Mohd. Jeelani S/O Ohd Khaja Shaik ... vs Smt. Zaibunnisa Begum And Ors
2022 Latest Caselaw 1382 Kant

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          IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

     DATED THIS THE 31ST DAY OF JANUARY, 2022

                         BEFORE

         THE HON'BLE MRS. JUSTICE J.M.KHAZI

           RSA No.200043/2020 (PAR/DEC)

Between:

1.     MOHD. JEELANI S/O MOHD KHAJA SHAIK
       AGE 50 YEARS OC RAILWAY SERVANT
       R/O WADI (JN)-585225, TQ CHITTAPUR,
       DIST KALABURAGI

2.     AHMED ALI S/O SHAIK KAMAL SAB
       AGE 54 YEARS OCC RAILWAY SERVANT
       R/O WADI (JN) 585225, TQ CHITTAPUR,
        DIST KALABURAGI.
                                         ...APPELLANTS
(BY SRI.N KRISHNACHARYA, ADVOCATE [ABSENT])

AND:

1.     SMT. ZAIBUNNISA BEGUM W/O SHAIK KAMAL SAB
       AGE 89 YEARS, OCC HOUSEHOLD
       R/O RAILWAY PORTER COLONY,
       SOLAPUR 413001 (MAHARASHTRA STATE)

2.     SHAIK SHARFUDIN S/O SHAIK KAMAL SAB
       AGE 69 YEARS OCC RETD. RAILWAY EMPLOYEE
       R/O RAILWAY PORTER COLONY,
       SOLAPUR 413001 (MAHARASHTRA STATE).

3.     SMT SUGRA BEE W/O MOHD. KAMAL
       AGE 65 YEARS OCC HOUSEHOLD,
        R/O WADI (JN) 585225, TQ CHITTAPUR,
       DIST KALABURAGI
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4.    SMT MEHARUNNISA BEGUM W/O HUSSAIN ALI
      AGE 56 YEARS, OCC HOUSEHOLD,
       R/O SOLAPUR 413001 (MAHARASHTRA STATE)

5.    HAJARA BEGUM W/O MAHEBOOB HUSSAIN
      AGE 58 YEARS OCC HOUSEHOLD
      R/O: SOALPUR (MAHARASHTRA STATE)
                                       ....RESPONDENTS

    THIS RSA FILED U/S. 100 OF CPC PRAYING TO, CALL FOR
THE RECORDS IN O.S.NO.32/2009 DATED 29.10.2013 ON THE
FILE OF CIVIL JUDGE & JMFC (JR.DN) CHITTAPUR AND THE
PROCEEDINGS IN R.A.NO.34/2013 DATED 21.12.2019 FROM
THE SENIOR CIVIL JUDGE & JMFC, CHITTAPUR AND ETC.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:-

                      JUDGMENT

No representation for the appellants.

As order dated 17.01.2022 today this case is

ordered to be posted for dismissal. In spite of

granting sufficient time, office objections are not

complied. Hence, the appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

msr