Ananthamma vs Thimmareddy
2025 Latest Caselaw 3360 Kant

Karnataka High Court

Ananthamma vs Thimmareddy on 13 August, 2025

                                          -1-
                                                    NC: 2025:KHC:31241
                                                   RSA No. 799 of 2013


              HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 13TH DAY OF AUGUST, 2025

                                       BEFORE

                   THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                    REGULAR SECOND APPEAL NO. 799 OF 2013 (PAR)

              BETWEEN:

              1.    ANANTHAMMA,
                    W/O RAMAREDDY,
                    AGED ABOUT 52 YEARS,
                    HOUSEWIFE,
                    R/O VALSE, THALAK HOBLI,
                    CHALLAKERE TALUK,
                    CHITRADURGA DISTRICT,
                    PIN CODE NO:577522.


              2.    JAYALAKSHMI,
                    W/O THIPPA REDDY,
                    AGED ABOUT 36 YEARS,
Digitally           HOUSEWIFE,
signed by C         R/O VALSE, THALAK HOBLI,
HONNUR SAB
                    CHALLAKERE TALUK,
Location:           CHITRADURGA DISTRICT,
HIGH COURT          PIN CODE NO:577522.
OF
KARNATAKA
                                                          ...APPELLANTS
              (BY SRI K CHANNAPPA, ADVOCATE - (ABSENT))
              AND:

              1.    THIMMAREDDY,
                    S/O LATE KOKKALA MUDALAGIRIYAPPA,
                    AGED ABOUT 57 YEARS,
                    AGRICULTURIST,
                    R/O HANUMANTHANAHALLI,
                             -2-
                                           NC: 2025:KHC:31241
                                         RSA No. 799 of 2013


HC-KAR




     THALAK HOBLI, CHALLAKERE TALUK,
     PIN CODE NO:577522.

2.   RANGAMMA,
     S/O LATE KOKKALA MUDALAGIRIYAPPA,
     AGED ABOUT 79 YEARS,
     AGRICULTURIST,
     R/O HANUMANTHANAHALLI,
     THALAK HOBLI, CHALLAKERE TALUK,
     CHITRADURGA DISTRICT,
     PIN CODE NO:577522.

                                              ...RESPONDENTS
(BY SRI V SUBASH REDDY, ADV. FOR R1,
 R2 IS SERVED BUT UNREPRESENTED)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGEMENT & DECREE DTD 29.1.13 PASSED IN
R.A.NO.45/2012   &   R.A.NO.46/2012      ON   THE     FILE   OF
ADDITIONAL     DISTRICT    JUDGE   (FAST      TRACK    COURT,
CHITRADURGA,     ALLOWING    R.A.45/12     AND   DISMISSING
R.A.46/12 FILED AGAINST THE JUDGEMENT AND DECREE DTD
24.5.12 PASSED IN OS.NO.7/2011     ON THE FILE OF SENIOR
CIVIL JUDGE, CHALLAKERE.

      THIS APPEAL, COMING ON FOR DISMISSAL IN CASE NO
APPEARANCE, THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:


CORAM:   HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                                  -3-
                                                  NC: 2025:KHC:31241
                                                 RSA No. 799 of 2013


 HC-KAR




                         ORAL JUDGMENT

This case was listed on 06.08.2025, there was no

representation on behalf of the appellants. This Court had

passed the following order:

"None appeared for the appellants even when the case is called for the second time.

List this matter on 13.08.2025 under the caption 'for dismissal in case no appearance".

2. Today also there is no representation on behalf of

the appellants though the case is listed under the caption 'for

dismissal in case no appearance'.

3. Since there is no representation on behalf of

appellants and the appeal is of the year 2013, the Second

Appeal is dismissed for non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

GVP