Sri S V Venkatesh vs Sri V Venkatesh
2023 Latest Caselaw 6916 Kant

                                               -1-
                                                            NC: 2023:KHC:35678
                                                            RSA No. 60 of 2021




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 3RD DAY OF OCTOBER, 2023

                                              BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.60 OF 2021 (MOR)

                   BETWEEN:

                   SRI S V VENKATESH
                   AGED ABOUT 61 YEARS
                   S/O SRI VENAKTARAMANA SHETTY (LATE)
                   R/O SHANUMANGALA VILLAGE
                   BIDADI HOBLI, RAMANAGARA TALUK
                   RAMANAGARA DISTRICT-562 109
                                                                  ...APPELLANT

                   (BY SRI VARUN P & SRI MUKESH K V, ADVOCATE [ABSENT])
                   AND:

                   1.   SRI V VENKATESH
                        AGED ABOUT 46 YEARS
Digitally signed        S/O SRI VENAKTASHAMAPPA (LATE)
by SHARANYA T
Location: HIGH     2.   SRI ABHINANDAN
COURT OF
KARNATAKA               AGED ABOUT 23 YEARS
                        S/O SRI VENKATESH

                   3.   SMT. ANUSHA
                        AGED ABOUT 20 YEARS
                        D/O SRI VENAKATESH V
                        ALL ARE R/OF ANDARLAHALLI VILLAGE
                        NANDI HOBLI, CHICKBALLAPUR TALUK
                        CHICKBALLAPUR DISTRICT-562 103

                        ALSO RESIDING AT
                        NAYANAHALLI VILLAGE
                                -2-
                                              NC: 2023:KHC:35678
                                             RSA No. 60 of 2021




     NANDI HOBLI
     CHICKBALLAPUR TALUK
     CHICKBALLAPUR DISTRICT -562 103
                                                 ...RESPONDENTS

     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 17.02.2020 PASSED IN
RA NO.73/2015 ON THE FILE OF THE II ADDL. SENIOR CIVIL
JUDGE AND JMFC., AT CHICKBALLAPUR AND ETC.

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

The counsel for the appellant is absent. This Court,

on 21.09.2023, at the request of the counsel for the appellant,

granted time of one week to comply with the office objections

and also made it clear that if office objections are not complied

within one week, the appeal will be dismissed on the next date

of hearing. Inspite of the said order, till date, office objections

are not complied and the counsel for the appellant also not

present before the Court. Hence, the appeal is dismissed for

non-compliance of office objections as ordered earlier.

Sd/-

JUDGE

SN