Susheelamma vs Krishniah
2026 Latest Caselaw 323 Kant

Karnataka High Court

Susheelamma vs Krishniah on 20 January, 2026

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                -1-
                                                               NC: 2026:KHC:3181
                                                             RSA No. 300 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. 300 OF 2025 (SP)

                 BETWEEN:

                 SUSHEELAMMA
                 W/O M.JAYAVATH,
                 AGED ABOUT 69 YEARS,
                 R/AT THANGYAMMA BADAVANE,
                 MYSORE ROAD,
                 CHANNARAYAPATNA TOWN AND TALUK,
                 HASSAN DISTRICT.
                                                                       ...APPELLANT

                 (BY SMT.SHARADAMBA A R., ADVOCATE [ABSENT])

                 AND:

                 1.    KRISHNIAH
                       S/O KATAIAH @ PAPAIAH,
                       AGED ABOUT 69 YEARS,
Digitally signed 2.    INDRAMMA
by ANUSHA V            W/O LATE RANGAIAH,
Location: High         AGED ABOUT 59 YEARS,
Court of
Karnataka              BOTH ARE R/O MADIHALLI VILLAGE,
                       KIKKERI HOBLI, K.R.PETE TQ.
                       MANDYA DISTRICT
                                                                    ...RESPONDENTS

                         THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST THE
                 JUDGMENT     AND   DECREE    DATED   23.11.2024    PASSED     IN    RA
                 NO.18/2023 ON THE FILE OF ADDITIONAL SENIOR CIVIL JUDGE AND
                 JMFC,     CHANNARAYAPATNA,     DISMISSING    THE     APPEAL        AND
                 CONFIRMING THE JUDGMENT AND DECREE DATED 20.03.2023
                                       -2-
                                                    NC: 2026:KHC:3181
                                                  RSA No. 300 of 2025


 HC-KAR


PASSED IN OS NO.169/2016 ON THE FILE OF III ADDITIONAL CIVIL
JUDGE AND JMFC, CHANNARAYAPATNA.


       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 fourth 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.: 27