Sri G C Krishnamurthy vs Sri Chikkamuthurayappa
2023 Latest Caselaw 7132 Kant

                                             -1-
                                                         NC: 2023:KHC:36518
                                                        RSA No. 287 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. 287 OF 2022

                   BETWEEN:

                   1.    SRI G.C. KRISHNAMURTHY
                         S/O CHIKKAMUTHURAYAPPA
                         AND SMT. GIRIYAMMA
                         AGED ABOUT 41 YEARS
                         NEAR LAXMI TEMPLE
                         DODDATHIPPAYYA LAYOUT
                         ABBIGERE
                         BENGALURU-560090.

                   2.    SMT. MANJULA
                         W/O K. BYREGOWDA ALSO D/O
                         CHIKKAMUTHURAYAPPA
                         AND SMT. GIRIYAMMA
                         AGED ABOUT 37 YEARS
                         NO.295, PIPELINE ROAD,
Digitally signed
by SHARANYA T            ABBIGERE,
Location: HIGH           BENGALURU-560090.
COURT OF
KARNATAKA                                                        ...APPELLANTS

                                (BY SRI NAGARAJA B., ADVOCATE)
                   AND:

                   1.    SRI CHIKKAMUTHURAYAPPA
                         S/O KENCHAMUTHAIAH
                         AGED ABOUT 70 YEARS
                         GANGONDANAHALLI
                         DASANAPURA HOBLI
                         BENGALURU NORTH TALUK
                                                             ...RESPONDENT
                                -2-
                                             NC: 2023:KHC:36518
                                           RSA No. 287 of 2022




      THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 14.11.2019 PASSED IN
RA.NO.39/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE
NELAMANGALA, PARTLY ALLOWING THE APPEAL AND SETTING
ASIDE THE JUDGMENT AND DECREE DATED         14.10.2014
PASSED IN OS.NO.47/1997 ON THE FILE OF THE PRINCIPAL
CIVIL JUDGE AND JMFC., NELAMANGALA.

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