K.Narayana Rao vs K. Gururaja Bhat
2023 Latest Caselaw 960 Kant

                             1



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 16TH DAY OF JANUARY, 2023

                          BEFORE

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

                   R.S.A.NO.46/2018 (DEC)

BETWEEN:

K.NARAYANA RAO
(SINCE DECEASED)

K.SRINIVASA RAO,
AGED ABOUT 94 YEARS,
S/O LATE K.GOPALAKRISHNAYYA,
R/AT "SHAKTHI SADAN",
KIDIYOOR UDUPI-576 148                      ... APPELLANT

[BY SRI NATARAJA BALLAL A., ADVOCATE]

AND:

1.   K. GURURAJA BHAT
     (SINCE DECEASED)

1(a) SMT.INDIRAMMA
     MAJOR,
     W/O LATE K.GURURAJA BHAT
     KIDIYOOR, UDUPI-576 148

1(b) SRI.ANAND BHAT
     MAJOR
     S/O LATE K.GURURAJA BHAT
     R/AT JANARDHANA HEIGHTS,
     AMBALAPADY, UDUPI-3
                            2



1(c) SMT.SHARADA
     MAJOR
     D/O LATE K.GURURAJA BHAT
     R/AT YELLOOR, UDUPI TQ.

1(d) SMT.LAXMI
     MAJOR,
     D/O LATE K.GURURAJA BHAT
     R/AT YELLOOR,
     UDUPI TQ.-576148

1(e) SMT.SUNANDA
     D/O LATE K.GURURAJA BHAT
     R/AT KIDIYOOR,
     UDUPI TQ & DIST-576148

1(f) SMT.SAVITRI
     MAJOR
     D/O LATE K.GURURAJA BHAT
     W/O KRISHNA ACHAR,
     R/AT NEAR VISHNUMOORTHY
     TEMPLE, KIDIYOOR,
     UDUPI TQ & DIST-576 148

1(g) SMT.SUKANYA
     D/O LATE K.GURURAJA BHAT
     W/O KRISHNA ACHAR,
     R/AT KIDIYOOR,
     UDUPI TQ & DIST-576 148

1(h) K.RAMACHANDRA BHAT
     MAJOR,
     S/O LATE K.GURURAJA BHAT
     R/AT NEAR VISHNUMOORTHY
     TEMPLE, KIDIYOOR,
     UDUPI TQ & DIST-576 148
                              3



1(i) SMT.VANI
     MAJOR,
     D/O LATE K.GURURAJA BHAT
     R/AT NEAR VISHNUMOORTHY
     TEMPLE, KIDIYOOR,
     UDUPI TQ & DIST-576 148

2.   SRI.ACHUTHA BHATTA
     MAJOR,
     S/O SRINIVASA BHATTA,
     PROPRIETOR,
     HOTEL VISHNU PRASAD,
     MYSURU-576 243

3.   SRI.K.S.GOPALAKRISHNA BHATTA
     MAJOR,
     RETIRED TEACHER,
     R/AT KIDIYOOR,
     UDUPI-576 148

                                          ... RESPONDENTS


     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 18.03.2017
PASSED IN R.A.NO.12/2001 ON THE FILE OF THE PRINCIPAL
DISTRICT   JUDGE,UDUPI,DISMISSING   THE     APPEAL   AND
CONFIRMING THE JUDGEMENT AND DECREE DTD 22.04.1995
PASSED IN OS.NO.9/1993 ON THE FILE OF THE CIVIL JUDGE,
UDUPI.


     THIS R.S.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                  4




                         JUDGMENT

This appeal was filed in the year 2018. This Court, vide

order dated 25.10.2021 granted two weeks' time to comply with

the office objections and also made it clear that failing which, list

this matter for dismissal. Even though two weeks' time was

granted on 25.10.2021, the office objections are not complied.

Hence, the appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

SN