Suresh S/O. Krishnaji Desai vs Sagarabi Imamsab Magi
2021 Latest Caselaw 3321 Kant

   IN THE HIGH COURT OF KARNATAKA DHARWAD
               BENCH AT DHARWAD

  DATED THIS THE 14TH DAY OF SEPTEMBER, 2021

                       BEFORE

THE HON'BLE MR.JUSTICE HANCHATE SANJEEVKUMAR

             R.S.A.NO.5014/2012 (INJ)

BETWEEN :

SURESH S/O KRISHNAJI DESA I,
AGE : 55 Y EARS,
OCC: SERVICE & AGRICU LTU RE,
R/O SHIRU R, TAL: B AGALKOT,
DIST ; B AGALKOT, PIN: 58710 1.
                                        ... APPELLANT
(B Y SRI S.B.HEBBALLI, ADV.)

AN D :

SAGARAB I IMAMSAB MAGI,
AGE : 64 Y EARS, OCC: HOUSEHOLD WORK,
R/O KU MB AR ONI, SHIRU R,
TAL: B AGALKOT, DIST: BAGALKOT,
PIN: 587 101.
                                  ... RESPONDENT

(NOTICE TO RESPONDENT : HELD SU FFICIENT)

     THIS REGU LAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDU RE,
1908   PRAY ING  TO   SET   ASIDE    THE  IMPU GNED
JUDGMENT AND DECREE DATED 15. 09. 2011 PASSED IN
R.A.NO.6/2009 ON THE FILE OF THE I ADDIT IONA L
CIVIL JU DGE (SR .DN), B AGALKOT, DISMISS ING TH E
APPEAL AND CONFIRM ING T HE JUDGMENT AND DECREE
DATED 05.03. 2009 IN O.S.NO.44/ 2007 ON TH E F ILE OF
THE PRINCIPA L CIVIL JU DGE (J R.DN.), B AGAKLOT
DISMISSING THE SU IT, AND DECREE T HE SU IT IN
O.S.NO.44/ 2007 ON THE F ILE OF TH E PRINCIPAL CIV IL
JUDGE (JR.DN.) B AGALKOT, IN THE INTER EST OF
JUSTICE.
                           2


     THIS A PPEAL COMING ON F OR ADM ISS ION TH IS
DAY, T HE COU RT DELIVERED THE FOLL OWING:


                 : JUDGMENT :

Learned counsel appearing for the

appellant has filed a memo stating that the

appeal be dismissed as having become

infructuous.

The said memo is placed on record.

The appeal is dismissed as having become

infructuous as stated in the memo.

Sd/-

JUDGE EM