Sri Bommegowda vs Smt Thimmamma
2024 Latest Caselaw 26511 Kant

Karnataka High Court

Sri Bommegowda vs Smt Thimmamma on 6 November, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                            -1-
                                                            NC: 2024:KHC:44734
                                                        RSA No. 755 of 2011




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 6TH DAY OF NOVEMBER, 2024
                                         BEFORE
                      THE HON'BLE MR JUSTICE RAVI V HOSMANI
                    REGULAR SECOND APPEAL NO. 755 OF 2011 (INJ)
              BETWEEN:
              1.    SRI BOMMEGOWDA
                    S/O THIMMEGOWDA @ BELIGOWDA
                    AGED ABOUT 56 YEARS,R/O MUTTANAHALLI VILLAGE,
                    C.A KERE HOBLI,MADDUR TALUK

                                                                  ...APPELLANT
              (BY SRI. VISHNU HEGDE - LEX SCIENTIA.,ADVOCATE)
              AND:
              1.    SMT THIMMAMMA
                    W/O LATE EREGOWDA @ NATHEGOWDA
                    AGED ABOUT 71 YEARS,R/O MUTTANAHALLI
                    VILLAGE,C.A.KERE HOBLI, MADDUR TALUK,
                    MANDYA DISTRICT.

              2.    SRI VENKATESH
                    S/O LATE EREGOWDA @ NATHEGOWDA
                    AGED ABOUT 46 YEARS,R/O MUTTANAHALLI
                    VILLAGE,C.A.KERE HOBLI, MADDUR TALUK,
                    MANDYA DISTRICT.

              3.    SMT KEMPAMMA W/O KADEGOWDAIAH
Digitally signed    D/O KEMPEGOWDAAGED ABOUT 60 YEARS,
by ANUSHA V         R/O MUTTANAHALLI VILLAGE,C.A.KERE HOBLI,
Location: High      MADDUR TALUK,MANDYA DISTRICT
Court Of
Karnataka                                                      ...RESPONDENTS
              (BY SRI. SHIVASWAMY.,ADVOCATE)
                    THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST THE
              JUDGMENT AND DECREE DATED 27.11.2010 PASSED IN R.A.11/2006
              ON THE FILE OF THE CIVIL JUDGE(SR.DN.), MADDUR, ALLOWING
              THE APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
              DATED 16.11.2005 PASSED IN O.S.NO.50/1999 ON THE FILE OF THE
              PRL.CIVIL JUDGE (JR.DVN.) AND J.M.F.C., MADDUR.
                                     -2-
                                                    NC: 2024:KHC:44734
                                                  RSA No. 755 of 2011




    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:       HON'BLE MR JUSTICE RAVI V HOSMANI


                             ORAL ORDER

Matter was passed over and called again, there was no

representation. On earlier occasions also, there was no

representation on behalf of appellant. Appeal is of year 2011.

This would indicate that appellant is not interested in pursuing

appeal. Appeal is dismissed for non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE

PSG