Smt. Naremma vs Smt. Bayyamma
2023 Latest Caselaw 6355 Kant

                                              -1-
                                                        NC: 2023:KHC:32360
                                                     RSA No. 1593 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 7TH DAY OF SEPTEMBER, 2023

                                            BEFORE

                           THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                   REGULAR SECOND APPEAL NO. 1593 OF 2015 (PAR)


                   BETWEEN:

                   SMT. NAREMMA
                   AGED ABOUT 66 YEARS,
                   W/O MUNISWAMY REDDY,
                   D/O LATE ERAPPA,
                   R/AT HEBBERI VILLAGE,
                   KASABA HOBLI,
                   CHINTAMANI TALUK-563125
                   CHIKKABALLAPUR DISTRICT
                                                              ...APPELLANT

                   (BY SRI. V VISHWANATH SHETTY, ADVOCATE)

                   AND:
Digitally signed
by SUNITHA
GANGARAJU          1.    SMT. BAYYAMMA
Location: High           W/O VENKATESHAPPA,
Court of                 D/O LATE ERAPPA,
Karnataka                AGED ABOUT 64 YEARS,
                         R/AT BURUGAMAKALAHALLI,
                         KASABA HOBLI,
                         CHINTAMANI TALUK-563 125,
                         CHIKKABALLAPUR DISTRICT.

                   2.    SMT SAVITHRAMMA
                         W/O VENKATA REDDY,
                         D/O LATE ERAPPA,
                         AGED ABOUT 60 YEARS,
                         R/AT CHOWDAREDDYPALYA,
                             -2-
                                         NC: 2023:KHC:32360
                                      RSA No. 1593 of 2015




      CHINTAMANI TOWN-563125
      CHIKKABALLAPURA DISTRICT.
                                             ...RESPONDENTS

     THIS RSA IS FILED UNDER SEC.100 OF CPC.,1908
AGAINST THE JUDGMENT AND DECREE DATED 28.07.2015
PASSED IN RA.NO.25/2011 ON THE FILE OF THE II ADDL.
DISTRICT AND SESSIONS JUDGE, CHIKKABALLAPUR (SITTING
AT CHINTAMANI) DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND DECREE DATED 09.03.2011 PASSED IN
OS.NO.80/2006 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JMFC, CHINTAMANI.

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

                       JUDGMENT

The appeal is filed in the year 2015. Notice was

ordered inspite of that the appellant has not taken steps in

respect of the respondents. Today, the matter is posted

for third time. Case called twice. None appears for the

appellant. The matter is of the year 2015, it appears that

the appellant is not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for not taking steps.

Sd/-

JUDGE

SKS