K T SHAMA REDDY SINCE DEAD BY LRS, SMT. RAJAMMA W/O. LATE K T SHAMA REDDY AND OTHERS Vs. SRI. THIMMA REDDY S/O. LATE MUNIREDDY

JUDGEMENT

(1.) THIS appeal was filed on 2.2.2011 by the plaintiff's in O.S. 1827/1996 challenging the judgment and decree passed by the Trial Court in dismissing the suit of the plaintiff's brought for relief of declaration and injunction.

(2.) AS the appellants failed to comply with the office objections within six weeks of time as permitted under Rule 14 of Chapter 12 of the High Court of Karnataka Rules 1959, the appeal was listed before Court on 9.11.2011 for orders regarding noncompliance of office objections. On the said date, the appellants were granted time up to 28.11.2011 for compliance of office objectiona with a condition that failing to comply office objection, the appeal will be listed before Court on 1.12.2011 as to why it should not be dismissed for non -compliance of office objection.

(3.) THE submission of the Learned Counsel for the appellants is placed on record.