Yalakkaiah vs Doddalingaiah
2022 Latest Caselaw 2713 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 17TH DAY OF FEBRUARY, 2022

                      BEFORE

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

   REGULAR SECOND APPEAL No.776 OF 2007 (DEC)

BETWEEN:

YALAKKAIAH,
AGED 64 YEARS,
S/O LATE KARITHIMMAIAH,
R/AT OLE KUYYUVA BEEDI,
GANJAM,
SRIRANGAPATNA - 571 438.
                                     ... APPELLANT
[BY SRI.YALAKKAIAH, APPELLANT (ABSENT)]

AND:

DODDALINGAIAH,
AGED 54 YEARS,
S/O LATE SHIVANNA,
R/AT OLE KUYYUVA BEEDI,
GANJAM,
SRIRANGAPATNA - 571 438.
                                  ... RESPONDENT

(BY SRI.A.G.SRIDHAR, ADV.,)

     THIS APPEAL IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 22.12.2006
PASSED IN RA NO.13/2006 ON THE FILE OF THE PRL.
CIVIL JUDGE (SR.DN.) AND JMFC., SRIRANGAPATNA,
ALLOWING THE APPEAL AND MODIFYING THE JUDGMENT
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AND    DECREE     DATED   19.12.2005   PASSED    IN
O.S.NO.170/2003 ON THE FILE OF THE PRL. CIVIL JUDGE
(JR.DN.) & JMFC, SRIRANGAPATNA.

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

                         JUDGMENT

1. On 17.04.2021, counsel for the appellant was

permitted to retire and name of the appellant was directed

to be shown in the cause list.

2. Today, when the matter is called, there is no

representation and no alternate arrangement is made. Left

with no alternative, this appeal is dismissed for non

prosecution.

Sd/-

JUDGE

GH