Smt.Nagamma vs Sri N. Nanjappa
2023 Latest Caselaw 2053 Kant

                                             -1-
                                                        RSA No. 213 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 28TH DAY OF MARCH, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO.213 OF 2022 (INJ)



                   BETWEEN:

                   SMT. NAGAMMA
                   AGED ABOUT 60 YEARS
                   W/O SRI KADIRAPPA (LATE)
                   R/O KUDUVATHI VILLAGE
                   NANDI HOBLI
                   CHICKBALLAPUR TALUK
                   CHICKBALLAPUR DISTRICT


                                                              ...APPELLANT
Digitally signed
by SHARANYA T
Location: HIGH     (BY SRI VENKATARAMA REDDY V, ADVOCATE [ABSENT])
COURT OF
KARNATAKA

                   AND:

                   1.    SRI N NANJAPPA
                         AGED ABOUT 64 YEARS
                         S/O SRI N NARAYANAPPA (LATE)
                         R/AT NO.72, N N FARM
                         GEDDLAHALLI VILLAGE
                         BANGALORE-560094
                           -2-
                                   RSA No. 213 of 2022




2.   SRI K N VISHWANATH
     AGED ABOUT 60 YEARS
     S/O LATE NARASIMHAIAH

3.   SRI K N RAJANNA
     AGED ABOUT 56 YEARS
     S/O LATE NARASIMHAIAH

     RESPONDENT 2 & 3 ARE
     R/OF KUDUVATHI VILLAGE
     NANDI HOBLI
     CHICKBALLAPUR TALUK
     CHICKBALLAPUR DISTRICT

                                      ...RESPONDENTS



     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC

AGAINST THE JUDGMENT AND DECREE DATED 09.09.2020

PASSED IN R.A.NO.3/2020 ON THE FILE OF THE II

ADDITIONAL    SENIOR     CIVIL   JUDGE   AND    JMFC,

CHICKBALLAPUR AND ETC.


     THIS R.S.A. COMING ON FOR ORDERS THIS DAY,

THE COURT DELIVERED THE FOLLOWING:
                              -3-
                                        RSA No. 213 of 2022




                         ORDER

This Court vide order dated 17.02.2023 granted two

weeks time to comply with the office objections raised on

legal representative application on 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 listed for

dismissal. Though cost is imposed to comply with the

office objections, only cost is paid and not complied the

office objections. Hence, in view of peremptory order

dated 17.02.2023, the appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

SN