P S Thippeswamy vs P S Basavarajappa
2022 Latest Caselaw 834 Kant

                           1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 16TH DAY OF NOVEMBER, 2015

                       BEFORE

 THE HON'BLE MR. JUSTICE B.SREENIVASE GOWDA

               R.S.A. NO.1715 OF 2013

BETWEEN:

1.     P.S.Thippeswamy
       S/o Sharanappa
       Aged about 60 years
       Village Accountant
       & Agriculturist
       R/o Bhyrapura
       Molakalmuru Taluk 577 535.

2.     P.S.Veeranna Gowda
       S/o Sharanappa
       Aged about 64 years
       Agriculturist
       R/o Bhyrapura
       Molakalmuru Taluk 577 535.
                                       . . . APPELLANTS
(By Sri.Revanna Bellary, Advocate - absent)


AND:

       P.S.Basavarajappa
       S/o Sharanappa
       Aged about 58 years
       Agriculturist & Employee
       R/o Bhyrapura
       Molakalmuru Taluk 577 535.
                                   . . . RESPONDENT
(Respondent served and unrepresented)
                             2




     This RSA is filed under Section 100 of CPC against
the judgment & decree dtd 16.7.2013 passed in
R.A.No.9/2013 on the file of Senior Civil Judge,
Challakere, dismissing the appeal and confirming the
judgment and decree dtd 28.1.2013 passed in
O.S.No.112/11 on the file of Civil Judge and JMFC,
Molakalmuru.

     This appeal coming on for Admission this day, the
Court delivered the following:


                       JUDGMENT

Inspite of calling the matter twice since morning,

there is no representation for the appellant. Hence, this

appeal is dismissed for non-prosecution.

SD/-

JUDGE

Prs*