D. M. Udayakumar vs Sree. T. Mudligiriyappa
2023 Latest Caselaw 1780 Kant

                                               -1-
                                                        RSA No. 962 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 10TH DAY OF MARCH, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO. 962 OF 2019

                   BETWEEN:

                   1.    D.M.UDAYAKUMAR
                         S/O. T.MUDLAGIRIYAPPA,
                         AGED ABOUT 38 YEARS,
                         R/AT DOGGANAHALLI VILLAGE,
                         CHANNARAYANADURGA HOBLI
                         KORATAGERE TALUK,
                         PIN NO. - 572 129
                         TUMKUR DISTRICT.
                                                                 ...APPELLANT

                                  (BY SRI KAMARAJU., ADVOCATE)

                   AND:

                   1.     SREE. T. MUDLIGIRIYAPPA
Digitally signed
by SHARANYA T             DEAD BY HIS LRS
Location: HIGH
COURT OF
KARNATAKA          1(a) SMT. KENCHAMMA
                        W/O. LATE T.MUDLIGIRIYAPPA
                        AGED ABOUT 72 YEARS,
                        R/A DOGGANAHALLI VILLAGE,
                        CHANNARAYANADURGA HOBLI
                        KORATAGERE TALUK - 572 129
                        TUMKUR DISTRICT.

                   2.     S. GANGADHARAPPA
                          S/O. SANNA SIDDAPPA,
                          AGED ABOUT 44 YEARS,
                          R/A. DOGGANAHALLI VILLAGE,
                          CHANNARAYANADURGA HOBLI
                                -2-
                                           RSA No. 962 of 2019




      KORATAGERE TALUK
      PIN NO. - 572 129
      TUMKUR DISTRICT.
                                                ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
PRAYING TO SET ASIDE/REVERSE THE JUDGMENT AND
DECREE DATED 02.02.2019 PASSED BY THE IV ADDITIONAL
DISTRICT AND SESSION JUDGE IN R.A.NO.5036/2018 (OLD
NO.120/2006) WHEREBY THE JUDGMENT AND DECREE DATED
25.07.2006 PASSED BY THE CIVIL JUDGE AND JMFC,
KORATAGERE IN O.S.NO.30/2003, DECREED THE SUIT OF THE
PLAINTIFF.

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

                            ORDER

This Court, vide order dated 24.02.2023, in the ends of

justice, granted two weeks time to comply with the office

objections, on payment of cost of Rs.1,000/-. But, the cost is

paid and none of the office objections are complied with.

Hence, the appeal is dismissed for non-compliance of

office objections, in view of the peremptory order.

Sd/-

JUDGE

ST