Amasemadashetty vs Srinivasa
2023 Latest Caselaw 1861 Kant

                                              -1-
                                                       RSA No. 1863 of 2017




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 14TH DAY OF MARCH, 2023

                                            BEFORE

                              THE HON'BLE MR JUSTICE H.P.SANDESH

                          REGULAR SECOND APPEAL NO.1863 OF 2017 (INJ)

                   BETWEEN:

                   AMASEMADASHETTY,
                   S/O LATE MARISHETTY,
                   AGED ABOUT 63 YEARS,
                   R/A HOSAKOTE VILLAGE,
                   CHIKKAIHNA CHATHRA HOBLI,
                   NANJANGUD TALUK,
                   MYSURU DISTRICT-571301.
                                                              ...APPELLANT

                               (BY SRI MANJUNATH N.D., ADVOCATE)

                   AND:

                   SRINIVASA,
                   S/O LATE B.C. PAPANNA,
Digitally signed
by SHARANYA T      AGED ABOUT 50 YEARS,
Location: HIGH     R/A NO.2105/A, THURABALLA GALLI,
COURT OF
KARNATAKA          MANDI MOHALLA,
                   MYSURU CITY-570001.
                                                            ...RESPONDENT

                        THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 18.01.2017
                   PASSED IN R.A.NO.26/2015 ON THE FILE OF THE SENIOR
                   CIVIL JUDGE AND JMFC, NANJANGUD, ALLOWING THE
                   APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
                   DATED 25.04.2015 PASSED IN OS NO.602/2012 ON THE FILE
                   OF THE I ADDL. CIVIL JUDGE AND JMFC, NANJANGUD.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
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                                       RSA No. 1863 of 2017




                        JUDGMENT

The order sheet dated 24.06.2019, reveals that

there was no representation for the appellant. Finally,

ten days time was granted to do the needful, failing

which, the appeal shall stand dismissed. Inspite of it, till

date not furnished P.F. to issue notice against the

respondent. Hence, the appeal is dismissed in terms of

the order dated 24.06.2019.

Sd/-

JUDGE

MD