Smt Mehaboobi vs Makboolsab
2022 Latest Caselaw 12821 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.433 OF 2008 (PAR)

BETWEEN:

SMT.MEHABOOBI,
AGED ABOUT 68 YEARS,
W/O AHAMEDSAB MANSOOR,
OCC:AGRICULTURE AND HOUSEHOLD WORK,
R/O AKKI-ALUR,
TALUK HANAGAL,
HAVERI DISTRICT.                             ...APPELLANT

[BY SRI S.V.NARASIMHAN, ADVOCATE (ABSENT)]

AND:

MAKBOOLSAB
AGED ABOUT 58 YEARS,
S/O ABDULKHADARSAB SAVIKERI,
R/O AKKI-ALUR,
TALUK HANAGAL,
HAVERI DISTRICT - 581 110               ... RESPONDENT

(BY SRI M.M.MALAGI, ADVOCATE)

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, CHALLENGING THE JUDGMENT AND DECREE DATED
21.11.2007 PASSED BY THE COURT OF DISTRICT JUDGE,
HAVERI IN R.A.NO.11/2007, RESTORE THE JUDGMENT AND
DECREE DATED 01.02.2007 PASSED BY THE CIVIL JUDGE
(SR.DN.) AND JMFC IN O.S.NO.726/2002.

     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