Ramappa 70 Years vs Hanumappa 65 Years
2022 Latest Caselaw 12822 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.2481 OF 2007 (DEC/INJ)


BETWEEN:

RAMAPPA
A/F RAMAPPA HITTALAMANI,
AGE: 70 YEARS,
R/O: HIREKONATI, HIREKERUR TALUK,
HAVERI DISTRICT, PIN-581111.
                                             ...APPELLANT
(BY SRI MAHANTAGOUDA ADVOCATE (ABSENT) )

AND:

HANUMAPPA,
S/O BHEEMAPPA HITTALAMANI
AGE: 65 YEARS,
R/O: HIREKONATI, HIREKERUR TALUK,
HAVERI DISTRICT-581111.
                                           ... RESPONDENT
(BY SRI L.T. MANTAGANI, ADVOCATE)

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF THE CIVIL PROCEDURE CODE, 1908, PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE DATED 01.09.2007, IN
R.A.NO.58/2004, PASSED BY THE CIVIL JUDGE (SR. DN.) AND
ITINERATE COURT AT HIREKERUR AND RESTORE THE JUDGMENT
AND DECREE DATED 15.04.2004, IN O.S.NO.3 OF 1999, PASSED
BY THE CIVIL JUDGE (JR.DN.) AND JMFC, HIREKERUR, ETC.,.

     THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY,
THE COURT PASSED 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 2007. Now we are in the month

of November 2022. As already noted above, though

matter is called yesterday and today, there is no

representation on behalf of appellant. Hence, this Regular

Second Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MRK