Tholasamma vs Erappa
2023 Latest Caselaw 7217 Kant

                                              -1-
                                                         NC: 2023:KHC:37256
                                                        RSA No. 633 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF OCTOBER, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 633 OF 2022 (PAR)

                   BETWEEN:

                   1.    THOLASAMMA
                         W/O LATE CHIKKA NARASIMHAPPA
                         AGED ABOUT 65 YEARS

                   2.    MANJUNATHA
                         S/O LATE CHIKKA NARASIMHAPPA
                         AGED ABOUT 35 YEARS

                   3.    DEVARAJ
                         S/O LATE CHIKKA NARASIMHAPPA
                         AGED ABOUT 31 YEARS

                   4.    MUNEGOWDA
                         S/O LATE CHIKKA MUNISWAMAPPA
Digitally signed
by SHARANYA T            AGED ABOUT 28 YEARS
Location: HIGH
COURT OF           5.    HARISH
KARNATAKA
                         S/O LATE CHIKKA MUNISWAMAPPA
                         AGED ABOUT 26 YEARS

                   6.    AMARESH
                         S/O LATE CHIKKA MUNISWAMAPPA
                         AGED ABOUT 26 YEARS

                         ALL ARE R/AT UPPAKUNTE
                         VILLAGE, SUGATUR HOBLI,
                         KOLAR TALUK.
                                                               ...APPELLANTS
                          (BY SRI. CHANDRASHEKAR C, ADVOCATE [ABSENT])
                              -2-
                                         NC: 2023:KHC:37256
                                        RSA No. 633 of 2022




AND:

1.   ERAPPA
     S/O LATE YELLAPPA
     AGED ABOUT 66 YEARS
     R/A UPPAKUNTE VILLAGE
     SUGATUR HOBLI
     KOLAR TALUK.
                                             ...RESPONDENT

       THIS RSA IS FILED UNDER SECTION 100 OF CPC 1908.,
AGAINST THE JUDGMENT AND DECREE DATED 14.08.2019
PASSED IN RA.No.32/2018 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE, KOLAR, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 08.01.2018
PASSED IN OS No.723/2010           ON THE FILE OF THE II
ADDITIONAL CIVIL JUDGE AND JMFC, KOLAR.

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



                         ORDER

The learned counsel for the appellant is absent

and he has not paid the cost and also not comply with

office objections.

NC: 2023:KHC:37256 RSA No. 633 of 2022

Hence, in view of the earlier order dated

26.09.2023, the appeal is dismissed for non compliance

of office objections.

Sd/-

JUDGE

RHS