Sri Narayana Suvarna vs Mrs Gopi
2023 Latest Caselaw 1477 Kant

                                               -1-
                                                        RSA No. 1736 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 21ST DAY OF FEBRUARY, 2023

                                            BEFORE

                              THE HON'BLE MR JUSTICE H.P.SANDESH

                          REGULAR SECOND APPEAL NO.1736 OF 2017 (RES)

                   BETWEEN:

                   SRI NARAYANA SUVARNA,
                   AGED ABOUT 71 YEARS,
                   S/O POOVAPPA SUVARNA,
                   R/O MERIA HOUSE,
                   ARYAPU VILLAGE AND POST,
                   PUTTUR TALUK, D.K.-574201
                                                               ...APPELLANT

                            (BY SRI. HAREESH BHANDARY T., ADVOCATE)

                   AND:

                   1.   MRS. GOPI,
                        AGED ABOUT 72 YEARS,
                        W/O LATE VENKAPPA MADIVALA,
Digitally signed
by SHARANYA T           R/AT ARYAPU HOUSE,
Location: HIGH          ARYAPU VILLAGE AND POST,
COURT OF                PUTTUR TALUK, D.K.-574201.
KARNATAKA
                   2.   MR. JINNAPPA,
                        AGED ABOUT 48 YEARS,
                        S/O LATE VENKAPPA MADIVALA,
                        R/AT ARYAPU HOUSE,
                        ARYAPU VILLAGE AND POST,
                        PUTTUR TALUK D.K.-574201.

                   3.   MR. RAMAYYA RAI,
                        AGED ABOUT 51 YEARS,
                        S/O KOCHANNA RAI
                        R/AT MERLA HOSUE,
                        ARYAPU VILLAGE AND POST,
                        PUTTUR TALUK, D.K-574201.
                                -2-
                                           RSA No. 1736 of 2017




4.   MR. THIMMAPPA SHETTY,
     AGED ABOUT 51 YEARS,
     S/O BANTAPPA SHETTY,
     R/AT NARKALA HOUSE,
     ARYAPU VILLAGE AND POST,
     PUTTUR TALUK D.K.-574201.
                                               ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 25.07.2016
PASSED IN RA NO.5010/2016 ON THE FILE OF THE V
ADDL.DISTRICT AND SESSIONS JUDGE, DK., MANGALURU,
SITTING AT PUTTUR, D.K. DISMISSING THE APPEAL AND
CONFIRMING    THE   JUDGMENT    AND  DECREE    DATED
27.01.2016 PASSED IN OS NO.90/2005 ON THE FILE OF THE
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, PUTTUR, D.K
AND ETC.

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

                         JUDGMENT

This appeal was filed in the year 2017. This Court, vide

order dated 11.10.2019 granted three weeks' time to comply

with the office objections and also made it clear that failing

which, list this matter for dismissal. Even though three

weeks' time was granted on 11.10.2019, till date, the office

objections are not complied. Hence, the appeal is dismissed

for non-compliance of office objections.

Sd/-

JUDGE

SN