Sri. Chandrashekar vs Smt. Kanthamma
2023 Latest Caselaw 6614 Kant

                                               -1-
                                                       NC: 2023:KHC:33767
                                                     RSA No. 1633 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 19TH DAY OF SEPTEMBER, 2023

                                          BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.1633 OF 2021 (PAR)

                   BETWEEN:

                   SRI. CHANDRASHEKAR
                   S/O. LATE NANJUNDEGOWDA
                   AGED ABOUT 62 YEARS
                   R/AT JINNENAHALLI VILLAGE
                   SHRAVANABELAGOLA HOBLI
                   CHANNARAYAPATNA TALUK
                   HASSAN DISTRICT-573116
                                                            ...APPELLANT
                   (BY SRI RAJARAMA S, ADVOCATE [ABSENT])
                   AND:

Digitally signed
                   1.    SMT. KANTHAMMA
by SHARANYA T            W/O. KALLEGOWDA
Location: HIGH
COURT OF                 AGED ABOUT 62 YEARS
KARNATAKA
                   2.    SMT. MANI
                         W/O. VIJAY KUMAR
                         AGED ABOUT 47 YEARS
                         BOTH ARE R/AT MOOLEKALENAHALLI VILLAGE
                         DANDIGANAHALLI HOBLI
                         CHANNARAYAPATNA TALUK
                         HASSAN DISTRICT-573116
                                                        ...RESPONDENTS

                       THIS RSA IS FILED UNDER SECTION 100 OF CPC
                   AGAINST THE JUDGMENT AND DECREE DATED 30.01.2021
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                                        NC: 2023:KHC:33767
                                      RSA No. 1633 of 2021




PASSED IN R.A.No.77/2019 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, CHANNARAYAPATNA AND ETC.

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

The counsel for the appellant is absent. This matter

is of the year 2021 and from 2021 to till date, sufficient

opportunity is granted to the counsel for the appellant and

this Court on 18.08.2023 and 01.09.2023, at the request

of the counsel for the appellant, once again granted the

time to comply with the office objections with cost and on

both the occasions, this Court made it clear that if office

objections are not complied and cost is not paid, the

matter will be dismissed. Inspite of the said order, the

counsel for the appellant has not appeared before the

Court and also not made any efforts to comply with the

order of this Court. Hence, the appeal is dismissed for

non-compliance of office objections and also non-payment

of cost.

Sd/-

JUDGE

SN