Sri.Shankargouda Patil vs Smt.Jayashree @ Mrutuanjaya ...
2022 Latest Caselaw 11242 Kant

                        :1:


        IN THE HIGH COURT OF KARNATAKA
                 DHARWAD BENCH

        DATED THIS THE 4th DAY OF JULY, 2016

                      BEFORE

THE HON'BLE MR.JUSTICE A.N.VENUGOPALA GOWDA

     REGULAR FIRST APPEAL NO.100054/2016 (PAR)

BETWEEN:

1.   SRI.SHANKARGOUDA PATIL
     S/O SRI HANUMANTHGOUDA
     OCC: AGRICULTURE,
     AGE: 56 YEARS,
     R/O: CHABBI,
     TALUK: HUBBALLI,
     DIST: DHARWAD.

2.   SRI.SAIBABAGOUDA PATIL
     S/O SRI.HANUMANTHGOUDA
     OCC: AGRICULTURE,
     AGE: 44 YEARS,
     R/O: CHABBI,
     TALUK: HUBBALLI,
     DIST: DHARWAD.

3.   SRI.SHANTANAGOUDA PATIL
     S/O SRI.HANUMANTHGOUDA
     OCC: AGRICULTURE,
     AGE: 40 YEARS,
     R/O: CHABBI,
     TALUK: HUBBALLI,
     DIST: DHARWAD.
                                :2:


4.   SMT.SAROJA YANGADI
     W/O HANUMANTAPPA
     OCC: HOUSE WIFE,
     AGE: 52 YEARS,
     R/O: HOSAMATH ONI
     AT POST: ANNIGERI
     TALUK NAVALAGUND,
     DIST: DHARWAD.
                                                ... APPELLANTS

(BY SRI. D M MANJUNATH, ADVOCATE)


AND:

SMT.JAYASHREE @ MRUTUANJAYA YANGADI
W/O SRI HANAMANTAPPA
OCC: AGRICULTURE, AGE: 48 YEARS,
R/O: MANGALWARPETH CBT,
HUBBALLI, TALUK: HUBBALLI,
DIST: DHARWAD.
                                 ... RESPONDENT
                      ---

     THIS RFA IS FILED UNDER SEC. 96 R/W. ORDER
XLI RULE 1 OF CPC 1908, AGAINST THE JUDGMENT
AND      DECREE     DTD:13.11.2015 PASSED    IN
O.S.NO.163/2015 ON THE FILE OF THE FIRST
ADDITIONAL SENIOR CIVIL JUDGE AT HUBBALLI,
ALLOWING THE SUIT FILED FOR PARTITION AND
SEPARATE POSSESSION.

     THIS APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING: -
                          JUDGMENT

There is no appearance for the appellants.

Compliance has not been made despite repeated

opportunity is granted.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE gab