Smt. Shakeelabi vs Sri Ariff Ahamed
2023 Latest Caselaw 1478 Kant

                                                  -1-
                                                            RSA No. 336 of 2021




                           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.336 OF 2021 (DEC)

                      BETWEEN:

                      1.   SMT. SHAKEELABI,
                           W/O LATE ZABI,
                           AGED ABOUT 51 YEARS.

                      2.   SRI TABREZ,
                           S/O LATE ZABI,
                           AGED ABOUT 33 YEARS.

                      3.   SMT. TABASAM,
                           D/O LATE ZABI,
                           AGED ABOUT 31 YEARS.

                      4.   SRI ALLABAKSH,
                           S/O LATE ZABI,
                           AGED ABOUT 30 YEARS.
Digitally signed by
SHARANYA T
Location: HIGH             ALL ARE R/A NO.191,
COURT OF
KARNATAKA
                           6TH CROSS, G.C.R. COLONY,
                           TUMKUR-572101.
                                                                 ...APPELLANTS

                                  (BY SRI VENKATESH C.R., ADVOCATE)
                      AND:

                      SRI ARIFF AHAMED,
                      S/O LATE JAFFER SHERIFF,
                      AGED ABOUT 65 YEARS,
                      R/A KUNTHAMMANATHOTTA,
                      OPP: SHEENIDI INDUSTRIES,
                      NEAR GUBBI GATE CHECK POST
                      B.H. ROAD, TUMKUR-572101.
                                                                ...RESPONDENT
                                  -2-
                                           RSA No. 336 of 2021




     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 28.09.2020
PASSED IN RA.No.115/2020 (OLD No.83/2019) ON THE FILE
OF THE VII ADDITIONAL DISTRICT JUDGE, TUMAKURU,
PARTLY ALLOWING THE APPEAL AND SETTING ASIDE THE
JUDGMENT AND DECREE DATED 02.03.2019 PASSED IN
OS.No.674/2011 ON THE FILE OF THE PRINCIPAL CIVIL
JUDGE AND JMFC - I, TUMAKURU AND ETC.

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

                          JUDGMENT

This appeal was filed in the year 2021. This Court,

vide order dated 06.02.2023 granted two weeks' time to

comply with the office objections and also made it clear

that failing which, list this matter for dismissal. Even

though two weeks' time was granted on 06.02.2023, till

date, the office objections are not complied. Hence, the

appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

SN