Smt Gheetamma vs Smt Manjula
2023 Latest Caselaw 6860 Kant

                                               -1-
                                                         NC: 2023:KHC:35319
                                                      RSA No. 1913 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 27TH DAY OF SEPTEMBER, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 1913 OF 2021 (SP)

                   BETWEEN:

                   1.    SMT. GHEETAMMA
                         W/O RAMACHANDRA
                         AGED ABOUT 53 YEARS
                         R/AT DOOR NO.34
                         SHANESWARA BADAVANE
                         N.R. MOHALLA
                         MYSORE -560 011
                                                               ...APPELLANT

                              (BY SRI SHASHIDHAR K.N., ADVOCATE)
                   AND:

                   1.    SMT. MANJULA
Digitally signed         W/O CHANNARAJU
by SHARANYA T            AGED ABOUT 58 YEARS,
Location: HIGH           R/AT HADARANGI VILLAGE
COURT OF
KARNATAKA                KONNAURU HOBLI
                         ARAKALGUD TALUK
                         HASSAN DISTRICT
                         HASSAN-573102
                                                             ...RESPONDENT

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC
                   AGAINST THE JUDGMENT AND DECREE DATED 14.02.2017
                   PASSED IN RA.No.248/2013 ON THE FILE OF THE 5TH
                   ADDITIONAL DISTRICT AND SESSIONS JUDGE, HASSAN,
                   PARTLY ALLOWING THE APPEAL AND MODIFYING THE
                   JUDGMENT AND DECREE DATED 22.04.2013   PASSED IN
                                -2-
                                            NC: 2023:KHC:35319
                                         RSA No. 1913 of 2021




OS.No.29/2008 ON THE FILE OF THE SENIOR CIVIL JUDGE,
ARKALGUD.

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

                            ORDER

Learned counsel for appellants is absent.

This matter is listed 5th time before this Court for non

compliance of office objections and the counsel for appellant

has not complied with the office objections and this Court in the

earlier occasion vide order dated 12.09.2023 has imposed cost

of Rs.500/- payable at the Registry and inspite of the said order

also, the counsel for appellants has not complied with the office

objections. This Court in the earlier order made it clear that if

the office objections are not complied, the appeal will be

dismissed.

Hence, in view of the earlier order dated 12.09.2023, the

appeal is dismissed for non compliance of office objections.

Sd/-

JUDGE RHS