Hanamanthappa vs Firozi S/O Basavantappa Chavan
2022 Latest Caselaw 2588 Kant

           IN THE HIGH COURT OF KARNA TAKA
                   DHARWAD BENCH

       DATED TH IS THE 14 T H DAY OF JANUARY 2015

                        BEFORE

     THE HON'BLE MR. JUS TICE S.N. SA TYANARAYANA


                 R.S .A.NO.100495/2014

BETWEEN:

1.    HANAMANTHAPPA CHAVAN
      S/O. BHIMAPPA CHAVAN
      AGE: 72 YEARS , OCC: AGRICULTU RE
      R/O. HEBBALLI, TQ & DIS T: DHARWAD

2.    BASAVARAJ S/O. BHIMAPPA CHAVAN
      AGE: 75 YEARS , OCC: AGRICULTURE
      R/O. HEBBALLI, TQ & DIS T: DHARWAD

                                         .. APPELLANTS
(BY SRI B.K MALLIGAWAD, ADVOCATE.)


AND:

1.    FIROZI S/O BASAVANTAPPA CHAVAN
      AGE: 73 YEARS , OCC: AGRICULTU RE
      R/O. HEBBALLI, TQ & DIS T: DHARWAD

2.    VITTAL S/O . BASAVANTAPPA CHAVAN
      AGE: 47 YEARS , OCC: AGRICULTU RE
      R/O. HEBBALLI, TQ & DIS T: DHARWAD

3.    YALLAVVA W/O. PARASHURAM CHAVAN
      AGE: 42 YEARS , OCC: HOUSEHOLD WORK
      R/O. HEBBALLI, TQ & DIS T: DHARWAD

                                     .. RESPONDENTS
                                  2




     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC, AGAINS T THE JUDGEMENT &
DECREE D TD:15.07.2014 PASSED IN R.A.NO.113/2013
ON THE F ILE OF THE PRL. SENIOR CIVIL JUDGE &
CJM, DHARWAD, DISMISSING THE APPEAL FILED
AGAINST TH E JUDGMENT D TD:25.07.2013 AND TH E
DECREE PASSED IN O .S. NO.420/2012 ON THE FILE
OF THE PRL. CIVIL JUDGE & PRL. JMFC., D HARWAD,
DISMISSING THE SUIT FILED FOR INJUNCTION SUIT,
ETC.,.

     THIS APPEAL COMING ON FOR O RDERS                      TH IS
DAY, THE COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

Despite granting sufficient time, office

objections were not removed. Hence on

11.11.2014 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 prosecution.

Sd/-

JUDGE

Mrk/-