Nagappa Siddappa Kotagunasi vs Karabasappa S/O Basavantappa ...
2022 Latest Caselaw 12818 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.5046 OF 2008 (DEC/INJ)

BETWEEN:

NAGAPPA SIDDAPPA KOTAGUNASI,
AGED ABOUT 25 YEARS, OCC:UNEMPLOYED,
R/O GAMANAGATTI, TAL:HUBLI - 580 021.        ...APPELLANT

[BY SRI G.B.SHASTRY AND
    SRI R.M.KULKARNI, ADVOCATES (ABSENT)]

AND:

KARABASAPPA
S/O BASAVANTAPPA KALASANNAVAR,
AGED ABOUT 47 YEARS, OCC:AGRICULTURE,
R/O GAMANGATTI,
TAL:HUBLI - 580 021.                        ...RESPONDENT

(BY SRI M.D.PATIL AND
    SMT.SHARMILA PATIL, ADVOCATES)

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, SET ASIDE THE JUDGMENT AND DECREE DATED
03.04.2008 PASSED BY THE COURT OF II ADDITIONAL CIVIL
JUDGE (SR.DN.), HUBLI IN R.A.NO.150/2006, CONFIRMING THE
JUDGMENT AND DECREE DATED 10.10.2006 PASSED BY THE III
ADDITIONAL CIVIL JUDGE (JR.DN.), HUBLI IN O.S.NO.594/2005.

     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 appellant.

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 appellant. Today also there

is no representation on behalf of appellant.

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 appellant. Hence, this Regular Second Appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

TKN