Smt.Laxmi @ Meera D/O Yeshawant ... vs Smt.Surat W/O Premanand Naik
2022 Latest Caselaw 12838 Kant

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     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
       DATED THIS THE 04TH DAY OF NOVEMBER, 2022
                          BEFORE
         THE HON'BLE MS. JUSTICE JYOTI MULIMANI
 REGULAR SECOND APPEAL NO.100751 OF 2019 (PAR)

BETWEEN:

1.      SMT.LAXMI @ MEERA
        D/O YESHWANT NAIK AND
        W/O ANANDU NAIK,
        AGE:62 YEARS,
        R/O GHADSAI, HALGA - 581 328,
        TQ:KARWAR, DIST:UTTAR KANNADA.

2.      SMT.SAVITA @ VIJAYA
        D/O YESHAWANT NAIK
        AND W/O SHANMUK NAIK,
        AGE:62 YEARS,
        R/O BOBRIADDA, BELEKERI - 581 321
        TQ: KARWAR, DIST:UTTAR KANNADA.

3.      SMT.SHINDHU @ LALITA
        D/O YESHWANT NAIK
        AND W/O ATMARAM NAIK,
        AGE:59 YEARS,
        R/O DHOL, HALGA, TQ:KARWAR,
        DIST:UTTAR KANNADA - 581 328.

4.      SMT.DEVYANI @ SHARADA
        D/O YESHWANT NAIK,
        AND W/O DURGANAND KOMARPANT,
        AGE:52 YEARS,
        R/O PATNE-COLUM, H.NO.218,
        R/O CANACONA, GOA - 403 702.        ...APPELLANTS

(BY SMT.PADAMAJA S.TADAPATRI, ADVOCATE FOR
      SRI K.L.PATIL, ADVOCATE)
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      AND:

1.    SMT.SURAT
      W/O PREMANAND NAIK,
      AGE:61 YEARS,
      R/O PWD POLICE QUARTERS,
      ROOM NO.6, VASCODA GAMA,
      GOA - 403 803.

2.    MISS. POONAM
      D/O PREMANAND NAIK,
      AGE:33 YEARS,
      R/O POLICE QUARTERS,
      ROOM NO.6, VASCODA GAMA,
      GOA - 403 803.

3.    SIDDHARTH
      S/O PREMANAND NAIK,
      AGE:307 YEARS,
      R/O POLICE QUARTERS,
      ROOM NO.6, VASCODA GAMA,
      GOA - 403 803.                       ... RESPONDENTS

     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 26.06.2019 PASSED BY THE COURT OF
ADDITIONAL SENIOR CIVIL JUDGE, KARWAR IN R.A.NO.08/2016
AND THE JUDGMENT AND DECREE DATED 31.03.2016 PASSED
BY THE COURT OF PRL. CIVIL JUDGE, KARWAR IN
O.S.NO.15/2014.

      THIS REGULAR SECOND APPEAL POSTED FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

Smt.Padmaja S.Tadapatri., learned counsel on behalf

of Sri.K.L.Patil., for appellants has appeared in person.

As could be seen from the daily order sheet, the

matter was listed on 14.10.2022. On that day, at request on

behalf of learned counsel for appellants, finally two weeks

time was granted to comply office objections failing which,

the appeal was ordered to be listed for dismissal on

04.11.2022.

The appeal is listed today. So far office objections are

not complied with.

Counsel Smt.Padmaja S.Tadapatri., submits that short

accommodation may be granted to comply office objections.

Submission is noted.

In view of earlier peremptory order dated:14.10.2022,

the Regular Second appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE TKN