Smt. Haneefa Bi W/O Late Mohammed ... vs The Secretary
2022 Latest Caselaw 10155 Kant

                           1




          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

        DATED THIS THE 01ST DAY OF JULY 2022

                        BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR


              RSA No.200386/2019 (INJ)

BETWEEN:

1.     SMT. HANEEFA BI W/O LATE MOHAMMED HUSSAIN
       DEAD BY HER L.RS.
1A)    NOOR MOHAMMED S/O KHAJA MOINUDDIN BHANDARI,
       AGE: 41 YEARS, OCC: ELECTRICAL MECHANIC,
        R/O: YERAGERA VILLAGE, TQ: & DIST: RAICHUR.
       REPRESENT BY SPECIAL POWER OF ATTORNEY HOLDER
       BY SRI. MOHAMMED MUKTAR AHMED
       S/O MOHAMMED CHANDA HUSSAIN,
       AGE: 68 YEARS, OCC: AGRIL. & BUSINESS,
       R/O: YERAGERA VILLAGE, TQ: & DIST: RAICHUR,
       NOW AT FLAT.NO. 102, 2ND FLOOR,
       CRYSTAL ENCLAVE, PANCHAVATI COLONY,
       NEAR MANA STUDIO MANIKONDA,
       HYDERABAD-86.
                                           ...APPELLANT

(BY SRI.C R PAWADASHETTY, ADVOCATE )
AND:

THE SECRETARY
MANDAL PANCHAYAT, YERAGERA VILLAGE,
TQ: & DIST: RAICHUR.
                                       .....RESPONDENT
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      THIS RSA IS FILED UNDER SECTION 100 OF CPC,
PRAYING TO ALLOW THIS APPEAL AND SET ASIDE THE
JUDGMENT     AND    DECREE     DATED   29.06.2013   IN
O.S.NO.92/1990 PASSED BY THE LEARNED ADDL. CIVIL JUDGE
(JR.DN) RAICHUR AND JUDGMENT AND DECREE DATED
10.03.2015 IN R.A.NO.80/2013 PASSED BY THE LEARNED
ADDL. SENIOR CIVIL JUDGE AT RAICHUR AND FURTHER
DECREE THE SUIT OF THE PLAINTIFF.

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

                     JUDGMENT

The learned counsel for the appellant is absent.

Even during the course of second call, there is no

representation. Inspite of granting sufficient

opportunities, office objections are not complied with.

Hence, the appeal stands dismissed for non-

compliance of office objections.

Sd/-

JUDGE

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