Smt. Mable Usha vs Prakash
2024 Latest Caselaw 14569 Kant

Karnataka High Court

Smt. Mable Usha vs Prakash on 25 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                 NC: 2024:KHC:23982
                                               RSA No. 2648 of 2011




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 25TH DAY OF JUNE, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  REGULAR SECOND APPEAL No.2648 OF 2011 (SP)
            BETWEEN:

            1.    SMT. MABLE USHA
                  W/O. CHANDRASHEKAR
                  SINCE DEAD

                  1(A) CHANDRASHEKAR
                       S/O. RAJU
                       AGED ABOUT 59 YEARS

                  1(B) JOHNSON BRIJESH
                       S/O. CHANDRASHEKAR
                       AGED ABOUT 24 YEARS

                  1(C) SHINY DARKES
                       D/O. CHANDRASHEKAR
                       AGED ABOUT 18 YEARS

Digitally         ALL ARE RESIDING AT
signed by
MALATESH          DODDARAYANPETE TALUK AND DISTRICT
KC                CHAMARAJANAGAR-571 313.
Location:                                             ...APPELLANTS
HIGH
COURT OF
KARNATAKA   (BY SRI SOMASHEKAR KASHIMATH, ADVOCATE- ABSENT)

            AND:

            1.    PRAKASH
                  S/O. RAJAIAH
                  AGED ABOUT 50 YEARS
                  R/O. DODDARAYANPETE TALUK AND DISTRICT
                  CHAMARAJANAGAR-571 313.
                               -2-
                                           NC: 2024:KHC:23982
                                         RSA No. 2648 of 2011




2.   SMT. PREMA LEELA KUMARI
     W/O. MANJUNATH
     AGED ABOUT 45 YEARS
     R/O. JANATHA COLONY
     SAMPIGE ROAD, 3RD CROSS, GUNDLUPET
     DIST: CHAMARAJANAGAR-571 313.
                                                  ...RESPONDENTS
(BY SRI R. C. NAGARAJ, ADVOCATE FOR R1;
    R2-SERVED)

      THIS RSA FILED UNDER SEC.100 OF CPC., AGAINST THE
JUDGMENT    AND   DECREE    DATED   26.8.2011   PASSED    IN
R.A.NO.15/2007 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
CJM, CHAMARAJANAGAR, ALLOWING THE APPEAL AND SETTING
ASIDE THE JUDGMENT AND DECREE DATED 28.7.2006 PASSED IN
O.S.NO.96/2004 ON THE FILE OF THE PRL. CIVIL JUDGE (JR.DN) &
JMFC., CHAMARAJANAGAR.

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


                             ORDER

None present on behalf of the appellants.

Even on the last date there was no representation on

behalf of the appellants. Amendment to the cause title not

carried out.

Appeal is of the year 2011, yet to be admitted.

Appellants have not chosen to argue the matter for admission.

As such, appeal is dismissed for non prosecution.

Sd/-

JUDGE