Sarojamma vs Hanumanthaiah
2024 Latest Caselaw 12146 Kant

Karnataka High Court

Sarojamma vs Hanumanthaiah on 31 May, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                             -1-
                                                        NC: 2024:KHC:18589
                                                       RSA No. 279 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 31ST DAY OF MAY, 2024

                                           BEFORE

                              THE HON'BLE MR JUSTICE H.P.SANDESH

                          REGULAR SECOND APPEAL NO.279 OF 2018 (SP)

                   BETWEEN:

                   1.   SAROJAMMA,
                        W/O LATE SIDDARAMAIAH,
                        AGED 55 YEARS.

                   2.   KUMAR,
                        S/O LATE SIDDARAMAIAH,
                        AGED 38 YEARS.

                   3.   ANITHA,
                        D/O LATE SIDDARAMAIAH,
                        AGED 30 YEARS.

                        ALL ARE R/O GULUR VILLAGE,
Digitally signed
                        KOPPA HOBLI, MADDUR TALUK,
by DEVIKA M             MANDYA DISTRICT-571408.
Location: HIGH                                                  ...APPELLANTS
COURT OF
KARNATAKA
                                 (BY SRI PRAMOD R., ADVOCATE)

                   AND:

                   1.   HANUMANTHAIAH,
                        S/O LATE SANJEEVAIAH,
                        AGED 66 YEARS,
                        R/O GULUR VILLAGE,
                        KOPPA HOBLI, MADDUR TALUK,
                        MANDYA DISTRICT-571408.

                   2.   G.S. MURTHY,
                        S/O LATE SIDDARAMAIAH,
                              -2-
                                            NC: 2024:KHC:18589
                                           RSA No. 279 of 2018




    AGED 38 YEARS.
    R/O GULUR VILLAGE,
    KOPPA HOBLI, MADDUR TALUK,
    MANDYA DISTRICT-571408.
                                               ...RESPONDENTS

      (BY SRI T. SESHAGIRI RAO, ADVOCATE FOR R1)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 4.12.2017
PASSED IN RA NO.13/2015 ON THE FILE OF THE SENIOR
CIVIL JUDGE, MADDUR, ALLOWING THE APPEAL AND
MODIFYING THE JUDGMENT AND DECREE DATED 22.4.2015
PASSED IN OS NO.108/2013 ON THE FILE OF THE I ADDL.
CIVIL JUDGE AND JMFC, MADDUR.

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

                       JUDGMENT

This matter was listed for admission on 29.08.2018

and none appeared on behalf of the appellants. Today the

matter is listed after six years again for admission and

there is no representation on behalf of the appellants. It

appears that the learned counsel for the appellants is not

pursuing the matter diligently. When the matter was listed

on 18.08.2018 and 29.08.2018, none appeared for the

appellants. Though the matter is listed on several

occasions, the learned counsel is not pursuing the matter

and hence no grounds to adjourn the matter.

NC: 2024:KHC:18589

2. The appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MD