Harshitha S vs Manjunath
2024 Latest Caselaw 18761 Kant

Karnataka High Court

Harshitha S vs Manjunath on 26 July, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                           -1-
                                                        NC: 2024:KHC:29471
                                                       RSA No. 118 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 26TH DAY OF JULY, 2024

                                         BEFORE

                           THE HON'BLE MR JUSTICE H.P.SANDESH

                          REGULAR SECOND APPEAL NO.118 OF 2022

                   BETWEEN:

                   SMT. HARSHITHA S
                   @ HONNAMMA
                   W/O K. MANJUNATH
                   AGED ABOUT 22 YEARS
                   R/AT HALASINAMARADADODDI VILLAGE
                   BIDADI HOBLI
                   RAMANAGARA TALUK AND DISTRIC-562109
                                                             ...APPELLANT
                   (BY SRI B V KRISHNAPPA, ADVOCATE)
                   AND:

Digitally signed   MANJUNATH
by DEVIKA M        S/O HONNAIAH
Location: HIGH     AGED ABOUT 30 YEARS
COURT OF
KARNATAKA          R/AT KUMBAPURA COLONY
                   KAILANCHA HOBLI
                   RAMANAGARA DISTRICT-562109
                                                           ...RESPONDENT

                       THIS RSA IS FILED UNDER SECTION 100 OF CPC
                   AGAINST THE JUDGMENT AND DECREE DATED 14.09.2021
                   PASSED IN RA.No.38/2020 ON THE FILE OF THE III
                   ADDITIONAL    DISTRICT  AND    SESIONS    JUDGE
                   RAMANAGARA AND ETC.
                             -2-
                                          NC: 2024:KHC:29471
                                        RSA No. 118 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

This appeal is of the year 2022. This Court on

10.07.2024 taken note that the counsel for the appellant

is absent and finally two weeks time was granted to

comply with the office objections and also to submit with

regard to the maintainability of the appeal and also made

it clear that if the counsel for the appellant does not

appear on the next date of hearing, the appeal will be

dismissed for non-prosecution. Inspite of this order, the

counsel for the appellant is not pursuing the matter

diligently. Accordingly, the second appeal is dismissed for

non-prosecution.

Sd/-

(H.P.SANDESH) JUDGE

SN