Sri Yadukumar vs Sri Shivanna
2023 Latest Caselaw 1581 Kant

                                                 -1-
                                                             RSA No. 83 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.83 OF 2022 (INJ)

                      BETWEEN:

                      SRI YADUKUMAR,
                      S/O LATE GURUSIDDAPPA,
                      AGED ABOUT 52 YEARS,
                      R/AT THIRUMALADEVAHATTI
                      MAJARE, SATHENAHALLI GATE,
                      CHELUR HOBLI, GUBBI TALUK,
                      TUMAKURU DISTRICT 572 302.
                                                                  ...APPELLANT

                                  (BY SRI FAYAZ SAB B.G., ADVOCATE)

                      AND:

                      SRI SHIVANNA,
                      S/O DEVIRANGAIAH,
Digitally signed by
SHARANYA T            AGED ABOUT 51 YEARS,
Location: HIGH        R/AT SATHENAHALLI,
COURT OF
KARNATAKA             CHELUR HOBLI, GUBBI TALUK,
                      TUMAKURU DISTRICT 572302.
                                                                ...RESPONDENT

                           THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                      AGAINST THE JUDGMENT AND DECREE DATED 27.11.2021
                      PASSED IN RA.NO.55/2019 ON THE FILE OF THE SENIOR
                      CIVIL JUDGE AND JMFC, GUBBI, DISMISSING THE APPEAL,
                      AND CONFIRMING JUDGMENT AND DECREE DATED
                      30.01.2019 PASSED IN OS.NO.198/2010 ON THE FILE OF THE
                      PRINCIPAL CIVIL JUDGE AND JMFC, GUBBI.

                          THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                             -2-
                                        RSA No. 83 of 2022




                         JUDGMENT

The learned counsel for the appellant is absent.

This appeal was filed in the year 2022 and this Court vide

order dated 09.02.2023, 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