Parixit S/O Ramachandra @ Tatya vs Sri.Kiran S/O Shankarrao ...
2022 Latest Caselaw 12801 Kant

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           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 03RD DAY OF OCTOBER, 2022

                        BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

              M.S.A. NO.100114 OF 2019

BETWEEN:
PARIXIT S/O RAMACHANDRA
@ TATYA DESHPANDE,
SINCE DEAD BY HIS LRS.,

1.   SMT. PRATIBHA
     W/O PARIXIT DESHPANDE,
     AGE: 56 YEARS, OCC: HOUSEHOLD WORK,
     R/O NAGARAL VILLAGE, BILAGI TALUK,
     BAGALKOTE DISTRICT.

2.   SRI PRAVEEN
     S/O PARIXIT DESHPANDE
     AGE: 29 YEARS, OCC: AGRIL,
     R/O NAGARAL VILLAGE, BILAGI TALUK,
     BAGALKOTE DISTRICT.

3.   SRI. PRADEEP
     S/O PARIXIT DESHPANDE,
     AGE: 26 YEARS, OCC: AGRIL.,
     R/O NAGARAL VILLAGE, BILAGI TALUK,
     BAGALKOTE DISTRICT.

4.   SMT. ASHWINI
     D/O PARIXIT DESHPANDE
     AGE: 32 YEARS, OCC: HOUSEHOLD,
     R/O NAGARAL VILLAGE, BILAGI TALUK,
     BAGALKOTE DISTRICT.

     ALL THE APPELLANTS ARE REP. BY THEIR
     SPECIAL POWER OF ATTORNEY HOLDER
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       SRI. RAJENDRA S/O SYAMRAO DESHPANDE
       AGE: 54 YEARS, OCC: AGRIL,
       R/O NAGARAL VILLAGE-587113,
       BILAGAI TALUK, BAGALKOTE DISTRICT.
                                             ...APPELLANTS

(APPELLANTS NO. 1 TO 4 (ABSENT))

AND:


1.     SRI.KIRAN
       S/O SHANKARRAO BAGALKOTE
       AGE : 48 YEARS, OCC: AGRICULTURE,
       R/O BILAGI-587116, BAGALKOTE TALUK

       UMA W/O SHANKARAO BAGALKOT
       SINCE DECEASED BY L.RS.,
       ALREADY ON RECORD.

2.     SMT. VIDYA W/O PRAMOD JARATI
       AGE: 44 YEARS, OCC: HOUSEHOLD WORK,
       R/O BILAGI-587116, BAGALKOTE TALUK.
                                           ... RESPONDENTS

(BY SRI VISHWANATH HEGDE, ADVOCATE)


       THIS MISCELLANOUS SECOND APPEAL IS FILED UNDER
ORDER XLIII RULE 1(U)OF THE CIVIL PROCEDURE CODE, 1908,
CHALLENGING THE JUDGMENT PASSED BY THE PRINCIPAL
DISTRICT   AND   SESSIONS    JUDGE,   BAGALAKOTE,   DATED
27.08.2019, IN R.A.NO.67/2012, REVERSING THE ORDER DATED
13.07.2012, ON I.A.NO.XI IN E.P.NO.04/2005, PASSED BY THE
SENIOR CIVIL JUDGE, BILAGI, ETC.,.

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

The captioned appeal was listed on 18.10.2022 and

the Court permitted the counsel on record to retire from

the case. Consequently, directed the office to show the

name of appellants in the cause list. Accordingly names of

appellants are shown in the cause list. The names of

appellants shown in the cause list are called out. No

representation on behalf of the appellants. Hence, the

appeal is dismissed for non prosecution.

Sd/-

JUDGE

MRK