Mahalakshmamma vs K.A. Nataraju
2025 Latest Caselaw 1161 Kant

Karnataka High Court

Mahalakshmamma vs K.A. Nataraju on 18 July, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                        NC: 2025:KHC:27019
                                                       RSA No. 816 of 2022


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 18TH DAY OF JULY, 2025

                                           BEFORE

                            THE HON'BLE MR. JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO.816 OF 2022 (SP)

                   BETWEEN:

                          MAHALAKSHMAMMA
                          SINCE DIED REP LRS

                   1.     SRINIVAS
                          S/O SHAMANNA
                          AGED 50 YEARS

                   2.     THIRUMALESHA
                          S/O SHAMANNA
                          AGED 48 YEARS

Digitally signed   3.     SATHYAMBA
by DEVIKA M               D/O SHAMANNA
Location: HIGH
COURT OF                  AGED 45 YEARS
KARNATAKA
                   4.     RAMAMANI
                          DIED WITH ISSUED
                          REP BY PETITONERS

                   5.     VIJAYAKUMARI
                          SINCE DIEAD REP BY

                   5(a) MAHDU K
                        S/O VIJAYKUMARI
                        AGED 22 YEARS
                            -2-
                                  NC: 2025:KHC:27019
                                 RSA No. 816 of 2022


HC-KAR




5(b) MANU K
     S/O VIJAYKUMARI
     AGED 28 YEARS

6.     INDIRAMMA
       D/O SHAMANA
       AGED ABOUT 40 YEARS

       ALL ARE R/AT PLAT No.19
       C/O HALINA SEENAPPA
       HENUUR BANDE
       FRASER TOWN
       BANGALORE 560084

                                      ...APPELLANTS
(BY SRI ANIL REDDY S, ADVOCATE [ABSENT])

AND:

     K.A. NATARAJU
     SINCE DEAD BY LRS

1.   SUDHA
     W/O LATE NATARAJU
     AGED ABOUT 40 YEARS

2.   ASHA
     D/O LATE NATARAJU
     AGED ABOUT 24 YEARS

3.   USHA
     D/O LATE NATARAJU
     AGED ABOUT 22 YEARS

4.   GURU
     S/O LATE NATARAJU
     AGED ABOUT 19 YEARS
                             -3-
                                        NC: 2025:KHC:27019
                                       RSA No. 816 of 2022


HC-KAR




     ALL ARE R/AT KADENAHALLI VILLAG
     KASABA HOBLI, C N HALLY TQ

5.   THAYAMMA
     W/O LATE ANJINAPPA
     AGED ABOUT 70 YEARS
     R/O KADENAHALLI C N
     HALLY TQ

                                          ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 25.03.2017
PASSED IN R.A.No.45/2012 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, CHIKKANAYAKANAHALLI AND
ETC.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE H.P.SANDESH


                    ORAL JUDGMENT

The counsel for the appellants is absent. This matter

is listed for fifth time for non-compliance of office

objections. On 03.07.2025 also the counsel for the

appellants. However, in the ends of justice, this Court,

granted further time of two weeks to comply with the

NC: 2025:KHC:27019

HC-KAR

office objections on cost of Rs.500/-. On perusal of the

records, it discloses that till date, office objections are not

complied and cost also not paid. Hence, it appears that the

counsel for the appellants is not pursuing the matter

diligently. Accordingly, the appeal is dismissed for non-

compliance of office objections and non-payment of cost.

Sd/-

(H.P.SANDESH) JUDGE

SN