Smt Boramma vs Smt Rukmini
2025 Latest Caselaw 5849 Kant

Karnataka High Court

Smt Boramma vs Smt Rukmini on 20 August, 2025

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                    NC: 2025:KHC:32275
                                                   RSA No. 93 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. 93 OF 2022 (SP)
              BETWEEN:

              SMT. BORAMMA
              WIFE OF LATE MARIGOWDA
              AGED ABOUT 73 YEARS
              RESIDING AT NO.400,
              BEHIND SRIRAMA TEMPLE
              VAKKALAGERI, NANJANGUDU TOWN
              MYSURU DIST- 570009.
                                                            ...APPELLANT
              (BY SRI. B.V. KRISHNAPPA, ADVOCATE- ABSENT)

              AND:

              SMT. RUKMINI
              WIFE OF KRISHNAPPA
              AGED ABOUT 52 YEARS
Digitally     RESIDING AT NO.2359, 3RD CR
signed by R
MANJUNATHA
Location:     OSS
HIGH COURT    HOSA BEEDI, K.G. KOPPALU
OF            MYSURU DIST- 570009.
KARNATAKA
                                                        ...RESPONDENT
                                         ***

                   THIS RSA IS FILED UNDER SECTION 100 OF THE CODE
              OF CIVIL PROCEDURE, 1908, AGAINST THE JUDGMENT AND
              DECREE DATED 01.04.2021 PASSED IN R.A.NO.09/2018 ON
              THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC.,
              NANJANGUD, ALLOWING THE APPEAL AND SETTING ASIDE
              THE JUDGEMENT AND DECREE DATED 28.03.2018 PASSED IN
                             -2-
                                            NC: 2025:KHC:32275
                                            RSA No. 93 of 2022


 HC-KAR



O.S.NO.76/2010 ON THE FILE OF THE I ADDITIONAL CIVIL
JUDGE AND JMFC., NANJANGUD.
     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 05.01.2024 had

granted a week's time to comply the office objections, on

payment of cost of `1,000/-. Till today, neither the office

objections are complied nor cost is paid.

3. Taking note of the fact that the appeal is pending

since the year 2022, only for rectification of the office

objections and learned counsel for the appellant has failed

to comply the office objections, despite granting sufficient

time, the appeal stands dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

BMV*