Sri Belakogili Yallappa vs Patel Munegowda
2022 Latest Caselaw 4937 Kant

                             1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF MARCH, 2022

                         BEFORE

          THE HON'BLE MR.JUSTICE R.NATARAJ

 REGULAR SECOND APPEAL NO.1349 OF 2018 (DEC/INJ)

BETWEEN:

1.     SRI BELAKOGILI YALLAPPA
       SINCE DEAD BY LRS.,

1(a)   SRI. RAMAKRISHNA
       AGED ABOUT 37 YEARS,
       S/O LATE BELAKOGILI YALLAPPA,

1(b)   SRI. SHANKARA
       AGED ABOUT 33 YEARS
       S/O LATE BELAKOGILI YALLAPPA,

1(c)   SRI. MANJU
       AGED ABOUT 31 YEARS
       S/O LATE BELAKOGILI YALLAPPA,

       ALL OF THEM ARE RESIDENTS OF
       HIREKARAPANAHALLI, KASABA HOBLI,
       BANGARPET TALUK,
       KOLAR DISTRICT-563114.
                                            ...APPELLANTS
(BY SRI. V. VINOD REDDY AND SRI. K.J.JAGADEESHA,
ADVOCATES) (ABSENT)

AND:

1.     PATEL MUNEGOWDA
       SINCE DEAD BY LRS.,
                               2


1(a)   SRI. NANJUNDAPPA,
       AGED ABOUT 69 YEARS,
       S/O LATE MUNEGOWDA,

1(b)   SRI.KRISHNAPPA
       AGED ABOUT 68 YEARS
       S/O LATE MUNEGOWDA,

1(c)   SRI. NARAYANAPPA
       AGED ABOUT 55 YEARS
       S/O LATE MUNEGOWDA,

1(d)   SMT. GOWRAMMA
       AGED ABOUT 60 YEARS
       S/O LATE MUNEGOWDA,

       ALL ARE RESIDENTS OF
       HIREKARAPANAHALLI,
       KASABA HOBLI,
       BANGARPET TALUK,
       KOLAR DISTRICT-563114.
                                  ...RESPONDENTS
(BY SRI. C.PATTABI RAMAN,         ADVOCATE   FOR   CAVEATOR
RESPONDENT NO.1(a))

      THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDURE, 1908
AGAINST THE JUDGMENT AND DECREE DATED 26.04.2018
PASSED IN R.A. NO.20/2016 ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE AND JMFC., KGF., ALLOWING THE APPEAL
AND SETTING ASIDE THE JUDGMENT AND DECREE DATED
19.12.2015 PASSED IN O.S.NO.190/2008 ON THE FILE OF THE
ADDITIONAL CIVIL JUDGE AND JMFC., BANGARPET.

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