Smt. Lakshmamma vs Smt. Lakshmamma
2023 Latest Caselaw 1703 Kant

                                            -1-
                                                     RSA No. 2100 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 3RD DAY OF MARCH, 2023

                                          BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.2100 OF 2017

                   BETWEEN:

                   1.    SMT. LAKSHMAMMA
                         W/O LATE NARAYANASWAMY
                         AGED ABOUT 64 YEARS

                   2.    SRI MAHESH KUMAR
                         S/O LATE NARAYANASWAMY
                         AGED ABOUT 45 YEARS

                   3.    SRI VIJAY KUMAR
                         W/O LATE NARAYANASWAMY
                         AGED ABOUT 57 YEARS

Digitally signed         ALL ARE R/O HONNAGHATTA
by SHARANYA T            KASABA HOBLI-561203
Location: HIGH
COURT OF                 DODDABALLAPURA TALUK
KARNATAKA
                   4.    SMT. JAYAMMA
                         W/O HANUME GOWDA
                         AGED ABOUT 50 YEARS
                         R/AT CHANNAHALLI VILLAGE
                         DODDABELAVANAGALA HOBLI
                         DODDABALLAPUR - 561203

                                                           ...APPELLANTS
                   (BY SRI SWAMY SHIVA PRAKASH H,
                    ADVOCATE [ABSENT])
                            -2-
                                  RSA No. 2100 of 2017




AND:

SMT. LAKSHMAMMA
W/O MUNISHAMAPPA @ MOTAPPA
AGED ABOUT 75 YEARS
R/O NAGASHETTYHALLI
RMS POST, YELAHANKA HOBLI
RMV 2ND STAGE
BANGALORE-94

PRESENTLY R/AT NO.22/6
PARVATHIPURA
NAGADARANAHALLI ROAD
ADIGANAHALLI-560064
BENGALURU NORTH TQ.

                                       ...RESPONDENT

(BY SRI G B NANDISH GOWDA, ADVOCATE FOR C/R)



       THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 07.08.2017
PASSED IN R.A.NO.5/2009 ON THE FILE OF THE IV
ADDITIONAL      DISTRICT    AND   SESSIONS     JUDGE,
DODDABALLAPURA AND ETC.



       THIS R.S.A. COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                              -3-
                                       RSA No. 2100 of 2017




                       JUDGMENT

This Court vide order dated 20.06.2022 finally

four weeks' time was granted to file the paper book and

also made it clear that if paper book is not filed within four

weeks, the appellants would be liable to pay cost of

Rs.4,000/-.

2. Today, the matter is listed for non-filing of

paper book and also non-payment of cost as per the order

dated 20.06.2022. Hence, it discloses that the counsel for

the appellants is not interested to file paper book and to

pay the cost as per the order of this Court.. Hence, the

appeal is dismissed.

Sd/-

JUDGE

SN