Seethamma vs Smt Vinodamma
2023 Latest Caselaw 1810 Kant

                                               -1-
                                                       RSA No. 1132 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 13TH DAY OF MARCH, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.1132 OF 2019 (POS)



                   BETWEEN:

                   1.    SEETHAMMA
                         W/O LATE RAJE GOWDA
                         AGE 79 YEARS

                   2.    MAHESH
                         S/O LATE RAJE GOWDA
                         AGE 60 YEARS
Digitally signed
by SHARANYA T      3.    MANJE GOWDA
Location: HIGH
COURT OF                 S/O LATE RAJE GOWDA
KARNATAKA
                         AGE 55 YEARS

                         ALL ARE R/O ANEKERE VILLAGE
                         DANDIGANAHALLI HOBLI
                         CHANNARAYAPATNA TALUK
                         HASAN DISTRICT.


                                                             ...APPELLANTS

                   (BY SRI NARENDRA GOWDA, ADVOCATE [ABSENT])
                             -2-
                                      RSA No. 1132 of 2019




AND:

SMT VINODAMMA
D/O LATE RAJE GOWDA
W/O RAJE GOWDA
AGED ABOUT 65 YEARS
R/O MAVANOORU VILLAGE
HALEKOTE HOBLI
HOLENARASIPURA TALUK
HASSAN DISTRICT


                                           ...RESPONDENT


       THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 12.10.2018
PASSED IN R.A.NO.45/2017 ON THE FILE OF THE SENIOR
CIVIL JUDGE, CHANNARAYAPATNA AND ETC.


       THIS R.S.A. COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:



                       ORDER

This Court vide order dated 27.02.2023 taken note

that this appeal was filed in the year 2019 but till date

office objections are not complied with and in the ends of

justice, time of two weeks was granted to comply with the

office objections on payment of cost of Rs.1,000/-.

RSA No. 1132 of 2019

2. Today, again, the matter is listed for non-

compliance of office objections for third time and non-

payment of cost and the counsel for the appellants is also

not appeared in the morning session as well as in the

afternoon session. Hence, it appears that the counsel for

the appellants is not interested in pursuing the matter.

Accordingly, the appeal is dismissed for non-payment of

cost as well as non-compliance of office objections.

Sd/-

JUDGE

SN