Smt Yashodamma vs D Vanitha
2023 Latest Caselaw 6471 Kant

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                                                        NC: 2023:KHC:32994
                                                      RSA No. 1337 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 12TH DAY OF SEPTEMBER, 2023

                                          BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.1337 OF 2021 (PAR)

                   BETWEEN:

                   1.    SMT. YASHODAMMA
                         W/O LATE GOVINAPPA,
                         AGEDA BOUT 64 YEARS,

                   2.    ARUN KUMAR
                         S/O LATE GOVINDAPPA,
                         AGED ABOUT 42 YEARS,

                   3.    G GANGADHAR
                         S/O LATE GOVINDAPPA,
                         AGED ABOUT 40 YEARS,
Digitally signed
by SHARANYA T            ALL ARE R/AT SUBASH NAGAR,
Location: HIGH           ARASIKERE,
COURT OF
KARNATAKA                HASSAN DISTRICT,


                                                            ...APPELLANTS
                   (BY SRI KARUNAKARA, ADVOCATE)
                   AND:

                   1.    D VANITHA
                         D/O LATE THANESHWARA,
                         AGED ABOUT 29 YEARS,
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                                        NC: 2023:KHC:32994
                                      RSA No. 1337 of 2021




2.   SMT. NAGARATHNA
     W/O THANESHWARA ,
     AGED ABOUT 47 YEARS,
     BOTH ARE R/AT MARUTHINAGAR,
     ARASIKERE TOWN,
     HASSAN DISTRICT.


                                          ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 22.09.2012
PASSED IN R.A.No.151/2008 ON THE FILE OF THE COURT
OF FTC -II, HASSAN AND ETC.

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

This Court vide order dated 29.08.2023 noted that

the counsel for the appellants was absent and also made

an observation that this matter is listed fourth time for

non-compliance of office objections. However, in the

interest of justice, two weeks time was granted on cost of

Rs.500/- payable at Registry and also made it clear that if

cost is not paid and the office objections are not complied

within two weeks, the matter will be dismissed on the next

date of hearing. Inspite of the said order, the counsel for

the appellants is not pursuing the matter diligently and

NC: 2023:KHC:32994 RSA No. 1337 of 2021

hence, it appears that he is not interested in prosecuting

the case. Thus, the appeal is dismissed for non-compliance

of office objections and non-payment of cost.

Sd/-

JUDGE

SN