Sri. B Pathappa S/O Kare Badappa Died His ... vs K Rajagopal
2025 Latest Caselaw 5845 Kant

Karnataka High Court

Sri. B Pathappa S/O Kare Badappa Died His ... vs K Rajagopal on 20 August, 2025

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                   NC: 2025:KHC:32273
                                                 RSA No. 1083 of 2022


              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. 1083 OF 2022 (INJ)
              BETWEEN:

              1. SRI. B PATHAPPA
              S/O KARE BADAPPA
              DIED HIS LRS
              APPELLANT NO.2.

              2) SRI P KRISHNAMURTHY
              S/O LATE B PATHAPPA
              AGED ABOUT 53 YEARS
              AGRICULTURIEST
              R/O VEDAVATHI NAGARA
              HIRIYUR TOWN
                                                          ...APPELLANT
              (BY SRI. V MANJUNATHA, ADVOCATE - ABSENT)

Digitally     AND:
signed by R
MANJUNATHA
Location:
              1.    K RAJAGOPAL
HIGH COURT          S/O KARPANNA THEVAR
OF                  AGED ABOUT 81 YEARS
KARNATAKA
              2.    VELUSWAMY
                    S/O K RAJGOPAL
                    AGED ABOUT 59 YEARS

                    BOTH ARE AGRICULTURIST,
                    R/O MUSKAL VILLAGE
                    KASABA HOBLI
                    HIRIYUR TALUK
                    CHITRADURGA DISTRICT
                             -2-
                                         NC: 2025:KHC:32273
                                       RSA No. 1083 of 2022


HC-KAR




3.   J SRIGURU
     S/O A S JAGADISH
     AGED ABOUT 33 YEARS
     OCC-AGRICULTURIST
     R/O YARAGUNTESHWARA EXTENSION
     HIRIYUR TOWN
     CHITRADURGA DISTRICT
                                            ...RESPONDENTS

                          ***
     THIS RSA IS FILED UNDER SECTION 100 OF THE CODE
OF CIVIL PROCEDURE, 1908, AGAINST THE JUDGMENT AND
DECREE DATED 12.01.2022 PASSED IN R.A. No.11/2016 ON
THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC, HIRIYUR,
CHITRADURGA, DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND DECREE DATED 08.07.2015 PASSED IN
O.S.No.13/2010 ON THE FILE OF THE PRINCIPAL CIVIL JUDGE
AND JMFC, HIRIYUR.

    THIS RSA, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE V SRISHANANDA


                      ORAL ORDER

None appears for the appellant.

2. This Court, by order dated 29.11.2023 had

granted two weeks' time to comply the office objections,

on payment of cost of `500/-. Till today, neither the cost

is paid nor office objections are complied. After the order

dated 29.11.2023, again, on 05.02.2024, the matter was

NC: 2025:KHC:32273

HC-KAR

listed for compliance of office objections. On that day

also, the Court suo motu granted two weeks' time to

comply the office objections with an enhanced cost of

`1,000/-. Both the costs not paid nor office objections

complied. The appeal is of the year 2022. Taking note of

the same, the appeal stands dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

BMV*