Karevva(Marevva) vs Hanumanthappa
2022 Latest Caselaw 12789 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.682 OF 2008 (RES)

BETWEEN:

KAREVVA (MAREVVA)
W/O DHAREPPA KUDHAREPPANAVAR,
SINCE DECEASED BY HER LRs.

1.      FAKIRAPPA DHAREPPA KUDADHAREPPANAVAR,
        AGE:51 YEARS,
        OCC: AGRICULTURE,
        R/AT KARADIKOPPA,
        TALUKA HUBLI - 580 020.

2.      FAKKIRAVVA
        W/O BHABHA BHATANNAVAR,
        AGED ABOUT 55 YEARS,
        OCC:HOUSEHOLD WORK,
        R/AT KARADIKOPPA,
        TALUKA HUBLI - 580 020.

3.      PARVATEVVA
        W/O RAMAPPA KUDADHAREPPAAVAR,
        AGED ABOUT 56 YEARS,
        OCC:HOUSEHOLD WORK,
        R/AT KARADIKOPPA,
        TALUKA HUBLI - 580 020.

4.      SHIVAPPA RAMAPPA KUDHADHAREPPANAVAR,
        AGED ABOUT 28 YEARS,
        OCC:AGRICULTURE,
        R/AT KARADIKOPPA,
        TALUKA HUBLI - 580 020.
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5.     BASAPPA RAMAPPA KUDHAREPPANAVAR,
       AGED ABOUT 25 YEARS,
       OCC:AGRICULTURE,
       R/AT KARADIKOPPA,
       TALUK HUBLI - 580 020.

6.     MARIGANGAVVA
       D/O RAMAPPA KUDHADHAREPPANAVAR,
       AGED ABOUT 21 YEARS,
       OCC:HOUSEHOLD WORK,
       R/AT KARADIKOPPA,
       TALUK HUBLI - 580 020.

7.     AKKAVVA
       W/O LAKSHMAPPA THIPPANNAVAR,
       AGED ABOUT 23 YEARS,
       OCC:HOUSEHOLD WORK,
       R/AT KARADIKOPPA,
       TALUK HUBLI - 580 020.               ...APPELLANTS

[BY SRI G.R.ANDANIMATH AND
    SRI.K.M.NATARAJ, ADVOCATES (ABSENT)]

AND:

HANUMANTHAPPA GADIGEPPA DYAMANNAVAR,
AGED ABOUT 28 YEARS,
OCC:AGRICULTURE,
R/AT KARADIKOPPA,
TALUK: HUBLI - 580 020.                     ...RESPONDENT

(BY SRI K.M.MANJUNATH MELED, ADVOCATE FOR C/R;
    SRI H.R.GUNDAPPA, ADVOCATE)

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, SET ASIDE THE JUDGMENT AND DECREE DATED
05.02.2008 PASSED BY THE COURT OF I ADDITIONAL CIVIL
JUDGE (SR.DN.), HUBLI IN R.A.NO.124/2003 AND THE
JUDGMENT AND DECREE DATED 13.03.2003 PASSED BY THE III
ADDITIONAL CIVIL JUDGE (JR.DN.), HUBLI IN O.S.NO.163/1997.

     THIS REGULAR SECOND APPEAL COMING ON FOR FINAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
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                          ORDER

There is no representation on behalf of appellants.

The captioned appeal is listed in until disposal list.

On 02.11.2022, when the matter was called, there was

no representation on behalf of appellants. Today also

there is no representation on behalf of appellants.

As could be seen from the appeal papers, the

appeal is filed in the year 2008. Now we are in the month

of November 2022. The appeal is pending for almost

fourteen years.

As already noted above, though matter was called

yesterday and today, there is no representation on behalf

of appellants. Hence, this Regular Second Appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

TKN