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Smt Sandhya J Acharya vs Sri M Hemachandra
2023 Latest Caselaw 1480 Kant

Citation : 2023 Latest Caselaw 1480 Kant
Judgement Date : 21 February, 2023

Karnataka High Court
Smt Sandhya J Acharya vs Sri M Hemachandra on 21 February, 2023
Bench: H.P.Sandesh
                                                 -1-
                                                            RSA No. 114 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.114 OF 2021 (POS)

                      BETWEEN:

                      SMT. SANDHYA J. ACHARYA,
                      AGED ABOUT 51 YEARS,
                      W/O JAYAPRAKASH ACHARYA,
                      R/AT 1ST FLOOR, GARDEN VIEW,
                      JYOTHI NAGAR, MOODIBIDRI,
                      MANGALURU 574227.
                                                                    ...APPELLANT

                                  (BY SRI AKASH R. RAO, ADVOCATE)

                      AND:

                      1.   SRI M. HEMACHANDRA,
                           S/O SRIDHARA ACHARYA,
                           AGED ABOUT 46 YEARS,
Digitally signed by        R/AT LAXMI CHAYA BEKERI,
SHARANYA T
Location: HIGH             MOODABIDRI POST,
COURT OF                   MANGALURU 574227.
KARNATAKA

                      2.   SMT. PREMA,
                           AGED ABOUT 64 YEARS,
                           W/O SRIDHARA ACHARYA,
                           R/AT LAXMI CHAYA,
                           BET KERI, MOODABIDRI POST,
                           MANGALURU 574227.

                      3.   SRI DINESH ACHARYA,
                           AGED ABOUT 60 YEARS,
                           S/O LATE SRI RAMAYYA ACHARYA,
                           R/AT KANTESHWARA JEWELER,
                           MOODBIDRI TOWN, MOODBIDRI POST,
                           MANGALURU TALUK 574227.
                               -2-
                                      RSA No. 114 of 2021




4.   SRI SURESH ACHARYA,
     AGED ABOUT 56 YEARS,
     S/O LATE SRI RAMAYYA ACHARYA,
     R/AT KANTESHWARA JEWELER,
     MOODBIDRI TOWN, MOODBIDRI POST,
     MANGALURU TALUK 574227.

5.   MR. SUJATHA D. RAO,
     AGED ABOUT 59 YEARS,
     W/O DHEENANATH RAO,
     A/103, ALAKANANDA,
     NEAR BHANDARKAR HOSPITAL,
     OPP. L.T. ROAD,
     VAZINAKA BORIVILI (W),
     MUMBAI 400091.

6.   SMT. SUNITHA U. ACHARYA,
     AGED ABOUT 55 YEARS,
     W/O UMESH ACHARYA,
     R/AT BEHIND K.P.T D-16,
     VYASANGAA BEJAI,
     MANGALURU 575004.

7.   SMT. SHOBHA J. ACHARYA,
     AGED ABOUT 53 YEARS,
     W/O K.J. ACHARYA,
     R/AT NEELAGAGAN,
     B/16, PLOT NO.21,
     THARUN BHARATHA SOCIETY,
     CHAKKALA ANDHERI (E),
     MUMBAI 400099.

8.   SMT. ASHA SURESH.
     AGED ABOUT 49 YEARS.
     W/O SURESH.
     R/A 70/1, 5TH MAIN, 3RD BLOCK,
     THYAGARAJA NAGAR,
     BASAVANAGUDI,
     BANGALORE 560070.

9.   SMT. LATHA P. ACHARYA,
     AGED ABOUT 47 YEARS,
     W/O PRAKASH ACHARYA,
     R/AT No.62, 1ST MAIN,
                                 -3-
                                            RSA No. 114 of 2021




       4TH BLOCK, MSR NAGARA,
       BANGALORE - 560 054.
                                               ...RESPONDENTS

          (BY SRI CHANDRANATH ARIGA K, ADVOCATE
                     FOR C/R1 AND R2)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2020
PASSED IN RA.NO.112/2015 (OLD RA.NO.15/10) ON THE
FILE OF THE III ADDL. SENIOR CIVIL JUDGE AND ACJM,
MANGALURU,     DK,    (ITINERARAY   AT    MOODABIDRI)
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND DECREE DATED 28.08.2010 PASSED IN O.S.NO.96/2006
ON THE FILE OF THE CIVIL JUDGE AND JMFC, MODBIDRI 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

 
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