Smt. Vanitha Kumar vs Sri H M Parashivamurthy Dead By Lrs
2023 Latest Caselaw 6974 Kant

                                              -1-
                                                       NC: 2023:KHC:35842
                                                     RSA No. 1921 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. 1921 OF 2021 (INJ)

                   BETWEEN:

                   1.    SMT. VANITHA KUMAR
                         W/O JAYANTHKUMAR,
                         AGED ABOUT 53 YEARS,
                         R/AT SITE NO.31,
                         NEAR SOUTH OF WATER TANK,
                         HOUSING BOARD COLONY,
                         NANJANGUD TOWN.
                                                             ...APPELLANT

                    (BY SRI PUTTAHANUME GOWDA Y.H., ADVOCATE [ABSENT])

                   AND:

                         SRI H.M. PARASHIVAMURTHY
                         DEAD BY LRS
Digitally signed
by SHARANYA T
Location: HIGH     1.    P.M. RENUKA,
COURT OF                 W/O LATE PARASHIVAMURTHY,
KARNATAKA
                         AGED ABOUT 66 YEARS,

                   2.    MAMATHA N.P.
                         D/O LATE PARASHIVAMURTHY,
                         AGED ABOUT 49 YEARS,

                   3.    N.P. HARSHA
                         S/O LATE PARASHIVAMURTHY,
                         AGED ABOUT 37 YEARS,

                   4.    N.P. ANITHA
                         D/O LATE PARASHIVAMURTHY,
                                -2-
                                          NC: 2023:KHC:35842
                                        RSA No. 1921 of 2021




     AGED ABOUT 41 YEARS,

     RESPONDENTS NO.1 TO 4 ARE
     RESIDING AT BAZAR ROAD,
     NANJANGUD TOWN.

5.   SECRETARY GRAMA PANCHAYATH
     DEVIRAMMANAHALLI VILLAGE,
     KASABA HOBLI,
     NANJANAGUD TALUK
                                               ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 10.08.2021
PASSED IN R.A.No.16/2017 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC, NANJANGUD, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 27.03.2017
PASSED IN O.S.No.48/2009 ON THE FILE OF THE I
ADDITIONAL CIVIL JUDGE AND JMFC, NANJANGUD.

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

                            ORDER

Appellant's counsel is absent.

In view of the order dated 15.09.2023, office objections

not complied and cost is also not paid. Hence, appeal is

dismissed for non-compliance and for non payment of cost.

Sd/-

JUDGE AP