Sujata vs Shivashankargouda
2022 Latest Caselaw 9168 Kant

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         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

       DATED THIS THE 20TH DAY OF JUNE 2022

                          BEFORE

  THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

          RFA. No.200034/2021 (SP/DEC-INJ)

BETWEEN:

SMT.SUJATA W/O RAVINDRA,
AGE 54 YEARS, OCC. AGRICULTURE & HOUSE- HOLD,
R/O H.NO. 7-6-297/22,
VASAVI NAGAR, RAICHUR.
BY GPA HOLDER
RAVINDRA S/O: AMITAPPA
AGE: 54 YEARS, OCC: PRIVATE EMPLOYEE,
R/O: VASAVI NAGAR, RAICHUR.
                                           ...APPELLANT
(By SRI. MAHANTESH PATIL, ADVOCATE)
AND
SHIVASHANKARGOUDA S/O VIRUPANAGOUDA
AGE 45 YEARS, OCC. AGRICULTURE,
R/O ITAGI VILLAGE, TQ. DEODURGA,
DIST. RAICHUR. 584101
                                             ... RESPONDENT

       This Regular First Appeal is filed under Section 96 of
CPC, praying to set aside the judgment and decree dated
27.01.2020 passed by the learned Senior Civil Judge and
JMFC,       Devadurga       in      O.S.No.94/2016       (old
O.S.No.161/2014) by decreeing the suit in favour of
plaintiff/appellant.
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      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

msr