Sri Ramanjini K vs Munirathnamma
2024 Latest Caselaw 5893 Kant

Karnataka High Court

Sri Ramanjini K vs Munirathnamma on 27 February, 2024

                                        -1-
                                                 CRL.A No. 756 of 2022
                                                     NC: 2024:KHC:8057




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 27TH DAY OF FEBRUARY, 2024

                                      BEFORE
                       THE HON'BLE MS JUSTICE J.M.KHAZI
                       CRIMINAL APPEAL NO.756 OF 2022
               BETWEEN:

                  SRI RAMANJINI K
                  S/O LATE KALAPPA
                  AGED ABOUT 37 YEARS
                  RESIDING AT YERTHIGANAHALLI VILLAGE
                  KASABA HOBLI, DEVANAHALLI TALUK
                  BENGALURU RURAL DISTRICT
                                                           ...APPELLANT
               (BY SRI. H MAREGOWDA, ADVOCATE - ABSENT)

               AND:

                  MUNIRATHNAMMA
                  W/O LATE CHIKKA KEMPAIAH
                  DYVARAHALLI
                  AGED ABOUT 52 YEARS
                  RESIDING AT YARTHIGANAHALLI
Digitally         KASABA HOBLI, DEVANAHALLI TALUK
signed by         BENGALURU RURAL DISTRICT
REKHA R                                                   ...RESPONDENT
Location:
High Court          THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.PC
of Karnataka
               PRAYING TO SET ASIDE THE ORDER OF DISMISSAL FOR
               DEFAULT IN C.C.NO.617/2017 DATED 04.01.2022 PASSED BY
               THE HON'BLE CIVIL JUDGE AND J.M.F.C AT DEVENAHALLI, BY
               ALLOWING THIS APPEAL, IN THE INTEREST OF JUSTICE AND
               EQUITY.

                    THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
               DAY, THE COURT DELIVERED THE FOLLOWING:
                                -2-
                                         CRL.A No. 756 of 2022
                                              NC: 2024:KHC:8057




                          JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

As per order dated 19.02.2024, as a last chance a

week's time was granted to comply with the office

objections, failing which matter would be listed today for

passing necessary orders. Despite the same, office

objections are not complied with.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE

RR