Sri S R Nataraj vs Smt P R Nagarathna
2025 Latest Caselaw 10484 Kant

Karnataka High Court

Sri S R Nataraj vs Smt P R Nagarathna on 20 November, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                 -1-
                                                           NC: 2025:KHC:47919
                                                         RSA No. 336 of 2022


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 20TH DAY OF NOVEMBER, 2025

                                            BEFORE

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

                    REGULAR SECOND APPEAL NO.336 OF 2022 (DEC/INJ)

                   BETWEEN:

                   1.    SRI. S.R. NATARAJ,
                         S/O CHENNAIAH,
                         AGED ABOUT 52 YEARS,
                         R/AT SANNENAHALLI,
                         TIPPASANDRA HOBLI,
                         MAGADI TALUK,
                         RAMANAGARA-562120.
                                                                 ...APPELLANT

                             (SRI S.R. NATARAJ - APPELLANT (ABSENT))

                   AND:

                   1.    SMT. P.R. NAGARATHNA,
Digitally signed         W/O S.R. NATARAJ,
by DEVIKA M
                         AGED ABOUT 30 YEARS.
Location: HIGH
COURT OF
KARNATAKA          2.    SRI. MUDALAGIRIYAPPA,
                         W/O THIRUMALAIAH,
                         AGED ABOUT 60 YEARS.

                   3.    SMT. RASHMI,
                         W/O RAMESH,
                         AGED ABOUT 30 YEARS.

                   4.    SRI. GOVINDAIAH,
                         S/O VENKATAIAH,
                         AGED ABOUT 47 YEARS.
                                  -2-
                                             NC: 2025:KHC:47919
                                            RSA No. 336 of 2022


HC-KAR




    RESPONDENTS NO.1 TO 4 ARE
    R/AT SANNENAHALLI,
    GANGONAHALLI POST,
    TIPPASANDRA HOBLI,
    MAGADI TALUK,
    RAMANAGARA-562120.
                                                  ...RESPONDENTS

               (BY SRI. INDU SHEKAR B.T., AND
           SRI. KARTHIK R., ADVOCATES FOR C/R1)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 03.01.2022
PASSED IN R.A.NO.186/2014 ON THE FILE OF THE
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, MAGADI,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND DECREE DATED 16.04.2012 PASSED IN O.S.NO.382/1999
ON THE FILE OF THE ADDITIONAL CIVIL JUDGE AND JMFC,
MAGADI.

    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 on record on

the previous date of hearing on 29.07.2024 filed the

memo of retirement along with the notice and postal

receipt and this Court accepted the retirement memo and

directed the Registry to issue Court notice to the

appellant. The Court notice is served to the appellant on

09.08.2024 and inspite of service of Court notice, till date

NC: 2025:KHC:47919

HC-KAR

the appellant has not engaged any counsel or appeared in

person and hence the appeal is dismissed for non-

prosecution.

Sd/-

(H.P.SANDESH) JUDGE

MD