Sri. Venkataravanappa vs Sri. R Venkataravanappa @ ...
2023 Latest Caselaw 7130 Kant

                                              -1-
                                                          NC: 2023:KHC:36519
                                                         RSA No. 368 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 9TH DAY OF OCTOBER, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO. 368 OF 2022 (INJ)

                   BETWEEN:

                   1.    SRI. VENKATARAVANAPPA
                         S/O SONNAPALLI VENKATARAYAPPA
                         AGED ABOUT 60 YEARS

                   2.    SRI MANJUNATHA
                         S/O SONNAPALLI VENKATARAYAPPA
                         AGED ABOUT 35 YEARS

                         BOTH ARE RESIDING AT
                         KAGATHI DIGOOR VILLAGE
                         KASABA HOBLI
                         CHINTAMANI TALUK.
                                                               ...APPELLANTS

                              (BY SRI MUNIGANGAPPA M., ADVOCATE)
Digitally signed
by SHARANYA T      AND:
Location: HIGH
COURT OF           1.    SRI R. VENKATARAVANAPPA
KARNATAKA
                         @ VENKATARAMAPPA
                         S/O RAMAPPA @
                         POTHALAPPAGARI RAMANNA
                         AGED ABOUT 52 YEARS
                         R/AT KAGATHI DIGOOR VILLAGE
                         KASABA HOBLI
                         CHINTAMANI TALUK.
                                                              ...RESPONDENT

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 08.10.2021
                   PASSED IN R.A.NO.20/2016 ON THE FILE OF THE SENIOR
                                -2-
                                             NC: 2023:KHC:36519
                                           RSA No. 368 of 2022




CIVIL JUDGE AND JMFC, CHINTAMANI DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 19.11.2015 PASSED IN O.S.NO.156/2013 ON THE FILE
OF THE ADDITIONAL CIVIL JUDGE AND JMFC, CHINTAMINI.

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

                            ORDER

This Court vide order dated 21.09.2023, granted two

weeks time to comply with the office objections on cost of

Rs.500/- and also made it clear that if the cost is not paid and

the office objections are not complied within two weeks, list the

matter for dismissal. Inspite of the same, learned counsel for

the appellant has not complied with the office objections and

also not paid the cost.

Hence, the appeal is dismissed for non-compliance of

office objections and non-payment of cost.

.

Sd/-

JUDGE

ST