Nagamma W/O Dattappa Sonkamble vs Revappa S/O Monappa Sutar Since ...
2022 Latest Caselaw 1599 Kant

Citation : 2022 Latest Caselaw 1599 Kant
Judgement Date : 2 February, 2022

Karnataka High Court

Nagamma W/O Dattappa Sonkamble vs Revappa S/O Monappa Sutar Since ... on 2 February, 2022

Bench: J.M.Khazi

                             1




           IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH
      DATED THIS THE 02ND DAY OF FEBRUARY, 2022
                         BEFORE
          THE HON'BLE MRS.JUSTICE J.M.KHAZI
                    RSA.No.334/2008
BETWEEN:


01.     NAGAMMA W/O DATTAPPA SONKAMBLE
        AGE: 50 YEARS OCC: AGRICULTURE
        R/O: PADASAVALI
        TQ: ALAND DIST: GULBARGA-585 302.

02.     MALLAMMA W/O DONDAPPA SONKAMBLE
        AGE: 40 YEARS OCC: AGRICULTURE
        R/O: PADASAVALI TQ: ALAND
        DIST: GULBARGA-585 302.
                                       .... APPELLANTS
  (BY SRI. PRAVEEN KUMAR RAIKOTE, ADVOCATE (ABSENT))
AND:
01.     REVAPPA S/O MONAPPA SUTAR
        SINCE DECEASED BY L. R.
01A. MONAPPA S/O REVAPPA SUTAR
     AGE: 30 YEARS
02.     MAREPPA S/O LAXMAN GULURE
        AGE: 45 YEARS
03.     LAXMAN S/O SATAPPA POTE
        AGE: 45 YEARS
        ALL ARE AGRICULTURISTS,
        R/O: PADASAVALI
        TQ: ALAND DIST: GULBARGA-585 302.
                                            ... RESPONDENTS
         (SRI. VINAYAK APTE, ADVOCATE FOR R1(A)
   SRI. VENKATESH D. PASTRY, ADVOCATE FOR C/R-2 & 3
VIDE ORDER DATED 10.03.2010, APPEAL ABATES AGAINST R1)
                              2




      THIS   REGULAR   SECOND    APPEAL   IS   FILED   UNDER
SECTION 100 OF CODE OF CIVIL PROCEDURE PRAYING TO
CALL FOR RECORDS AND ALLOW THIS APPEAL BY SETTING
ASIDE THE JUDGMENT AND DECREE         PASSED BY THE CIVIL
JUDGE (SR. DN) AT ALAND IN R.A.NO.59 OF 2006 DATED
11.01.2008 AND FURTHER THIS HON'BLE COURT MAY BE
PLEASED TO CONFIRM THE JUDGMENT AND DECREE PASSED
BY THE PRINCIPAL CIVIL JUDGE (JR. DN) AT ALAND IN
O.S.NO.236 OF 1997 DATED 31.08.2006.


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


                       JUDGMENT

No representation for the appellants.

It is seen from the records that on 07.01.2022 there

is no representation for the appellants. As a last chance,

listed this matter on 12.01.2022. On 12.01.2022 also there

is no representation for the appellants. It appears that the

appellants are not interested in prosecuting the case.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE KJJ