Mr Ken Reuben Menezes vs Mrs Jayavalli Nair
2023 Latest Caselaw 1930 Kant

                                               -1-
                                                         RSA No. 1131 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 17TH DAY OF MARCH, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 1131 OF 2017 (RES)

                   BETWEEN:

                   1.    MR. KEN REUBEN MENEZES
                         S/O JOHN CYRIL MARIAN MENEZES
                         AGED 35 YEARS
                         R/AT JONSARK M.C.ROAD
                         MOODABIDRI-574 197.
                                                               ...APPELLANT

                                (BY SRI. GAURAV G.K., ADVOCATE)
                   AND:

                   1.    MRS. JAYAVALLI NAIR
                         W/O LATE SIVSANKAR NAIR
                         AGED ABOUT 65 YEARS
                         R/AT 206-SEEKO APTS
Digitally signed
                         BUTTO LANE
by SHARANYA T            MANGALURU-575 002.
Location: HIGH                                               ...RESPONDENT
COURT OF
KARNATAKA
                             (BY SRI. B.L.ACHARYA FOR C/R, ADVOCATE)

                        THIS RSA IS FILED UNDER SEC.100 R/W ORDER XLII OF
                   CPC., 1908 AGAINST THE JUDGMENT AND DECREE DATED
                   06.03.2017 PASSED IN RA NO.179/2015 ON THE FILE OF THE
                   PRINCIPAL SENIOR CIVIL JUDGE AND CJM, MANGALURU, D.K.,
                   DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
                   AND DECREE DATED 30.06.2015 PASSED IN OS NO.379/2015
                   ON THE FILE OF THE PRL. CIVIL JUDGE AND JMFC.,
                   MANGALURU.
                                -2-
                                         RSA No. 1131 of 2017




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

                             ORDER

The learned counsel for the appellant is absent.

2. This appeal is filed in the year 2017. The matter

was admitted on 26.04.2018. While admitting the appeal

twelve weeks time was given to file the paper book, the same

has not been done. Thereafter, the matter listed twice before

this Court. In spite of it, the paper book was not filed.

However, in the ends of justice, again two weeks time was

granted on 03.03.2023 to file the paper book. Till today, the

paper-book is not filed.

3. Hence, the appeal is dismissed for non-filing of

paper-book.

Sd/-

JUDGE

CP