Sri Rangashamaiah vs Sri M Babu Rajendra Prasad
2024 Latest Caselaw 15176 Kant

Karnataka High Court

Sri Rangashamaiah vs Sri M Babu Rajendra Prasad on 1 July, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                         NC: 2024:KHC:24392
                                                        RSA No. 832 of 2018




                        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. 832 OF 2018 (INJ)

                   BETWEEN:

                   1.    SRI RANGASHAMAIAH
                         S/O LATE RANGAPPA,
                         AGED ABOUT 832 YEARS
                         R/AT AGRAHARA,
                         C.N.DURGA HOBLI,
                         KORATAGERE TALUK,
                         TUMKUR DISTRICT-572129.
                                                                ...APPELLANT
                               (BY SRI. N.VIJAYA KUMAR, ADVOCATE)
                   AND:

                   1.    SRI M.BABU RAJENDRA PRASAD
                         S/O LATE L.N.MALLANNA,
                         AGED ABOUT 68 YEARS
Digitally signed         R/AT AGRAHARA,
by DEVIKA M              C.N.DURGA HOBLI,
Location: HIGH           KORATAGERE TALUK,
COURT OF                 TUMKUR DISTRICT-572129.
KARNATAKA
                                                             ...RESPONDENT

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGEMENT AND DECREE DATED 26.02.2018
                   PASSED IN R.A.NO.74/2015 ON THE FILE OF THE ADDITIONAL
                   SENIOR CIVIL JUDGE AND JMFC, MADHUGIRI, DISMISSING
                   THE APPEAL AND CONFIRMING THE JUDGEMENT AND DECREE
                   DATED 23.03.2015 PASSED IN O.S.NO.148/2010 ON THE FILE
                   OF THE CIVIL JUDGE AND JMFC, KORATAGERE.

                        THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
                   THE COURT DELIVERED THE FOLLOWING:
                              -2-
                                          NC: 2024:KHC:24392
                                         RSA No. 832 of 2018




                         JUDGMENT

This appeal is of the year 2018 and matter was listed on

07.06.2021 and learned counsel for the appellant was absent

and no representation. However, in the ends of justice, this

Court adjourned the matter and again the matter was listed on

01.07.2022 and none appeared and again, this Court granted

two weeks time. Today also, learned counsel for the appellant

is absent and not pursuing the matter diligently and matter is

listed third time for admission. It appears that the learned

counsel for the appellant is not interested in prosecuting the

appeal.

Accordingly, the regular second appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

ST