Sri Ganganna vs Master Rudresh
2023 Latest Caselaw 1434 Kant

                                               -1-
                                                        RSA No. 2583 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 20TH DAY OF FEBRUARY, 2023

                                            BEFORE

                              THE HON'BLE MR JUSTICE H.P.SANDESH

                          REGULAR SECOND APPEAL NO.2583 OF 2017 (PAR)

                   BETWEEN:

                   1.   SRI GANGANNA,
                        S/O LATE KEMPABORAIAH,
                        AGED ABOUT 68 YEARS.

                   2.   SMT. VANITHA,
                        W/O RANGAWAMI,
                        D/O GANGANNA,
                        AGED ABOUT 43 YEARS,
                        R/AT D. SHETTIHALLLI,
                        DANDINASHIVARA HOBLI,
                        TURUVEKERE TALUK,
                        TUMKUR DISTRICT.

                   3.   SRI S.G.NAGARAJU,
                        S/O GANANNA,
Digitally signed        AGED ABOUT 40 YEARS.
by SHARANYA T
Location: HIGH
COURT OF           4.   SRI A.C. SHIVAKUMAR,
KARNATAKA
                        S/O LATE CHANNAPPA,
                        AGED ABOUT 47 YEARS.

                        APPELLANT NOS.1, 3 AND 4 ARE
                        R/AT C. NANDIHALLI, CHELLUR HOBLI,
                        GUBBI TALUK - 572 211,
                        TUMKUR DISTRICT.
                                                              ...APPELLANTS

                                 (BY SRI NAGARAJA S, ADVOCATE)
                   AND:

                   MASTER RUDRESH,
                   S/O S.G. NAGARAJU,
                                -2-
                                          RSA No. 2583 of 2017




AGED ABOUT 15 YEARS,
SINCE MINOR REP. BY HIS MOTHER
AS NATURAL GUARDIAN, SMT.SAVITHA,
W/O S.G.NAGARAJU,
R/AT GULAGANJIHALLI,
HEBBUR HOBLI,
TUMKUR TALUK AND DISTRICT.
                                                ...RESPONDENT

     THIS R.S.A. IS FILED UNDER ORDER XLII RULE 1 R/W.
SECTION 100 OF CPC, AGAINST THE JUDGMENT AND DECREE
DATED 21.07.2017 PASSED IN RA.NO.50/2015, ON THE FILE
OF THE PRL.SENIOR CIVIL JUDGE, GUBBI, PARTLY ALLOWING
THE APPEAL AND SETTING ASIDE THE JUDGMENT AND
DECREE DATED 06.11.2015 PASSED IN OS.NO.43/2009 ON
THE FILE OF THE ADDL.CIVIL JUDGE [JR.DIV] AND JMFC., AT
GUBBI.

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

                        JUDGMENT

The learned counsel for the appellants is absent. On the

previous date of hearing also he was absent. This Court vide

order dated 03.02.2023, granted two weeks time to furnish

P.F. to issue notice to the respondent. It was made clear

that if P.F. is not furnished within two weeks, list the matter

for dismissal. Inspite of the same, P.F. is not paid. Hence,

the appeal is dismissed for not taking steps.

Sd/-

JUDGE MD