B M Veerabhadraiah vs M Veeraiah
2022 Latest Caselaw 3044 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 22ND DAY OF FEBRUARY, 2022

                        BEFORE

         THE HON'BLE MR. JUSTICE M.I.ARUN

              RFA NO.716 OF 2010 (DEC)

BETWEEN:

1.     B.M.VEERABHADRAIAH
       S/O B.M.CHANNAVEERAIAH
       AGED ABOUT 75 YEARS
       AGRICULTURIST

2.     B.M.OMKARAIAH
       S/O B.M.CHANNAVEERAIAH
       AGED ABOUT 62 YEARS
       AGRICULTURIST

3.     B.M.JAYADEVAIAH
       S/O B.M.CHANNAVEERAIAH
       AGED ABOUT 74 YEARS
       AGRICULTURIST

4.     B.M.BASAVARAJAIAH
       S/O B.M.CHANNAVEERAIAH
       AGED ABOUT 75 YEARS
       AGRICULTURIST

5.     SMT.VISHALAXMAMMA
       W/O B.M.RUDRAIAH
       AGED ABOUT 57 YEARS
       AGRICULTURIST

       ALL ARE R/O BALLUR VILLAGE
       DAVANAGERE TALUK & DIST. - 577 001
                                         ... APPELLANTS
(BY SRI. M.R HIREMATHAD, ADV. AND
    SRI. G.M.CHANNABASAIAH, ADV. [ABSENT])
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AND:

M.VEERAIAH
S/O MATHAD MAHADEVAIAH
AGED ABOUT 72 YEARS
AGRICULTURIST, D.NO: 317/3
1ST CROSS, DIXIT ROAD
DAVANAGERE - 577 001

ALSO AT BALLUR VILLAGE
DAVANAGERE TALUK & DIST - 577 001         ... RESPONDENT

(BY SRI.B.M.HALASWAMY, ADV.)

     THIS RFA IS FILED UNDER ORDER 41 RULES 1 AND 4
READ WITH SECTION 96 OF CPC., AGAINST THE JUDGMENT
AND DECREE DATED 03.02.2010 PASSED IN OS.NO.232/2009
ON THE FILE OF THE I ADDL. DISTRICT AND SESSIONS JUDGE,
DAVANAGERE, DECREEING THE SUIT FOR DECLARATION AND
POSSESION.

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


                       JUDGMENT

None appears for the appellants. It is noticed that

on the last occasion also none appeared for the appellants.

The appeal is of the year 2010. It appears that the

appellants are not interested in prosecuting the appeal.

The appeal is accordingly dismissed for non-prosecution.

Sd/-

JUDGE hkh.