Sri Nanjundaswamy vs Sri Gurusidaiah
2024 Latest Caselaw 15622 Kant

Karnataka High Court

Sri Nanjundaswamy vs Sri Gurusidaiah on 3 July, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2024:KHC:24951
                                                          RSA No. 647 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF JULY, 2024

                                             BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO. 647 OF 2021 (INJ)

                   BETWEEN:

                   1.    SRI NANJUNDASWAMY
                         S/O DANDI MADAIAH
                         AGED ABOUT 64 YEARS,
                         R/AT CHIAKKAHARIJANA STREET,
                         RAMASAMUDRA,
                         CHAMARAJANAGAR-571342
                                                                 ...APPELLANT

                        (BY SRI. MANJUNATH PRASAD V., ADVOCATE [ABSENT])

                   AND:

                   1.    SRI GURUSIDAIAH
                         S/O PUTTANAIKA,
                         AGED ABOUT 58 YEARS,
Digitally signed         WORKING IN LIFE INSURANCE
by DEVIKA M
Location: HIGH
                         CORPORATION OF INDIA,
COURT OF                 CHAMARAJANAGAR BRANCH,
KARNATAKA                CHAMARAJANAGAR-571 313.
                                                               ...RESPONDENT

                         (BY SRI. P. NATARAJU, ADVOCATE FOR C/R [ABSENT])

                        THIS RSA IS FILED UNDER SECTION 100 R/W ORDER
                   XLII RULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE
                   DATED 02.11.2017 PASSED IN R.A.NO.62/2014 ON THE FILE
                   OF    THE   ADDITIONAL       SENIOR    CIVIL   JUDGE,
                   CHAMARAJANAGAR,     DISMISSING   THE    APPEAL   AND
                   CONFIRMING THE JUDGMENT AND DECREE DATED 27.03.2014
                                -2-
                                            NC: 2024:KHC:24951
                                           RSA No. 647 of 2021




PASSED IN O.S.NO.08/2012 ON THE FILE OF THE PRINCIPAL
CIVIL JUDGE AND JMFC, CHAMARAJANAGAR.

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

                           JUDGMENT

Learned counsel for the appellant is absent and not paid

the cost and also not filed the acknowledgement for having

served the copy to the learned counsel for the caveator-

respondent. Learned counsel for the appellant is not pursuing

the matter diligently.

Accordingly, the appeal is dismissed for non-payment of

cost.

Sd/-

JUDGE

ST