Muddanna S/O Sharnappa Nagaral vs Smt Shivakantamma And Ors
2022 Latest Caselaw 7721 Kant

                          1



           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

         DATED THIS THE 30TH DAY OF MAY 2022

                       BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR


                 RSA No. 200104/2020

BETWEEN:

MUDDANNA
S/O. SHARNAPPA NAGARAL
AGE: MAJOR
OCC: NMR LABOUR IN KBJNL
R/O UKP CAMP, HILL TOP
KEMBHAVI, SHORAPUR TALUK
YADGIR DISTRICT
                                      ... APPELLANT

(BY SRI. KRUPA SAGAR PATIL, ADVOCATE)

AND:

1.     SMT. SHIVAKANTAMMA
       W/O.NINGAPPA RAMGOND
       AGE: 75 YEARS
       OCC: HOUSEHOLD AND AGRICULTURE
       R/O CHIKKA SINDAGI, SINDAGI TALUK
       VIJAYAPURA DISTRICT -586 128

2.     SMT. SHARANAMMA
       W/O.AMBRAPPA SINGAGI
       AGE: 65 YEARS
       OCC: HOUSEHOLD
       R/O YOGAPUR COLONY,
       VIJAYAPURA DISTRICT -586 103
                         2




3.   SMT. SUSHEELABAI
     W/O. MALLAPPA NALLAD
     AGE: 59 YEARS
     OCC: HOUSEHOLD
     R/O.DORNALLI, SHORAPUR TALUK
     YADGIR DISTRICT -586 223

4.   SRI. GURULINGAPPA
     S/O. SHARANAPPA NAGARAL
     AGE:MAJOR
     OCC: AGRICULTURE
     R/O KEMBHAVI, SHORAPUR TALUK
     YADGIR DISTRICT -586 216

5.   MALLIKARJUN
     S/O. SHARANAPPA NAGARAL
     AGE: MAJOR
     OCC: TYPIST IN MINOR IRRIGATION
     MINI VIDHANA SOUDHA,
     DHARWAD-580 001

6    SUBHASCHANDRA
     S/O. SHARNAPPA NAGARAL
     AGE: MAJOR , OCC:TAILOR
     R/O. NEAR SHARANABASAVESHWAR TEMPLE
     KEMBHAVI, SHORAPUR TALUK
     YADGIR DISTRICT 586 216
                                ... RESPONDENTS

     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC PRAYING TO SET ASIDE      THE
JUDGMENT AND DECREE PASSED IN RA NO.20/2019
DATED 18.12.2019 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC, SHORAPUR AND ALSO THE JUDGMENT
AND DECREE PASSED BY THE CIVIL JUDGE,. SHORAPUR,
IN OS NO.137/2011 DATED 11.02.2019.
                                  3



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


                         JUDGMENT

This appeal is of the year 2019. Office objections

have not been complied despite granting sufficient

opportunity.

Learned counsel for the appellant submits that, the

appellant did not respond to his calls.

It appears the appellant is not interested in

prosecuting the appeal. Hence, the appeal is dismissed

for non-compliance of office objections.

Sd/-

JUDGE

KGR*