Smt K V Madhavi Babu vs Sri K S Adishehsa Guptha
2024 Latest Caselaw 11919 Kant

Karnataka High Court

Smt K V Madhavi Babu vs Sri K S Adishehsa Guptha on 29 May, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                                  -1-
                                                              NC: 2024:KHC:18143
                                                             RSA No. 135 of 2013




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 29TH DAY OF MAY, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                    REGULAR SECOND APPEAL NO. 135 OF 2013 (DEC/INJ)
                   BETWEEN:

                   SMT K V MADHAVI BABU
                   AGED ABOUT 35 YEARS,
                   W/O SRI. VENKATESH BABU,
                   RESIDING AT: K.R. EXTENSION,
                   MADHUGIRI TOWN,
                   TUMKUR DIST-572101.

                                                                     ...APPELLANT
                   (BY SRI. KIRAN KUMAR.,ADVOCATE-ABSENT)

                   AND:

                   SRI K S ADISHEHSA GUPTHA
                   AGED ABOUT 43 YEARS,
                   S/O SRI. SATHYANARAYANASHETTY,
                   RESIDING AT: K.R. EXTENSION,
                   MADHUGIRI TOWN,
                   TUMKUR DIST-572101.
Digitally signed
by
NARAYANAPPA                                                        ...RESPONDENT
LAKSHMAMMA         (BY SRI. HARISH H V., ADVOCATE FOR C/R)
Location: HIGH
COURT OF                  THIS RSA IS FILED U/S. 100 OF CPC PRAYING TO CALL FOR
KARNATAKA

                   RECORDS IN O.S.NO.58/2006 ON THE FILE OF THE COURT OF

                   ADDITIONAL CIVIL JUDGE (SR.DN) & JMFC AT MADHUGIRI AND ETC.



                          THIS RSA, COMING ON FOR FINAL HEARING, THIS DAY, THE

                   COURT DELIVERED THE FOLLOWING:
                             -2-
                                          NC: 2024:KHC:18143
                                         RSA No. 135 of 2013




                         JUDGMENT

1. Though the learned counsel for the respondent was

present, none appears for the appellant when called

twice in the morning session and once in the

afternoon session. It appears that the appellant is

not interested in prosecuting the appeal. The appeal

is dismissed for non-prosecution.

Sd/-

JUDGE

PRS