K Govindashetty Dead By Lrs vs Krishnashetty Dead By Lrs
2024 Latest Caselaw 25235 Kant

Karnataka High Court

K Govindashetty Dead By Lrs vs Krishnashetty Dead By Lrs on 22 October, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                              -1-
                                                         NC: 2024:KHC:42521
                                                       RSA No. 939 of 2014




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                             BEFORE
                           THE HON'BLE MR JUSTICE RAVI V HOSMANI
                        REGULAR SECOND APPEAL NO. 939 OF 2014 (PAR)
                   BETWEEN:

                   1.      K GOVINDASHETTY
                           DEAD BY LR'S

                   1(A). PUTTAVENKATAMMA,
                         W/O LATE K. GOVINDASHETTY,
                         AGED ABOUT 70 YEARS,
                         R/AT THOGATARA BEEDI,
                         SARGIRU VILLAGE, H.D. KOTE TALUK,
                         MYSORE DISTRICT - 570 001.
                                                               ...APPELLANT
                   (BY SRI. PUTTAVENKATAMMA, ADVOCATE (ABSENT))

                   AND:

Digitally signed   1.      KRISHNASHETTY,
by ANUSHA V
                           DEAD BY LRS,
Location: High
Court Of
Karnataka          1(A). RANGAMMA,
                         W/O LATE KRISHNASHETTY,
                         AGED ABOUT 72 YEARS,

                   1(B). SUMITHRA,
                         D/O LATE KRISHNASHETTY,
                         AGED ABOUT 49 YEARS,

                   1(C). DRAKSHAYAINI,
                         W/O LATE KRISHNASHETTY,
                          -2-
                                     NC: 2024:KHC:42521
                                   RSA No. 939 of 2014




     AGED ABOUT 47 YEARS,
     R/AT THOGATARA BEEDI,
     SARGURU VILLAGE, H.D. KOTE TALUK,
     MYSORE DISTRICT - 570 001.

1(D). RADHKRISHNA,
      S/O LATE KRISHNASHETTY
      AGED ABOUT 44 YEARS,

     R1(A), (B) AND (D) ALL ARE
     RESIDING AT C/O RATHAMMA,
     W/O KUMBAIAH, KUMBARARA COLONY,
     BASAVANAGUDI ROAD, K.R. PETE TOWN,
     MANDYA DISTRICT - 570 001.

2.   GOVINDASHETTY,
     S/O LATE KRISHNASHETTY,
     AGED ABOUT 57 YEARS,

3.   RADHAKRISHNA,
     S/O LATE KRISHNASHETTY,
     AGED ABOUT 52 YEARS,

     RESPONDENT NO.2 AND 3 ARE
     R/AT THOGATARA BEEDI,
     SARGURU VILLEGE, H.D. KOTE TALUK,
     MYOSRE DISTRICT - 570 001.
                                         ...RESPONDENTS
      THIS RSA IS FILED UNDER ORDER XLI RULE 1 R/W
SEC.100 OF CPC., AGAINST THE JUDGMENT AND DECREE
DATED 12.03.2014 PASSED IN R.A.NO.52/1999 ON THE FILE
OF THE SENIOR CIVIL JUDGE, HUNSUR DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 24.06.1999 PASSED IN O.S.NO.146/1992 ON THE FILE
C.J (JR.DN) AND J.M.F.C., H.D.KOTE.
                                -3-
                                             NC: 2024:KHC:42521
                                           RSA No. 939 of 2014




      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:      HON'BLE MR JUSTICE RAVI V HOSMANI



                        ORAL JUDGMENT

As per report received from Senior Civil Judge and

J.M.F.C., H.D.Kote, dated 07.08.2024, Court notice was issued

to appellant, after death of learned counsel for appellant.

Notice was duly served on appellant on 03.08.2024. Till

date, necessary arrangements are not made. 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