Smt. Bangaramma vs S Manjunath
2023 Latest Caselaw 1446 Kant

                                              -1-
                                                        RSA No. 448 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.448 OF 2020

                   BETWEEN:

                   SMT. BANGARAMMA,
                   W/O S.P. VENKATESH,
                   AGE 59 YEARS,
                   R/O PERUMAL COMPOUND,
                   OPPOSITE RMC YARD, B.H. ROAD,
                   SHIVAMOGGA-577201.
                                                                 ...APPELLANT

                                (BY SRI PRASAD B.S., ADVOCATE)

                   AND:

                   S. MANJUNATH,
                   S/O LATE SHESHAPPA GOWDA,
                   AGE 65 YEARS,
Digitally signed
by SHARANYA T      R/O SRI VENKATESHWARA NILAYA,
Location: HIGH     K.H.B. STAFF QUARTERS ROAD,
COURT OF           HUDCO COLONY, VINOBANAGAR,
KARNATAKA
                   SHIVAMOGGA-577201.
                                                            ...RESPONDENT

                        THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
                   PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED
                   05.03.2019 PASSED BY THE I ADDITIONAL SENIOR CIVIL
                   JUDGE AND CJM AT SHIMOGA IN R.A.NO.178/2014
                   CONFIRMING THE ORDER PASSED BY THE PRL. CIVIL JUDGE
                   AND JMFC AT SHIVAMOGGA IN O.S.No.547/2010 DATED
                   07.10.2014.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                             -2-
                                        RSA No. 448 of 2020




                         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