Pampanagouda S/O Veerabhadragouda ... vs Canara Bank, Branch Karatagi
2024 Latest Caselaw 26289 Kant

Citation : 2024 Latest Caselaw 26289 Kant
Judgement Date : 5 November, 2024

Karnataka High Court

Pampanagouda S/O Veerabhadragouda ... vs Canara Bank, Branch Karatagi on 5 November, 2024

                                                    -1-
                                                               NC: 2024:KHC-D:16163
                                                             RSA No. 100228 of 2015




                                  IN THE HIGH COURT OF KARNATAKA,
                                          DHARWAD BENCH

                             DATED THIS THE 5TH DAY OF NOVEMBER, 2024

                                                 BEFORE

                               THE HON'BLE MRS JUSTICE K.S.HEMALEKHA

                                RSA NO. 100228 OF 2015 (MON)
                        BETWEEN:

                        PAMPANAGOUDA
                        S/O. VEERABHADRAGOUDA POLICE PATIL,
                        AGE: 47 YEARS, OCC. AGRICULTURE,
                        R/O . BUDAGUMPA, TQ. GANGAVATHI-583227.
                                                                         ... APPELLANT
                        (BY SRI. PRASHANT D KULKARNI AND
                        SRI. SACHIN C KULKARNI, ADVOCATES)

                        AND:

                        1.   CANARA BANK,
                             BRANCH: KARATAGI
                             A BODY CORPORATE CONSTITUTED AND FUNCTIONING
                             UNDER THE BANKING COMPANIES ( ACQUISITION AND
                             TRANSFER OF UNDARTAKING) ACT, 1970 HAVING ITS
           Digitally
           signed by
                             HEAD OFFICE AT J C ROAD-560006,
           VISHAL
VISHAL
NINGAPPA
           NINGAPPA
           PATTIHAL
                             BANGALORE THROUGH ITS SENIOR MANAGER/ OFFICER
PATTIHAL   Date:
           2024.11.08
           10:52:48
                             AND G P A HOLDER SRI. GOPALKRISHNA, M.S.
           +0530




                        2.   R.M.MANJUNATH S/O. LINGANGOUDA,
                             AGE: MAJOR, OCC. AGRICULTURIST,
                             R/O. ROUDAKUNDA VILLAGE, TAL. SINDANUR,
                             DIST. RAICHUR-584128.
                                                                       ... RESPONDENTS

                             THIS RSA IS FILED U/S.100 OF CPC., AGAINST THE
                        JUDGMENT AND DECREE DATED 23.01.2015 PASSED IN
                        R.A.NO.54/2013 ON THE FILE OF THE DISTRICT AND SESSIONS
                        JUDGE AT KOPPAL, DISMISSING THE APPEAL AND CONFIRMING THE
                        JUDGMENT AND DECREE DATED 24.08.2013 AND THE DECREE
                        PASSED IN O.S.NO.72/2012 ON THE FILE OF THE SENIOR CIVIL
                        JUDGE AT GANGAVATHI, PARTLY DECREEING THE SUIT FILED FOR
                        RECOVERY OF MONEY.
                               -2-
                                            NC: 2024:KHC-D:16163
                                       RSA No. 100228 of 2015




       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY JUDGMENT
WAS DELIVERED THEREIN AS UNDER:

                      ORAL JUDGMENT

(PER: THE HON'BLE MRS JUSTICE K.S.HEMALEKHA)

Learned counsel for the appellant is consistently

absent before this Court since 2021.

On 08.07.2022 this Court adjourned the matter on

payment of cost of Rs.1,000/-. Even after the order

passed by this Court, the learned counsel for the appellant

remained absent and neither complied the order of this

Court.

On 04.11.2024, this Court noting the absence of the

learned counsel for the appellant and that the cost has not

been deposited in compliance of the order dated

08.07.2022, directed the matter to be listed for dismissal