Citation : 2022 Latest Caselaw 2175 Kant
Judgement Date : 10 February, 2022
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 10TH DAY OF FEBRUARY, 2022
PRESENT
THE HON'BLE Dr.JUSTICE H.B.PRABHAKARA SASTRY
AND
THE HON'BLE MR. JUSTICE S. RACHAIAH
R.F.A. CROB.NO.100003/2020
BETWEEN
KUMARI.SHRADDHA S. ANGADI,
AGE : 28 YEARS,
OCC : AGRICULTURE AND HOUSEHOLD WORK,
R/O : C/O: BEERAPPA L. KURENNAVAR,
KANGARALI B.K.,
TQ AND DIST : BELAGAVI
REPRESENTED BY GPA HOLDER
SHRIKANT B.KADAKOL,
AGE : 37 YEARS, OCC : SERVICE,
R/O : LAXMI COMPLEX,SADASHIV
NAGAR, BELAGAVI-590001.
...CROSS OBJECTOR
(BY SRI VITTHAL S TELI, ADVOCATE)
AND
1. KUMAR.PRATEEK
S/O. DURANDUNDESHWAR
@ RAVISHASTRI HANABAR,
AGE:13 YEARS, OCC:STUDENT,
SINCE MINOR R/BY NATURAL GUARDIAN
MOTHER PLAINTIFF NO.2
RFA CROB. No.100003/2020
2
2. SMT. ARATI
W/O. DURANDUNDESHWAR
@ RAVISHASTRI HANABAR,
AGE:40 YEARS,
OCC: AGRI. AND HOUSEHOLD,
R/O : GANIKOPPA, TQ : BAILHONGAL,
NO.6, VANTAMURI COLONY,
M.M.EXTN.,
C/O.BORAPPA BALAPPA CHINKOTI,
BELAGAVI.
3. DURADUNDESHWAR @ RAVISHASTRI,
S/O.NAGAPPA HANABAR,
AGE: 48 YEARS,
OCC: ADVOCATE/AGRI.,
R/O : PLOT NO.189, SECTOR NO.5,
SHREE NAGAR, M.M.EXTENSION,
BELAGAVI.
4. SMT MAHADEVI
W/O. PARASAPPA MARIHAL,
AGE:53 YEARS, OCC:AGRICULTURE,
R/O. BHENDIGERI,
TALUKA AND DISTRICT-BELAGAVI.
5. SMT SAROJA
W/O. MALLAPPA MUDDIN,
AGE:46 YEARS, OCC:AGRICULTURE,
R/O. K. K. KOP,
TALUKA AND DISTRICT:BELAGAVI.
...RESPONDENTS
THIS RFA.CROB IN RFA NO.100539/2018 FILED UNDER
ORDER 41 RULE 22 OF CPC, AGAINST THE JUDGMENT AND
DECREE DATED 20.10.2018 PASSED IN O.S.NO.55/2012 ON
THE FILE OF THE IV ADDITIONAL SENIOR CIVIL JUDGE AND
JUDICIAL MAGISTRATE FIRST CLASS, BELAGAVI, PARTLY
DECREEING THE SUIT FILED FOR DECLARATION, PARTITION
AND SEPARATE POSSESSION.
RFA CROB. No.100003/2020
3
THIS APPEAL COMING ON FOR ORDERS THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING HEARING THIS
DAY, Dr.H.B.PRABHAKARA SASTRY, MADE THE
FOLLOWING:
ORDER
None appear for the cross objector.
Inspite of granting several and sufficient opportunities,
even as a last chance, the cross objector has neither
complied the office objections nor shown any reason for non-
compliance of office objections.
A perusal of the office objections yet to be complied
also goes to show that they are simple office objections
which the cross-objector could have attended to, by this
time. As such, for non-compliance of office objections and
for non appearance, RFA cross objection stands dismissed.
Sd/-
JUDGE
Sd/-
JUDGE
UN
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