIL
                   JUDGE AND JMFC, SORABA, ALLOWING THE APPEAL AND
                   SETTING ASIDE THE JUDGMENT AND DECREE DATED
                                   -2-
                                             RSA No. 498 of 2020




28.01.2019 PASSED IN OS.No.38/2017 ON THE FILE OF THE
CIVIL JUDGE AND JMFC, SORABA.

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

                             JUDGMENT

The learned counsel for the appellants 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