Minakshamma vs M P Manjunath
2022 Latest Caselaw 5221 Kant

                           1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 22ND DAY OF MARCH, 2022

                         BEFORE

        THE HON'BLE MR.JUSTICE R.NATARAJ

 REGULAR SECOND APPEAL NO.236 OF 2019 (DEC/INJ)

BETWEEN:

1 . MINAKSHAMMA
    D/O LATE MUDDAPPA
    AGED ABOUT 58 YEARS

2 . M. MOHAN KUMAR
    S/O LATE MUDDAPPA
    AGED ABOUT 56 YEARS

3 . THEJAKSHAMMA,
    D/O LATE MUDDAPPA
    AGED ABOUT 50 YEARS

4 . BHAGYAMMA
    D/O LATE MUDDAPPA
    AGED ABOUT 48 YEARS

5 . RAMESH
    S/O LATE MUDDAPPA
    AGED ABOUT 44 YEARS

6 . SAROJA
    D/O LATE MUDDAPPA
    AGED ABOUT 41 YEARS

   ALL ARE RESIDING AT
   MUGALURU VILLAGE
   MAYASANDRA HOBLI
                            2



   TURUVEKERE TALUK-572227
   TUMAKURU DISTRICT.

                                            ...APPELLANTS

[BY SRI. ROOPESHA B., ADVOCATE (ABSENT)]

AND:

1 . M.P. MANJUNATH,
    S/O PUTTAIAH
    AGED ABOUT 50 YEARS

2 . M.P. NATARAJ,
    S/O PUTTAIAH,
    AGED ABOUT 48 YEARS,

   BOTH ARE RESIDING AT
   MUGALURU VILLAGE,
   MAYASANDRA HOBLI,
   TURUVEKERE TALUK
   TUMAKURU DISTRICT-572 227
                                           ....RESPONDENTS

(BY SRI.  M.B.   CHANDRA       CHOODA,   ADVOCATE    FOR
RESPONDENT NO.1)

      THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDURE, 1908
AGAINST THE JUDGMENT AND DECREE DATED 11.10.2018
PASSED IN R.A.NO.90/2015 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC., TURUVEKERE, ALLOWING THE APPEAL AND
SETTING ASIDE THE JUDGMENT AND DECREE DATED
03.10.2015 PASSED IN O.S.NO.78/2011 ON THE FILE OF THE
CIVIL JUDGE AND JMFC., TURUVEKERE.

     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

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