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L R Gangadharaiah vs Kolluramma
2023 Latest Caselaw 379 Kant

Citation : 2023 Latest Caselaw 379 Kant
Judgement Date : 5 January, 2023

Karnataka High Court
L R Gangadharaiah vs Kolluramma on 5 January, 2023
Bench: H.P.Sandesh
                          1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 05TH DAY OF JANUARY, 2023

                       BEFORE

         THE HON'BLE MR. JUSTICE H.P. SANDESH

                R.S.A.NO.144 OF 2017
BETWEEN:

L R GANGADHARAIAH
S/O LATE RAMACHANDRAIAH,
AGED ABOUT 58 YEARS,
R/A 3RD BLOCK, B.H.ROAD,
CHIKKANAYAKANAHALLI TOWN
TUMKUR DISTRICT - 572 214.
                                        ... APPELLANT
(BY SRI. M.C.BASAVARAJU, ADVOCATE &
    SRI. J.R.THIPPESWAMY, ADVOCATE - ABSENT)

AND:

1)     KOLLURAMMA
       W/O LATE VENKATARAMAIAH,
       (DIED)

2)     LAKSHMANAMURTHY
       S/O RANGAIAH,
       AGED ABOUT 33 YEARS,

3)     VENKATARAMAIAH @ VENKATESH
       S/O RANGAIAH
       AGED ABOUT 30 YEARS

4)     GANGADHARAIAH
       S/O RANGAIAH
       AGED ABOUT 28 YEARS

5)     KRISHNAIAH
       S/O RANGAIAH
       AGED ABOUT 26 YEARS
                             2




      ALL ARE RESIDING AT
      JANATHA COLONY
      LAKMENAHALLI VILLAGE
      KASABA HOBLI
      CHICKNAYAKANA HALLI TALUK
      TUMKUR DISTRICT - 572 215
                                         ...RESPONDENTS
     THIS RSA IS FILED UNDER SECTION 100 OF THE
CODE OF CIVIL PROCEDURE PRAYING TO SETTING ASIDE
THE JUDGMENT AND DECREE DATED 20.09.2014 PASSED
BY THE PRINCIPAL CIVIL JUDGE AND JMFC AT
CHIKKANAYAKANA HALLI IN O.S.NO.211/2010 AND
JUDGMENT AND ORDER DATED 25.11.2016 PASSED BY
THE ITINERATE COURT OF THE SENIOR CIVIL JUDGE AT
CHIKKANAYAKANA HALLI IN R.A.NO.96/2014 IN THE
INTEREST OF JUSTICE AND EQUITY.

    THIS RSA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                     JUDGMENT

The matter is listed for non compliance of office

objections for 3rd time.

This appeal is of the year 2017 and for a period of

five years office objections are not complied with.

Hence, appeal is dismissed for non prosecution.

Sd/-

JUDGE RR

 
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