Gangamma vs M. Rajashekaramurthy
2023 Latest Caselaw 6261 Kant

                                         -1-
                                                    NC: 2023:KHC:31606
                                                  RSA No. 754 of 2017




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 1ST DAY OF SEPTEMBER, 2023

                                       BEFORE

                         THE HON'BLE MR JUSTICE H.P.SANDESH

                     REGULAR SECOND APPEAL NO.754 OF 2017 (PAR)

               BETWEEN:

               1.    GANGAMMA
                     W/O LATE CHANDRAPPA
                     AGED ABOUT 68 YEARS
                     OCCUPATION:HOME MAKER

               2.    RUDRAMURTHY
                     S/O LATE CHANDRAPPA
                     AGED ABOUT 45 YEARSZ
                     OCCUPATION:AGRICULTURIST

               3.    RENUKASWAMY
                     S/O LATE CHANDRAPPA
                     AGED ABOUT 42 YEARS
Digitally signed
by SHARANYA T        OCCUPATION:AGRICULTURIST
Location: HIGH
COURT OF             APPELLANTS ARE
KARNATAKA
                     R/O HALLIKERE VILLAGE
                     BARANDURU POST-577301
                     BHADRAVATHI TALUK
                     SHIVAMOGGA DISTRICT

                                                        ...APPELLANTS

                           (BY SRI S.V. PRAKASH, ADVOCATE)
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                                      NC: 2023:KHC:31606
                                     RSA No. 754 of 2017




AND:

1.    M. RAJASHEKARAMURTHY
      S/O LATE MALLAPPA
      AGED ABOUT 64 YEARS

2.    M. SHIVAMURTHY
      S/O LATE MALLAPPA
      AGED ABOUT 54 YEARS

3.    H.M. PREMKUMAR
      S/O LATE MALLAPPA
      AGED ABOUT 42 YEARS

4.    GANGAMMA
      W/O LATE MALLAPPA
      AGED ABOUT 81 YEARS

5.    M.V. RENUKAMMA
      W/O PREM KUMAR
      AGED ABOUT 38 YEARS

      RESPONDENTS 1 TO 5 ARE
      AGRICULTURIST
      R/O HALLIKERE VILLAGE
      BARANDURU POST-577301
      BHADRAVATHI TALUK
      SHIVAMOGGA DISTRICT
                                        ...RESPONDENTS

     (BY SRI PARIKSHIT S.S. ADVOCATE FOR C/R1-3 & 5)

    THIS RSA IS FILED UNDER SEC.100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 27.02.2017
PASSED IN RA NO.51/2011 ON THE FILE OF THE PRL.
SENIOR CIVIL JUDGE AND JMFC, BHADRAVATHI AND ETC.

     THIS APPEAL COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:
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                                          NC: 2023:KHC:31606
                                        RSA No. 754 of 2017




                         ORDER

This Court vide order dated 18.08.2023 observed

that the counsel for the appellants was absent, however,

in the ends of justice, one more opportunity was given to

pursue the matter and also made it clear that this is the

appeal is of the year 2017, if the counsel for the appellants

does not pursue the matter diligently, the appeal will be

dismissed for non-prosecution on the next date of hearing.

Inspite of the said order, the counsel for the appellants is

not pursuing the matter diligently. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

SN