Papanna M vs Akkamma
2024 Latest Caselaw 1070 Kant

Karnataka High Court

Papanna M vs Akkamma on 11 January, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                            NC: 2024:KHC:1697
                                                         RSA No. 2861 of 2007




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF JANUARY, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 2861 OF 2007 (DEC)

                   BETWEEN:

                   1.    PAPANNA M
                         S/O LATE DODDAMUNEPPA
                         AGED ABOUT 55 YEARS,
                         R/AT CHATRAKODIHALLI,
                         KASABA HOBLI,
                         KOLAR TALUK-563101
                                                                 ...APPELLANT

                        (BY SRI. M. JAIPRAKASH REDDY, ADVOCATE [ABSENT])
                   AND:

                   1.    AKKAMMA
                         S/O LATE K. MUNIYAPPA
Digitally signed         AGED ABOUT 72 YEARS,
by SHARANYA T            R/O. CHATRAKODIHALLI VILLAGE,
Location: HIGH
COURT OF                 KASABA HOBLI,
KARNATAKA                KOLAR TALUK-563101.

                   2.    SMT. SONNAMMA
                         W/O RAMAPPA
                         AGED ABOUT 62 YEARS,
                         R/O. BANDARAHALLI VILLAGE,
                         DUGGASANDRA HOBLI,
                         MULBAGAL TALUK,
                         KOLAR DISTRICT-563101.
                                                              ...RESPONDENTS

                              (BY SMT.PREMA KUMARI, ADVOCATE FOR
                                -2-
                                               NC: 2024:KHC:1697
                                            RSA No. 2861 of 2007




         SMT.SUMANA BALIGA M., ADVOCATE FOR R2
               VIDE ORDER DATED 27.10.2022,
        APPEAL AGAINST R1 IS DISMISSED AS ABATED)

     THIS RSA IS FILED U/S.100 OF CPC AGAINST THE
JUDGMENT     AND   DECREE   DT.1.10.2007   PASSED   IN
R.A.NO.236/2006 ON THE FILE OF THE I ADDL. CIVIL JUDGE
(SR.DN), KOLAR, DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND DECREE DATED 23.12.2005 PASSED IN
O.S.NO.466/2000 ON THE FILE OF THE PRL. CIVIL JUDGE
(JR.DN) AND JMFC, KOLAR.

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


                            JUDGMENT

The learned counsel for the appellant is absent.

This is the appeal of the year 2007. In the previous

occasion also when the matter was listed on 02.08.2023,

the counsel for appellant not represented and even on

15.12.2023 also the order sheet discloses that the

appellant is not pursuing the matter diligently. It is also

noted that no steps have been taken against the

respondent No.1, hence the appeal against respondent

No.1 was abated. There are no grounds to adjourn the

NC: 2024:KHC:1697

matter once again. Hence, the Regular Second Appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

RHS