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Vasappa S/O Shankrappa Badiger vs Doddappa S/O Murdappa Talwageri
2022 Latest Caselaw 12964 Kant

Citation : 2022 Latest Caselaw 12964 Kant
Judgement Date : 10 November, 2022

Karnataka High Court
Vasappa S/O Shankrappa Badiger vs Doddappa S/O Murdappa Talwageri on 10 November, 2022
Bench: Jyoti Mulimani
                              1




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 10TH DAY OF NOVEMBER, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 REGULAR SECOND APPEAL NO.100730 OF 2019 (DEC)

BETWEEN:

1.      VASAPPA
        S/O SHANKRAPPA BADIGER
        S/O 71 YEARS,
        OCC: GOVERNEMNT TEACHER,
        R/O: BALUTAGI, TQ: KUSHTAGI,
        DIST: KOPPAL-583277.

2.      LINGAPPA
        S/O SHANKRAPPA BADIGER
        AGE: 80 YEARS, OCC: PENSIONER,
        R/O: RAICHUR, TQ: KUSHTAGI,
        DIST: KOPPAL-583277.
                                           ...APPELLANTS
[BY SRI.GOPAL KRISHNA KOLLI., AND
      SRI.PRAKASH R.BADIGER., ADVOCATES]
AND:

DODDAPPA
S/O MURDAPPA TALWAGERI
AGE: 50 YEARS, OCC: AGRICULTURE,
R/O: BALUTAGI, TQ: KUSHTAGI,
DIST: KOPPAL-583277.
                        .                ... RESPONDENT
(BY SRI RAJASHEKAR P. UGARGOL, ADVOCATE)

     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, SETTING ASIDE THE JUDGMENT AND ORDER
DISMISSAL DATED 02.07.2019 PASSED IN R.A.NO.78/2015 BY
THE SENIOR CIVIL JUDGE, KUSHTAGI AND BY ALLOWING THE
                               2




JUDGMENT AND DECREE OF DISMISSAL PASSED BY THE CIIVL
JUDGE JR.DIVN. KUSHTAGI DATED 27.07.2005 IN OS
NO.42/2004.

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

                          ORDER

As could be seen from the daily order sheet, the

appeal was listed on 20.10.2022. On that day, finally two

weeks time was granted to comply office objections failing

which, the appeal was ordered to be listed for dismissal on

10.11.2022.

The appeal is listed today. So far office objections are

not complied with.

In view of earlier peremptory order dated:20.10.2022,

the Regular Second appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

TKN

 
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