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Jyoti S/O Jagadish Bhujang vs Jagadish S/O Anneppa Bhujang And ...
2022 Latest Caselaw 552 Kant

Citation : 2022 Latest Caselaw 552 Kant
Judgement Date : 12 January, 2022

Karnataka High Court
Jyoti S/O Jagadish Bhujang vs Jagadish S/O Anneppa Bhujang And ... on 12 January, 2022
Bench: J.M.Khazi
                            1




          IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

      DATED THIS THE 12TH DAY OF JANUARY, 2022

                        BEFORE

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

        RSA No.200068/2020 (PAR/SEP-POSS)

Between:

JYOTI D/O JAGADISH BHUJANG
AGE: 36 YEARS OCC BOPPAN GALLI,
HUMNABAD, DIST BIDAR-585330
                                          ...APPELLANT

(BY SRI. SACHIN M MAHAJAN, ADV. [ABSENT])

AND
1.     JAGADISH S/O ANNEPPA BHUJANG
       AGE 62 YEARS OCC PENSIONER
       R/O H.NO.1-891/44 JEWARGI COLONY
       NGO ROAD, KALABURAGI 585102

2.     RAJU S/O ANNEPPA BHUJANG
       AGE 50 YEARS OCC NOT KNOWN
       R/O H.NO.1-891/44, JEWARGI COLONY,
       NGO ROAD, KALABURAGI 585102.

3.     DR. SHAKUNTALA W/O SHARANABASAPPA BHUJANG
       AGE 67 YEARS, OCC MEDICAL PRACTITIONER
       R/O CHINCHOLI TQ CHINCHOLI
       DIST KALABURAGI-585305.
                                           RESPONDENTS
                            2




    THIS RSA FILED U/S. 100 OF CPC PRAYING TO, CALL FOR
RECORDS AND AFTER EXAMINE, BE PLEASED TO SET ASIDE
THE IMPUGNED JUDGMENT AND DECREE DATED 11.10.2019 IN
R.A.NO.41/2015 PASSED BY THE I ADDL. DISTRICT JUDGE AT
KALABURAGI AND CONFIRM THE JUDGMENT AND DECREE
DATED 13.12.2005 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN) AT KALABURAGI, IN O.S.NO.106/2000 AND ETC.

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

                      JUDGMENT

No representation for the appellant.

By order dated 04.10.2021 four weeks time was

granted for compliance of office objections, failing

which to post the matter for dismissal. In spite of it,

once again by order dated 15.11.2021, one week time

was granted to do the needful. However, the office

objections are not complied. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

msr

 
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