Karnataka High Court
Mrs Sidila Pinto vs Andrew Pinto (Since Dead) on 22 January, 2026
Author: Ravi V Hosmani
Bench: Ravi V Hosmani
-1-
NC: 2026:KHC:3973
RSA No. 1548 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE RAVI V HOSMANI
REGULAR SECOND APPEAL NO. 1548 OF 2022 (PAR)
BETWEEN:
1. MRS SIDILA PINTO
AGED ABOUT 74 YEARS,
2. REETA LOBO
AGED ABOUT 51 YEARS,
3. ANJELINA PINTO
AGED ABOUT 49 YEARS,
4. PAUL J PINTO
AGED ABOUT 47 YEARS,
5. THERESA M PINTO
AGED ABOUT 45 YEARS,
Digitally signed 6. EDWIN PINTO
by ANUSHA V AGED ABOUT 43 YEARS,
Location: High
Court of 7. LEO STANELY PINTO
Karnataka AGED ABOUT 41 YEARS,
8. ALWIN PINTO
AGED ABOUT 39 YEARS,
NO.1 IS THE WIFE AND 2 TO 8 ARE
CHILDREN OF LATE MARIAN PINTO
R/AT DEVASYA HOUSE
VITTAL KASABA VILLAGE
BANTWAL TALUK, D.K. - 574 211
...APPELLANTS
(BY SRI. AKHIL S., ADVOCATE [ABSENT])
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NC: 2026:KHC:3973
RSA No. 1548 of 2022
HC-KAR
AND:
1. ANDREW PINTO (SINCE DEAD)
W/O LATE ROSARIO PINTO
R/AT DEVASYA HOUSE VITTAL
KASABA VILLAGE
BANTWAL TALUK D K
1A. MRS LILLY PAIS
W/O LATE ANDREW PINTO
AGED ABOUT 69 YEARS,
R/AT DEVASYA HOUSE VITTAL
KASABA VILLAGE
BANTWAL TALUK D K
1B. PRECILLA PINTO
D/O LATE ANDREW PINTO
W/O VINCENT PINTO
AGED ABOUT 49 YEARS,
R/AT KELLERIMAR
SARAPADY VILLAGE
BANTWAL TALUK D K
1C. JACINTHA PINTO
D/O LATE ANDREW PINTO
AGED AOUT 44 YEARS,
R/AT A C CONVENT 94
HILL ROAD BANDRA MUMBAI
1D. ANITHA LUCY PINTO
D/O LATE ANDREW PINTO
W/O PRAVEEN STEPHEN PINTO
AGED ABOUT 40 YEARS,
R/AT LOBO COMPOUND
THARASI KUNDAPUR TALUK
UDUPI DISTRICT
1E. SUNITHA JANE PINTO
D/O LATE ANDREW PINTO
W/O KAVIN NOEL PEREIRA
AGED ABOUT 36 YEARS,
R/AT NEAR AGRAR CHURCH
BANTWAL KASABA VILLAGE
BANTWAL TALUK D K
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NC: 2026:KHC:3973
RSA No. 1548 of 2022
HC-KAR
1F. FRANCIS PREETHAM PINTO
S/O LATE ANDREW PINTO
AGED ABOUT 33 YEARS,
R/AT DEVASYA HOUSE VITTAL
KASABA VILLAGE
BANTWAL TALUK D K
...RESPONDENTS
(BY SRI. RAVISHANKAR SHASTRY G., ADVOCATE FOR C/R1A TO C)
THIS RSA IS FILED UNDER SECTION 100 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 01.08.2022 PASSED IN
RA.NO.4/2014 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE
AND JMFC, BANTWAL D.K, ALLOWING THE APPEAL AND SETTING
ASIDE THE JUDGMENT AND DECREE DATED 11.11.2013 PASSED IN
O.S.NO.223/2009 ON THE FILE OF THE PRINCIPAL CIVIL JUDGE AND
JMFC, BANTWAL.D.K., 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, appellants were 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 appellants are not diligently pursuing appeal. Appeal is dismissed for non-prosecution.
Sd/-
(RAVI V HOSMANI) JUDGE AV/List No.: 2 Sl No.: 52