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B Gouramma vs Gurushanthappa
2022 Latest Caselaw 1789 Kant

Citation : 2022 Latest Caselaw 1789 Kant
Judgement Date : 4 February, 2022

Karnataka High Court
B Gouramma vs Gurushanthappa on 4 February, 2022
Bench: N S Gowda
                        1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 4TH DAY OF FEBRUARY, 2022

                      BEFORE

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

     REGULAR SECOND APPEAL NO.1228/2014 (INJ)

BETWEEN:

B. GOURAMMA,
W/O AJJAPPA,
AGED ABOUT 61 YEARS,
OCCUPATION-AGRICULTURAL,
R/O. ARASIKERE VILLAGE,
HARAPANAHALLI TALUK,
DAVANAGERE DISTRICT-583 131.
                                    ... APPELLANT
(BY SRI RAVIRAJ MALALI, ADVOCATE (ABSENT))

AND :

1.     GURUSHANTHAPPA,
       S/O KOTRAGOUDA,
       AGED ABOUT 48 YEARS,

2.     AJJANAGOUDA,
       S/O KOTRAGOUDA,
       AGED ABOUT 46 YEARS,
                          2



3.   BASAVANAGOUDA,
     S/O KOTRAGOUDA,
     AGED ABOUT 46 YEARS,

4.   PRABHU,
     S/O HALANAGOUDA,
     AGED AB0UT 34 YEARS,

     ALL ARE LIVING BY BUSINESS,
     R/O ARASIKERE VILLAGE,
     HARAPANAHALLI TALUK - 583 131,
     DAVANAGERE DISTRICT.
                                 ... RESPONDENTS
(BY SRI M.R. HIREMATHAD, ADVOCATE)

     THIS REGULAR SECOND APPEAL IS FILED U/S
SEC.100 OF CPC., AGAINST THE JUDGMENT AND
DECREE     DATED    03.07.2014   PASSED    IN
R.A.NO.40/2012 ON THE FILE OF SENIOR CIVIL
JUDGE, HARAPANAHALLI, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE
DATED 28.06.2012 PASSED IN O.S.NO.178/2007 ON
THE FILE OF THE CIVIL JUDGE & JMFC.,
HARAPANAHALLI.

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

                    JUDGMENT

Matter was listed on 14.01.2022 and again re-

listed on 21.01.20221. On 21.01.2022 on request

matter was re-listed on 28.01.2022 and on

28.01.2022 as a last chance matter was re-listed

today i.e. on 04.02.2022. Today also there is no

representation. There is no other option left except

dismissal of the appeal. Hence, appeal is dismissed

for non-prosecution.

Sd/-

JUDGE

SBS

 
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