Mrutunjayappa S/O Rdurappa ... vs Basavanthappa S/O Paramappa ...
2022 Latest Caselaw 1462 Kant

            IN THE HIGH COURT OF KARNATAKA,
                     DHARWAD BENCH

        DATED THIS THE 29TH DAY OF JANUARY 2015

                        BEFORE

       THE HON'BLE MR. JUSTICE S.N. SATYANARAYANA

                RSA No.100645/2014 (PAR)
BETWEEN:

MRUTYUNJAYAPPA S/O RDURAPPA MALAVALLI
AGE: 61 YEARS, OCC: AGRICULTURE
R/O. YEMMIGANUR, TQ: HIREKERUR,
DIST: HAVERI-581116

                                              .. APPELLANT
(BY SRI.AVINASH BANAKAR, ADV.)

AND:

1. BASAVANTHAPPA S/O PARAMAPPA MALAVALLI
   SINCE DECEASED BY LRS

1(A) SURESHAPPA S/O BASAVANTHAPPA MALAVALLI
   AGE: 47 YEARS, OCC: AGRICULTURE
   R/O. YEMMIGANUR
   TQ: HIREKERUR, DIST: HAVERI-581116

2. SHEKHARAPPA S/O NINGAPPA MALAVALLI
   AGE: 65 YEARS, OCC: AGRICULTURE,
   R/O: YEMMIGANUR, TQ: HIREKERUR,
   DIST: HAVERI-581116

3. MALLIKARJUNAPPA S/O NINGAPPA MALAVALLI
   AGE: 59 YEARS, OCC: AGRICULTURE,
   R/O: YEMMIGANUR, TQ: HIREKERUR
   DIST: HAVERI-581116

4. SHIVASHANKRAPPA S/O CHANDRAPPA MALAVALLI
   AGE: 49 YEARS, OCC: AGRICULTURE,
   R/O: YEMMIGANUR, TQ: HIREKERUR
                               2




     DIST: HAVERI-581116

5. GANGAVVA W/O CHANDRAPPA KAVALER
   AGE: 59 YEARS, OCC: AGRICULTURE
   R/O:GINIVAL , TQ: SORAB,
   DIST: HAVERI-581116.

6. IRAVVA W/O CHANDRAPPA MALAVALLI
   AGE: 68 YEARS, OCC: AGRICULTURE,
   R/O: YEMMIGANUTR, TQ: HIREKERUR
   DIST: HAVERI - 581116

7.   BHANGAPPA S/O RUDRAPPA MALAVALLI
     AGE: 43 YEARS, OCC: AGRICULTURE,
     R/O: YEMMIGANUR, TQ: HIREKERUR,
     DIST: HAVERI - 581116

                                          .. RESPONDENTS

      THIS APPEAL IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 25.08.2014
PASSED IN R.A.NO.18/2013 ON THE FILE OF THE SENIOR CIVIL
JUDGE & JMFC, HIREKERUR, DISMISSING THE APPEAL, FILED
AGAINST THE JUDGMENT AND DECREE DATED 21.03.2013 AND
THE DECREE PASSED IN O.S.NO.282/2011 ON THE FILE OF THE
CIVIL JUDGE & JMFC, HIREKERUR, DISMISSING THE SUIT
FILED FOR PARTITION AND SEPARATE POSSESSION.

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

                           JUDGMENT

Despite granting sufficient time, office objections

were not removed. Hence on 04.12.2014, a peremptory

order was passed granting six weeks time to do the

needful, failing which it was observed that the appeal

would be dismissed. In spite of the peremptory order,

office objections are not removed. Hence this appeal is

dismissed for non-compliance of office objections.

Sd/-

JUDGE MBS/-