Shri Kallappa Hullappa ... vs Shri Renakappa Basappa Dhang
2022 Latest Caselaw 12820 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.1133 OF 2008 (INJ)

BETWEEN:

1.      SHRI.KALLAPPA HULLAPPA AMARSHETTI,
        AGE:69 YEARS,
        OCC:AGRICULTURE,
        R/O CHIKKALGUD,
        TAL:HUKKERI,
        DIST:BELAGUM - 591 309.

2.      SHRI.JAGADISH KALLAPPA AMARSHETTI,
        AGE:MAJOR,
        OCC:AGRICULTURE,
        R/O CHIKKALGUD,
        TAL:HUKKERI,
        DIST:BELAGUM - 591 309.

3.      SHRI.GAJANAN KALLAPPA AMARSHETTI,
        AGE:29 YEARS,
        OCC:AGRICULTURE,
        R/O CHIKKALGUD,
        TAL:HUKKERI,
        DIST:BELAGUM - 591 309.

4.      SMT.SHANTA
        W/O KALLAPPA AMARSHETTI,
        AGE:60 YEARS,
        OCC:HOUSEHOLD WORK,
        R/O CHIKKALGUD, TAL:HUKKERI,
        DIST:BELAGUM - 591 309.              ...APPELLANTS

[BY SRI MANJUNATH MELED, ADVOCATE (ABSENT)]
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AND:

SHRI. RENAKAPPA BASAPPA DHANG,
AGE:49 YEARS,
OCC:HOUSEHOLD WORK,
R/O CHIKKALGUD, TAL:HUKKERI,
DIST:BELAGUM - 591 309.                       ...RESPONDENT

(BY SRI B.S.KAMATE, ADVOCATE)

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, SET ASIDE THE JUDGMENT AND DECREE DATED
18.12.2007 PASSED BY THE COURT OF CIVIL JUDGE (SR.DN.),
HUKKERI IN R.A.NO.24/2007, CONFIRMING THE JUDGMENT AND
DECREE DATED 29.03.2007 PASSED BY THE CIVIL JUDGE
(JR.DN.), SANKESHWAR IN O.S.NO.26/2003.

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

                           ORDER

There is no representation on behalf of appellants.

Sri.B.S.Kamate., learned counsel for respondent

has appeared in person.

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