Nanjamma (Dead By Lrs) vs Chikkamadappa (Dead By Lrs)
2024 Latest Caselaw 15638 Kant

Karnataka High Court

Nanjamma (Dead By Lrs) vs Chikkamadappa (Dead By Lrs) on 3 July, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                        NC: 2024:KHC:24949
                                                      RSA No. 1552 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. 1552 OF 2021 (DEC/INJ)

                   BETWEEN:

                   1.      NANJAMMA
                           (DEAD BY LRS)

                   1(a)    DEVEERAMMA
                           D/O LATE NANJAMMA
                           AGED ABOUT 67 YEARS
                           RESIDING AT TERAKANAMBI
                           HUNDI VILLAGE
                           GUNDLUPET TALUK

                   1(b)    ERAMMA
                           (DEAD BY LRS)

                   1(b.1) NAGAPPA
Digitally signed
                          AGED ABOUT 76 YEARS
by DEVIKA M
Location: HIGH     1(b.2) VEERABADRAPPA
COURT OF                  AGED ABOUT 43 YEARS
KARNATAKA

                   1(b.3) G.N.MALLESHA
                          AGED ABOUT 41 YEARS

                           ALL ARE RESIDING AT
                           GURUVINAPURA VILLAGE
                           TERAKANAMBI HOBLI
                           GUNDLUPET TALUK
                           CHAMARAJANAGAR

                   1(c)    DEVAMMA
                           D/O LATE NANJAMMA
                           -2-
                                        NC: 2024:KHC:24949
                                      RSA No. 1552 of 2021




        AGED ABOUT 62 YEARS
        RESIDING AT UDIGALA VILLAGE
        HARAVE HOBLI
        CHAMARAJANAGAR TALUK

1(d)    SHIVAMMA
        D/O LATE NANJAMMA
        AGED ABOUT 60 YEARS
        RESIDING AT GURUVINAPURA VILLAGE
        TERAKANAMBI HOBLI
        GUNDLUPET TALUK

2.      MAHADEVAPPA
        S/O LATE SOMAPPA
        AGED ABOUT 58 YEARS


3.      VEERAPPA
        S/O LATE SOMAPPA
        AGED ABOUT 55 YEARS

4.      SHIVAPPA
        S/O LATE SOMAPPA
        AGED ABOUT 50 YEARS

        APPELLANTS NO.2 TO 4 ARE
        RESIDING AT GURUVINAPURA VILLAGE
        TERAKANAMBI HOBLI
        GUNDLUPET TALUK
        CHAMARAJANAGAR
                                              ...APPELLANTS

             (BY SMT. SUMATHI S., ADVOCATE)
AND:

1.     CHIKKAMADAPPA
       (DEAD BY LRS)

1(a) SAKAMMA
     W/O LATE CHIKKAMADAPPA
     AGED ABOUT 51 YEARS
                                -3-
                                             NC: 2024:KHC:24949
                                          RSA No. 1552 of 2021




1(b) SURESHA
     S/O LATE CHIKKAMADAPPA
     AGED ABOUT 64 YEARS

1(c) RAMESHA
     S/O LATE CHIKKAMADAPPA
     AGED ABOUT 29 YEARS

      ALL ARE RESIDING AT
      GURUVINAPURA VILLAGE
      TERAKANAMBI HOBLI
      GUNDLUPET TALUK
                                                    ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 16.10.2020
PASSED IN R.A.NO.07/2020 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, GUNDLUPET ,DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 31.07.2019 PASSED IN O.S.NO.104/2009 ON THE FILE
OF THE PRINCIPAL CIVIL JUDGE AND JMFC, GUNDLUPET.

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

Learned counsel for the appellants has 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