Sri Channegowda S/O Late Shivanna vs Sri Channabasavaiah
2024 Latest Caselaw 15066 Kant

Karnataka High Court

Sri Channegowda S/O Late Shivanna vs Sri Channabasavaiah on 28 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                    NC: 2024:KHC:24573
                                                  RSA No. 1037 of 2012




                   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. 1037 OF 2012 (DEC)


              BETWEEN:

              1.     SRI CHANNEGOWDA
                     S/O LATE SHIVANNA
                     DEAD BY LRS

              1(a) SRI SHIVASWAMY
                   S/O CHANNEGOWDA
                   AGED ABOUT 36 YEARS,

              1(b) SUMATHA
                   D/O CHANNEGOWDA
                   AGED ABOUT 37 YEARS

              1(c)   MAMATHA
                     D/O CHANNEGOWDA
                     AGED ABOUT 39 YEARS
Digitally
signed by R   1(d) SMT SHANTHAMMA
MANJUNATHA
Location:          W/O CHANNEGOWDA
HIGH COURT         AGED ABOUT 62 YEARS
OF
KARNATAKA
                     ALL ARE RESIDENTS OF ]
                     RAMADIHALLI
                     POST : MACHENAHALLI
                     DANDINASIVIRA HOBLI
                     TURUVEKERE TALUK
                     TUMKUR DISTRICT -572122

                                                         ...APPELLANTS
                                   -2-
                                              NC: 2024:KHC:24573
                                            RSA No. 1037 of 2012




AND:

SRI CHANNABASAVAIAH
S/O LATE CHANNIGARAYAPPA
AGED 77 YEARS
R/O RAMADIHALLI VILLAGE,
POST : MACHENAHALLI
HOBLI: DANDINASIVIRA
TALUK :TURUVERKERE
DIST : TUMKUR 572 122
                                                   ...RESPONDENT
(BY SRI G C SHANMUKHA, ADVOCATE)

     THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
JUDGMENT AND DECREE DTD 22.3.2012 PASSED IN
R.A.NO.10/2010 ON THE FILE OF SENIOR CIVIL JUDGE & JMFC,
TURUVEKERE, DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DTD 30.3.2010            PASSED IN
O.S.NO.2/2007 ON THE FILE OF CIVIL JUDGE (SR.DN.) AND
JMFC, TURUVEKERE.

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

                                ORDER

Court notice issued to appellant No.1 (a), (b), (c) and (d).

Among them, appellant No.1 (a) and (d) are served and

unrepresented. In respect of appellant No.1 (b) and (c)

address shown insufficient.

Left with no alternative, appeal dismissed for non

prosecution.

Sd/-

JUDGE