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Smt Narasamma vs Smt Gangamma Since Deceased By Her ...
2023 Latest Caselaw 3746 Kant

Citation : 2023 Latest Caselaw 3746 Kant
Judgement Date : 27 June, 2023

Karnataka High Court
Smt Narasamma vs Smt Gangamma Since Deceased By Her ... on 27 June, 2023
Bench: Shivashankar Amarannavar
                                                  -1-
                                                        NC: 2023:KHC:22236
                                                           RSA No. 1405 of 2014




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 27TH DAY OF JUNE, 2023

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                           REGULAR SECOND APPEAL NO. 1405 OF 2014 (SP)
                      BETWEEN:

                            SMT. NARASAMMA
                            W/O GANGAPPA
                            AGED ABOUT 49 YEARS
                            OCC: HOUSE WIFE
                            R/O CHANDANADURU VILLAGE
                            KASABA HOBLI
                            GOWRIBIDANUR TALUK
                            CHIKKABALLAPUR DISTRICT - 576 201.
                                                                 ...APPELLANT
                      (BY SRI SANDHYA U PRABHU, ADVOCATE - ABSENT)

                      AND:

                            SMT. GANGAMMA
                            SINCE DECEASED BY HER LRs
Digitally signed by
LAKSHMINARAYANA       1.    SMT.D. PUTTAMMA
MURTHY RAJASHRI
                            W/O LATE BUDAJAPPA
Location: HIGH
COURT OF                    AGE: MAJOR
KARNATAKA
                            R/O KONATAPALLI VILLAGE
                            NEAR PALSAMUNDRAM
                            PENAKONDA TALUK
                            STATE OF ANDRAPRADESH - 650 001.

                      2.    SMT. JAYAMMA
                            D/O NAGAPPA
                            AGE: MAJOR
                            R/O CHANDANADURU VILLAGE
                            KASABA HOBLI, GOWRIBIDANUR TALUK
                            CHIKKABALLAPUR DISTRICT - 576 201.
                           -2-
                                 NC: 2023:KHC:22236
                                    RSA No. 1405 of 2014




3.   ASWATHAPPA
     S/O LATE NARASIMHAPPA
     AGE: MAJOR
     R/O CHANDANADURU VILLAGE
     KASABA HOBLI, GOWRIBIDANUR TALUK
     CHIKKABALLAPUR DISTRICT - 576 201.

4.   MAHADEVAPPA
     S/O NANJAPPA
     AGE: MAJOR
     R/O CHANDANADURU VILLAGE
     KASABA HOBLI, GOWRIBIDANUR TALUK
     CHIKKABALLAPUR DISTRICT - 576 201.
                                          ...RESPONDENTS
(BY SRI DHARMAPAL AND SRI LEELESH KUMAR, ADVOCATES
 FOR R4. R1, R3 ARE SERVED, V/O DATED 27.02.2019
 SERVICE TO R2 IS H/S)

     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 26.06.2014 PASSED IN
R.A NO.73/2005 ON THE FILE OF THE ADDITIONAL DISTRICT
AND SESSIONS JUDGE, CHICKBALLAPUR, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 03.01.2005 PASSED IN O.S No.339/1995 ON THE FILE
OF THE PRINCIPAL CIVIL JUDGE (JR.DVN.) AND JMFC.,
GOWRIBIDANUR.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                      JUDGMENT

1. None appears for the appellant, even though the

matter was taken up for the second time in the afternoon

session.

NC: 2023:KHC:22236 RSA No. 1405 of 2014

2. It appears that the appellant is not interested in

prosecuting the appeal. Hence, the appeal is dismissed

for non prosecution.

Sd/-

JUDGE

GH

 
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