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Annegowda vs Sri Shankaregowda
2021 Latest Caselaw 5707 Kant

Citation : 2021 Latest Caselaw 5707 Kant
Judgement Date : 7 December, 2021

Karnataka High Court
Annegowda vs Sri Shankaregowda on 7 December, 2021
Bench: S Vishwajith Shetty
                                             RSA.1700/2011
                                1


      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 7TH DAY OF DECEMBER, 2021

                              BEFORE

       THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

                        R.S.A.No.1700/2011

BETWEEN:

Annegowda
S/o V.M.Hanumanthaiah,
Since dead by his LRs.

(a)    Smt. Laxmamma
       W/o late Annegowda,
       Aged about 60 years,

(b)    Sri Ashoka
       S/o Late Annegowda,
       Aged about 36 years,

(c)    Smt. Jyothi
       D/o Late Annegowda,
       Aged about 34 years,

All are resident of
Basavanayakanahalli village,
Halekote hobli,
Holenarasipura taluk,
Hassan district-573201.                  ... APPELLANTS

(Appellants - absent)

AND:

Sri Shankaregowda
S/o B.M.Hanumanthaiah,
Basavanayakanahalli village,
Halekote hobli,
Malledevarapura post,
                                                RSA.1700/2011
                               2


Holenarasipura taluk,
Hassan district-573201.                  ... RESPONDENT

(By Sri D.Seshadri, Adv.)

      This Regular Second Appeal is filed under Section 100 of
CPC against the judgment and decree dated 30.03.2011 passed
in RA.No.49/2003 on the file of the Presiding Officer, Fast
Track Court, Addl. District Judge, Holenarasipura, dismissing
the appeal filed against judgment and decree dated 30.06.2003
passed OS No.95/1997 on the file of the Civil Judge (Sr.Dn)
Holenarasipura.

      This appeal coming on for Orders, this day, the Court
delivered the following:

                            JUDGMENT

Learned Counsel for the appellants was permitted to

retire from the case vide order dated 04.12.2021.

Matter is called twice. There is no representation on

behalf of the appellants. Under the circumstances, this

Court is left with no other option but to dismiss the appeal

for non-prosecution. Accordingly, this second appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

KK

 
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