Smt. B Radhika vs Sri Jayanthilal
2024 Latest Caselaw 19468 Kant

Karnataka High Court

Smt. B Radhika vs Sri Jayanthilal on 2 August, 2024

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                                                              NC: 2024:KHC:30790
                                                          RSA No. 1974 of 2016




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 2ND DAY OF AUGUST, 2024

                                             BEFORE

                             THE HON'BLE MRS JUSTICE K.S. HEMALEKHA

                          REGULAR SECOND APPEAL NO.1974 OF 2016 (MON)

                   BETWEEN:

                   SMT. B. RADHIKA
                   AGED ABOUT 34 YEARS,
                   W/O. SRI RAGHUNANDAN,
                   R/AT RAMPURA POST,
                   CHIKKAMAGALURU-577 101.
                   REP. BY HER DULY CONSTITUTED
                   POA HOLDER SRI T. RAVIKUMAR
                   AGED ABOUT 37 YEARS,
                   S/O. RAMAKRISHNAPPA RAO,
                   R/AT SRINIVASA NAGARA, RAMPURA POST,
                   CHIKKAMAGALURU TALUK-577 101.                   ... APPELLANT

                   (BY SRI K.S. GANESHA, ADVOCATE (ABSENT))

                   AND:

Digitally signed   SRI JAYANTHILAL
by SHYAMALA        AGED ABOUT 49 YEARS
                   S/O. SRI JESHWANTHRAJ,
Location: HIGH     AUTO WORLD, M.G. ROAD,
COURT OF           CHIKKAMAGALURU-577 101.                        ... RESPONDENT
KARNATAKA

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC., AGAINST
                   THE JUDGMENT AND DECREE DATED 09.08.2016 PASSED IN
                   R.A.NO.80/2015 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE
                   AND CJM, CHIKKAMAGALURU. DISMISSING THE APPEAL AND
                   CONFIRMING THE JUDGMENT AND DECREE DATED 01.08.2015
                   PASSED IN O.S.NO.195/2013 ON THE FILE OF THE PRL. CIVIL JUDGE
                   & JMFC, CHIKKAMAGALURU.

                        THIS APPEAL COMING ON FOR DISMISSAL, THIS           DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                   -2-
                                               NC: 2024:KHC:30790
                                            RSA No. 1974 of 2016




CORAM:     HON'BLE MRS JUSTICE K.S. HEMALEKHA

                         ORAL JUDGMENT

Noting the absence of the appellant's counsel on

01.08.2024, the matter was directed to be listed on

02.08.2024 under the caption "dismissal". Even today

(02.08.2024), there is no appearance on behalf of the

appellant. It appears that the appellant is not interested

in prosecuting the matter. Hence, this Court has no other

option than to dismiss the appeal for non-prosecution.

Accordingly, appeal is dismissed for non-

prosecution.

Sd/-

(K.S. HEMALEKHA) JUDGE

S*