Smt. Hafizabi vs Smt Bibijan
2023 Latest Caselaw 1973 Kant

                                              -1-
                                                        RSA No. 207 of 2022




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 23RD DAY OF MARCH, 2023

                                            BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.207 OF 2022 (PAR)

                   BETWEEN:

                   SMT. HAFIZABI
                   W/O PYAREJAN
                   AGED ABOUT 58 YEARS
                   R/O SUNNICHOWK
                   BEHIND BASADI GUDI
                   ARSIKERE TOWN, ARSIKERE TALUK
                   HASSAN DISTRICT-573202
                                                                ...APPELLANT
                   (BY SRI ANGADI SOMASHEKAR
                   CHANNABASAPPA, ADVOCATE)
                   AND:

                   SMT. BIBIJAN
Digitally signed   W/O AHMED SHARIEFF
by SHARANYA T      AGED ABOUT 65 YEARS
Location: HIGH     R/O PENSION MOHALLA
COURT OF
KARNATAKA          NEAR SHAHI MASJID
                   HASSAN-573201
                                                              ...RESPONDENT
                   (BY SRI GURURAJR, ADVOCATE)


                         THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
                   AGAINST THE JUDGMENT AND DECREE DATED 08.10.2021
                   PASSED IN R.A.NO.118/2017 ON THE FILE OF THE SENIOR
                   CIVIL JUDGE AND JMFC, ARSIKERE AND ETC.

                       THIS R.S.A. COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                -2-
                                           RSA No. 207 of 2022




                          ORDER

This appeal is filed in the year 2022. When the matter

was listed before the Court on 03.02.2022, three weeks' time

was granted to comply with the office objections. But, once

again, the matter was listed before the Court on 09.03.2023 for

the same stage. On that day, the counsel for the appellant was

absent. However, in the ends of justice, two weeks' time was

granted to comply with the office objections on payment of cost

of Rs.1,000/- and also made it clear that if office objections are

not complied within the stipulated time, the appeal will be

dismissed on the next date of hearing. Today, the learned

counsel for the appellant seeks time but he has not complied

with the office objections and also not paid the cost. Hence,

the counsel has not made any grounds to grant further time.

Thus, in view of the peremptory order dated 09.03.2023 the

appeal is dismissed for non-compliance of office objections.

Sd/-

JUDGE

SN