Karnataka High Court
Somashekar Rudrappa Badiger @ ... vs Smt.Sumitravva W/O Nagappa ... on 8 November, 2022
Bench: Jyoti Mulimani
1
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 08TH DAY OF NOVEMBER, 2022
BEFORE
THE HON'BLE MS. JUSTICE JYOTI MULIMANI
REGULAR SECOND APPEAL NO.100385 OF 2019 (DEC)
BETWEEN:
1. SOMASHEKAR RUDRAPPA BADIGER @ ARKASALI
AGED ABOUT: 69 YEARS,
R/AT HOSARITTI VILLAGE,
HAVERI TALUK AND DISTRICT,
NOW R/AT: BENGALURU.
2. VASUDEV RUDRAPPA BADIGER @ ARKASALI
AGED ABOUT 64 YEARS,
R/AT: HOSARITTI VILLAGE,
HAVERI TALUK AND DISTRICT,
NOW R/AT: GOKAK.
3. KRISHNAPPA RUDRAPPA BADIGER @ ARKASALI
AGED ABOUT: 59 YEARS,
R/AT: HOSARITTI VILLAGE,
HAVERI TALUK AND DISTRICT,
NOW R/AT: BENGALURU.
4. SMT.KAMALAMMA
W/O THEERTHACHAR BADIGER @ ARKASALI
AGED ABOUT: 64 YEARS,
R/AT: HOSARITTI VILLAGE,
HAVERI TALUK AND DISTRICT,
NOW R/AT: BENGALURU.
5. RAJU THEERTHAPPA BADIGER @ ARKASALI
AGED ABOUT: 45 YEARS,
R/AT: HOSARITTI VILLAGE,
HAVERI TALUK AND DISTRICT,
NOW R/AT: BENGALURU.
2
6. KALLESH THEERTHAPPA BADIGER @ ARKASALI
AGED ABOUT: 40 YEARS,
R/AT: HOSARITTI VILLAGE,
HAVERI TALUK AND DISTRICT,
NOW R/AT: BENGALURU.
7. MANJUNATH THEEERTHAPPA BADIGER @ ARKASALI
AGED ABOUT: 38 YEARS,
R/AT: HOSARITTI VILLAGE,
HAVERI TALUK AND DISTRICT,
NOW R/AT: BENGALURU.
8. SHANMUKHAPPA IRAPPA BADIGER @ ARKASALI
AGED ABOUT: 43 YEARS,
R/AT: HUBBALLI,
DHARWAD DISTRICT.
9. SMT.SUMANGALA W/O ARUN BADIGER
AGED ABOUT: 40 YEARS,
R/AT: HUBBALLI,
DHARWAD DISTRICT.
10. RAVI IRAPPA BADIGER @ ARKASALI
AGED ABOUT: 40 YEARS,
R/AT: HOSARITTI VILLAGE,
HAVERI TALUK AND DISTRICT. ...APPELLANTS
(BY SRI D.M.MALLI, ADOVCATE)
AND:
1. SMT.SUMITRAVVA W/O NAGAPPA BADIGER
AGED ABOUT: 60 YEARS,
R/AT: HOSARITTI VILLAGE,
HAVERI TALUK AND DISTRICT.
2. VIJAYALAXMI D/O NAGAPPA BADIGER
AGED ABOUT: 30 YEARS,
R/AT: HOSARITTI VILLAGE,
HAVERI TALUK AND DISTRICT.
3. SMT.SUJATA W/O MARUDRAPPA BADIGER
AGED ABOUT: 42 YEARS,
3
R/AT: NEAR BUS STAND, KVG BANK,
DHARWAD TALUK AND DISTRICT.
4. GURURAJ NAGAPPA BADIGER
AGED ABOUT: 22 YEARS,
R/AT: NEAR BUS STAND, KVG BANK,
DHARWAD TALUK AND DISTRICT.
... RESPONDENTS
THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 03.01.2019 PASSED BY THE COURT OF
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, HAVERI IN
R.A.NO.105/2015 AND JUDGMENT AND DECREE DATED
27.07.2015 PASSED BY THE COURT OF ADDITIONAL CIVIL
JUDGE AND JMFC, HAVERI IN O.S.NO.99/2015.
THIS REGULAR SECOND APPEAL COMING ON FOR
ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
As could be seen from the daily order sheet, the
matter was listed on 04.11.2022. On that day, finally two
days time was granted to comply office objections failing
which, the appeal was ordered to be listed for dismissal on
08.11.2022.
The appeal is listed today. So far office objections are
not complied with.
In view of earlier peremptory order dated:04.11.2022,
the Regular Second appeal is dismissed for non-
compliance of office objections.
Sd/-
JUDGE
TKN
