Sri Venkata Reddy vs Sri Adinarayanappa
2023 Latest Caselaw 7256 Kant

                                              -1-
                                                        NC: 2023:KHC:37324
                                                       RSA No. 376 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF OCTOBER, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 376 OF 2017 (PAR)

                   BETWEEN:

                   1.    SRI VENKATA REDDY
                         S/O LATE BABU REDDY,
                         AGED ABOUT 69 YEARS
                         SANJURAYANAHALLI,
                         HAMPASANDRA POST,
                         GUDIBANDE TALUK-561209.

                   2.    SMT. SAROJAMMA
                         W/O HONNAPPA,
                         AGED ABOUT 39 YEARS
                         KASHAPUR,
                         BAGEPALLI TALUK-561207.

                   3.    SRI RAMAKRISHNAPPA
Digitally signed
                         S/O LATE BABU REDDY,
by SHARANYA T            AGED ABOUT 54 YEARS
Location: HIGH           SANJURAYANAHALLI,
COURT OF                 HAMPASANDRA POST,
KARNATAKA
                         GUDIBANDE TALUK-561209.

                   4.    SMT NAGARATHNAMMA
                         W/O NARSIMHAMURTHY,
                         AGED ABOUT 44 YEARS,
                         KASHAPUR,
                         BAGEPALLI TALUK-561207.
                                                             ...APPELLANTS

                   (BY SRI. VENKATA REDDY, ADVOCATE)
                           -2-
                                    NC: 2023:KHC:37324
                                   RSA No. 376 of 2017




AND:

1.   SRI ADINARAYANAPPA
     S/O RANGAPPA,
     AGED ABOUT 44 YEARS
     SANJEEVARAYANAHALLI,
     HAMPASANDRA HOBLI,
     GUDIBANDE TALUK-561209.

2.   SRI RAMACHANDRAPPA
     S/O RANGAPPA,
     AGED ABOUT 48 YEARS
     DIGAVAGARGANNAPALLY
     GORANTLA HOBLI,
     YAGAVAGANGAMMAPALLY POST,
     HINDUPUR TALUK
     ANDRA PRADESH-515201.

3.   SMT. RANGAMMA
     S/O LATE RANGAPPA,
     AGED ABOUT 85 YEARS
     SANJEEVARAYANAHALLI,
     HAMPASANDRA HOBLI,
     GUDIBANDE TALUK-561209.

4.   SMT THIPPAKKA
     D/O PULLAPPA,
     AGED ABOUT 48 YEARS
     KERAVALAPALLI,
     HINDUPUR TALUK
     ANDRA PRADESH-515201.

5.   SMT. SARASWATHI
     D/O RANGAPPA,
     W/O MUNINARAYANAPPA,
     AGED ABOUT 45 YEARS
     BACHAHALLI, NANDI HOBLI,
     CHICKBALLAPUR TALUK-562101.
                                        ...RESPONDENTS
(BY SRI MOHANA CHANDRA P., ADVOCATE FOR R1 & R4;
R3 HELD SUFFICIENT VIDE ORDER DATED 08.12.2022;
R5 - SERVED)
                                -3-
                                            NC: 2023:KHC:37324
                                          RSA No. 376 of 2017




      THIS RSA IS FILED U/S. 100 R/W ORDER XLII RULE 1 OF
CPC., 1908 OF CPC., AGAINST THE JUDGEMENT DECREE DTD
11.04.2016 PASSED IN R.A.NO.199/2013 ON THE FILE OF THE
ADDL. SENIOR CIVIL JUDGE AND JMFC., CHICKBALLAPUR AND
ETC.

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

                         JUDGMENT

This Court vide order dated 27.09.2023, on perusal of the

retirement memo along with the copy of the letter, postal

receipt and postal acknowledgement, permitted the counsel for

the appellants to retire from the case and granted two weeks

time to the appellants to engage the new counsel and also

made it clear that if the appellants does not engage the new

counsel within the stipulated time, the appeal will be dismissed

on the next date of hearing. Inspite of the said order, the

appellants have not engage the new counsel. Hence, the

appeal is dismissed in view of the order dated 27.09.2023.

Sd/-

JUDGE

SN