Smt Venkatamma vs Sri Siddartha Education Society
2023 Latest Caselaw 1932 Kant

                                                 -1-
                                                        RSA No. 913 of 2019




                        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. 913 OF 2019 (DEC/INJ)

                   BETWEEN:

                         SMT. VENKATAMMA
                         SINCE DEAD BY HER LRS

                   1.    THIMMARAJU
                         S/O GOVINDAPPA
                         AGED ABOUT 43 YEARS

                   2.    NAGARAJU
                         S/O GOVINDAPPA
                         AGED ABOUT 41 YEARS

                         BOTH ARE RESIDING AT
                         BOORKANA HATTI, MADHUGIRI TALUK
                         TUMAKURU DISTRICT-567 781.
                                                           ...APPELLANTS
Digitally signed
by SHARANYA T
Location: HIGH                 (BY SRI. S.A.SUDHINDRA, ADVOCATE)
COURT OF           AND:
KARNATAKA

                   1.    SRI SIDDARTHA EDUCATION SOCIETY
                         SIDDARTHA NAGAR
                         B.H. ROAD, TUMAKURU
                         REP. BY ITS SECRETARY-572 101.

                   2.    SRI. SIDDARTHA RESIDENTIAL HIGH SCHOOL
                         MADHUGIRI TOWN
                         TUMAKURU DISTRICT
                         REP. BY ITS PRESIDENT-572 101.
                                                            ...RESPONDENTS
                               -2-
                                          RSA No. 913 of 2019




      THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 21.12.2018 PASSED IN
RA NO.302/2007 ON THE FILE OF THE 4TH ADDL. DISTRICT
AND SESSIONS JUDGE, MADHUGIRI, ALLOWING THE APPEAL
AND SETTING ASIDE THE JUDGMENT AND DECREE DATED
05.07.2007 PASSED IN OS NO.46/1992 ON THE FILE OF THE
CIVIL JUDGE (SR.DN) AND JMFC, MADHURGIRI.

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

                            ORDER

The learned counsel appearing for the appellants submits

that he has not complied with the office objections and also not

paid the cost.

Hence, the appeal is dismissed for non-compliance of

office objections and non-payment of cost.

Sd/-

JUDGE

CP