Giddegouda vs Javaregouda
2023 Latest Caselaw 1580 Kant

                                              -1-
                                                        RSA No. 680 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 24TH DAY OF FEBRUARY, 2023

                                           BEFORE

                              THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.680 OF 2022

                   BETWEEN:

                        GIDDEGOUDA,
                        S/O PUTTEGOUDA,
                        DEAD BY LRS.

                   1.   BHAGYAMMA,
                        W/O LATE GIDDEGOWDA,
                        AGED ABOUT 62 YEARS,
                        R/AT HANUMANTHPPURA,
                        KASABA HOBLI, HASSAN TALUK,
                        HASSAN-573 128.

                   2.   H.G.RAVI
                        S/O LATE GIDDEGOWDA,
                        41 YEARS,
                        R/AT HANUMANTHPURA,
                        KASABA HOBLI, HASSAN TALUK,
Digitally signed
by SHARANYA T           HASSAN-573 128.
Location: HIGH
COURT OF
KARNATAKA          3.   H.G.ROOPA,
                        D/O LATE GIDDEGOWDA,
                        39 YEARS,
                        R/AT HANUMANTHPPURA,
                        KASABAHOBLI, HASSAN TALUK,
                        HASSAN-573 128.

                   4.   H.G.HARISH,
                        S/O LATE GIDDEGOWDA,
                        37 YEARS,
                        R/AT HANUMANTHPPURA,
                        KASABA HOBLI, HASSAN TALUK,
                        HASSAN-573 128.
                                                             ...APPELLANTS

                         (BY SRI VINAYAKA B. VISHNU BATTA, ADVOCATE)
                           -2-
                                   RSA No. 680 of 2022




AND:

     JAVAREGOUDA,
     S/O PUTTEGOUDA,
     DEAD BY LRS.

1.   THIMMAMMA @ HUCHAMMA,
     W/O JAVAREGOWDA
     67 YEARS,
     R/O HANUMANTHAPURA VILLAGE,
     KASABA HOBLI, HASAN TALUK,
     HASSAN-573 128.

2.   LAKSHMI,
     D/O LATE JAVAREGOWDA,
     48 YEARS,
     R/O HANUMANTHAPURA VILLAGE,
     KASABA HOBLI, HASSAN TALUK,
     HASSAN-573 128.

3.   LALITHA,
     D/O JAVAREGOWDA,
     46 YEARS,
     R/O HANUMANTHAPURA VILLAGE,
     KASABA HOBLI, HASSAN TALUK,
     HASSAN-573 128.

4.   ANNAPPA,
     S/O LATE JAVAREGOWDA,
     44 YEARS,
     R/O HANUMANTHAPURA VILLAGE,
     KASABA HOBLI, HASSAN TALUK,
     HASSAN-573 128.

5.   YASHODA,
     D/O LATE JAVAREGOWDA,
     42 YEARS,
     R/O HANUMANTHAPURA VILLAGE,
     KASABA HOBLI, HASSAN TALUK,
     HASSAN-573 128.

6.   KUMARA,
     S/O LATE JAVAREGOWDA
     40 YEARS,
     R/O HANUMANTHAPURA VILLAGE,
                            -3-
                                      RSA No. 680 of 2022




     KASABA HOBLI, HASSAN TALUK,
     HASSAN-573 128.

7.   SUSHEELA A. YOGA,
     D/O LATE JAVAREGOWDA,
     38 YEARS,
     R/O HANUMANTHAPURA VILLAGE,
     KASABA HOBLI, HASSAN TALUK,
     HASSAN-573 128.

8.   PARVATHI A. YOGA,
     D/O LATE JAVAREGOWDA,
     36 YEARS,
     R/O HANUMANTHAPURA VILLAGE,
     KASABA HOBLI, HASSAN TALUK,
     HASSAN-573 128.

9.   GIDDAMMA
     W/O LATE RAJEGOWDA,
     77 YEARS,
     KENCHATTAHALLI VILLAGE,
     KASABA HOBLI, HASSAN TALUK
     HASSAN-573 128.
                                         ...RESPONDENTS

      THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 21.01.2022
PASSED IN RA.No.23/2016 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE AND CJM, HASSAN, ALLOWING THE
APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED 11.12.2015 PASSED IN OS.No.181/2010 ON THE FILE OF
THE PRINCIPAL CIVIL JUDGE AND JMFC, HASSAN.


      THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                              -4-
                                        RSA No. 680 of 2022




                         JUDGMENT

This appeal was filed in the year 2022 and this

Court vide order dated 10.02.2023, granted two weeks

time to comply with the office objections on payment of

cost of Rs.1,000/- payable at the Registry, failing which

to list the matter for dismissal. Inspite of the same, cost

is not paid and the office objections are also not complied

with till date. Hence, the appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

MD