Sri V.Lokesh vs Sri Bahubali Babu @ Yallappa
2022 Latest Caselaw 555 Kant

Citation : 2022 Latest Caselaw 555 Kant
Judgement Date : 12 January, 2022

Karnataka High Court

Sri V.Lokesh vs Sri Bahubali Babu @ Yallappa on 12 January, 2022

Bench: Dr. H.B.Prabhakara Sastry, S.Rachaiah

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

    DATED THIS THE 12TH DAY OF JANUARY, 2022

                        PRESENT :

 THE HON'BLE Dr.JUSTICE H.B.PRABHAKARA SASTRY

                           AND

        THE HON'BLE MR. JUSTICE S. RACHAIAH

                 R.F.A.No.4214 OF 2013
Between :

Sri V.Lokesh,
Aged 31 years, Occ: Agriculture,
R/o. 816, Sector No.5,
Shree Nagar, M.M.Extension,
Belgaum.                                      .. Appellant

 ( By Smt.Surabhi Kulkarni, Advocate for
   Sri R.M.Kulkarni, Advocate )

And :

Sri Bahubali Babu @ Yallappa Hanmannavar,
Aged 58 years, Occ: Agriculture,
R/o Hanmannavar Galli,
Angol, Belgaum.                               .. Respondent

 ( By Sri Dinesh M. Kulkarni, Advocate
   For Proposed R-1 to R-3 )

      This Appeal is filed under Section 96 of Code of Civil
Procedure, praying to set aside the judgment and decree
dated 07.08.2013 in O.S.No.36/2010, on the file of the III
Addl.Senior Civil Judge and Addl.MACT, Belgaum, at
Belgaum, and to allow the appeal with costs throughout.
                                              RFA.No.4214/2013
                             2


      This Appeal is coming on for Orders through Physical
Hearing/Video Conference this day, Dr. H.B.PRABHAKARA
SASTRY, J., made the following :

                           ORDER

The learned proxy counsel appearing for the appellant

through Video Conference submits that the learned counsel

on record since has become disabled, the appellant has been

given notice of the same in that regard.

2. In view of the fact that despite the appellant, who is

said to have been intimated about the disability of the

learned counsel on record for appearing on behalf of him, has

not made any alternative arrangement to engage the

services of another counsel nor even appeared by himself

and prayed for some time to make necessary arrangements,

the Appeal stands dismissed for non-prosecution.

Sd/-