Smt. Leela vs Smt. M.S.Ramadevi
2024 Latest Caselaw 3270 Kant

Karnataka High Court

Smt. Leela vs Smt. M.S.Ramadevi on 2 February, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                -1-
                                                           NC: 2024:KHC:4604
                                                       MFA No. 3347 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND DAY OF FEBRUARY, 2024

                                             BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 3347 OF 2021 (CPC)

                   BETWEEN:

                   1.    SMT. LEELA
                         W/O. R. SIDDAGANGAPPA,
                         AGED ABOUT 38 YEARS
                         R/AT NO. 106, 1ST FLOOR,
                         DHATRI APARTMENTS,
                         SACHIDANANDANAGAR,
                         RAJARAJESWARINAGAR,
                         BENGALURU 560 098
                                                                ...APPELLANT

                           (BY SRI. DORESWAMY GOWDA G.E., ADVOCATE)
                   AND:

                   1.    SMT. M.S.RAMADEVI
Digitally signed         W/O. SRI S.N. BHAT,
by SHARANYA T            MAJOR,
Location: HIGH           R/O. NO. 432, ANUGRAHA,
COURT OF                 9TH CROSS ROAD,
KARNATAKA
                         II PHASE, GIRINAGAR,
                         BENGALURU
                                                              ...RESPONDENT

                             (BY SRI M.M. UMASHANKAR, ADVOCATE FOR
                                      CAVEATOR-RESPONDENT)

                        THIS MFA IS FILED U/S. 43 RULE (1)(r) OF CPC AGAINST
                   THE ORDER DATED 13.02.2020 PASSED ON I.A.NO.1 IN
                   OS.NO.6541/2019 ON THE FILE OF THE X ADDITIONAL CITY
                   CIVIL AND SESSIONS JUDGE, BENGALURU CCH-26, REJECTING
                               -2-
                                                NC: 2024:KHC:4604
                                          MFA No. 3347 of 2021




THE I.A.NO.1 FILED UNDER ORDER 39 RULE 1 AND 2 R/W.
SECTION 151 OF CPC.

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

                         JUDGMENT

This matter is called twice in the morning and also in the

afternoon and no representation on behalf of the appellant.

2. This Court vide order dated 20.01.2024 directed the

learned counsel for the appellant to comply with the office

objections on payment of cost of Rs.1,000/- and also made it

clear that if the cost is not paid and the office objections are

not complied within two weeks, list the matter for dismissal.

Inspite of the said order, the cost is not paid and the office

objections are also not complied with.

3. Hence, the appeal is dismissed for non-payment of

cost and non-compliance of office objections.

Sd/-

JUDGE

ST