Narasimha Murthy vs Suresh Chandra Guptha
2023 Latest Caselaw 6973 Kant

                                               -1-
                                                            NC: 2023:KHC:35844
                                                         RSA No. 1965 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 4TH DAY OF OCTOBER, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 1965 OF 2021 (SP)

                   BETWEEN:

                   1.    NARASIMHA MURTHY
                         S/O LATE POOJAPPA,
                         AGED ABOUT 53 YEARS

                   2.    MUNIRAJU
                         S/O LATE POOJAPPA,
                         AGED ABOUT 42 YEARS

                         BOTH THE APPELLANTS ARE
                         RESIDING AT KUDUWATHI VILLAGE,
                         NANDU HOBLI, CHIKKABALLAPURA TALUK,
                         CHIKKABALLAPURA DISTRICT-561 203.
                                                                  ...APPELLANTS

                                 (BY SRI NAVEEN J.N., ADVOCATE)
Digitally signed
by SHARANYA T      AND:
Location: HIGH
COURT OF
KARNATAKA                SURESH CHANDRA GUPTHA
                         S/O. T.C. GUPTHA,
                         SINCE DEAD BY HIS LRS,

                   1.    SRI. RAVI AGARWAL,
                         S/O. LATE SURESH CHANDRA GUPTHA,
                         R/AT NO.765, 5TH CROSS,
                         8TH MAIN, 2ND BLOCK, R.T.NAGAR,
                         BANGALORE-560 032.

                   2.    T.R. SATHISH HEGGADE
                         S/O.LATE T.G.RAMANNA HEGGADE,
                         FLAT NO.G-08,
                                  -2-
                                                NC: 2023:KHC:35844
                                            RSA No. 1965 of 2021




     PALACE ORCHID APARTMENT,
     9TH MAIN, SADASHIVANAGAR,
     BANGALORE-560 080.
                                                   ...RESPONDENTS

     THIS RSA IS FILED UNDER SEC.100 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 16.10.2017 PASSED IN
R.A.NO.69/2016 ON THE FILE OF THE PRINCIPAL DISTRICT JUDGE,
CHIKKABALLAPURA. DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND DECREE DATED 28.06.2016 PASSED IN
O.S.NO.204/2007 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE AND CJM, CHIKBALLAPUR.

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

                              ORDER

Counsel for the appellants is absent.

This Court granted two weeks time to comply with office

objections on cost of Rs.500/- and ordered to list this matter

for dismissal if office objections are not complied and cost not

paid.

Today, the counsel is absent. Office objections are not

complied and cost is also not paid. Hence, vide order dated

15.09.2023, this appeal is dismissed for non-compliance and

for non payment of cost.

Sd/-

JUDGE

AP