Halamma W/O Goudra ... vs Kateppa S/O Kivudu Ningappa
2022 Latest Caselaw 12819 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.5039 OF 2008 (DEC/INJ)

BETWEEN:

HALAMMA
W/O GOUDRA RAMACHANDRAPPA,
AGED ABOUT 53 YEARS,
AGRICULTURIST,
R/O KOMBEHALLI,
KUDLIGI TALUK,
BELLARY DISTICT.
                                           ...APPELLANT

[BY SRI J.M.UMESHA MURTHY, ADVOCATES (ABSENT)]

AND:

1.      KATEPPA
        S/O KIVUDU NINGAPPA,
        AGED ABOUT 63 YEARS,
        AGRICULTURIST.

2.      ERANNA
        S/O KIVUDU NINGAPPA,
        AGED ABOUT 53 YEARS,
        AGRICULTURIST.

BOTH ARE R/O KOMBEHALLI,
KUDLIGI TALUK,
BELLAGRY DISTRICT.
                                         ...RESPONDENTS

(BY SRI T.KOTRESHI, ADVOCATE)
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     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, SET ASIDE THE JUDGMENT AND DECREE DATED
24.06.2008 PASSED BY THE COURT OF CIVIL JUDGE (SR.DN.),
KUDLIGI IN R.A.NO.34/2005, CONFIRMING THE JUDGMENT AND
DECREE DATED 07.07.2005 PASSED BY THE CIVIL JUDGE
(JR.DN.), KUDLIGI IN O.S.NO.149/2000.


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


                          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