Sri Shambaiah vs Sri Mahadevappa
2023 Latest Caselaw 973 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.1228/2018 (PAR)

BETWEEN:

1.   SRI SHAMBAIAH
     S/O LATE. MADAPPA,
     AGED ABOUT 70 YEARS

2.   SRI PUTTANNA
     S/O LATE MADAPPA,
     AGED ABOUT 66 YEARS

3.   SRI. BASAPPA
     S/O. LATE. MADAPPA,
     SINCE DEAD BY HIS LRS,

4.   MALLIGAMMA,
     W/O. LATE. BASAPPA,
     AGED ABOUT 45 YEARS,

5.   RAVICHANDRA
     S/O. LATE. BASAPPA,
     AGED ABOUT 28 YEARS

6.   VIKARM B.
     S/O. LATE. BASAPPA,
     AGED ABOUT 25 YEARS

7.   SRI. LAINGANNA @ DIGGANNA
     S/O. LATE. MADAPPA,
     AGED ABOUT 60 YEARS
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       ALL ARE RESIDING AT:
       LALITADRIPURA VILLAGE,
       MYSURU TALUK.                    ... APPELLANTS

[BY SRI SUNDAR RAM S.R., ADVOCATE]

AND:

1.     SRI MAHADEVAPPA
       S/O. LATE. MADAPPA,
       AGED ABOUT 72 YEARS
       RESIDING AT: DARIPURA VILLAGE,
       JAYAPURA HOBLI,
       MYSURU TALUK.

2.     SMT. KATANAMMA
       W/O. CHIKKANNA,
       AGED ABOUT 68 YEARS
       RESIDING AT:
       DEVALAPURA VILLAGE,
       MYSURU TALUK.

3.     THE SPECIAL LAND ACQUISITION OFFICER
       MYSURU URBAN
       DEVELOPMENT AUTHORIYT,
       JLB ROAD, MYSURU.                  ... RESPONDENTS

     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 31.01.2018
PASSED IN R.A.NO.344/2013 ON THE FILE OF THE II
ADDITIONAL DISTRICT JUDGE, MYSURU, DISMISSING THE
APPEAL AND MODIFYING THE JUDGMENT AND DECREE DATED
01.07.2013 PASSED IN O.S.NO.999/2006 ON THE FILE OF THE
IV ADDITIONAL SENIOR CIVIL JUDGE, MYSURU 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 26.10.2021 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 26.10.2021, the office objections are not complied.

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

objections.

Sd/-

JUDGE

SN