Gopal @ Gopegouda vs Shankeremma And Ors
2022 Latest Caselaw 9409 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

        DATED THIS THE 22ND DAY OF JUNE 2022

                           BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

             RFA No.200015/2019 (PAR/POS)
BETWEEN:

GOPAL @ GOPEGOUDA S/O LATE TIPGONDA
AGE: 59 YRS OCC: AGRICULTURE
R/O VILLAGE GADGI, TQ & DIST: BIDAR-585401
                                                     ...APPELLANT
(BY SRI. MANURE ASHOK KUMAR, ADVOCATE)

AND:

1.     SHANKEREMMA W/O CHANDRAPPA
       AGE: 53 AYRS OCC: AGRICULTURE & HOUSEHOLD
       R/O VILLAGE KHANAPUR, TQ:BHLAKI, DIST: BIDAR-585401
2.     SHANTAMMA W/O TIPPANNA
       AGE: 45 YRS OCC: HOUSEHOLD & AGRICULTURE
       R/O VILLAG.E GADGI, TQ & DIST: BIDAR-585401
3.     KALLAMMA W/O VAIJINATH
       AGE 58 YRS OCC: HOUSEHOLD & AGRICULTURE,
       R/O VILLAGE NELGI, TQ: BHALKI & DIST: BIDAR-585401
4.     LAXMIBAI W/O LATE RAMANNA
       AGE: 48 YEAR SOCC: AGRICULTURE & HOUSEHOLD
       R/O VILLAGE GADGI, TQ & DIST: BIDAR-585401
5.     MALLIKARJUN S/O LATE RAMANNA
       AGE: 28 YRS OCC: AGRICULTURE,
       R/O VILLAGE GADGI, TQ & DIST: BIDAR-585401
6.     NAGANNA S/FO LATE TIPGONDA
       AGE: 48 YRS OCC: AGRICULTURE
       R/O VILLAGE GADGI, TQ & DIST: BIDAR-585401
                                               ... RESPONDENTS
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      This RFA is filed under Section 96 of CPC, praying to
set aside the impugned judgment and decree dated
02.04.2018 passed by the Addl. Senior Civil Judge and CJM
at Bidar in O.S.No.117/2015 and etc.

      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