B R Govindarao vs Y S Badrinath
2024 Latest Caselaw 15637 Kant

Karnataka High Court

B R Govindarao vs Y S Badrinath on 3 July, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                           NC: 2024:KHC:24955
                                                       RSA No. 1366 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. 1366 OF 2021 (MON)

                   BETWEEN:

                   1.    B.R. GOVINDARAO
                         S/O LATE RAMAKRISHNA DHANYA
                         AGED ABOUT 72 YEARS,
                         PROPRIETOR, RAMAKRISHNA THEATRE
                         NEAR BEO OFFICE
                         OPPOSITE TO TALUK OFFICE
                         TYAGARAJA NAGARA
                         CHALLAKERE TOWN-577522
                         CHITRADURGA DISTRICT.
                                                                 ...APPELLANT

                           (BY SRI. V.MANJUNATHA, ADVOCATE [ABSENT])
                   AND:

                   1.    Y.S.BADRINATH
Digitally signed
by DEVIKA M              S/O LATE K V SRINIVASA RAO,
Location: HIGH           AGED ABOUT 39 YEARS,
COURT OF                 SATHYAJOYTHI KARYALAYA
KARNATAKA
                         NEAR RAGHAVENDRA SWAMY MUTT,
                         CHITRADURGA TOWN
                         CHITRADURGA DISTRICT-577501.
                                                               ...RESPONDENT

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 30.09.2020
                   PASSED IN R.A.No.90/2019 ON THE FILE OF THE II
                   ADDITIONAL   SENIOR   CIVIL   JUDGE,   CHITRADURGA,
                   DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
                   AND DECREE DATED 29.07.2019 PASSED IN O.S.No.225/2012
                                -2-
                                            NC: 2024:KHC:24955
                                          RSA No. 1366 of 2021




ON THE FILE OF THE II ADDITIONAL CIVIL JUDGE AND JMFC,
CHITRADURGA.

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

                          JUDGMENT

Learned counsel for the appellant is absent and not

complied with the office objections and also not paid the cost.

Accordingly, the appeal is dismissed for non-compliance

of office objections and non-payment of cost.

Sd/-

JUDGE

ST