Smt Drakshayini vs Sri Doddegowda
2022 Latest Caselaw 5131 Kant

                           -1-



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF MARCH, 2022

                        BEFORE

          THE HON'BLE MR. JUSTICE R.NATARAJ

     REGULAR SECOND APPEAL No.272 OF 2019 (SP)

BETWEEN:

Smt. Drakshayini,
W/o.Suresh,
Aged 56 years,
R/at No.5636, Jannakavi Road,
Kuvempunagar Extension,
Channarayapatna Town,
Hassan District - 573 116.
                                          ... Appellant
(By Sri K.V.Narasimhan &
 Sri K.N. Nitish, Advocates - Absent)

AND:

1.     Sri Doddegowda,
       S/o. late Huchegowda,
       Aged 60 years,
       Retired Lecturer,
       R/at Karyalaya Extension,
       Holenarasipura Town and Taluk,
       Hassan District - 573 201.

2.     Sri Shivanna,
       S/o. Amasegowda,
       Aged about 57 years,
       R/at Jambooru Village,
       Nuggehalli Hobli,
       Channarayapatna Taluk,
       Hassan District - 573 116.

                                        ... Respondents
(By Sri Narajji Deepak &
 Sri Harish D.S., Advocates for C/R2)
                                   -2-



       This Regular Second Appeal is filed under Section
100 of CPC against the judgment and decree dated
27.11.2018 passed in R.A.No.35/2017 on the file of the
Senior Civil Judge & JMFC, Channarayapatna dismissing
the appeal and confirming the judgment and decree
dated 18.08.2017 passed in O.S.No.419/2009 on the
file   of     the     Principal     Civil      Judge      &     JMFC,
Channarayapatna.


       This   Regular     Second         Appeal    coming     on    for
admission, this day, the Court delivered the following:


                          JUDGMENT

There is no representation on behalf of the

appellant, though the case is called out twice in the day.

Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

PN