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Sri Umesh vs Hanumanthappa
2023 Latest Caselaw 1554 Kant

Citation : 2023 Latest Caselaw 1554 Kant
Judgement Date : 23 February, 2023

Karnataka High Court
Sri Umesh vs Hanumanthappa on 23 February, 2023
Bench: H.P.Sandeshpresided Byhpsj
                                             -1-
                                                        RSA No. 322 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 23RD DAY OF FEBRUARY, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO.322 OF 2020 (PAR)

                   BETWEEN:

                   SRI UMESH
                   S/O HUCHANGAPPA
                   AGED ABOUT 37 YEARS
                   AGRICULTURIST
                   R/O KARELAKKENAHALLI VILLAGE
                   DAVANAGERE TALUK - 577 002

                                                              ...APPELLANT

                   (BY SRI HAREESH BHANDARY T, ADVOCATE)

                   AND:
Digitally signed
by SHARANYA T      1.    HANUMANTHAPPA
Location: HIGH           S/O SANNA HANUMANTHAPPA
COURT OF
KARNATAKA                AGED ABOUT 68 YEARS
                         AGRICULTURIST
                         R/O KARELAKKENAHALLI VILLAGE
                         DAVANAGERE TALUK - 577002

                   2.    SRI B S KUMAR
                         S/O HANUMANTHAPPA
                         AGED ABOUT 33 YEARS
                         AGRICULTURIST
                         R/O KARELAKKENAHALLI VILLAGE
                         DAVANAGERE TALUK - 577 002
                         -2-
                                    RSA No. 322 of 2020




3.   KRISHNAPPA
     S/O SANNA HANUMANTHAPPA
     AGED ABOUT 61 YEARS
     AGRICULTURIST
     R/O KARELAKKENAHALLI VILLAGE
     DAVANAGERE TALUK-577002

4.   KENCHAPPA
     S/O SANNA HANUMANTHAPPA
     AGED ABOUT 59 YEARS
     AGRICULTURIST
     R/O KARELAKKENAHALLI VILLAGE
     DAVANAGERE TALUK-577002

5.   SHEKHARAPPA
     S/O SANNA HANUMANTHAPPA
     AGED ABOUT 57 YEARS
     AGRICULTURIST
     R/O KARELAKKENAHALLI VILLAGE
     DAVANAGERE TALUK-577002

6.   PRABHU @ PRABHAKAR
     S/O HUCHNGAPPA
     AGED ABOUT 41 YEARS
     AGRICULTURIST
     R/O KARELAKKENAHALLI VILLAGE
     DAVANAGERE TALUK-577002

7.   LINGARAJ
     S/O HUCHNGAPPA
     AGED ABOUT 39 YEARS
     AGRICULTURIST
     R/O KARELAKKENAHALLI VILLAGE
     DAVANAGERE TALUK-577002


                                       ...RESPONDENTS
                               -3-
                                          RSA No. 322 of 2020




     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 11.04.2019
PASSED IN R.A.NO.82/2015 AND R.A.No.83/2015 ON THE FILE
OF THE I ADDITIONAL SENIOR CIVIL JUDGE, DAVANAGERE
AND ETC.

    THIS R.S.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                        JUDGMENT

The counsel for the appellant has filed a memo along with

payment of cost paid receipt but not complied with the office

objections. This Court vide order dated 16.02.2023 noted that

there are still four office objections and granted one week time

to comply with the same on further cost of Rs.500/- and also

made it clear that if office objections are not complied within

one week, the matter will be listed for dismissal on 23.02.2023.

Today, the counsel for the appellant, except payment of

additional cost of Rs.500/-, not complied with the office

objections. The order is very clear that if office objection are

not complied within one week, the matter will be listed for

dismissal. Hence, the appeal is dismissed for non-compliance

of office objections.

Sd/-

JUDGE

SN

 
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