G.P.Venkatanarasimhaiah vs Nagaraju
2023 Latest Caselaw 508 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 6th DAY OF JANUARY 2023

                       BEFORE

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

       REGULAR SECOND APPEAL NO.1190/2017 (INJ)

BETWEEN:

1.     G.P.VENKATANARASIMHAIAH,
       S/O LATE PAPANNA,
       AGED 70 YEARS,

2.     G.V.MARUTHI,
       S/O G.P.VENKATANARASIMHAIAH,
       AGED 30 YEARS,

       BOTH ARE R/O JAVALIPET,
       GUBBI TOWN,
       GUBBI TALUK - 572 216.
                                        ...APPELLANTS

(BY SRI.R.KOTHWAL, ADVOCATE)


AND:

NAGARAJU,
S/O LATE BYATAPPA,
AGED 55 YERS,
R/O BEHIND CHRISTIAN COLONY,
GUBBI TOWN,
GUBBI TALUK - 572 216.
                                      ... RESPONDENT

(BY SRI.YATHISH J NADIGA, ADVOCATE FOR C/R)
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     THIS REGULAR SECOND APPEAL IS FILED UNDER

SECTION 100 OF CPC, AGAINST THE JUDGMENT AND

DECREE DATED 19.04.2017 PASSED IN R.A. NO.61/2014

ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE, GUBBI,

ALLOWING     THE   APPEAL    AND   SETTING     ASIDE    THE

JUDGMENT AND DECREE DATED 12.11.2014 PASSED IN

O.S. NO.215/06 ON THE FILE OF THE PRL. CIVIL JUDGE

AND JMFC, GUBBI.


     THIS REGULAR SECOND APPEAL COMING ON FOR

ORDERS,    THIS    DAY,   THE    COURT    DELIVERED     THE

FOLLOWING:

                       JUDGMENT

This Court, on 09.09.2019, adjourned the case

imposing cost of Rs.1,000/- to comply office objections by

granting two weeks' time. There was non compliance.

Again on 19.04.2022, learned counsel submitted that that

cost was paid and one week time was once again granted

to comply with the office objections. Even after lapse of

eight months, office objections are not yet complied with.

2. This appeal was filed in the year 2017. For a

period of five years there is non compliance of office

objections and hence, I do not find any reasons to again

adjourn the matter for compliance.

Hence, appeal is dismissed for non compliance of

office objections.

Sd/-

JUDGE

sac*