Karnataka High Court
The Town Sahakara Sangha vs D H Vijaykumar on 22 June, 2024
Author: H.P.Sandesh
Bench: H.P.Sandesh
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NC: 2024:KHC:22658
RSA No. 266 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF JUNE, 2024
BEFORE
THE HON'BLE MR JUSTICE H.P.SANDESH
REGULAR SECOND APPEAL NO.266 OF 2020
BETWEEN:
1. THE TOWN SAHAKARA SANGHA,
REP. BY ITS MANAGER,
T.G.ARUNKUMAR,
AGED ABOUT 48 YEARS,
DABBEGHATTA ROAD,
TURUVEKERE, 572227,
TUMKUR DISTRICT.
...APPELLANT
(BY SRI MAHAMAD TAHIR A., ADVOCATE)
AND:
1. D.H. VIJAYKUMAR,
S/O HANUMANTHAIAH,
Digitally signed
by DEVIKA M AGED ABOUT 53 YEARS,
Location: HIGH THE TOWN SAHAKARA SANGHA COMPLEX,
COURT OF DABBEGHATTA ROAD, TURUVEKERE,
KARNATAKA
TUMKUR DISTRICT-572227.
2. N.C.MANJUNATH,
S/O CHIKABASAPPA,
AGED ABOUT 48 YEARS,
PRATHIK DIGITAL FLEX PRINTS,
THE TOWN SAHAKARA SANGHA COMPLEX,
DABBEGHATTA ROAD, TURUVEKERE,
TUMKUR DISTRICT-572227.
...RESPONDENTS
THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 05.08.2019
PASSED IN R.A.NO.21/2018 ON THE FILE OF THE C/C SENIOR
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NC: 2024:KHC:22658
RSA No. 266 of 2020
CIVIL JUDGE AND JMFC, TURUVEKERE, ALLOWING THE APPEAL
AND SETTING ASIDE THE JUDGMENT AND DECREE DATED
04.09.2018 PASSED IN O.S.NO.33/2015 ON THE FILE OF THE
CIVIL JUDGE AND JMFC, TURUVEKERE.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
The learned counsel for the appellant is absent.
2. The matter is listed for the fifth time for non- compliance of the office objections. This Court vide order dated 14.12.2023, granted two weeks time to comply with the office objections on payment of cost of Rs.1,000/-. Inspite of it, the cost is not paid and the office objections are also not complied with.
3. Hence, the appeal is dismissed for non-payment of cost and non-compliance of office objections.
Sd/-
JUDGE MD List No.: 1 Sl No.: 24