Smt. Nandini vs Sri. Rangaiah
2024 Latest Caselaw 15065 Kant

Karnataka High Court

Smt. Nandini vs Sri. Rangaiah on 28 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                   NC: 2024:KHC:24570
                                                 RSA No. 1560 of 2011




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 28TH DAY OF JUNE, 2024

                                      BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                   REGULAR SECOND APPEAL NO. 1560 OF 2011 (INJ)
              BETWEEN:

              SMT. NANDINI
              W/O SRI B K PUTTAMADAPPA
              AGED ABOUT 42 YEARS
              R/O # 41-96, SNEHA RESIDENCYF-3,
              SNEHA COLONY,
              CHIKKALASANDRA
              BANGALORE-61, BY SPA HOLDER
              B K PUTTAMADAPPA
                                                    ...APPELLANT
              (BY SRI P MAHESHA & SRI KRISHNA B J, ADVOCATES -
              ABSENT)
              AND:

              1.    SRI. RANGAIAH
                    S/O LATE GOVINDAIAH
                    AGED ABOUT 70 YEARS
Digitally           R/O # 1063/42, 5TH CROSS
signed by R
MANJUNATHA          1ST MAIN, VIDYARANAYAPURAM
Location:           MYSORE-570 008
HIGH COURT
OF
KARNATAKA     2.    THE COMMISSIONER
                    MYSORE CITY CORPORATION
                    MYSORE-570 008
                                                      ...RESPONDENTS
              (BY SRI GAURAV.G.K, ADVOCATE FOR R2;
              VIDE ORDER DATED 06.11.2013 SERVICE OF NOTICE TO
              R1 ACCEPTED THROUGH PAPER PUBLICATION;
              VIDE ORDER DATED 31.05.2024 APPEAL STANDS DISMISSED
              AS AGAINST R1)
                                 -2-
                                             NC: 2024:KHC:24570
                                          RSA No. 1560 of 2011




     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 25.5.2011 PASSED IN
R.A.NO.471/2010 ON THE FILE OF THE III ADDL. DISTRICT
JUDGE, MYSORE, DISMISSING THE APPEAL FILED AGAINST
THE JUDGMENT AND DECREE DATED 1.9.2007 PASSED IN
O.S.NO.829/2002 ON THE FILE OF THE III ADDL. I CIVIL
JUDGE (JR.DN) & JMFC, MYSORE.

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

                             ORDER

Sri P. Mahesh, learned counsel for the appellant is

present through Video Conferencing. He submits that as per

the instructions received by him, matter is settled outside the

Court, but till today nobody have come forwarded to report the

same for filing necessary application through memo before the

Court.

Placing his submission on record, appeal stands dismissed

for non prosecution.

Sd/-

JUDGE

MR