Sri.M.P.Ramachandra @ Raju vs Smt.Chandramma
2024 Latest Caselaw 9449 Kant

Karnataka High Court

Sri.M.P.Ramachandra @ Raju vs Smt.Chandramma on 1 April, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2024:KHC:13073
                                                         RSA No. 765 of 2009




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 1ST DAY OF APRIL, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO. 765 OF 2009 (INJ)

                   BETWEEN:

                   1.    SRI M.P.RAMACHANDRA @ RAJU
                         S/O LATE M.P.PUTTAIAH
                         AGED ABOUT 71 YEARS
                         RESIDING AT DORR NO.107,
                         AGASARAGERI, DIWANS ROAD
                         CHAMARAJA MOHALLA
                         MYSORE-570024.
                                                                 ...APPELLANT

                    (BY SRI M.P.RAMACHANDRA @ RAJU, ADVOCATE [ABSENT])

                   AND:

                   1.    SMT.CHANDRAMMA
                         W/O SRI MAYANNA
Digitally signed
by SHARANYA T            MAJOR IN AGE,
Location: HIGH           RESIDING AT DOOR NO.108,
COURT OF                 AGASARAGERO. DOWAMS ROAD
KARNATAKA                CHAMARAJA MOHALLA
                         MYSORE-570024.
                                                               ...RESPONDENT

                             (BY SRI S.V. SHASTRI, ADVOCATE FOR C/R)

                        THIS RSA IS FILED U/S 100 OF CPC, AGAINST THE
                   JUDGEMENT & DECREE DTD: 30.01.2009 PASSED IN
                   R.A.NO.139/2004 ON THE FILE OF THE III ADDITIONAL
                   DISTRICT AND SESSIONS JUDGE, MYSORE, DISMISSING THE
                   APPEAL AND CONFIRMING THE JUDGEMENT AND DECREE DTD:
                                 -2-
                                           NC: 2024:KHC:13073
                                         RSA No. 765 of 2009




08.11.1996 PASSED IN O.S.795/1986 ON THE FILE OF THE III
ADDL. I MUNSIFF, MYSORE.

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

                            JUDGMENT

The learned counsel, who on record for the appellant has

retired from the case and after retirement also, the Court has

ordered to issue notice to the appellant and the appellant has

been served with notice by the concerned Court and to that

effect, report is also submitted and notice is also served in

person on 13.02.2024. However, till date, neither the appellant

has engaged any counsel nor appeared in person before the

Court.

Hence, the appeal is dismissed for not engaging any

counsel and also not appearing before the Court in person,

inspite of service of notice.

Sd/-

JUDGE

ST