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Kallappa S/O Diddigi Revappa vs Nagaraj S/O Banakara Bhemappa
2022 Latest Caselaw 12897 Kant

Citation : 2022 Latest Caselaw 12897 Kant
Judgement Date : 8 November, 2022

Karnataka High Court
Kallappa S/O Diddigi Revappa vs Nagaraj S/O Banakara Bhemappa 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.100372 OF 2019 (INJ)

BETWEEN:

KALLAPPA S/O DIDDIGI REVAPPA,
AGED ABOUT 55 YEARS, HINDU,
AGRICULTURIST,
R/O NADUMAVINHALLI VILLAGE,
KUDLIGI TALUKA, BALLARI DISTRICT,
NOW R/AT BENGALURU.                         ...APPELLANT

(BY SRI ARAVIND D.KULKARNI, ADOVCATE)

AND:

1.      NAGARAJ S/O BANAKARA BHEMAPPA,
        AGED ABOUT 35 YEARS, HINDU,
        AGRICULTURIST,
        R/O NADUMAVINHALLI VILLAGE,
        KUDLIGI TALUKA, BALLARI DISTRICT.

2.      KARIYAPPA S/O BANAKARA BASAPPA,
        AGED ABOUT 45 YEARS, HINDU,
        AGRICULTURIST,
        R/O NADUMAVINHALLI VILLAGE,
        KUDLIGI TALUKA, BALLARI DISTRICT.

3.      KUMARI SHASHIKALA D/O LATE MUNIYAPPA,
        AGED ABOUT 12 YEARS, MINOR.

4.      SMT.SIDDALINGAMMA,
        2ND W/O LATE MUNIYAPPA,
        AGED ABOUT 35 YEARS, HINDU,
                              2




     AGRICULTURIST,
     R/O NADUMAVINHALLI VILLAGE,
     KUDLIGI TALUKA, BALLARI DISTRICT.

5.   NARAPPA S/O LATE MUNIYAPPA,
     AGED ABOUT 04 YEARS, HINDU,
     AGRICULTURIST,
     R/O NADUMAVINHALLI VILLAGE,
     KUDLIGI TALUKA, BALLARI DISTRICT.

R3 AND R5 ARE MINORS,
REPRESENTED BY THEIR MOTHER R4
SMT.SIDDALINGAMMA
W/O LATE MUNIYAPPA AS GUARDIAN
AND NEXT FRIEND,
ALL ARE R/O NADUMAVINHALLI VILLAGE,
KUDLIGI TALUKA, BALLARI DISTRICT.

6.   SMT.NAGAMMA W/O LATE BANAKARA BASAPPA
     AND MOTHER OF MANJAPPA RESPONDENT NO.4,
     AGED ABOUT 65 YEARS, HINDU,
     AGRICULTURIST,
     R/O NADUMAVINHALLI VILLAGE,
     KUDLIGI TALUKA, BALLARI DISTRICT.
                                       ... RESPONDENTS


     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 14.02.2017 PASSED BY THE COURT OF 3RD
ADDITONAL DISTRICT AND SESSIONS JUDGE, BALLARI (SITTING
IN HOSAPETE), IN R.A.NO.5027/2014 AND JUDGMENT AND
DECREE DATED 01.10.2008 PASSED BY THE COURT OF CIVIL
JUDGE (JR.DN.), KUDLIGI IN O.S.NO.79/2005.


     THIS   REGULAR   SECOND     APPEAL   COMING   ON   FOR
ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
                               3




                          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:08.112022,

the Regular Second appeal is dismissed for non-compliance

of office objections.

Sd/-

JUDGE

TKN

 
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