Yemunappa S/O Ningappa Khasiraj vs Huligamma And Ors
2022 Latest Caselaw 10081 Kant

                            1


             IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

          DATED THIS THE 30TH DAY OF JUNE 2022

                         BEFORE

       THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

                RSA No.200430/2019 (PAR)

BETWEEN:

YEMUNAPPA, S/O NINGAPPA KHASIRAJ,
AGE: 49 YEARS, OCC: GOVERNMENT SERVANT,
R/O VILLAGE WANADURGA, TQ. SHAHAPUR,
DIST. YADGIR-585223.
                                              ... APPELLANT
(BY SRI.SACHIN M. MAHAJAN, ADVOCATE)

AND:

1.     HULIGAMMA, W/O MAREPPA BIRADAR,
       AGE: 51 YEARS, OCC: HOUSEHOLD,
       R/O VILLAGE WANADURGA, TQ. SHAHAPUR,
       DIST: YADAGIR-585223.

2.     YELLAMMA W/O MAREPPA GODEKAR,
       AGE: 45 YEARS, OCC: HOUSEHOLD,
       R/O BHOVI GALLI, SHORAPUR,
       TQ. SHORAPUR, DIST. YADAGIRI-585223.

3.     LAXMI W/O BHASKARAN NAIDU,
       AGE: 45 YEARS, OCC: HOUSEHOLD,
       R/O BHOVI GALLI, SHORAPUR,
       TQ. SHAHAPUR, DIST. YADAGIRI-585224.

4.     DAYAMMA W/O BHIMANNA TENGINKAR,
       AGE: 50 YEARS, OCC: HOUSEHOLD,
       R/O NEELAYYA MATH, SHARMOBAT STREET,
                                2


       SHORAPUR, TQ. SHORAPUR,
       DIST. YADAGIR-585224.
                                             ... RESPONDENTS

     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC, PRAYING TO CALL FOR ENTIRE
RECORDS AND TO SET ASIDE THE IMPUGNED JUDGMENT
AND DECREE DATED 31.10.2015 IN RA NO.55/2014 PASSED
BY THE SENIOR CIVIL JUDGE AT SHORAPUR, SITTING AT
SHAHAPUR AND DECREE DATED 26.09.2014 IN OS
NO.260/2011 PASSED BY THE CIVIL JUDGE AND JMFC AT
SHAHAPUR AND ETC.

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

                         JUDGMENT

The appeal is of the year 2019. In spite of granting

sufficient opportunity, the office objections are not complied.

It appears, the appellant is not interested in prosecuting this

appeal. Hence, the appeal is dismissed for non-compliance of

office objections.

Sd/-

JUDGE

KGR*