Lakshmi vs Kempamma
2024 Latest Caselaw 18605 Kant

Karnataka High Court

Lakshmi vs Kempamma on 25 July, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                           NC: 2024:KHC:29257
                                                         RSA No. 815 of 2022




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 25TH DAY OF JULY, 2024

                                             BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.815 OF 2022 (DEC/POS)

                   BETWEEN:

                   1.   LAKSHMI,
                        DAUGHTER OF DEVAIAIH,
                        AGED ABOUT 60 YEARS,
                        RESIDING BEHIND
                        HALAPPA SHETTY BULILDING,
                        MIRZA MOHALLA,
                        HASSAN-573201.
                                                                  ...APPELLANT

                             (BY SRI. MOHAN P.S., ADVOCATE - ABSENT)

                   AND:

                   1.   KEMPAMMA,
                        WIFE OF LATE HUCCHEGOWDA,
Digitally signed
by DEVIKA M             AGED ABOUT 76 YEARS,
Location: HIGH          RESIDING AT DODDABAGENAHALLY,
COURT OF                AGILE POST, KASABA HOBLI,
KARNATAKA               HASSAN-573201.

                   2.   THE COMMISSIONER,
                        HASSAN CITY MUNICIPALTY COUNCEL,
                        HASSAN-573201.
                                                              ...RESPONDENTS

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 29.01.2022
                   PASSED IN R.A.NO.55/2019 ON THE FILE OF THE II ADDL.
                   SENIOR CIVIL JUDGE AND JMFC, HASSAN. DISMISSING THE
                   APPEAL AND CONFIRMING THE JUDGMENT AND DECREE DATED
                   14.01.2019 PASSED IN O.S.NO.336/2009 ON THE FILE OF THE
                   ADDL. CIVIL JUDGE, AND JMFC, HASSAN.
                               -2-
                                            NC: 2024:KHC:29257
                                          RSA No. 815 of 2022




    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE H.P.SANDESH

                         ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE H.P.SANDESH)

The learned counsel for the appellant is absent. This

Court vide order dated 28.11.2023, granted two weeks time to

comply with the office objections on cost of Rs.500/-. Inspite of

the same, the cost is not paid and the office objections are also

not complied with.

2. Hence, the second appeal is dismissed for non-

payment of cost and non-compliance of office objections.

Sd/-

(H.P.SANDESH) JUDGE

MD