Rajanna vs Devammani
2024 Latest Caselaw 27299 Kant

Karnataka High Court

Rajanna vs Devammani on 13 November, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                 -1-
                                                          NC: 2024:KHC:45913
                                                        RSA No. 1861 of 2014




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF NOVEMBER, 2024

                                               BEFORE

                           THE HON'BLE MR JUSTICE RAVI V HOSMANI

                        REGULAR SECOND APPEAL NO. 1861 OF 2014 (PAR)


                   BETWEEN:

                   RAJANNA,
                   S/O LATE MALLAPPA,
                   AGED ABOUT 58 YEARS,
                   R/A CHIKKANANDI VILLAGE,
                   HAMPAPURA HOBLI,
                   H D KOTE TALUK - 571 125.
                                                                ...APPELLANT
                   (BY SRI V.M. PRASAD, ADVOCATE)


                   AND:

                   1.     DEVAMMANI,
                          W/O LATE SHIVANNA,
                          AGED ABOUT 61 YEARS,

Digitally signed   2.     SHIVANNA,
by ANUSHA V               S/O LATE MALLAPPA,
Location: High            DEAD BY LRS
Court Of
Karnataka          2(a)   PRABHUSWAMY,
                          S/O LATE SHIVANNA,
                          AGED ABOUT 43 YEARS,

                          RESPONDENTS NO.1 & 2(a) ARE
                          R/AT KANCHMALLI VILLAGE,
                          HAMPAPURA HOBLI,
                          H.D. KOTE TALUK - 571 125.

                   2(b) SUNDRAMMA,
                        W/O NANAJUNDASWAMY,
                        AGED ABOUT 41 YEARS,
                                 -2-
                                                 NC: 2024:KHC:45913
                                              RSA No. 1861 of 2014




     R/A HALLIKERE HUNDI,
     CHATHRA HOBLI, NANJANGUD TALUK,
     MYSORE DISTRICT - 571 312.

3.   AMBIKA,
     W/O BASAVARAJU,
     AGED ABOUT 36 YEARS,
     R/A DHARIPURA VILLAGE,
     JAYAPURA POST, MYSORE TALUK,
     MYOSE DISTRICT- 570 08.

4.   MANJU,
     S/O LATE MAHADEVAPPA,
     AGED ABOUT 34 YEARS,
     R/A CHIKKANANDI VILLAGE,
     HAMPAPURA HOBLI,
     H D KOTE TALUK - 571 125.
                                                   ...RESPONDENTS
[BY SRI P.NATARAJU, ADVOCATE FOR R1, R2(a)(b) & R3 (PH);
    R4 - SERVED]


     THIS RSA IS FILED UNDER SECTION 100 R/W ORDER XLII
RULE 1 OF CPC.,AGAINST THE JUDGMENT AND DECREE DATED
07.11.2014 PASSED IN R.A.NO.1/2013 ON THE FILE OF THE
PRESIDING OFFICER, FAST TRACK COURT AT HUNSUR, MYSORE
DISTRICT,    DISMISSING   THE    APPEAL    AND   CONFIRMING     THE
JUDGMENT      AND   DECREE      DATED     05.11.2012   PASSED    IN
O.S.NO.209/2007 ON THE FILE THE CIVIL JUDGE & JMFC, H.D.KOTE.



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


CORAM:      HON'BLE MR JUSTICE RAVI V HOSMANI
                                 -3-
                                               NC: 2024:KHC:45913
                                             RSA No. 1861 of 2014




                         ORAL JUDGMENT

None appears for appellant.

2. Learned counsel for respondent is present.

3. It is seen from ordersheet that there was no

representation on behalf of appellant even on earlier dates of

hearing. This would indicate that appellant is not diligent in

pursuing this appeal. Appeal is dismissed for non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE

AV