Kallappa vs Hanmanthappa
2022 Latest Caselaw 2913 Kant

                               :1:

          IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

          ON THE 05TH DAY OF NOVEMBER, 2016

                            BEFORE

       THE HON'BLE MR.JUSTICE RAVI MALIMATH

     REGULAR SECOND APPEAL No.1531 OF 2005 [DEC]

BETWEEN:

       KALLAPPA S/O MUDAKAPPA ARASHANGI
       AGED ABOUT 69 YEARS
       OCC: AGRICULTURE
       R/O GIRISAGAR TALUK BILAGI
       DIST BAGALKOT-581116
                                            ... APPELLANT
(By Sri. SHRIKANT T PATIL ADV.--ABSENT)

AND:

1.     HANMANTHAPPA S/O YANKAPPA ARAMANI
       AGED ABOUT 59 YEARS
       OCC: AGRICULTURE
       R/O GIRISAGAR, TALUK BILAGI
       DIST BAGALKOT-581116

2.     LAXMAN S/O SHANKARRAO POTHNEES
       AGED ABOUT 61 YEARS
       OCC: AGRICULTURE
       R/O GIRISAGAR, TALUK BILAGI
       DIST BAGALKOT-581116
                                         ... RESPONDENTS
(By Sri. S S PATIL ADV. FOR R1 & R2)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC AGAINST
THE JUDGMENT & DECREE DTD: 24.06.2005 PASSED IN
R.A.NO.124 OF 1998 ON THE FILE OF THE DISTRICT & SESSIONS
JUDGE & PRESIDING OFFICER, FAST TRACK COURT,
JAMAKHANDI, ALLOWING THE APPEAL AND SETTING ASIDE
                                :2:

THE JUDGMENT AND DECREE DTD:30.10.1998 PASSED IN
OS.NO.105 OF 1996 ON THE FILE OF THE CIVIL JUDGE (JR.DN.),
BILAGI.

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

                         JUDGMENT

None appears for the appellant nor any representation is

made on his behalf even though the appeal is called on two

occasions.

It is apparent that the appellant is not interested in

prosecuting this appeal. Consequently, the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE RK/-