Laxman S/O Baliram Waghe vs Sanjeev S/O Baburao @ Nagamurthy ...
2022 Latest Caselaw 9173 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

            RSA. No.7210/2013 (SP/DEC-INJ)

BETWEEN:

LAXMAN S/O BALIRAM WAGHE
AGED: 58 YEARS, OCC: TAILOR,
R/O VILLAGE, SAIGONWADI,
UNDER SAIGAON VILLAGE,
TQ. BHALKI DIST. BIDAR
                                              ...APPELLANT
(BY SRI.B K HIREMATH, ADVOCATE)

AND:

1.     SANJEEV S/O BABURAO @ NAGAMURTHY PANCHAL
       AGE: 37 YEARS, OCC: AGRICULTURE,
       R/O VILLAGE SAIGON, TQ. BHALKI, DIST. BIDAR

2.     CHINTAMANI S/O BABURAO @ NAGAMURTHY PANCHAL
       AGE: 33 YAERS, OCC: AGRICULTURE,
       R/O VILLAGE SAIGON, TQ. BHALKI DIST. BIDAR

3.     RAMESH S/O BABURAO @ NAGAMURTHY PANCHAL
       AGE: 31 YEARS, OCC: AGRICULTURE,
       R/O VILLAGE SAIGON, TQ. BHALKI DIST. BIDAR

4.     SMT. SONABAI
       W/O LATE BABURAO @ NAGAMURTHY PANCHAL
       AGE: 64 YEARS, OCC: HOUSEHOLD,
       R/O VILLAGE SAIGON, TQ. BHALKI DIST. BIDAR
                                             ... RESPONDENTS
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       This Regular Second Appeal is filed under Section
100 of CPC, praying to allow the regular second appeal and
set aside the judgment and decree passed by the FTC
Court-II at Bidar in R.A.No.4/2009 dated 14.01.2011
thereby confirming the judgment and decree passed by the
Civil Judge (Sr.Dn) in O.S.No.46/2007 dated 27.11.2008.

      This appeal coming on for Hearing on Interlocutory
application this day, the Court delivered the following:

                       JUDGMENT

The learned counsel for the appellant called out

absent. Even during the course of second call, there is no

representation on behalf of appellant. The matter is

pending since 2013. It appears that the appellant is not

interested in prosecuting the appeal. Even there is no

arguments advanced on IA.No.1/2013 in respect of

condonation of delay of 775 days in filing the appeal.

Hence, the appeal stands dismissed for non-prosecution.

Sd/-

JUDGE

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