Bangarappa vs Kariyappa
2022 Latest Caselaw 1606 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF FEBRUARY, 2022

                         BEFORE

    THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

             R.S.A. No.1994/2010 (PAR)

BETWEEN:

BANGARAPPA,
S/O BASAVANNAPPA @ BASAPPA
AND SMT.KALAKKA,
AGE 65 YEARS,
R/O NEGVADI VILLAGE,
SORAB TALUK - 573 103.
                                            ... APPELLANT

(BY SRI.BASAVARAJ KAREDDY, ADV. (ABSENT))

AND:

KARIYAPPA,
S/O BASAPPA AND
SMT.KALAKKA,
AGE 80 YEARS,
R/O NEGAVADI VILLAGE,
SORAB TALUK - 573 103.
                                       ... RESPONDENT
(BY SRI.S.V.PRAKASH, ADV.)

     THIS APPEAL IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 13.04.2010
PASSED IN RA NO.174/2007 (OLD NO.134/03) ON THE FILE
OF THE SENIOR CIVIL JUDGE AND J.M.F.C., SORAB,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND DECREE DATED 10.11.2003 PASSED IN O.S.NO.80/89
ON THE FILE OF THE CIVIL JUDGE (JR.DN.) AND J.M.F.C.,
SORAB.
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     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

On 27.10.2021 a week's time was granted to file

paperbook, failing which, the matter was ordered to be

listed for dismissal.

2. Though nearly three months have lapsed, paper

books are not yet filed. In this view of the matter,

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

BRN