Sri. H.C. Narendra S/O Channabasavaiah vs Smt. Tarakshamma W/O Dharnesh
2024 Latest Caselaw 12682 Kant

Karnataka High Court

Sri. H.C. Narendra S/O Channabasavaiah vs Smt. Tarakshamma W/O Dharnesh on 6 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                       NC: 2024:KHC:19754
                                                     RSA No. 1720 of 2011




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 6TH DAY OF JUNE, 2024

                                        BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
              REGULAR SECOND APPEAL NO.1720 OF 2011 (DEC/INJ)
              BETWEEN:

              1.    SRI. H. C. NARENDRA
                    S/O. CHANNABASAVAIAH
                    AGED ABOUT 41 YEARS.

                    SINCE DEAD BY HIS LR'S.

                    1(a) SMT. BHAGYA
                         W/O. LATE H. C. NARENDRA
                         AGED ABOUT 38 YEARS.

                    1(b) MASTER PAVAN H. N.
                         S/O. LATE H. C. NARENDRA
                         SINCE MINOR REP. BY HIS NATURAL
                         GUARDIAN/MOTHER SMT.BHAGYA
                         WHO IS THE RESPONDENT NO.1(a) HEREIN.

                    1(c) SMT. SAVITHRAMMA
Digitally
                         W/O. CHANNABASAVAIAH
signed by R              AGED ABOUT 55 YEARS.
MANJUNATHA
Location:
HIGH COURT    2.2. SRI MURULIDHAR
OF
KARNATAKA          S/O. CHANNABASAVAIAH
                   AGED ABOUT 39 YEARS.

                    ALL THE APPELLANTS ARE
                    R/AT, HUNASEGHATTA VILLAGE
                    NONAVINAKERE HOBLI, TIPTUR TALUK
                    TUMKUR DISTRICT-572 224.


                                                            ...APPELLANTS
                    (BY SRI S. NAGARAJA, ADVOCATE)
                             -2-
                                        NC: 2024:KHC:19754
                                     RSA No. 1720 of 2011




AND:

1.   SMT. TARAKSHAMMA
     W/O. DHARNESH
     AGED ABOUT 44 YEARS
     R/AT J. MALLENAHALLI VILLAGE
     NONAVINAKERE HOBLI
     TIPTUR TALUK-572 224.

2.   SRI CHANNABASAVAIH
     S/O. SANNACHANNAPPA
     AGED ABOUT 69 YEARS
     R/AT HUNASEGHATTA VILLAGE
     NONAVINAKERE HOBLI
     TIPTUR TALUK-572 224.

                                           ...RESPONDENTS
     (BY SRI K. S. RAMASWAMY IYENGAR, ADVOCATE FOR R1;
         R2-SERVED)


       THIS RSA FILED UNDER SEC.100 OF CPC., AGAINST THE
JUDGMENT     AND   DECREE   DATED   31.1.2011   PASSED   IN
R.A.NO.91/2006 ON THE FILE OF THE PRESIDING OFFICER,
FAST TRACK COURT, TIPTUR, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 30.11.2005
PASSED IN O.S.NO.54/1997 ON THE FILE OF THE CIVIL JUDGE
(SR.DN) & JMFC., TIPTUR.

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                -3-
                                             NC: 2024:KHC:19754
                                          RSA No. 1720 of 2011




                           JUDGMENT

Paper books are not filed. Appeal is of the year 2011.

Accordingly, appeal stands dismissed for non prosecution.

Sd/-

JUDGE

MR