Smt Indrani vs Sri Giriyappa
2023 Latest Caselaw 6510 Kant

                                                  -1-
                                                           NC: 2023:KHC:33247
                                                         RSA No. 1599 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 13TH DAY OF SEPTEMBER, 2023

                                              BEFORE

                                THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO. 1599 OF 2021 (INJ)

                      BETWEEN:

                      1.    SMT INDRANI
                            W/O M KUPPUSWAMY
                            AGED ABOUT 61 EYARS
                            R/A NO.97, 2ND MAIN
                            SAMPIGE LAYOUT
                            VIJAYANAGARA
                            BENGALURU-79
                                                                 ...APPELLANT

                      (BY SRI S.N.BHAT & SRI M.S.DEVARAJU, ADVOCATES)

                      AND:

                      1.    SRI GIRIYAPPA
                            S/O LATE CHIKKATHIMMAIAH
Digitally signed by
SHARANYA T                  AGED ABOUT 71 YEARS
Location: HIGH              R/A HOSAHALLI
COURT OF
KARNATAKA                   GOLLARAPALYA
                            VISHWANEEDAM POST
                            MAGADI ROAD
                            BENGALURU-560091
                                                               ...RESPONDENT

                           THIS RSA IS FILED UNDER SECTION 100 OF CPC
                      AGAINST THE JUDGMENT AND DECREE DATED 05.12.2020
                      PASSED IN RA.No.22/2012 ON THE FILE OF THE I ADDITIONAL
                      SENIOR CIVIL JUDGE, BENGALURU RURAL DISTRICT,
                      BENGALURU, DISMISSING THE APPEAL AND CONFIRMING THE
                      JUDGMENT AND DECREE DATED 16.01.2012          PASSED IN
                      OS.No.1120/2004 ON THE FILE OF THE II ADDITIONAL CIVIL
                                -2-
                                             NC: 2023:KHC:33247
                                          RSA No. 1599 of 2021




JUDGE (JR.DN) AND JMFC, BENGALURU, RURAL DISTRICT
BENGALURU AND ETC.

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

                           JUDGMENT

Learned counsel for the appellant is absent. On the last

occasion also, learned counsel for the appellant is absent and

this Court granted two weeks' time to comply with office

objections on payment of cost of Rs.1,000/- payable at Registry

and also made it clear that if office objections are not complied

and cost not paid, list this matter for dismissal. In spite of the

said order, learned counsel for the appellant has not complied

with the office objections and not paid the cost.

2. Hence, the appeal is dismissed for non-compliance

and non-payment of cost.

Sd/-

JUDGE

VM