Sri Appaswamy vs Smt Rathnamma S
2023 Latest Caselaw 1479 Kant

                                                  -1-
                                                             RSA No. 172 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.172 OF 2021 (INJ)

                      BETWEEN:

                      1.   SRI APPASWAMY,
                           S/O DODDA DASAPPA ,
                           AGED ABOUT 76 YEARS.

                      2.   SRI ANJINAPPA,
                           S/O APPASWAMY,
                           AGED ABOUT 36 YEARS.

                      3.   SRI MUNIRAJU
                           S/O APPASWAMY,
                           AGED ABOUT 41 YEARS.

                           ALL ARE RESIDING AT
                           GONDAHALLI VILLAGE,
                           GEREHALLI POST, KASABA HOBLI,
Digitally signed by
SHARANYA T                 CHICKABALLAPUR TALUK AND DISTRICT
Location: HIGH                                                    ...APPELLANTS
COURT OF
KARNATAKA
                               (BY SMT. SRUTI C. CHAGANTI, ADVOCATE)

                      AND:

                      1.   SMT. RATHNAMMA S,
                           W/O NARAYANASWAMY,
                           AGE ABOUT 45 YEARS,
                           RESIDING AT GONDAHALLI VILLAGE,
                           GEREHALLI POST, KASABA HOBLI,
                           CHICKABALLAPUR TALUK.

                      2.   SRI MUNIRAJU,
                           S/O RANGAPPA,
                           AGED ABOUT 56 YEARS,
                                 -2-
                                            RSA No. 172 of 2021




       GONDAHALLI VILLAGE,
       GEREHALLI POST, KASABA HOBLI,
       CHICKABALLAPUR TALUK AND DISTRICT.
                                         ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 17.10.2019
PASSED IN RA.No.82/2008 ON THE FILE OF THE II
ADDITIONAL    SENIOR     CIVIL   JUDGE    AND    JMFC,
CHICKBALLAPUR,     DISMISSING     THE   APPEAL    AND
CONFIRMING    THE    JUDGMENT   AND    DECREE   DATED
01.02.2018 PASSED IN OS.No.392/2011 ON THE FILE OF THE
I ADDITIONAL CIVIL JUDGE AND JMFC, CHICKBALLAPUR 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