Smt.Shantabai W/O. Sabanna ... vs Shashidhar S/O. Smt Nijalingavva ...
2022 Latest Caselaw 12784 Kant

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     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 03RD DAY OF NOVEMBER, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

REGULAR SECOND APPEAL NO.101003 OF 2018 (DEC/INJ)
BETWEEN:

1.      SMT.SHANTABAI
        W/O SABANNA NEELNAIK @ HOLER,
        AGED ABOUT 52 YEARS,
        OCC:HOUSEHOLD WORK AND GOVT.SERVICE,
        R/O BAGALKOT, TQ & DIST:BAGALKOT.

2.      YALLAPPA
        S/O NEELAPPA NEELNAIK @ HOLER,
        AGED ABOUT 47 YEARS, OCC:PRIVATE WORK,
        R/O BAGALKOT, TQ AND DIST:BAGALKOT.

3.      PARASHURAM
        S/O YAMANAPPA NEELNAIK @ HOLER,
        AGED ABOUT 32 YEARS, OCC:PRIVATE WORK,
        R/O BAGALKOT, TQ AND DIST:BAGALKOT.

4.      BASAVARAJ
        A/F SABANNA NEELNAIK @ HOLER,
        AGED ABOUT 29 YEARS, OCC:PRIVATE WORK,
        R/O BAGALKOT, TQ AND DIST:BAGALKOT.

5.      NINGAPPA
        S/O NEELAPPA NEELNAIK @ HOLER,
        AGED ABOUT 51 YEARS,
        OCC:SERVICE IN MNC,
        R/O BAGALKOT, TQ AND DIST:BAGALKOT.
                                              ...APPELLANTS

(BY SRI RAJASHEKHAR BURJI, ADVOCATE)
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AND:

SHASHIDHAR
S/O SMT.NIJALINGAVVA BILGI,
AGED ABOUT 32 YEARS, OCC:AGRICULUTRE,
R/O SECTOR NO.45, NAVANAGAR, BAGALKOT,
TQ AND DIST:BAGALKOT.                 ... RESPONDENT

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, CHALLENGING THE JUDGMENT AND DECREE DATED
22.02.2018 PASSED BY THE COURT OF ADDL. SENIOR CIVIL
JUDGE AND JMFC, BAGALKOT IN R.A.NO.20/2015, CONFIRMING
THE JUDGMENT AND DECREE DATED 14.08.2015 PASSED BY THE
ADDL. CIVIL JUDGE AND JMFC, BAGALKOT IN O.S.NO.41/2011.

     THIS REGULAR SECOND APPEAL COMING ON                FOR
ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

Sri.Rajashekhar Burji., learned counsel for appellants

has appeared in person.

As could be seen from the daily order sheet, the

appeal was listed on 28.10.2022. On that day, at request

finally four days time was granted to comply office

objections, failing which the appeal was ordered to be listed

on 03.11.2022.

Accordingly, the appeal is listed today. So far office

objections are not complied with.

Counsel Sri.Rajashekhar Burji., submits that short

accommodation may be granted to comply office objections.

Submission is noted.

In view of earlier peremptory order dated:28.10.2022,

the Regular Second appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

TKN