Sri Erappa vs Sri Sri Sri Mahanthaswamy
2024 Latest Caselaw 25793 Kant

Karnataka High Court

Sri Erappa vs Sri Sri Sri Mahanthaswamy on 30 October, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                         -1-
                                                     NC: 2024:KHC:43963
                                                  RSA No. 1557 of 2012




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                      BEFORE
                   THE HON'BLE MR JUSTICE RAVI V HOSMANI
                   REGULAR SECOND APPEAL NO. 1557 OF 2012

              BETWEEN:

              1.   SRI ERAPPA
                   AGED ABOUT 67 YEARS
                   S/O K M UJJANIGOWDA
                   R/AT NO.609, F & E BLOCK
                   10TH CROSS, RAMAKRISHNANAGAR,
                   CHAMARAJA MOHALLA, MYSORE-570001.

              2.   SRI B K RAJU
                   AGED ABOUT 43 YEARS
                   S/O KUNNAIAH
                   R/AT BOGADI VILLAGE
                   KASABA HOBLI, MYSORE TALUK-570001
Digitally signed                                            ...APPELLANTS
by ANUSHA V
                 (BY SRI.S.K.MANJUNATH., ADVOCATE (ABSENT))
Location: High
Court Of
Karnataka        AND:


              1.   SRI SRI SRI MAHANTHASWAMY
                   R/OF SRI NIRANJAN
                   GURUMALLESH DASOHA MUTT
                   DEVANUR NANJANGUD TALUK-571301

              2.   SRI M B BALACHANDRA
                   S/O MARAPPA
                            -2-
                                      NC: 2024:KHC:43963
                                    RSA No. 1557 of 2012




     AGED ABOUT 52 YEARS
     R/A HEBBYA GRAMA,
     CHIKKAIANA CHATRA HOBLI,
     NANJANGUD TALUK-571301

3.   SRI CHANNABASAPPA
     S/O BUJANGAPPA
     AGED ABOUT 72 YEARS

4.   SRI VRUSHABENDRAPPA
     S/O CHANNABASAPPA
     AGED ABOUT 52 YEARS

     RESPONDENTS 3 & 4 ARE
     RESIDENTS OF HEBBYA VILLAGE,
     CHIKKAIANA CHATRA HOBLI,
     NANJANGUD TALUK-571301
                                         ...RESPONDENTS

(BY SRI. SACHIN B.S., ADVOCATE FOR R1 (PH)
    R2 SERVED V/O DT. 28/06/2024, APPEAL
    IS DISMISSED AS AGAINST R3 & R4)

      THIS RSA IS FILED UNDER ORDER XLII RULE 1 R/W
SEC.100 OF CPC., AGAINST THE JUDGMENT AND DECREE
DATED 19.3.2012 PASSED IN R.A.NO.615/2011 ON THE FILE
OF THE II ADDL. DISTRICT JUDGE, MYSORE, DISMISSING THE
APPEAL FILED AGAINST THE JUDGMENT AND DECREE DATED
20.9.2010 PASSED IN O.S.NO.20/2005 ON THE FILE OF THE
SENIOR CIVIL JUDGE, NANJANGUD AND ETC.

      THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -3-
                                              NC: 2024:KHC:43963
                                            RSA No. 1557 of 2012




CORAM:        HON'BLE MR JUSTICE RAVI V HOSMANI


                          ORAL JUDGMENT

Though matter was passed over and called again,

there is no representation for appellants. Learned Counsel

for respondents is present.

2. Even on previous occasion, there was no

representation for appellants. Hence, appeal is dismissed

for non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE

JT/-

CT: JL