Karnataka High Court
Sri. Renukappa. S. R vs Smt. S. Suvarnamma on 8 January, 2024
Author: H.T. Narendra Prasad
Bench: H.T. Narendra Prasad
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NC: 2024:KHC:765
RFA No. 1752 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
REGULAR FIRST APPEAL NO. 1752 OF 2020 (PAR)
BETWEEN:
SRI. RENUKAPPA. S. R.
S/O S. RUDRAPPA
AGED ABOUT 57 YEARS
RESIDING AT 2ND CROSS
TILAKNAGAR, SHIVAMOGGA TOWN
AND TALUK AND DISTRICT PIN- 577201.
...APPELLANT
(BY SRI. RAVISHANKAR SHASTRY G.,ADVOCATE)
AND:
1. SMT. S. SUVARNAMMA
W/O K. VEERABHADRAPPA
D/O S. RUDRAPPA
AGED ABOUT 62 YEARS
Digitally signed HOUSEWIFE
by
DHANALAKSHMI R/O C/O MANOHARA K V
MURTHY
Location: High FLAT 106, SHARAVATHI APARTMENT
Court of OWNERS COURT, KASAVANAHALLI MAIN ROAD
Karnataka
BENGALURU PIN- 560035.
2. S. RUDRAPPA
S/O VEERABHADRAPPA
AGED ABOUT 88 YEARS
R/O NEHARU ROAD
NYAMATHI VILLAGE, HONNALI TALUK
DAVANAGERE DISTRICT PIN- 577223.
3. SRI. CHANDRAPPA S R
S/O S. RUDRAPPA
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NC: 2024:KHC:765
RFA No. 1752 of 2020
AGED ABOUT 60 YEARS
WORKING IN OFFICE OF DEPUTY
DIRECTOR OF SERICULTURE
100 FEET ROAD, RAJENDRA NAGAR
SHIVAMOGGA TOWN
SHIVAMOGGA TALUK AND DISTRICT
4. SRI. BASAVARAJA S R
S/O S. RUDRAPPA
AGED ABOUT 55 YEARS
R/O . NEGARU ROAD
NYAMATHI VILLAGE, HONNALI TALUK
DAVANGERE DISTRICT PIN- 577223.
5. SMT. VASANTHAMMA S
W/O KUBERAPPA S
D/O S. RUDRAPPA
AGED ABOUT 51 YEARS
HOUSE WIFE, R/O MANJUNATHA NILAYA
2ND CROSS, BASAVESHWARA NAGAR
SHIVAMOGGA TOWN
TALUK & DISTRICT-577201.
6. SMT. PARAVATHI S R
W/O UMASHANKAR MG
D/O S. RUDRAPPA
AGED ABOUT 49 YEARS
HOUSEWIFE
R/O MANDARA NILAYA
NEAR SAVI BEKARI
2ND STAGE, VINOBHANAGAR
SHIVAMOGGA TOWN AND
TALUK AND DISTRICT PIN- 577201.
7. SMT. S.R. SHAKUNTALA
W/O LAXMANA H.M
D/O S. RUDRAPPA
AGED ABOUT 47 YEARS
HOUSE WIFE,
R/O D. NO. 207, 7TH A MAIN
KALYANA LAYOUT, RPC LAYOUT
VIJAYNAGAR, BENGALURU -565004.
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NC: 2024:KHC:765
RFA No. 1752 of 2020
8. S. SHIVAPPA
S/O VEERABHADRAPPA
AGED ABOUT 72 YEARS
AGRICULTURE
R/O ARUNDI VILLAGE
HONNALI TALUK
DAVANAGERE DISTRICT PIN- 577223
...RESPONDENTS
THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 05.07.2016
PASSED IN OS NO.93/2013 ON THE FILE OF THE SENIOR CIVIL
JUDGE AT HARIHAR DECREEING THE SUIT FOR PARTITION
AND SEPARATE POSSESSION.
THIS APPEAL, COMING ON FOR ORDER, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
1. In spite of granting sufficient opportunities, the office
objections have not been complied.
2. Learned counsel appearing for the appellant submits
that in spite of his best efforts, he is unable to get any
instructions from his client in respect of compliance of
office objections.
3. Submission of learned counsel for the appellant is
taken on record.
NC: 2024:KHC:765
4. It appears that the appellant is not interested in
prosecuting the appeal. Hence, the appeal is dismissed
for non-prosecution.
Sd/-
JUDGE
HA
