Syed Ameer vs Smt. Ameenajaan
2023 Latest Caselaw 972 Kant

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        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.1236/2018 (INJ)

BETWEEN

      SYED AMEER
      S/O LATE SYED JALAL SAAB
      AGED ABOUT 60 YEARS
      R/O D NO. 2217 WARD NO.27
      PHOOL SHAH MOHALLA
      KOLAR

                                               ...APPELLANT
(BY SRI K MANIK PRABHU, ADVOCATE)

AND

       SMT. AMEENAJAAN
       W/O LATE ABDUL SATTAR
       SINCE DECEASED BY LRS
(A)    JAMEELA JAAN
       W/O SYED KHALEEL
       D/O ABDUL SATTAR
       AGED ABOUT 56 YEARS
       R/O WARD NO.27
       PHOOLSHA MOHALLA KOLAR

(B)    KAUSAR JAAN
       W/O FAYAZ AHMED
       AGED ABOUT 51 YEARS
       NOOR NAGAR KOLAR
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(C)   MAQSOODA JAN
      W/O SYED FAYAZ
      AGED ABOUT 48 YEARS
      R/O SHANTHI NAGAR KOLAR

(D)   SHAZAMA
      AGED ABOUT 46 YEARS

(E)   MUJEEBAJAN
      AGED ABOUT 43 YEARS

(F)   RAQEEBUNNISA
      AGED ABOUT 41 YEARS

(G)   AHMADIJAN
      AGED ABOUT 39 YEARS

      ALL ARE DAUGHTERS OF LATE ABDUL SATTAR
      RESIDENTS OF PHOOLSHA MOHALLA, KOLAR

(H)   SHAIK MUNNAVAR AHMED
      S/O LATE ABDUL SATTAR
      AGED ABOUT 61 YEARS
      R/O NO.65, 3RD CROSS
      B M LAYOUT, VENKATESHPURA
      NEAR MACKA MASJID, VINOBA NAGAR
      ARABIC COLLEGE MAIN ROAD
      BENGALURU-560045
                                        ... RESPONDENTS


     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 13.03.2018
PASSED IN R.A.NO.8/2017 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE, KOLAR AND ETC.

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

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

order dated 13.04.2022 granted four weeks' time to comply with

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

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

granted on 13.04.2022, the office objections are not complied.

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

objections.

Sd/-

JUDGE

SN