Mr B N Manu Shenoy vs Mr K M Chinnappa
2022 Latest Caselaw 6062 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF APRIL, 2022

                        BEFORE

         THE HON'BLE MR.JUSTICE R.NATARAJ

 REGULAR SECOND APPEAL NO.1100 OF 2019 (RES)

BETWEEN:

MR. B.N. MANU SHENOY
S/O LATE B.K.N.MURTHY,
AGED ABOUT 59 YEARS,
EDITOR PRINTER AND PUBLISHER OF
'KODAGU SAMACHARA' WEEKLY,
VIRAJPET TOWN,
KODAGU DISTRICT-571218.
                                     ...APPELLANT
(BY SMT. LEELA P.D., ADVOCATE (ABSENT))

AND:

MR. K.M. CHINNAPPA
S/O MEDAPPA,
AGED ABOUT 74 YEARS,
RETIRED FOREST RANGE OFFICER,
R/O KUMTOOR VILLAGE,
VIRAJPET TALUK,
KODAGU DISTRICT-571218.
                                    ....RESPONDENT


(BY SRI. ABDULLA T.I., ADVOCATE FOR CAVEATOR /
RESPONSENT)

     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDURE, 1908
AGAINST THE JUDGMENT AND DECREE DATED 05.04.2019
PASSED IN R.A.NO.17/2014 ON THE FILE OF THE PRL.DISTRICT
JUDGE, KODAGU, MADIKERI, DISMISSING THE APPEAL AND
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CONFIRMING THE JUDGMENT AND DECREE DATED 29.09.2012
PASSED IN O.S. NO.120/2005 ON THE FILE OF THE SENIOR
CIVIL JUDGE, MADIKERI.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

There is no representation for the appellant though

the case is called twice in the day.

Hence, the Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

sma