Prabhavati D/O Sadashivappa vs 1) Hampanna S/O Parutappa
2022 Latest Caselaw 3877 Kant

                             1




          IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 7TH DAY OF MARCH, 2022

                         BEFORE

     THE HON'BLE MR.JUSTICE ASHOK S. KINAGI


          REVIEW PETITION No.200050/2015

Between:

1.     Prabhavati D/o Sadashivappa,
       Age: 26 years, Occ: Agriculture & Household,

2.     Suvarna D/o Sadashivappa,
       Age: 22 years, Occ: Student,

3.     Mahindra S/o Sadashivappa,
       Aged about 18 years, Occ: Student,

4.     Sharanamma W/o Late Sadashivappa,
       Aged about 41 years, Occ: Agriculture
       & Household,
       R/o Village Joladagi,
       Tq: Shahapur, Dist: Yadgir.
                                        ... Rev. Petitioner

(By Sri.V.S.Patil, Advocate [absent])

And:

1.     Hampanna S/o Parutappa,
       Aged about 51 years, Occ: Agriculture,
       R/o: Village Joladagi, Tq: Shahapur,
       Dist: Yadgir.
                               2




      Sadashivappa since deceased by his LRs.

2.    Baslingappa S/o Parutappa,
      Aged about 66 years, Occ: Agriculture,

3.    Bhimanna S/o Parutappa,
      Aged about 46 years, Occ: Agriculture,

4.    Sanganna S/o Hanmantharaya,
      Aged about 31 years, Occ: Agriculture,

5.    Mareppa S/o Hanmantharaya,
      Aged about 76 years, Occ: Coolie,

      All are R/o: Village Joladadgi,
      Tq: Shahapur, Dist: Yadgir.
                                            ... Respondents

      This Review Petition is filed under Section 114 of
C.P.C. R/w Order 47 Rule 1 & 2 of CPC, praying call for the
lower Court records. The judgment and decree passed by
the Addl. Civil Judge Humnabad in O.S.No.20/1997 on
30.03.2002 and also judgment and decree passed by the
Senior Civil Judge Humnabad in R.A.No.18/2011 passed on
5th June 2012 may kindly be set aside. And the suit of the
plaintiff be decreed with costs.   Any other relief which is
legally and equitably entitled by the plaintiffs may also be
granted in the interest of justice and equity.


      This petition coming on for orders this day, the Court
made the following:-
                               3




                           ORDER

This review petition was filed on 11.09.2015.

The matter was posted before the Court on

13.11.2016. Two weeks time was granted to comply

with the office objections. Matter listed on

19.07.2018, one week time was granted to comply

with the office objections. Matter listed on

29.05.2019, finally, two weeks time was granted to

comply with the office objections. Matter listed on

13.12.2021, one week time was granted to comply

with the office objections, subject to cost of Rs.500/-

payable by the petitioner to the Advocate's Library

Fund, High Court of Karnataka, Kalaburagi Bench.

2. The petitioners have not complied the

office objections after lapse of time granted by this

Court. Further, the petitioners have failed to pay cost

as directed by this Court by order dated 13.12.2021.

3. This review petition filed is filed in the year

2015 and inspite of granting sufficient opportunities

since more than six years, learned counsel for the

review petitioners have failed to comply with the office

objections. It seems that the petitioner is not

interested in prosecuting the review petition.

Accordingly, the review petition is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

msr