Sri Kengal Raje Urs vs T Uma
2024 Latest Caselaw 24914 Kant

Karnataka High Court

Sri Kengal Raje Urs vs T Uma on 16 October, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                  -1-
                                                              NC: 2024:KHC:41963
                                                             RSA No. 934 of 2013




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 16TH DAY OF OCTOBER, 2024
                                             BEFORE
                          THE HON'BLE MR JUSTICE RAVI V HOSMANI
                       REGULAR SECOND APPEAL NO. 934 OF 2013 (INJ)
                   BETWEEN:

                   SRI. KENGAL RAJE URS,
                   AGED ABOUT 80 YEARS,
                   S/O LATE KARIYAPPA RAJE URS,
                   R/A HONGANUR VILLAGE,
                   CHANNAPATNA TALUK,
                   MANDYA DISTRICT.
                                                                     ...APPELLANT
                   (BY SRI. KRISHNA JAISIMHA, ADVOCATE FOR
                       SRI. K.N. SUBBA REDDY, ADVOCATE)

                   AND:

                   T. UMA,
                   AGED ABOUT 43 YEARS,
                   W/O MANCHEGOWDA,
                   R/A JANJUNATHA NILAYA,
                   DOOR NO.LC-130/2,
                   VIVEKANANDA EXTENTION,
                   COLLEGE ROAD, HOSAKOTE.
Digitally signed by                                                 ...RESPONDENT
ANUSHA V
Location: High            THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE JUDGMENT
Court Of Karnataka  &  DECREE  DATED 15.2.2013 PASSED IN R.A.NO.66/2012 ON THE
                    FILE OF SENIOR CIVIL JUDGE AND JMFC, CHANNAPATNA,
                    RAMANAGAR DISTRICT, DISMISSING THE APPEAL AND CONFIRMING
                    THE JUDGMENT AND DECREE DATED 16.7.11 PASSED IN
                    OS.NO.210/2000 ON THE FILE OF ADDITIONAL CIVIL JUDGE AND
                    JMFC, CHANNAPATNA.

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

                   CORAM:    HON'BLE MR JUSTICE RAVI V HOSMANI
                                  -2-
                                                 NC: 2024:KHC:41963
                                                RSA No. 934 of 2013




                           ORAL JUDGMENT

Matter is of the year 2013. Notice was ordered on

14.06.2016. Sufficient opportunity was granted to take steps.

2. Learned counsel for appellant submits that appellant is

unable to trace correct address of respondent and attempts for

substituted service have failed. However, it is seen that

sufficient opportunity is already granted but default persists.

This would indicate that appellant is not interested in duly

prosecuting appeal. Hence, appeal is dismissed for

non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE

PHM

CT: BHK