Sri Neelagiriyappa vs Sri Puttappa
2025 Latest Caselaw 775 Kant

Karnataka High Court

Sri Neelagiriyappa vs Sri Puttappa on 7 July, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                           NC: 2025:KHC:24364
                                                         RSA No. 1364 of 2022


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 7TH DAY OF JULY, 2025

                                            BEFORE

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

                         REGULAR SECOND APPEAL NO.1364 OF 2022 (SP)

                   BETWEEN:

                   1.    SRI. NEELAGIRIYAPPA
                         S/O HANUMANTHAPPA
                         AGED ABOUT 72 YEARS
                         AGRICULTURIST
                         R/O SRIRAMPURA VILLAGE
                         KASABA HOBLI
                         HOSADURGA TALUK
                         CHITRADURGA DISTRICT-577527.
                                                                 ...APPELLANT
                             (BY SRI. SPOORTHY HEGDE N., ADVOCATE)
                   AND:

                   1.    SRI. PUTTAPPA
Digitally signed         S/O HANUMANTHAPPA
by DEVIKA M              AGED ABOUT 69 YEARS
Location: HIGH           AGRICUTURSIT
COURT OF                 R/O SRIRAMURA VILLAGE
KARNATAKA                KASABA HOBLI
                         HOSADURGA TALUK
                         CHITRADURGA DISTRICT-577 527.
                                                               ...RESPONDENT

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 12.02.2021
                   PASSED IN R.A.NO.6/2018 ON THE FILE OF THE SENIRO CIVIL
                   JDUGE AND JMFC, HOSADURGA. DISMISSING THE APPEAL
                   AND    CONFIRMING THE JUDGMENT AND DECREE DATED
                   05.12.2017 PASSED IN O.S.NO.186/2012    ON THE FILE OF
                   THE ADDL. CIVIL JDUGE AND JMFC, HOSADURGA.
                               -2-
                                           NC: 2025:KHC:24364
                                         RSA No. 1364 of 2022


HC-KAR




    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 learned counsel for the appellant submits that

appellant has not given any instructions to pay the cost

and also not furnished the page Nos.13 and 14 of the

original suit and parties are not co-operating to pursue the

matter. Hence, appeal is dismissed vide order dated

20.06.2025 wherein this Court made it clear that if the

same is not done within two weeks, appeal will be

dismissed. Accordingly, appeal is dismissed.

Sd/-

(H.P.SANDESH) JUDGE

RHS