Sri M B Josli Manthero vs Persident
2026 Latest Caselaw 319 Kant

Karnataka High Court

Sri M B Josli Manthero vs Persident on 20 January, 2026

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                 -1-
                                                            NC: 2026:KHC:3200
                                                          RSA No. 137 of 2025


                  HC-KAR


                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 20TH DAY OF JANUARY, 2026

                                               BEFORE

                           THE HON'BLE MR. JUSTICE RAVI V HOSMANI

                  REGULAR SECOND APPEAL NO. 137 OF 2025 (DEC/INJ)

                 BETWEEN:

                 SRI M.B. JOSLI MANTHERO
                 S/O. LATE BALTHUJAR MANTHERO,
                 AGED ABOUT 55 YEARS,
                 R/AT MAGGE VILLAGE,
                 K.H. HOBLI, ALUR TALUK.
                 HASSAN DISTRICT - 573 201.
                                                                  ...APPELLANT

                 (BY SRI NAGARAJ D., ADVOCATE [ABSENT])

                 AND:

                 1.    PRESIDENT
                       SOCIETY OF MERI,
                       ST. MARIS CONVENT,
                       R/O MAGGE VILLAGE,
                       K.H. HOBLI, ALUR TALUK,
Digitally signed       HASSAN
by ANUSHA V            REP BY SMT. MARY JARALD
Location: High
Court of         2.    SMT. A.M. CHANDRAKALA
Karnataka              W/O LATE M.P. MOHAN,
                       AGED ABOUT 50 YEARS,

                 3.    SMT.M. SMITHA,
                       D/O. LATE M.P. MOHAN,
                       AGED ABOUT 30 YEARS,

                 4.    SRI. M. PRAJWAL,
                       D/O. LATE M.P. MOHAN,
                       AGED ABOUT 28 YEARS,

                       RESPONDENTS NO.2 TO 4 ARE
                                       -2-
                                                       NC: 2026:KHC:3200
                                                    RSA No. 137 of 2025


 HC-KAR

      R/AT HAROHALLI VILLAGE,
      K.H. HOBLI, ALUR TALUK.
      HASSAN-573201
                                                          ...RESPONDENTS
     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 13.12.2024 PASSED IN RA
NO.60/2023 ON THE FILE OF II ADDITIONAL DISTRICT AND
SESSIONS JUDGE, HASSAN., ALLOWING THE APPEAL AND SETTING
ASIDE, CONSEQUENTLY DISMISSED THE JUDGMENT AND DECREE
DATED 23.03.2023 PASSED IN OS NO.66/2016 ON THE FILE OF
ADDITIONAL SENIOR CIVIL JUDGE, HASSAN, AND ETC.

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

CORAM: HON'BLE MR. JUSTICE RAVI V HOSMANI

                           ORAL JUDGMENT

This matter is listed for orders on non-compliance of

office objections for fifth time. Despite sufficient opportunity

having been granted for compliance earlier, appellant was

directed to comply with office objections till closure of Court

hours. However, there is no representation and office

objections remained un-complied. This would indicate that

appellant is not diligently pursuing appeal. Appeal is dismissed

for non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE

AV List No.: 2 Sl No.: 88