Sri. S. Shivappa vs Sri Narayanappa
2024 Latest Caselaw 4076 Kant

Karnataka High Court

Sri. S. Shivappa vs Sri Narayanappa on 9 February, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                              -1-
                                                         NC: 2024:KHC:5604
                                                     RSA No. 1022 of 2014




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 9TH DAY OF FEBRUARY, 2024
                                            BEFORE
                       THE HON'BLE MR JUSTICE RAVI V HOSMANI
                 REGULAR SECOND APPEAL NO.1022 OF 2014 (INJ)
                BETWEEN:
                     SRI S. SHIVAPPA,
                     S/O K.R. SHANKARAPPA,
                     AGED ABOUT 59 YEARS,
                     R/AT YENADAHALLI VILLAGE,
                     HUTHUR HOBLI,
                     KOLAR DISTRICT - 563 101.
                                                                 ...APPELLANT
                [BY SRI G.A. SRIKANTE GOWDA, ADVOCATE(ABSENT)]
                AND:
                1.   SRI NARAYANAPPA,
                     S/O VENKATAPPA,
                     AGED ABOUT 55 YEARS,
                2.   SMT. MUNIVENKATAMMA,
                     W/O SHANKARAPPA,
                     AGED ABOUT 75 YEARS,
                     BOTH ARE R/AT
Digitally            NERNAHALLI VILLAGE,
signed by            HUTHUR HOBLI,
GURURAJ D            KOLAR DISTRICT - 563 101.
Location:
High Court of                                               ...RESPONDENTS
Karnataka       (BY SRI UMESH B N, ADVOCTAE FOR C/R1;
                    SRI M. CHANDRAPPA, ADVOCATE FOR 2)

                     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST THE
                JUDGMENT    AND DECREE      DATED 30.06.2014 PASSED IN
                R.A.NO.169/2012 ON THE FILE OF THE I ADDL. SENIOR CIVIL
                JUDGE, KOLAR ALLOWING THE APPEAL AND SETTING ASIDE THE
                JUDGMENT    AND DECREE      DATED 12.07.2012 PASSED IN
                O.S.NO.27/2008 ON THE FILE OF PRL. CIVIL JUDGE, KOLAR.

                     THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                             -2-
                                           NC: 2024:KHC:5604
                                      RSA No. 1022 of 2014




                       JUDGMENT

Learned counsel for respondents present.

Perusal of order sheet would indicate that there was

no representation for appellant on three previous dates of

hearing. This would indicate that appellant is not diligent

in pursuing appeal though, it is of year 2014. Hence,

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

GRD