Sri.K.S.Srikantha vs Sri.K.A.Saikumar
2023 Latest Caselaw 1913 Kant

                                           -1-
                                                      RSA No. 830 of 2009




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 16TH DAY OF MARCH, 2023

                                      BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                REGULAR SECOND APPEAL NO. 830 OF 2009 (INJ)
            BETWEEN:
            SRI. K.S.SRIKANTHA
            S/O SRINIVASA BHATTA,
            AGED ABOUT 33 YEARS,
            AGRICULTURIST,
            RESIDENT OF KONDUGULI,
            KESAVE VILLAGE,
            KOPPA TALUK,
            CHICKMAGALUR DISTRICT-577126.
                                                               ...APPELLANT
            (BY SRI. B.M. KRISHNA BHAT, ADVOCATE (ABSENT))

            AND:
            SRI. K.A.SAIKUMAR
            S/O ANANTHA BHATTA
            AGED ABOUT 45 YEARS,
            AGRICULTURIST,
            RESIDENT OF KONDAGULI,
Digitally
signed by   KESAVE VILLAGE,
SUMA        KOPPA TALUK,
Location:   CHICKMAGALUR DISTRICT-577126.
HIGH                                                         ...RESPONDENT
COURT OF
KARNATAKA   (BY SRI. PRADEEP NAIK K., ADVOCATE)

                   THIS RSA IS FILED UNDER SECTION 100 OF THE CODE OF
            CIVIL PROCEDURE, 1908 AGAINST THE JUDGMENT AND DECREE
            DATED 16.04.2009 PASSED IN R.A.NO.103/2008 ON THE FILE OF
            THE CIVIL JUDGE (SR.DN) CHIKMAGALUR, DISMISSED THE APPEAL
            CONFIRMING    THE   JUDGMENT   AND    DECREE   DATED   20.6.2008
            PASSED IN O.S.NO.26/2006 ON THE FILE OF THE CIVIL JUDGE
            (JR.DN.) KOPPA.
                                 -2-
                                            RSA No. 830 of 2009




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

                           JUDGMENT

There is no representation for the appellant though listing

of this appeal was intimated well in advance on 13.03.2023.

In that view of the matter, this appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

PMR