Smt.Dhanalakshmi vs Smt.Shivagangamma
2023 Latest Caselaw 6819 Kant

                                               -1-
                                                           NC: 2023:KHC:34968
                                                        RSA No. 2053 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 26TH DAY OF SEPTEMBER, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 2053 OF 2021 (SP)

                   BETWEEN:

                   1.    SMT.DHANALAKSHMI
                         WIFE OF GANGADHARAIAH
                         AGED ABOUT 38 YEARS
                         R/AT KYATHAGANAKERE VILLAGE
                         NAGALAMADIKE HOBLI,
                         PAVAGADA TALUK
                         TUMAKURU DISTRICT-571305.
                                                                    ...APPELLANT
                                (BY SRI FAYAZ SAB B.G., ADVOCATE)
                   AND:

                   1.    SMT. SHIVAGANGAMMA
                         W/O LATE H THIMMANNA
                         AGED ABOUT 55 YEARS
                         R/AT ARASIKERE VILLAGE
Digitally signed
by SHARANYA T            NOW R/AT PUTTANAYAKANAHALLI
Location: HIGH           VILLAGE, SIRA TALUK
COURT OF                 TUMAKURU DISTRICT-572101.
KARNATAKA

                   2.    SMT. HANUMAKKA
                         W/O HULIGE RAMAIAH
                         AGED ABOUT 45 YEARS
                         R/AT ARASIKERE VILALGE
                         PAVAGADA TALUK
                         TUMAKURU DISTRICT-571 305.

                   3.    SMT. UMAKKA
                         W/O SANJANNA
                         AGED ABOUT 33 YEARS
                         R/AT ARASIKERE VILLAGE
                                 -2-
                                               NC: 2023:KHC:34968
                                             RSA No. 2053 of 2021




    PAVAGADA TLAUK
    TUMAKURU DISTRICT-571305.
                                                    ...RESPONDENTS

     THIS RSA IS FILED UNDER SEC.100 OF CPC, 1908
AGAINST THE JUDGMENT AND DECREE DATED 18.09.2018
PASSED IN R.A.NO.71/2016 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, PAVAGADA, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE DATED
13.01.2016 PASSED IN O.S.NO.54/2009 ON THE FILE OF THE
ADDITIONAL CIVIL JUDGE AND JMFC AT PAVAGADA.

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

                             ORDER

This Court vide order dated 11.9.2023 granted two weeks

time to comply with office objections on cost and also made it

clear that, if cost not paid and office objections are not

complied, list this matter for dismissal.

Inspite of an opportunity is given, the office objections

are not complied and cost also not paid and there is no

representation. Hence, the appeal is dismissed in view of the

earlier order for non compliance and non payment of cost.

Sd/-

JUDGE AP