C Amjad Shreef vs C Yunus Shareef
2022 Latest Caselaw 12796 Kant

                              1




             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.632 OF 2007 (DECL.)

BETWEEN:

1.     C.AMJAD SHREEF
       S/O MAHABOOB SHAREEF,
       AGED ABOUT 49 YEARS,
       OCC:EMPLOYEE IN CO-OPTEX
       REGIONAL OFFICE,
       SECUNDERABAD.

2.     SMT.FARZANA BEGUM
       W/O SARMUS ALI,
       AGED ABOUT 56 YEARS,
       DOOR NO.21, WARD NO.XVI,
       DONAPPA STREET, VADDARABUNDA,
       BALLARI - 583 101.

3.     SMT.ZAMEER BEGUM
       W/O SARMUS ALI,
       AGED ABOUT 54 YEARS,
       R/O CANTOMENT,
       BALLARI - 583 101.
                                            ...APPELLANTS

[BY SRI.R.B.DESHPANDE, ADVOCATE (ABSENT)]

AND:

1.     C. YUNUS SHAREEF
       S/O LATE HAYAT SHAREEF,
       AGED ABOUT 71 YEARS,
       R/O VADDARABUNDA,
       BALLARI - 583 101.
                              2




2.   C. ASIF SHAREEF
     S/O MAHABOOB SHAREEF,
     AGE: MAJOR,
     R/O SABDARJUNG COLONY,
     BIDAR - 585 403.

3.   SMT.NASEEMUNNISA BEGUM
     W/O SALIM BASHA,
     AGED ABOUT 49 YEARS,
     R/O ASAR MOHALLA, 245 BLOCK,
     CHITRADURGA - 577 502.
                                           ... RESPONDENTS

(BY SRI.GODE NAGARAJ, ADVOCATE FOR R1;
SRI VIJAYKUMAR BHAT ADVOCATE, FOR R.1;
APPEAL DISMISSED AGAINST R2 & R3)

     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF THE CIVIL PROCEDURE CODE, 1908, PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE DATED 23.11.2006, PASSED
BY THE FAST TRACK COURT-I, BALLARI, IN R.A.NO.10/1999,
CONFIRMING THE JUDGMENT AND DECREE DATED 25.09.1999,
PASSED BY THE PRINCIPAL CIVIL JUDGE (SR.DN.), BALLARI, IN
O.S.NO.74/1993, ETC.,.

     THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY,
THE COURT PASSED THE FOLLOWING:


                         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 2007. Now we are in the month

of November 2022. As already noted above, though

matter is called yesterday and today, there is no

representation on behalf of appellants. Hence, this

Regular Second Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MRK