Karnataka High Court
Sri Ramaiah vs Smt. Jayamma on 4 January, 2024
Author: H.P.Sandesh
Bench: H.P.Sandesh
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NC: 2024:KHC:460
RSA.CROB No. 2 of 2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE H.P.SANDESH
RSA CROSS OBJECTION NO.2 OF 2018
BETWEEN:
SRI RAMAIAH
S/O LATE NARAYANAPPA
AGED ABOUT 87 YEARS
R/A KAIWARA VILLAGE AND POST
CHINTHAMANI TALUK
CHICKABALLAPURA DISTRICT
...CROSS OBJECTOR
(BY SRI V VISHWANATH SETTY, ADVOCATE)
AND:
1. SMT.JAYAMMA
W/O LATE K.N. SUBBARAYAPPA,
Digitally signed AGED ABOUT 62 YEARS,
by SHARANYA T R/AT AMBEDKAR COLONY,
Location: HIGH KAIWARA VILLAGE,
COURT OF
KARNATAKA KAIWARA HOBLI,
CHINTHAMANI TALUK,
CHICKABALLAPURA DISTRICT
2. SMT. K.S.SUMITHRAMMA
D/O LATE K.N. SUBBARAYAPPA,
W/O K.N.CHOWDAREDDY
AGED ABOUT 41 YEARS,
R/AT NO.96, 3RD CROSS
4TH MAIN, P.R.LAYOUT
MUNEKOLLALA EXTN.
MARATHHALLI, BENGALURU.
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3 SMT. K S MAMATHA
D/O LATE K N SUBBARAYPPA
W/O VENKTEGOWDA
AGED ABOUT 39 YEARS
R/AT AMBEDKAR COLONY
KAIWARA VILLAGE, KAIWARA HOBLI
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT
4 SRI K S SATHISHA
S/O LATE K N SUBBARAYAPPA
AGED ABOUT 34 YEARS
R/AT AMBEDKAR COLONY
KAIWARA VILLAGE, KAIWARA HOBLI
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT
5 SRI K S SURESHA
S/O LATE K N SUBBARAYAPPA
AGED ABOUT 31 YEARS
R/AT AMBEDKAR COLONY
KAIWARA VILLAGE, KAIWARA HOBLI
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT
6 SRI K N NARAYANA SWAMY
S/O LATE K M NARAYANAPPA
AGED ABOUT 63 YEARS
R/AT KAIWARA VILLAGE, KAIWARA HOBLI
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT
7 SMT. LAKSHMAMMA
D/O LATE K M NARAYANAPPA
W/O VENKATESHAPPA
AGED ABOUT 69 YEARS
R/AT CHANGIMALLAI VILLAGE
HEMAGALLU HOBLI
KOLAR TALUK AND DISTRICT
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RSA.CROB No. 2 of 2018
8 SMT. SUNANDAMMA
D/O LATE K M NARAYANAPPA
W/O SRINIVASA
AGED ABOUT 49 YEARS
9. SMT. PUTTAMMA
W/O LATE NARAYANAPPA
AGED ABOUT 69 YEARS
10. SRI PILLA REDDY
S/O LATE NARAYANAPPA
AGED ABOUT 67 YEARS
11. SRI NARAYANASWAMY
S/O LATE NARAYANAPPA
AGED ABOUT 59 YEARS
8 TO 11 ARE R/AT KAIWARA VILLAGE & POST
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT.
12. SMT. NARAYANAMMA
D/O LATE NARAYANAPPA
AGED ABOUT 49 YEARS
R/AT CHALDIGANAHALLI VILLAGE
VEMAGAL HOBLI, KOLAR TALUK
KOLAR DISTRICT.
13. SRI VENKATARAYAPPA
S/O LATE NARAYANAPPA
AGED ABOUT 74 YEARS
R/AT BOORAGAMAKALAHALLI VILLAGE
AMBAJIDURGA HOBLI
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT.
14. SMT. NARAYANAMMA
W/O LATE NARAYANASWAMY
D/O LATE MUNIYAPPA
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RSA.CROB No. 2 of 2018
AGED ABOUT 61 YEARS
R/AT BOORAGAMAKALAHALLI VILLAGE
AMBAJIDURGA HOBLI
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT.
15. SMT. NAGARATHNAMMA
D/O LATE MUNIYAPPA
W/O SONNAPPA
AGED ABOUT 57 YEARS
R/AT MULLANDLAHALLI VILLAGE
VIKA MADDERI, VEMAGAL HOBLI
KOLAR TALUK & DISTRICT
AMBAJIDURGA HOBLI
16. SMT. BHAGYAMMA
W/O LATE MUNIYAPPA
D/O YLETHOTE VENKATARAYAPPA
AGED ABOUT 59 YEARS
R/AT GUDISALU VILLAGE
KAIWARA HOBLI
CHINTHAMANI TALUK
CHIKKABALLAPURA DISTRICT.
17. SRI CHOWDAPPA
S/O AKKEMMA
AGED ABOUT 89 YEARS
18. SRI NARAYANASWAMY
S/O AKKEMMA
AGED ABOUT 49 YEARS
19. SRI BYRAREDDY
S/O AKKEMMA
AGED ABOUT 47 YEARS
ALL ARE R/AT HODDAHALLI
AMBAJI DURGA HOBLI
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT.
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20. SMT. JAYAMMA
D/O AKKEMMA
W/O VENKATARAYAPPA
AGED ABOUT 69 YEARS
R/AT KAIWARA VILLAGE & POST
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT.
21. SMT. NARAMMA
D/O AKKEMMA
W/O THIMMARAYAPPA
AGED ABOUT 63 YEARS
R/AT MYLAPURA VILLAGE
KAIWARA HOBLI
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT.
22. SMT. SAROJAMMA
D/O AKKEMMA
W/O KRISHNAPPA
AGED ABOUT 50 YEARS
R/AT MADABEHALLI VILLAGE
KAIWARA HOBLI
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT.
23. SMT. MUNIYAMMA
D/O DODDA MUNIYAPPA
SISTER OF K.M.NARAYANAPPA
AGED ABOUT 92 YEARS
R/AT MYLANDALAHALLI
VEMAGAL HOBLI
KOLAR TALUK & DISTRICT.
...RESPONDENTS
THIS RSA.CROB IS FILED UNDER ORDER 41 RULE 22 OF
CPC TO MODIFY THE JUDGMENT AND DECREE DATED
27.02.2009 IN O.S.NO.32/1995 PASSED BY THE CIVIL JUDGE
AND JMFC, CHINTAMANI AND ETC.
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RSA.CROB No. 2 of 2018
THIS RSA CROB COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
This matter is called in the morning session and the
counsel for the cross objector sought time for compliance of
office objections. This Court perused the order dated
26.10.2021 wherein this Court granted finally, two weeks' time
to comply with the office objections and also made it clear that
if office objections are not complied within the stipulated time,
the matter will be dismissed. Inspite of the said order, till date,
office objections are not complied. When the counsel for the
cross objector sought time in the morning session, this Court
directed to comply with the office objections during the course
of the day and again the matter is called in the afternoon
session but the counsel did not appear to submit whether he
has complied with the office objections or not. Hence, the
counsel for the cross objector is not showing any interest to
pursue the matter diligently. Thus, in view of the order dated
26.10.2021, the cross objection is dismissed.
Sd/-
JUDGE
SN
