Mrs vs Gowramma V/S V S Anjanappa
2023 Latest Caselaw 1558 Kant

                                         -1-
                                                        RP No. 289 of 2020




            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 23RD DAY OF FEBRUARY, 2023

                                       BEFORE
                 THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                      REVIEW PETITION NO. 289 OF 2020
            BETWEEN:
            MRS. V S GOWRAMMA
            AGED ABOUT 47 YEARS
            W/O VENKATESHAPPA
            DIBBURAHALLI BYE PASS ROAD
            SIDHARTHANAGAR CROSS SIDLAGHATTA
            CHIKKABALLAPURA DISTRICT-562105.
                                                              ...PETITIONER
            (BY SRI. PRADEEP H S.,ADVOCATE (ABSENT) )
            AND:

            1.   V S ANJANAPPA
                 AGED ABOUT 72 YEARS
                 S/O LATE SEENAPPA
                 R/AT VEMGAL VILLAGE AND HOBLI
Digitally        KOLAR TALUK AND DISTRICT-563101.
signed by
PANKAJA S   2.   V S CHANDRAPPA
Location:
HIGH             AGED ABOUT 65 YEARS
COURT OF         S/O LATE SEENAPPA
KARNATAKA
            3.   SMT JAYAMMA
                 AGED ABOUT 57 YEARS
                 W/O V S CHANDRAPPA

            4.   SRI V C SRIDHAR S/O V S CHANDRAPPA
                 AGED ABOUT 57 YEARS

            5.   SRI V C SHEKAR S/O V S CHANDRAPPA
                 AGED ABOUT 57 YEARS

            6.   SMT K B SANDHYA W/O V C SRIDHAR
                 AGED ABOUT 47 YEARS
                               -2-
                                           RP No. 289 of 2020




       RESPONDENTS NO. 2 TO 6 ARE
       ALL RESIDING AT VEMGAL VILLAGE
       KOLAR TALUK AND DISTRICT
       PIN-563 101.
                                                ...RESPONDENTS
     THIS REVIEW PETITION UNDER ORDER 47 RULE 1 R/W
SECTION 114 OF CPC, PRAYING TO REVIEW THE JUDGMENT AND
DECREE PASSED BY THIS HON'BLE COURT IN RFA NO. 167/2015
DATED 14/09/2017.

     THIS PETITION, COMING ON FOR FINAL HEARING, THIS DAY,
THE COURT MADE THE FOLLOWING:


                          JUDGMENT

1. On 16.11.2021, notice was issued on I.A.No.1/2020.

However, process fee has not been paid till today. On

10.02.2023, a week's time was granted to pay process

fee. Despite the said order, process fee has not been

paid.

2. It is obvious that the petitioner is not interested in

prosecuting the Review Petition. The same is accordingly

dismissed for non-prosecution.

Sd/-

JUDGE

BMC