Ramanagouda S/O Dhareppagouda ... vs Mammulal S/O Hajilal Mujawar
2022 Latest Caselaw 12746 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

         DATED THIS 2ND DAY OF NOVEMBER, 2022

                         BEFORE

 THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

              RSA NO.200119/2016 (SP)

Between:

Ramanagouda S/o Dhareppagouda Patil
Age: 79 Years, Occ: Agriculture
R/o Tikota, Tq. & Dist. Vijayapur
Now at Near Sri Siddeshwar Co-operative
Bank (Branch) Jorapur Peth
Vijayapur-586101

                                               ...Appellant
(Served)

And:

Mammulal S/o Hajilal Mujawar
Age: 62 Years, Occ: Agriculture
R/o Tikota, Tq. & Dist. Vijayapur-586101
                                             ...Respondent

       This Regular Second Appeal is filed under Section
100 Of CPC praying to, allow the appeal by setting aside
the judgment and decree dated 07.08.1998 passed in
O.S.No.327/1991 by the Principal Civil Judge (Jr.Dn.)
Vijayapur and the judgment and decree dated 08.02.2016
passed in RA No.111/1998 by the II Additional Senior Civil
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Judge, Vijayapur and consequently, dismiss the suit of the
plaintiff.


       This Appeal is coming on for Admission this day, the
Court delivered the following:


                        JUDGMENT

Court notice was issued vide order dated

12.06.2020 and the same is served on the appellant.

Even today, the appellant has not engaged any

lawyer. It appears that the appellant is not interested

in prosecuting the appeal. Therefore, the Appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

RSP