Smt Sushila Channappa ... vs Sri Jayapal Balappa Samaj
2022 Latest Caselaw 5215 Kant

   IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

        DATED THIS THE 22 N D DAY OF MARCH, 2022

                        BEFORE

        THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


               R.S.A. NO.1534/2006 (RES)

BETWEEN:

SMT. SUSHI LA CHANNAPPA PATTANSHETTY,
SINCE DECEASED R/BY HER LRS.

1(a) SMT. SUREK HA
     W/O MALLIKARJUN PATTANSHETTY,
     AGE : 35 YEARS,
     OCC: HOUSEHOLD WORK,
     R/O HATTARAGI-591309,
     TQ: HUKK ERI, DIST: BELAGAVI.

1(b) APURVA
     D/O MALLIKARJUN PATTANSHETTY,
     AGE: 18 YEARS,
     OCC: STUDENT ,
     R/O. HATTARAGI-591309,
     TQ: HUKK ERI, DIST: BELAGAVI.

1(c) SHRISHAIL
     S/O MALLIKARJUN PATTANSHETTY,
     AGE:11 Y EARS,
     OCC: HOUSEHOLD WORK,
     R/O HATTARAGI-591309,
     TQ: HUKK ERI, DIST: BELAGAVI
     R/BY NATURAL MOTHER & MINOR GUARDIAN
     SMT. SUREK HA
     W/O MALLIKARJUN PATTANSHETTY,
     AGE : 35 YEARS,
     OCC: HOUSEHOLD WORK,
     R/O HATTARAGI-591309,
     TQ: HUKK ERI, DIST: BELAGAVI.

1(d) SMT.MAHADEVI
     W/O MALAGOUDA PATIL,
                               2




       AGE: 45 YEARS,
       OCC: HOUSEHOLD WORK,
       R/O HATTARAGI-591309,
       TQ: HUKK ERI, DIST: BELAGAVI.
                                              ....APPELLANTS

AND:

1.     SRI.JAYAPAL BALAPPA SAMAI,
       AGE: 39 YEARS,
       OCC: AGRICULT URE,
       R/O HATTARKI, TQ: HUKKERI .

2.     ASHOK BALAPPA SAMAI,
       AGE: 44 YEARS,
       OCC: AGRICULT URE,
       R/O HATTARKI, TQ: HUKKERI .
                                             ...RESPONDENTS
(BY SRI.B.S.KAMATE, ADV. FOR R1 & R2)

     THIS RSA IS FILED U/S.100 OF CPC AGAINST THE
JUDGMENT AND DECREE DATED 27.01.2006 PASSED IN
R.A.NO.38/2001 ON THE FILE OF T HE CIVIL JUDGE (SR.DN.)
HUKKERI, ALLOWI NG THE APPEAL AND SETTING ASIDE THE
JUDGMENT AND DECREE DATED 17.03.2001 PASSED IN
O.S.NO.667/1997 ON THE FILE OF T HE CIVIL JUDGE (JR.DN.),
SANKESHWAR.


     THIS RSA COMING ON FOR FINAL HEARING THIS DAY,
THE COURT , DELIVERED THE FOLLOWING:

                         JUDGMENT

From order sheet dated 14.01.2022, it is seen that

learned counsel for appellants is retired and case papers

and 'no objection' were handed over to them.

2. Till today there was no representation. Today also

there is no appearance on behalf of appellants.

3. In view of above, appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

PSG