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Kumar Chandrashekhar vs Mahadevappa Nagappa Angadi
2022 Latest Caselaw 11140 Kant

Citation : 2022 Latest Caselaw 11140 Kant
Judgement Date : 26 July, 2022

Karnataka High Court
Kumar Chandrashekhar vs Mahadevappa Nagappa Angadi on 26 July, 2022
Bench: Ravi V.Hosmani
                          -1-




                                      RSA No. 5439 of 2013


 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 26TH DAY OF JULY, 2022

                       BEFORE
       THE HON'BLE MR JUSTICE RAVI V.HOSMANI
   REGULAR SECOND APPEAL NO. 5439 OF 2013 (PAR-)
BETWEEN:
1. KUMAR CHANDRASHEKHAR
   MAHADEVAPPA ANGADI
   AGE: 19 YEARS, OCC: STUDENT
   R/O. BATAKURKI,
   TQ: RAMDURG, DIST: BELGAUM-591123.
2. KUMARI RESHMA MAHADEVAPPA ANGADI
   AGE: 21 YEARS, OCC: STUDNET
   R/O. BATAKURKI, TQ: RAMDURG,
   DIST: BELGAUM-591123.
3. RATNAWWA MAHADEVAPPA ANGADI
   AGE: 38 YEARS, OCC: HOUSEHOLD WORK,
   R/O. BATAKURKI, TQ: RAMDURG,
   DIST: BELGAUM-591123.
                                             ...APPELLANTS
(A1-SERVED, A2-SERVED, A3-SERVED)
AND:
1. MAHADEVAPPA NAGAPPA ANGADI
    AGE: 43 YEARS, OCC: AGRICULTURE
    R/O. BATAKURKI, TQ: RAMDURG
    DIST: BELGAUM-591123.
2. RAVI FAKIRAPPA PUJAR
    AGE: 24 YEARS, OCC: AGRICULTURE
    R/O. ANKALAGI, TQ and DIST:
    BAGALKOT-587301.
3. MANJUNATH FAKIRAPPA PUJAR
    AGE: 23 YEARS, OCC: AGRICULTURE
    R/O. ANKALAGI, TQ and DIST:
    BAGALKOT-587301.

                                           ...RESPONDENTS
(BY SRI. S C HIREMATH FOR R1, ADVOCATE
SRI. M.T.BANGI, ADV. FOR R2 & R3)
                               -2-




                                         RSA No. 5439 of 2013




      RSA FILED U/S.100 OF CPC, AGAINST THE JUDGEMENT &
DECREE DTD:08.04.2013 PASSED IN R.A.NO.6/2013 ON THE
FILE OF THE SENIOR CIVIL JUDGE RAMDURG, DISMISSING
THE APPEAL, FILED AGAINST THE JUDGMENT DTD:11.01.2013
AND THE DECREE PASSED IN O.S. NO.116/2008 ON THE FILE
OF THE CIVIL JUDGE & JMFC, RAMDURG, DISMISSING THE
SUIT FILED FOR PARTITION AND SEPARATE POSSESSION.


      THIS APPEAL COMING ON FOR ORDERS THIS DAY THE
COURT MADE THE FOLLOWING.
                           ORDER

By order dated 17.12.2020, Court notice was ordered to

appellants. Appellants though served have not either appeared

or engaged counsel.

Hence, appeal is dismissed for non-prosecution.

SD/-

JUDGE

VMB

 
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