C. Venkataramappa vs Nagamma
2023 Latest Caselaw 7287 Kant

                                              -1-
                                                         NC: 2023:KHC:37445
                                                      RSA No. 1663 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF OCTOBER, 2023

                                             BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   REGULAR SECOND APPEAL NO. 1663 OF 2019 (DEC/INJ)

                   BETWEEN:

                         C. VENKATARAMAPPA
                         DEAD BY LR

                   1.    RAJAMMA
                         D/O LATE CHAMAKURU VENKATARAMAPPA
                         AGED ABOUT 67 YEARS,
                         R/O. KARASANAPALLI VILLAGE
                         PEDDAPANJANI MANDALAM,
                         PUNGANURU TALUK
                         CHITTOOR DISTRICT
                         ANDHRA PRADESH-571001.

                   2.    G.V. NEELAKANTAIAH
                         S/O LATE C.VENKATARAMAPPA,
                         AGED ABOUT 69 YEARS,
Digitally signed
by SHARANYA T            R/O. AGARA VILLAGE,
Location: HIGH           DUGGASANDRA HOBLI,
COURT OF                 MULBAGAL TALUK
KARNATAKA
                         KOLAR-563131.
                                                                 ...APPELLANTS
                                (BY SRI SARAVANA S., ADVOCATE)
                   AND:

                   1.    NAGAMMA
                         D/O LATE CHAMAKURU GANGADHARAPPA
                         W/O GANDLA VENKATARAMAPPA,
                         MAJOR, R/O DHANDAPALLI POST
                         THALLAPALLI VILLAGE,
                         PALAMANERU TALUK,
                             -2-
                                       NC: 2023:KHC:37445
                                     RSA No. 1663 of 2019




     CHITTOOR DISTRICT
     ANDRA PRADESH-571001.

2.   SMT. GURAMMA J.,
     D/O THIPPANNA M.E.,
     AGED ABOUT 52 YEARS,

3.   JABBIR KHAN
     S/O H.ANWAR KHAN,
     AGED ABOUT 46 YEARS,
     R/O AKBAR ROAD,
     SRINIVASAPURA TOWN
     KOLAR-563 131.

4.   S. RAMANAPPA
     S/O SHANKARAPPA,
     AGED ABOUT 50 YEARS,

5.   M.N. BALARAME GOWDA
     S/O M. NANJUNDAPPA,
     AGED ABOUT 47 YEARS,

     RESPONDENTS NO.2, 4 AND 5 ARE
     R/O. AGARA VILLAGE,
     DUGGASANDRA HOBLI,
     MULBAGAL TALUK
     KOLAR-563 131.
                                          ...RESPONDENTS

     THIS RSA IS FILED UNDER SEC.100 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 29.06.2019 PASSED IN
R.A.NO.30/2014 ON THE FILE OF THE I ADDITIONAL DISTRICT
JUDGE AT KOLAR DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND DECREE DATED 13.01.2014 PASSED IN
O.S.NO.512/2006 ON THE FILE OF THE II ADDL. SENIOR CIVIL
JUDGE AND JMFC, KOLAR (ITINERATING AT MULBAGAL).

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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                                            NC: 2023:KHC:37445
                                         RSA No. 1663 of 2019




                          JUDGMENT

Learned counsel for the appellants is absent today also

and on the previous occasion also, he was absent. However,

this Court, in the ends of justice, gave an opportunity and also

made it clear that if the learned counsel does not appear on the

next date of hearing, the appeal will be dismissed for non-

prosecution. Inspite of it, learned counsel for the appellants is

absent and he is not pursuing the matter diligently.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

ST