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Sri Sirikumara @ Sridhar Y vs Smt Manjula
2025 Latest Caselaw 5732 Kant

Citation : 2025 Latest Caselaw 5732 Kant
Judgement Date : 18 August, 2025

Karnataka High Court

Sri Sirikumara @ Sridhar Y vs Smt Manjula on 18 August, 2025

                                          -1-
                                                    NC: 2025:KHC:31880
                                                  RSA No. 1678 of 2014


              HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 18TH DAY OF AUGUST, 2025

                                       BEFORE
                   THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                   REGULAR SECOND APPEAL NO. 1678 OF 2014 (PAR)
              BETWEEN:

              1.    SRI. SIRIKUMARA @ SRIDHAR Y
                    S/O SRI. YOGANAND. P
                    A/A 42 YEARS, HINDU
                    ADOPTED SON OF LATE LAKSHMAMA

              2.    SRI. P. YOGANAND
                    S/O LATE PURUSHOTHAMANAIDU
                    A/A 70 YEARS, HINDU

              3.    SMT. B.R. RATHNAMMA
                    W/O SRI. P YOGANAND
                    A/A 64 YEARS, HINDU
Digitally
signed by C
HONNUR SAB          ALL THE APPELLANTS ARE R/O
Location:           R/O D.NO 250, VENKATESHWARA NILAYA,
HIGH COURT          2ND MAIN ROAD, 3RD PHASE,
OF
KARNATAKA           MANJUNATH NAGAR,
                    BANGALORE - 560 010.
                                                          ...APPELLANTS
              (BY SRI. SIRIKUMARA @ SRIDHAR Y, A1 (ABSENT);
                  SRI. P. YOGANAND, A2 (ABSENT);
                  SMT. B.R. RATHNAMMA, A3 (ABSENT))

              AND:

              1.    SMT. MANJULA
                            -2-
                                        NC: 2025:KHC:31880
                                      RSA No. 1678 of 2014


HC-KAR




     D/O NARASIMHA REDDY
     A/A 39 YEARS, HINDU
     ADOPTED D/O OF LATE LAKSHMAMMA
     A/A 30 YEARS, HINDU,
     R/O D.N. 404, OLD P.O ROAD,
     OPP TO G.M.S.P. SCHOOL
     2ND WARD, CHICKBALLAPUR TOWN - 562 101.

2.   SRI. VENKATARAMANAPPA
     S/O LATE NARASIMAHAIAHA
     A/A 74 YEARS, HINDU
     GENERAL MERCHANT
     R/O HONNAGIRIYAPPANAHALLI,
     AVALAGURKI POST, KASABA HOBLI,
     CHICKBALLAPUR TALUK - 562 101.

3.   SRI. MANJUNATH
     PROPRIETOR OF SREEMAD
     VEERAT VISHWA KARMA
     JEWELLERS, WORK
     MEN OF GOLD AND SILVER ITEMS
     O.P.C ROAD, CHICKBALLAPUR TOWN - 562 101.

4.   THE MANAGER
     M/S CANARA BANK
     CHICKBALLAPUR TOWN - 562 101.

5.   THE MANAGER
     M/S STATE BANK OF MYSORE
     CHICKBALLAPUR TOWN - 562 101.

6.   THE MUNICIPAL COMMISSIONER
     CHICKBALLAPUR MUNICIPAL CORPORATION
     CHICKBALLAPUR TOWN - 562 101.
                              -3-
                                         NC: 2025:KHC:31880
                                       RSA No. 1678 of 2014


HC-KAR




7.    SRI DEVARAJ
      S/O FASTER SON OF
      LATE LAKSHMAMMA
      OPP. TO PATHI CLINIC
      CHICKBALLAPUR TOWN - 562 101.
                                              ...RESPONDENTS
(BY SRI. S.K.M. SHETTY, ADVOCATE FOR R4;
    SRI. J. SATHISH KUMAR, ADVOCATE FOR R5;
    R2 AND R6 ARE SERVED)

       THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
JUDGMENT      &   DECREE    DTD    13.8.2014    PASSED    IN
R.A.NO.91/2011 ON THE FILE OF ADDITIONAL SENIOR CIVIL
JUDGE AND JMFC, CHICKBALLAPUR, DISMISSING THE APPEAL
AND      CONFIRMING   THE   JUDGMENT    AND    DECREE    DTD
16.3.2011 PASSED IN OS.NO.299/2005 ON THE FILE OF
PRINCIPAL CIVIL JUDGE AND JMFC, CHIKKABALLAPUR.

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                      ORAL JUDGMENT

This case was listed on 11.08.2025. There was no

representation.

2. On 11.08.2025, this Court passed the following

order.

NC: 2025:KHC:31880

HC-KAR

"There is no representation.

List this matter on 18.08.2025 under the caption for Dismissal".

3. Even though the above order is passed, there is no

representation on behalf of the appellants'. Hence, the

appeal is dismissed for non prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

VS

CT: BHK

 
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