Sharath Patil vs Smt. Puttamma
2022 Latest Caselaw 4248 Kant

                             1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 11TH DAY OF MARCH, 2022

                        BEFORE

          THE HON'BLE MR.JUSTICE R.NATARAJ

     REGULAR SECOND APPEAL NO.2519 OF 2018 (SP)

BETWEEN:

1.     SHARATH PATIL
       SON OF LATE RAJAPPA
       AGED ABOUT 26 YEARS

2.     MADHU PATIL
       SON OF RAJAPPA
       AGED ABOUT 19 YEARS

       BOTH ARE RESIDENTS OF
       NAGATHIBELAGALU VILLAGE
       BHADRAVATHI TALLUK,
       SHIMOGGA DISTRICT-577233.

                                 ...APPELLANTS

(BY SRI. M.R.HIREMATHAD, ADVOCATE (ABSENT))

AND:

1.     SMT. PUTTAMMA
       WIFE OF LATE PARASHURAMAPPA
       AGED ABOUT 62 YEARS

2.     GANGADHARA
       SON OF LATE PARASHURAMAPPA
       AGED ABOUT 43 YEARS

3.     RAMACHANDRA
       SON OF LATE PARASHURAMAPPA
       AGED ABOUT 33 YEARS
                           2


4.   BASAVARAJAPPA
     SON OF LATE PARASHURAMAPPA
     AGED ABOUT 33 YEARS

     ALL ARE RESIDENTS OF
     NAGATHIBELAGALU VILLAGE
     BHADRAVATHI TALLUK
     SHIMOGGA-DISTRICT-577 233

5.   SMT. SHARADAMMA
     W/O HANUMANTHAPPA
     AGED ABOUT 45 YEARS,
     RESIDENT OF BHOVI COLONY,
     KADLEHALLI VILLAGE,
     KADUR TALLUK,
     CHIKKAMAGALUR DISTRICT-577140.

6.   SMT. SAVITHRAMMA
     WIFE OF REVANAPPA
     AGED ABOUT 45 YEARS
     RESIDENT OF NEELAGIRI VILLAGE
     KOPPAL TALLUK : DISTRICT-583238.

7.   SMT. RENUKAMMA
     WIFE OF SURESH
     AGED ABOUT 40 YEARS,
     RESIDENT OF BHAVIKERE VILLAGE
     TARIKERE TALLUK: DISTRICT-577144.

8.   SMT. VISHALA
     WIFE OF JAYARAM
     AGED ABOUT 35 YEARS
     RESIDENT OF SHAKALESHPURA
     HASSAN-TALLUK: DISTRICT-573134.

9.   SMT. RADHA
     WIFE OF VIJAYAKUMAR
     AGED ABOUT 30 YEARS
     RESIDENT OF GUDEKERE VILLAGE
     CHIKKANAYAKANAHALLI TALLUK,
     TUMKUR DISTRICT-572214.
                               3


10.   SMT. LAKSHMI
      DAUGHTER OF LATE PARASHURAMAPPA
      AGED ABOUT 28 YEARS
      RESIDENT OF NAGATHIBELAGALU VILLAGE
      BHADRAVATHI TALLUK,
      SHIVAMOGGA DISTRICT-577233.

                                   ...RESPONDENTS

      THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDURE, 1908
AGAINST THE JUDGMENT AND DECREE DATED 17.11.2018
PASSED IN R.A NO.15/2015 ON THE FILE OF THE PRL. SENIOR
CIVIL JUDGE AND JMFC, BHADRAVATHI, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE DATED
06.03.2015 PASSED IN OS.NO.369/2008 ON THE FILE OF THE I
ADDL.CIVIL JUDGE AND JMFC, BHADRAVATHI.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

There is no representation for the appellants though

the case is called twice in the day.

Hence, the Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

sma