Smt. Rathnamma vs Sri Basavaraju
2023 Latest Caselaw 1449 Kant

                                              -1-
                                                        RSA No. 1390 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.1390 OF 2020 (PAR)

                   BETWEEN:

                   SMT. RATHNAMMA,
                   W/O LATE K. VEERAPPA,
                   AGED ABOUT 63 YEARS,
                   RESIDING AT NEELASOGE VILLAGE,
                   MUGUR HOBLI,
                   T. NARSIPURA TALUK,
                   MYSURU DISTRICT-570001.
                                                               ...APPELLANT

                               (BY SMT. SUKANYA H.D., ADVOCATE)

                   AND:

                   SRI BASAVARAJU,
                   S/O LATE MAHADEVAPPA,
Digitally signed
by SHARANYA T      AGED ABOUT 50 YEARS,
Location: HIGH     RESIDING AT NEELASOGE VILLAGE,
COURT OF
KARNATAKA          MUGUR HOBLI,
                   T NARSIPURA TALUK-571110.
                                                             ...RESPONDENT

                        THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
                   AGAINST THE JUDGMENT AND DECREE DATED 28.08.2019
                   PASSED IN RA.No.11/2015 ON THE FILE OF THE C/c SENIOR
                   CIVIL JUDGE AND JMFC, T.NARASIPURA DISMISSING THE
                   APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
                   DATED 02.05.2015 PASSED IN OS.No.215/2007 ON THE FILE
                   OF THE CIVIL JUDGE AND JMFC, T.NARASIPURA.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                             -2-
                                      RSA No. 1390 of 2020




                         JUDGMENT

This Court vide order dated 03.02.2023, granted

two weeks time to comply with the office objections,

failing which to list the matter for dismissal. Inspite of

the same, till date the office objections are not complied

with and there is no representation on behalf of the

appellant. Hence, the appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

MD