Sri Javaregowda vs Kum Thanushree
2025 Latest Caselaw 5836 Kant

Karnataka High Court

Sri Javaregowda vs Kum Thanushree on 20 August, 2025

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                    NC: 2025:KHC:32529
                                                  RSA No. 1101 of 2021


              HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 20TH DAY OF AUGUST, 2025

                                       BEFORE
                       THE HON'BLE MR. JUSTICE V SRISHANANDA
              REGULAR SECOND APPEAL NO.1101 OF 2021(PAR/POS)
              BETWEEN:

              1.    SRI JAVAREGOWDA
                    S/O LATE NINGEGOWDA
                    AGED ABOUT 70 YEARS

              2.    SMT KEMPAMMA
                    W/O JAVAREGOWDA
                    AGED ABOUT 65 YEARS

              3.    SRI H J SHIVANNEGOWDA
                    S/O JAVAREGOWDA
                    AGED ABOUT 45 YEARS

              4.    SRI H J LINGEGOWDA
                    S/O JAVAREGOWDA
                    AGED ABOUT 38 YEARS

              5.    SMT H J BHAGYA
Digitally
signed by R         D/O JAVAREGOWDA
MANJUNATHA          AGED ABOUT 35 YEARS
Location:
HIGH COURT
OF                  ALL THE APPELLANTS ARE
KARNATAKA           R/AT HIRGE VILLAGE
                    KASABA HOBLI, HD KOTE TALUK
                    MYSURU DISTRICT-571 114

                                                         ...APPELLANTS
              (BY SRI NARENDRA P R, ADVOCATE -ABSENT)
                                -2-
                                             NC: 2025:KHC:32529
                                           RSA No. 1101 of 2021


HC-KAR




AND:

1.   KUM THANUSHREE
     D/O LATE SOMASHEKAR
     AGED ABOUT 12 YEARS
     BEING A MINOR REPRESENTED
     BY HER MOTHER/AND GUARDIAN
     SMT PAVITHRA

2.   SMT PAVITHRA
     W/O LATE SOMASHEKAR
     AGED ABOUT 35 YEARS

     BOTH THE RESPONDENTS RESIDING AT
     HIRGE VILLAGE, KASABA HOBLI
     HD KOTE TALUK
     MYSURU DISTRICT-571 114
                                                ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CIVIL
PROCEDURE CODE AGAINST THE JUDGMENT AND DECREE
DATED 23.12.2020 PASSED IN R.A.No.243/2017 ON THE FILE
OF THE VIII ADDITIONAL DISTRICT AND SESSIONS JUDGE,
MYSURU, SITTING AT HUNSUR, PARTLY ALLOWING THE
APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED 22.08.2017 PASSED IN OS No.31/2012 ON THE FILE OF
THE PRINCIPAL SENIOR CIVIL JUDGE AND JMFC, HUNSUR.

    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:     HON'BLE MR. JUSTICE V SRISHANANDA


                       ORAL JUDGMENT

Case called twice. None represents on behalf of the

appellants. The matter is listed from yesterday to today on

behalf of the request of the appellants.

NC: 2025:KHC:32529

HC-KAR

2. Appeal is of the year 2021. Appellants have not

chosen to address the arguments. Order sheet depicts that

appellants are not diligent in prosecuting the appeal.

3. Taking note of the same, appeal stands dismissed

for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

MR