Boregowda vs H P Prakash
2022 Latest Caselaw 5501 Kant

                           1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 25TH DAY OF MARCH, 2022

                     BEFORE

       THE HON'BLE MR.JUSTICE R.NATARAJ

REGULAR SECOND APPEAL NO.2299 OF 2018 (DEC/INJ)


BETWEEN:


1 . BOREGOWDA
    S/O NANJUNDE GOWDA
    AGED ABOUT 65 YEARS,

2 . KRISHNAPPA
    S/O NANJUNDE GOWDA
    AGED ABOUT 61 YEARS

3 . PUTTASWAMY GOWDA
    S/O NANJUNDE GOWDA
    AGED ABOUT 59 YEARS,

4 . MRS. SHANTHAMMA
    W/O LATE RAME GOWDA
    D/O NANJUNDE GOWDA
    AGED ABOUT 63 YEARS,

5 . MRS. MYTHRAMMA
    W/O LATE ANNAIAH
    D/O LATE NANJUNDE GOWDA
    AGED ABOUT 41 YEARS

6 . MRS. GANGAMMA
    W/O NANJUNDE GOWDA
                           2


   AGED ABOUT 81 YEARS,

   ALL ARE R/AT HULIKAL VILLAGE
   DABBEGHATTA HOBLI
   TURUVEKERE TALUK
   TUMAKURU DISTRICT - 572 221.

                                      ...APPELLANTS

(BY SRI. V.B. SHIVAKUMAR, ADVOCATE (ABSENT))

AND:

H.P. PRAKASH
S/O LATE ANNE GOWDA
AGED ABOUT 58 YEARS,
R/AT HULIKAL VILLAGE,
DABBEGHATTA HOBLI
TURUVEKERE TALUK
TUMAKURU DISTRICT - 572 221.

                                      ....RESPONDENT

(BY  SRI.  SOMASHEKARA        K.M.,   ADVOCATE        FOR
CAVEATOR/RESPONDENT)


      THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDURE, 1908
AGAINST THE JUDGMENT AND DECREE DATED 01.09.2018
PASSED IN RA.NO.50/2014 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, TURUVEKERE, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 10.11.2014 PASSED IN O.S.NO.215/2012 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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