Smt. Chandramma vs Sri. Nagarajanayaka
2023 Latest Caselaw 1435 Kant

                                              -1-
                                                        RSA No. 2527 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.2527 OF 2017 (INJ)

                   BETWEEN:

                   1.   SMT. CHANDRAMMA,
                        D/O LATE THIMMAIAHNAYAKA,
                        AGED ABOUT 46 YEARS.

                   2.   SMT. PUTTAMMA,
                        W/O LATE THAMMAIAHNAYAKA,
                        AGED ABOUT 70 YEARS.

                        BOTH ARE RESIDING AT
                        HANDIGUDDAKAVALU VILLAGE,
                        HARANAHALLI HOBLI,
                        PERIYAPATNA TALUK - 571 107.
                                                              ...APPELLANTS

                                (BY SRI KARTHIK P.M., ADVOCATE)
Digitally signed
by SHARANYA T
Location: HIGH     AND:
COURT OF
KARNATAKA
                   1.   SRI NAGARAJANAYAKA,
                        S/O LATE THAMMAIAHNAYAKA,
                        AGED ABOUT 52 YEARS.

                   2.   SMT. LEELAVATHI,
                        D/O LATE THAMMAIAHNAYAKA,
                        AGED ABOUT 36 YEARS.

                   3.   SMT. SHANTHA,
                        D/O LATE THAMMAIAHNAYAKA,
                        AGED ABOUT 45 YEARS.

                        ALL ARE RESIDING AT
                        HANDIGUDDAKAVALU VILLAGE,
                              -2-
                                       RSA No. 2527 of 2017




    HARANAHALLI HOBLI,
    PERIYAPATNA TALUK - 571 107.
                                            ...RESPONDENTS

     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC,
1908 AGAINST THE JUDGEMENT AND DECREE DATED
31.07.2017 PASSED IN R.A.NO.2/2016 ON THE FILE OF THE
SENIOR CIVIL JUDGE AND JMFC, PERIYAPATNA, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGEMENT AND DECREE
DATED 16.01.2016 PASSED IN OS.NO.177/2009 ON THE FILE
OF THE CIVIL JUDGE AND JMFC, PERIYAPATNA.

    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 respondent Nos.1

to 3. 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