Smt. Aswathamma vs Smt Parvathamma
2024 Latest Caselaw 15170 Kant

Karnataka High Court

Smt. Aswathamma vs Smt Parvathamma on 1 July, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                -1-
                                                             NC: 2024:KHC:24543
                                                       RSA No. 1281 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 1ST DAY OF JULY, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   REGULAR SECOND APPEAL NO. 1281 OF 2021 (DEC/INJ)

                   BETWEEN:


                   1.    SMT. ASWATHAMMA
                         W/O LATE NAGARAJ,
                         AGED AOBUT 52 YEARS

                   2.    SRI. CHANNEGOWDA
                         S/O LATE NAGARAJ,
                         AGED ABOUT 29 YEARS

                   3.    SRI. SHIVAKUMAR
Digitally signed         S/O LATE NAGARAJ,
by DEVIKA M
                         AGED ABOUT 27 YEARS
Location: HIGH
COURT OF
KARNATAKA
                   4.    KUMARI CHAITRA
                         D/O LATE NAGARAJ,
                         AGED ABOUT 22 YEARS,

                         ALL ARE R/A NERALAGHATTA VILLAGE,
                         KASABA HOBLI,
                         DODDABALLAPUR TALUK 561 203,
                         BANGALORE RURAL DISTRICT
                                                                  ...APPELLANTS
                   (BY SRI. KHADRI S A., ADVOCATE)
                            -2-
                                        NC: 2024:KHC:24543
                                    RSA No. 1281 of 2021




AND:

1.   SMT. PARVATHAMMA
     W/O LATE V. NARAYANAPPA
     AGED ABOUT 54 YEARS,
     R/A SUPRIYA HOUSE, NO.3473,
     5TH CROSS, RP ROAD, NANJANAGUDU,
     MYSORE DISTRICT

2.   SRI. RAVINDRANARAYANA,
     S/O LATE V. NARAYANAPPA,
     AGED ABOUT 39 YEARS,
     R/A NERALAGHATTA VILLAGE,
     KASABA HOBLI,
     DODDABALLAPUR TALUK 561 203
                                           ...RESPONDENTS



       THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 27.08.2019
PASSED IN RA.No. 10164/2016 (OLD No.3/2016) ON THE FILE
OF THE IV ADDITIONAL DISTRICT AND SESSIONS JUDGE,
DODDABALLAPURA,      DISMISSING    THE     APPEAL     AND
CONFIRMING THE JUDGMENT AND DECREE DATED 30.10.2015
PASSED IN OS No.190/2009 ON THE FILE OF THE ADDITIONAL
CIVIL JUDGE AND JMFC, DODDABALLAPURA.

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                             -3-
                                         NC: 2024:KHC:24543
                                      RSA No. 1281 of 2021




                         JUDGMENT

Appellant's counsel is absent. Cost imposed is not

paid and also not complied with office objections.

Hence, appeal stands dismissed for non-compliance.

Sd/-

JUDGE

JJ