Sri Basappa vs Sri Munivenkatappa
2023 Latest Caselaw 7189 Kant

                                              -1-
                                                          NC: 2023:KHC:36758
                                                        RSA No. 273 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 10TH DAY OF OCTOBER, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                    REGULAR SECOND APPEAL NO. 273 OF 2022 (DEC/INJ)

                   BETWEEN:

                   1.    SRI BASAPPA
                         S/O RAMAKRISHNAPPA
                         AGED ABOUT 54 YEARS
                         NARASAPURA HOBLI
                         KOLAR TALUK AND DISTRICT
                         PIN-563 113.
                                                                ...APPELLANT

                              (BY SMT. NETHRAVATHI T.R., ADVOCATE)
                   AND:

                   1.    SRI MUNIVENKATAPPA
                         D/O LATE NARAYANAPPAL
                         AGED ABOUT 54 YEARS
                         UDDAPANAHLLI VILLAGE,
Digitally signed
by SHARANYA T            NARASAPURA HOBLI
Location: HIGH           KOLAR TULUK AND DISTRICT
COURT OF                 PIN-563 113.
KARNATAKA                                                     ...RESPONDENT

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC
                   AGAINST THE JUDGMENT AND DECREE DATED 23.02.2018
                   PASSED IN R.A.NO.8/2014 ON THE FILE OF THE III
                   ADDITIONAL SENIOR CIVIL JUDGE, KOLAR, ALLOWING THE
                   APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
                   DATED 23.04.2011 PASSED IN O.S NO.157/2007 ON THE FILE
                   OF THE II ADDITIONAL CIVIL JUDGE, KOLAR.TRIAL COURT
                   DISMISSED THE SUIT. APPELLATE COURT ALLOWED THE
                   APPEAL   SUIT   FOR   DECLARATION    AND   PERMANENT
                   INJUNCTION.
                                -2-
                                            NC: 2023:KHC:36758
                                           RSA No. 273 of 2022




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

                            ORDER

In view of the order dated 16.02.2023, appellant has not

complied the office objections and cost also not paid.

Hence, the appeal is dismissed for non prosecution.

Sd/-

JUDGE

AP List No.: 1 Sl No.:27