Basappa vs Suhilendra Panduranga Deshpande
2022 Latest Caselaw 9631 Kant

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                                      RSA No. 2632 of 2006


     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

          DATED THIS THE 24TH DAY OF JUNE, 2022

                          BEFORE
           THE HON'BLE MR JUSTICE E.S.INDIRESH
       REGULAR SECOND APPEAL NO. 2632 OF 2006 (SP-)
BETWEEN:

1.   BASAPPA
     S/O HUCHACHAPPA GOLAGOLKI,
     AGED ABOUT 48 YEARS, AGRICULTURIST,
     R/O: SHIRUR,TALUK BAGALKOT 587 101.

2.   MALLAPPA
     S/O HUCHACHAPPA GOLAGOLKI, AGED ABOUT 45
     YEARS,AGRICULTURIST,R/O SHIRUR,TQ;BAGALKOT,


                                                ...APPELLANT'S

(BY SRI. V R DATAR, ADVOCATE)

AND:

1.   SUHILENDRA PANDURANGA DESHPANDE
     AGRICULTURIST AND SERVICE,R/O
     KAMATAGI,TQ;HUNGUND 587 101.



                                              ...RESPONDENT

(BY SRI. S B HEBBALLI.,ADVOCATE)

       THIS RSA FILED U/S 100 CPC AGAINST THE JUDGMENT AND
DECREE DATED: 9.8.2006 PASSED IN RA.NO. 38/2006 ON THE FILE
OF THE I ADDL.CIVIL JUDGE (SR.DN.), BAGALKOT,    DISMISSING
THE APPEAL AND CONFIRMING THE       JUDGMENT AND DECREE
DATED: 38.2.2006 PASSED IN O.S.NO. 100/1998 ON THE FILE OF
THE PRL.CIVIL JUDGE (JR.DN.), BAGALKOT. TRIAL COURT DECREED
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                                          RSA No. 2632 of 2006


THE SUIT APPELLATE COURT DISMISSED THE APPEAL SUIT FOR
POSSESSION

     THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY. THE
COURT MADE THE FOLLOWING.

                            ORDER

Perusal of the order sheet indicates that there is no

representation on behalf of the appellants on 30/7/2021,

4/8/2021, 27/10/2021, 17/11/2021, 4/3/2022, 21/3/2022,

12/4/2022 and today also there is no representation on behalf

of the appellants. In that view of the matter, it may be inferred

that the appellants are not interested to prosecute the matter.

Accordingly, the appeal is dismissed for non prosecution.

Sd/-

JUDGE

VB