Sri A Sonnegowda vs Sri K Nanjundaiah
2024 Latest Caselaw 28134 Kant

Karnataka High Court

Sri A Sonnegowda vs Sri K Nanjundaiah on 25 November, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                    -1-
                                                                     NC: 2024:KHC:47983
                                                                 RSA No. 134 of 2015




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 25TH DAY OF NOVEMBER, 2024
                                                   BEFORE
                              THE HON'BLE MR JUSTICE RAVI V HOSMANI
                            REGULAR SECOND APPEAL NO.134 OF 2015 (SP)
                      BETWEEN:
                            SRI A. SONNEGOWDA,
                            AGED ABOUT 45 YEARS,
                            S/O ANJANEYA GOWDA,
                            R/A BYRANDAHALLI VILLAGE,
                            KYALANUR POST, VEMGAL HOBLI,
                            KOLAR DISTRICT-563 102.
                                                                           ...APPELLANT
                      [BY SRI A.SONNEGOWDA, APPELLANT (AB)]
                      AND:
                      1.    SRI. K. NANJUNDAIAH,
                            AGED ABOUT 65 YEARS,
                            S/O KUMARAIAH,
                            R/AT HOSAMATTA,
                            BEHIND SHARADHA TALKIES,
                            M.B.ROAD, KOLAR,
                            KOLAR DISTRICT-563 101.
                      2.    SRI. G.V. SADASHIVAIAH,
                            AGED ABOUT 78 YEARS,
                            S/O CHIKKA THIMMAIAH,
Digitally signed by
                            R/A HINDASAGERI VILLAGE,
ANUSHA V
                            THOTANAYALAKANAHALLI POST,
Location: High              TIPTUR TALUK, TUMKUR DISTRICT-572 201.
Court Of
Karnataka             3.    SRI NAGARAJ,
                            AGED ABOUT 48 YEARS,
                            S/O NAGAPPA,
                      4.    SRI N. MUNIYAPPA,
                            AGED ABOUT 43 YEARS,
                            S/O NAGAPPA,
                            RESPONDENTS NO.3 & 4 ARE
                            R/AT BYRANDAHALLI VILLAGE,
                            VEMGAL HOBLI, KOLAR TALUK,
                            KOLAR DISTRICT-563 102.
                                                                       ...RESPONDENTS
                      [BY SRI G.A. SRIKANTEGOWDA, ADVOCATE AND
                          SRI K.J. JAGADEESHA, ADVS FOR R3 & R4;
                          R1 & R2 ARE SERVED]
                                -2-
                                               NC: 2024:KHC:47983
                                             RSA No. 134 of 2015




      THIS RSA IS FILED U/S. 100 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 11.11.2014 PASSED IN
R.A.NO.180/2012 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE,
KOLAR, DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND DECREE DATED 31.7.2012 PASSED IN O.S.NO.510/2007 ON
THE FILE OF THE I ADDL. CIVIL JUDGE, KOLAR.

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

CORAM:     HON'BLE MR JUSTICE RAVI V HOSMANI

                         ORAL JUDGMENT

Learned counsel for respondents present.

It is seen from order sheet that learned counsel for

appellant has retired after issuing notice to appellant. Two

weeks time was granted for making alternative arrangement.

Till date, there is no alternative arrangement. This would

indicate that appellant is not diligent in pursuing appeal. Hence,

appeal is dismissed for non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE

GRD