S.V. Venkataswamy Reddy S/O Late ... vs Ramakka W/O Narayana Reddy
2023 Latest Caselaw 2877 Kant

                                                -1-
                                                          RSA No. 1099 of 2010




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 5TH DAY OF JUNE, 2023

                                             BEFORE
                       THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                        REGULAR SECOND APPEAL NO. 1099 OF 2010 (PAR)


                      BETWEEN:

                         S.V VENKATASWAMY REDDY,
                         S/O LATE VENKATARAMANAPPA,
                         AGED ABOUT 63 YEARS,
                         RESIDENT OF SULIKUNTE VILLAGE,
                         VARTHUR HOBLI,
                         BENGALURU EAST TALUK,
                         BENGALURU URBAN DISTIRCT,

                                                                  ...APPELLANT
                      (BY SRI SACHIN V R, ADVOCATE)

                      AND:
                      1.   RAMAKKA,
Digitally signed by        W/o NARAYANA REDDY,
LAKSHMINARAYANA
MURTHY RAJASHRI            D/o LATE VENKATARAMANAPPA,
Location: HIGH
COURT OF
KARNATAKA
                           SINCE DEAD BY HER LRs

                      1(a) CHANDRA REDDY,
                           S/o NARAYANA REDDY,
                           AGED ABOUT 52 YEARS,
                           ANEKAL TALUK, MUTTANAHALLY VILLAGE,
                           BENGALURU - 562 106.
                           BENGALURU RURAL.

                      1(b) RAJU REDDY,
                           S/o NARYANA REDDY,
                           AGED ABOUT 43 YEARS,
                           ANEKAL TALUK, MUTTANAHALLY VILLAGE,
                                -2-
                                     RSA No. 1099 of 2010




        BENGALURU - 562 106.

[   1(c) INDIRAMMA,
         D/o NARYANA REDDY,
         AGED ABOUT 43 YEARS,
         ANEKAL TALUK,
         MUTTANAHALLY VILLAGE,
         BENGALURU - 562 106.


1(d) SHYLA,
     D/o NARAYANA REDDY,
     AGED ABOUT 43 YEARS,
     ANEKAL TALUK,
     MUTTANAHALLY VILLAGE,
     BENGALURU - 562 106.

2.      CHINNAMMA,
        D/o LATE VENKATARAMANAPPA,
        AGED ABOUT 47 YEARS,
        R/A VALEPURA VILLAGE,
        VARTHUR HOBLI,
        BANGALURU EAST TALUK
        BENGALURU URBAN DIST.

3.      CHIKKAKULLAMMA,
        D/o LATE VENKATARAMANAPPA,
        AGED ABOUT 45 YEARS,
        R/A SULIKUNTE VILLAGE,
        VARTHUR HOBLI,
        BENGALURU EAST TALUK,
        BENGALURU URBAN DIST.

4.      SUNKAMMA,
        W/o RAMACHANDRA REDDY,
        D/o LATE VENKATARAMANAPPA,
        AGED ABOUT 63 YEARS,
        R/A SULIKUNTE VILLAGE,
        VARTHUR HOBLI,
        BENGALURU EAST TALUK,
                            -3-
                                    RSA No. 1099 of 2010




     BENGALURU URBAN DIST.



5.   SAVITRAMMA,
     W/o RAVINDRA REDDY,

     SINCE DEAD BY HER LRs

5(a) SRI MANIKANTA.R
     S/o SAVITHRAMMA AND RAVINDRAREDDY,
     AGED ABOUT 34 YEARS,
     RESIDING AT DOMMASANDRA VILLAGE,
     SARJAPURA HOBLI, DOMMASANDRA POST,
     ANEKAL TALUK,
     BENGALURU - 560 125.

6.   RAMAKKA,
     W/o LATE VENKATARAMANAPPA,
     AGED ABOUT 67 YEARS,
     R/A SULIKUNTE VILLAGE,
     VARTHUR HOBLI,
     BENGALURU EAST TALUK - 560 087.
     BENGALURU URBAN DIST.
                                         ...RESPONDENTS

(BY SRI. V ANAND, ADVOCATE FOR R1 TO R6, R1(A TO D) AND
R5(A))

      THIS RSA IS FILED U/S 100 OF CPC AGAINST THE
JUDGMENT AND DECREE DATED 31.07.2009 PASSED IN
RA.NO.42/2003 ON THE FILE OF THE PRESIDING OFFICER,
FAST TRACK COURT-III, BENGALURU RURAL DISTRICT,
BANGALORE, DISMISSING THE APPEAL CONFIRMING THE
JUDGMENT AND DECREE DATED 30.05.2003 PASSED IN
OS.NO.483/97 ON THE FILE OF THE I ADDL. CIVIL JUDGE (SR.
DN.), BENGALURU RURAL DISTRICT, BENGALURU AND ETC.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
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                                      RSA No. 1099 of 2010




                         JUDGMENT

Learned counsel for respondent Nos.1 to 6 is

present.

Learned counsel for the appellant is not present.

There is no representation on the appellant's side. On the

previous date ie., on 31.05.2023 also, there was no

representation on the appellant's side.

It appears that the appellant is not interested in

prosecuting the appeal. Hence, the appeal is dismissed

for default.

Sd/-

JUDGE

GH