Citation : 2022 Latest Caselaw 12900 Kant
Judgement Date : 8 November, 2022
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.100123 OF 2019 (PAR)
BETWEEN:
U.F.M. SUBRAY GANESH BHAT
AGE: 58 YEARS,
OCC: AGRICULTURIST,
R/O: URKERI, ABBI,
TAL-KUMTA, U.K.DISTRICT.
...APPELLANT
(BY SRI A.P. HEGDE JANMANE, ADVOCATE)
AND:
1. SUBRAY GAJANAN HEGDE
A/A 46 YEARS, AGRICULTURIST,
R/O: URAKERI, ABBI,
TAL: KUMTA, U.K.DIST.
2. SMT. JANAKI
W/O VIGHNESHWAR BHAT
AGE: 77 YEARS,
HOUSEHOLD AND AGRICULTURIST,
R/O: HARAVALLI OF SANTEGULI VILLAGE,
TAL-KUMTA, U.K.DISTRICT.
3. MANJUNATH SHANKAR BHAT
A/A 67 YEARS, AGRICULTURIST,
R/O: BAGGONA, TAL- KUMTA,
U.K.DIST.
4. NARASIMHA SHANKAR BHAT
A/A 51 YEARS,
2
R/O NO.441, 3RD CROSS,
SANJIVINI NAGAR,
HAGGANAHALLI CROSS,
VISHWANIDAM POST,
BANGALORE 91.
5. BHAGIRATI RAMACHANDRA BHAT
A/A 61 YEARS, HOUSEHOLD,
R/O GUDAL, HERAVATTA
TAL KUMTA, U.K.DIST.
6. SOROJINI SHANKAR BHAT
A/A 47 YEARS, HOUSEHOLD,
R/O T-5, 282, RTPS COLONY,
SHAKTINAGAR, RAICHUR.
7. LAXMI N. BHAT
A/A 49 YEARS,
HOUSEHOLD,
R/O SIDHANABHAVI
NEAR HAVYAK KALYAN MANTAP,
KUMTA, U.K.DIST.
8. VISHALAXI MAHABALESHWAR BHAT
A/A 74 YEARS,
HOUSEHOLD,
R/O SANTEGULI,
TAL KUMTA, U.K.DIST.
9. UFM GAJANAN KRISHNA BHAT
A/A 74 YEARS,
TEACHER,
R/O AT AND PO:CHALLIKERI
DIST:CHITRADURGA.
10 . ISHWAR RAMA BHAT
A/A 88 YEARS,
AGHRICULTURIST,
R/O URAKERI, ABBI,
TAL KUMTA, U.K.DIST.
3
11 . U.F.M SUBRAY HARIHAR BHAT
A/A 74 YEARS,
AGRICULTURIST,
R/O URAKERI, ABBI,
TAL KUMTA, U.K.DIST.
... RESPONDENTS
THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE PASSED BY THE SENIOR CIVIL JUDGE COURT, KUMTA
MADE IN R.A.NO.50/2015 DATED 25.10.2018, BY ALLOWING
THIS APPEAL AND TO CONFIRM THE JUDGMENT AND DECREE
PASSED BY THE TRIAL COURT.
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, at request on
behalf of learned counsel for appellant, 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
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