Sri Shankara vs Puttananjappa
2023 Latest Caselaw 1437 Kant

                                                -1-
                                                         RSA No. 447 of 2020




                        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.447 OF 2020 (PAR)

                   BETWEEN:

                   SRI SHANKARA,
                   S/O LATE NANAJAPPA,
                   AGED ABOUT 46 YEARS,
                   RESIDENT OF SURADENAPURA VILLAGE,
                   HESARAGHATTA HOBLI,
                   ARADESANAHALLI POST,
                   BENGALURU NORTH,
                   BENGALURU-562110.
                                                               ...APPELLANT

                               (BY SRI SRINIVASA S.K., ADVOCATE)

                   AND:

                   1.   SRI PUTTANANJAPPA,
Digitally signed
                        SON OF LATE NANJAPPA,
by SHARANYA T           AGED ABOUT 62 YEARS.
Location: HIGH
COURT OF
KARNATAKA          2.   SRI RAJANNA,
                        SON OF LATE NANJAPPA,
                        AGED ABOUT 60 YEARS.

                   3.   SRI MUNEGOWDA,
                        AGED ABOUT 55 YEARS,
                        S/O LATE NANJAPPA.

                   4.   SRI MAHESHA,
                        SON OF LATE NANJAPPA,
                        AGED ABOUT 40 YEARS.

                   5.   SRI SUNIL KUMAR,
                        SON OF LATE NANJAPPA,
                        AGED ABOUT 30 YEARS.
                             -2-
                                        RSA No. 447 of 2020




    ALL ARE R/O SURADENAPURA VILLAGE,
    HESARAGHATTA HOBLI,
    ARDESANAHALI POST,
    BENGALURU NORTH,
    BENGALURU-562110.
                                            ...RESPONDENTS

     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 31.07.2019
PASSED IN RA.NO.102/2018 ON THE FILE OF THE VI
ADDITIONAL DISTRICT AND SESSIONS JUDGE, BENGALURU
RURAL DISTRICT, BENGALURU, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE DATED
13.07.2018 PASSED IN OS.NO.374/2013 ON THE FILE OF THE
PRINCIPAL SENIOR CIVIL JDUGE, BANGALORE (R) DISTRICT,
BANGALORE.

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

                         JUDGMENT

This Court vide order dated 03.02.2023, granted

two weeks time to comply with the office objections on

payment of cost of Rs.1,000/- payable at the Registry,

failing which to list the matter for dismissal. Inspite of

the same, cost is not paid and the office objections are

also not complied with till date. Hence, the appeal is

dismissed for non-compliance of office objections.

Sd/-

JUDGE MD