Sri Eshwar vs Smt N Lakshmi
2024 Latest Caselaw 24929 Kant

Karnataka High Court

Sri Eshwar vs Smt N Lakshmi on 16 October, 2024

                                        -1-
                                                     NC: 2024:KHC:41895
                                                  RSA No. 1102 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 16TH DAY OF OCTOBER, 2024

                                      BEFORE

                    THE HON'BLE MR JUSTICE ASHOK S.KINAGI

              REGULAR SECOND APPEAL NO. 1102 OF 2021 (PAR)

              BETWEEN:

              1.   SRI ESHWAR
                   S/O LATE NANJUNDEGOWDA
                   AGED ABOUT 52 YEARS,
                   RESIDING AT MARIGUDI STREET,
                   NAGANAHALLI VILLAGE
                   MYSURU TALUK - 571 114

              2.   SMT INDRANI
                   W/O SHIVASWAMY
                   AGED ABOUT 49 YEARS
                   RESIDING AT KALASTAVADI VILLAGE
                   MYSURU TALUK - 570 017

Digitally     3.   SMT ASHA RANI
signed by R
DEEPA              W/O C S VENKATESH
                   AGED ABOUT 47 YARS,
Location:
HIGH COURT         RESIDING AT NO.737
OF                 HOSABEEDI, HINKAL
KARNATAKA          MYSURU TALUK - 570 017

              4.   SRI BASAVARAJU
                   S/O LATE NANJUNDEGOWDA
                   AGED ABOUT 45 YEARS,
                   RESIDING T NO.607
                   NAGANAHALLI VILLAGE
                   MYSURU TALUK - 571 114

              5.   SRI PRABHAKAR
                   S/O LATE NANJUNDEGOWDA
                              -2-
                                          NC: 2024:KHC:41895
                                       RSA No. 1102 of 2021




   RESIDING T NO.607
   NAGANAHALLI VILLAGE
   MYSURU TALUK - 571 114.
                                               ...APPELLANTS

[BY SRI. CHIDANANDA P., ADVOCATE (ABSENT)]

AND:

SMT N LAKSHMI
W/O LATE MANJUNATH
AGED ABOUT 30 YEARS,
R/AT NAGANAHALLI VILLAGE
KASABA HOBLI, MYSURU TALUK - 571 114
                                              ...RESPONDENT

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 05.08.2021
PASSED IN RA.No.370/2019 ON THE FILE OF THE II
ADDITIONAL DISTRICT AND SESSIONS JUDGE, MYSURU,
PARTLY ALLOWING THE APPEAL AND SETTING ASIDE THE
JUDGMENT AND DECREE DATED 11.06.2019 PASSED IN
OS.No.1088/2014   ON THE FILE OF THE III ADDITIONAL
SENIOR CIVIL JUDGE AND CJM, MUSURU.

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

CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI

                     ORAL JUDGMENT

Case called. None appears for the appellants.

2. The appeal was filed in the year 2021. The

office raised objections. Inspite of granting sufficient

NC: 2024:KHC:41895

opportunity, the appellants did not comply the office

objections.

3. Today, the matter is listed for the sixth time for

compliance with office objections. It seems that the

appellants are not interested in complying with the office

objections.

Accordingly, the appeal is dismissed for non-

compliance with office objections.

Sd/-

(ASHOK S.KINAGI) JUDGE

SSB