Sunday, 10, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sri Subramani vs Smt Ganganna
2023 Latest Caselaw 971 Kant

Citation : 2023 Latest Caselaw 971 Kant
Judgement Date : 16 January, 2023

Karnataka High Court
Sri Subramani vs Smt Ganganna on 16 January, 2023
Bench: H.P.Sandesh
                             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.1268/2018 (SP)


BETWEEN

SRI SUBRAMANI
S/O MUNIRAJANNA
AGED ABOUT 44 YEARS
R/AT NAGANAHALLI VILLAGE
YELAHANKA HOBLI
BANGALORE-560097
REP BY ITS GPA HOLDER
M.E.PILLAPPA
S/O LATE ERAPPA
AGED ABOUT 68 YEARS
R/AT NO.32,1ST MAIN
CHAMUNDESHWARI LAYOUT
DODDABOMMASANDRA
BANGALORE-560097

                                            ...APPELLANT

(BY SRI C M DESAI, ADVOCATE)


AND

1 . SMT GANGANNA
    W/O LATE THIMMARAYAPPA
    AGED ABOUT 67 YEARS
                             2



2 . SMT GANGAMMA
    W/O GANGANNA
    AGED ABOUT 59 YEARS

3 . SRI ESHWARAPPA
    S/O GANGANNA
    AGED ABOUT 39 YEARS

4 . SMT. PREMA
    D/O GANGANNA
    W/O CHANDRASHEKARAIAH

   ALL ARE R/AT NAGARUR VILLAGE
   DASANAPURA HOBLI
   BANGALORE NORTH TALUK
   BANGALORE URBAN DIST

                                            ... RESPONDENTS


    THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC

AGAINST THE JUDGMENT AND DECREE DATED 16.12.2017

PASSED   IN   R.A.NO.103/2014   ON   THE   FILE   OF   THE   IX

ADDITIONAL DISTRICT AND SESSIONS JUDGE, BENGALURU

RURAL DISTRICT, BENGALURU AND ETC.


    THIS R.S.A. COMING ON FOR ORDERS THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                               3




                       JUDGMENT

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

order dated 27.10.2021 granted three weeks' time to comply

with the office objections and also made it clear that failing

which, list this matter for dismissal. Even though three weeks'

time was granted on 27.10.2021, the office objections are not

complied. Hence, the appeal is dismissed for non-compliance of

office objections.

Sd/-

JUDGE

SN

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter