Maraiah vs Gangaiah
2024 Latest Caselaw 11759 Kant

Karnataka High Court

Maraiah vs Gangaiah on 28 May, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                                 -1-
                                                              NC: 2024:KHC:17954
                                                        RSA No. 1214 of 2013




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF MAY, 2024

                                              BEFORE
                        THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                    REGULAR SECOND APPEAL NO. 1214 OF 2013 (SP)
                   BETWEEN:

                   MARAIAH
                   S/O PUTTARAMAIAH
                   AGED 70 YEARS
                   RESIDING AT KASAGHATTA MAJARA
                   DODDABELAVANGALA HOBLI
                   DODDABALLAPUR TOWN-561203
                                                                     ...APPELLANT
                   (BY SRI. MAHENDRA.S.S., ADVOCATE-ABSENT)

                   AND:

                   1.   GANGAIAH
                        S/O LATE CHIKKAMARAIAH
                        MAJOR IN AGE

                   2.   KAMAIAH
                        S/O LATE CHIKKAMARAIAH
                        MAJOR IN AGE

Digitally signed   3.   SMT. HANUMAKKA
by SHWETHA
RAGHAVENDRA             W/O LATE CHIKKAMARAIAH
Location: High          MAJOR IN AGE
Court of
Karnataka          4.   RAMAKRISHNA @ KITTI
                        S/O KAVALAIAH
                        MAJOR IN AGE

                   5.   SMT. GANGAMMA
                        W/O SIDDAPPA
                        MAJOR IN AGE

                   6.   K. SIDDAPPA
                        S/O LATE DODDA KAMAIAH
                        @ NADUVAKAMAIAH
                        MAJOR IN AGE
                                 -2-
                                                NC: 2024:KHC:17954
                                              RSA No. 1214 of 2013



     ALL ARE RESIDENT AT
     KASAGHATTA MAJARA
     IYANAHALLI VILLAGE
     DODDABELAVANGALA HOBLI
     DODDABALLAPUR TALUK-561203
                                               ...RESPONDENTS
(V/O DT. 20.3.2024. THE APPEAL AGAINST R1 TO R5 IS DISMISSED;
  R6-SERVED BY UNREPRESENTED)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC, AGAINST
THE JUDGEMENT & DECREE DTD 19.3.2013 PASSED IN
R.A.NO.16/2010 ON THE FILE OF PRESIDING OFFICER, FAST TRACK
COURT,    DODDABALLAPUR,    DISMISSING   THE   APPEAL   AND
CONFIRMING THE JUDGEMENT AND DECREE DTD 21.1.2010 PASSED
IN OS.NO.203/2003 ON THE FILE OF PRINCIPAL CIVIL JUDGE
(JR.DN.) AND JMFC, DODDABALLAPURA.

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

                            JUDGMENT

None appears for the appellant though called thrice.

It appears that the appellant is not interested in

prosecuting the matter. Hence, the appeal is dismissed

for non-prosecution.

Sd/-

JUDGE

SR