Smt. Krishnabai W/O. Annappa ... vs Sanju Calling Himself As Adoptive
2022 Latest Caselaw 12863 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. 5133 OF 2013 (DEC/INJ)

BETWEEN:

1 . SMT. KRISHNABAI
    W/O. ANNAPPA DATTAWADE,
    AGE:56 YEARS, OCC:AGRICULTURE
    AND HOUSE HOLD WORK,
    R/O: NANDIKURALI, TAL: RAIBAG,
    DIST:BELAGAVI-591329.
2. BASAPPA
    S/O. ANNAPPA DATTAWADE
    AGE:33 YEARS, OCC:AGRICULTURE,
    R/O:NANDIKURALI,
    TAL:RAIBAG, DIST:BELAGAVI-591329.
                                           ...APPELLANTS
(BY SRI BAHUBALI N. KANABARGI, ADVOCATE (ABSENT) )

AND:

SANJU CALLING HIMSELF AS ADOPTIVE
S/O. ANNAPPA DATTAWADE,
AGE:26 YEARS, OCC:AGRICULTURE,
R/O:NANDIKURALI,
TAL:RAIBAG, DIST:BELAGAVI-591329.
                                          ... RESPONDENT
(BY SRI SHIVARAJ S. BALLOLI AND
      SRI.RAMESH I. ZIRALI, ADVOCATES)

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 R/W XLII RULE 1 OF CPC, PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE DATED 14.09.2012 PASSED IN
R.A.NO.01/2008 BEFORE THE COURT OF SENIOR CIVIL JUDGE
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AND JMFC, RAIBAG AND THE JUDGMENT AND DECREE PASSED
IN O.S.NO.257/2005 DATED 24.10.2008 ON THE FILE OF THE
PRL. CIVIL JUDGE (JR.DN.) RAIBAG, BY ALLOWING THIS APPEAL.

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

                          ORDER

There is no representation on behalf of appellants.

The appeal is listed today for admission.

As could be seen from the appeal papers, the appeal

is filed in the year 2013. Now we are in the month of

November 2022. The appeal is pending before this Court for

nine years.

As already noted above, there is no representation on

behalf of appellants. Hence, the Regular Second Appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

TKN