Kamalamma And Ors vs Sridevi And Ors
2021 Latest Caselaw 5850 Kant

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         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

     DATED THIS THE 9TH DAY OF DECEMBER 2021

                         PRESENT

        THE HON'BLE MR.JUSTICE R. DEVDAS
                            AND
 THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

       REGULAR FIRST APPEAL No.200097/2018
                (PAR & SEP.POSSN.)


BETWEEN:

1.    Kamalamma W/o Late Vaijinath
      Age: 54 years, Occ: Household
      R/o: H.No. 8-8-278(New) situated at
      KHB colony, Bidar

2.    Sandeep S/o Late Vaijinath
      Age: 34 years, Occ: Agriculture & Service
      R/o: H.No. 8-8-278(New) situated at
      KHB colony, Bidar

3.    Ashiwini w/o Dr. Udaykumar
      (D/o Vaijinath), Age: 28 years
      Occ: Household, R/o: Haq colony
      Bidar

4.    Kiran S/o Late Vaijinath
      Age: 26 years, Occ: Student
      R/o: H.No. 8-8-278(New) situated at
      KHB colony, Bidar
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5.     Priyanka D/o Vaijinath
       Age: 26 years, Occ: Household
       R/o: H.No. 8-8-278(New) situated at
       KHB colony, Bidar

                                                ... Appellants

(By Sri Shivakumar Malipatil, Advocate)

AND:

1.     Sridevi W/o Late Pandhari
       Age: 54 years, Occ: Household
       R/o: Village Malegaon,
       Tq & Dist: Kalaburagi

2.     Anita W/o Vaijinath (D/o) Pandhari
       Age: 29 years, Occ: Household
       R/o: Malegaon, Tq & Dist: Kalaburagi

3.     Kaveri D/o Pandhari
       Age: 22 years, Occ: : Household
       R/o: Malegaon, Tq & Dist: Kalaburagi

4.     Basamma W/o Dhuappa Mehtre
       Age: 64 years, Occ: Household &
       Agriculture R/o: Malegaon,
       Tq & Dist: Kalaburagi
                                               ... Respondents

(By Sri Ravi B.Patil, Advocate for R1 to R3;
 R4 served)

      This Regular First Appeal is filed under Section 41
Rule 1 R/W Sec. 96 of CPC, praying to allow the appeal
setting aside the judgment and decree passed by the Addl.
Senior Civil Judge & JMFC Bidar in O.S.No.175/2014 dated
12-06-2018.
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     This appeal coming on for           orders   this   day,
R. Devdas J., delivered the following:

                       JUDGMENT

R. DEVDAS J., (ORAL):

On 25.11.2021, the following order was passed:

"Finally, two weeks are granted for furnishing paper books, failing which, list this matter on 09.12.2021 for dismissal of appeal."

2. Paper books have not been furnished.

Consequently, the appeal stands dismissed in terms of

the order dated 25.11.2021.

Sd/-

JUDGE

Sd/-

JUDGE

swk