Sri. Ishwarappa S/O Ramappa ... vs Sri. Shivappa @ Shivakumar
2022 Latest Caselaw 12997 Kant

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                          RFA No. 100070 of 2018


IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

     DATED THIS THE 14TH DAY OF NOVEMBER, 2022

                      BEFORE
         THE HON'BLE MR JUSTICE R.NATARAJ
REGULAR FIRST APPEAL NO. 100070 OF 2018 (DEC/INJ)

BETWEEN:

     SRI. ISHWARAPPA
     S/O RAMAPPA WADAKANNAVAR @ KATAGI
     AGE: 72 YEARS,
     OCC: AGRICULTURE,
     R/O KUNDAGOL-581113,
     DIST: DHARWAD.

                                    APPELLANT

(BY SRI. MADANMOHAN M. KHANNUR, ADVOCATE)

AND:


1.   SRI. SHIVAPPA @ SHIVAKUMAR
     S/O CHANDRASHEKHAR WADAKANNAVAR @
     KATAGI,
     AGE: 35 YEARS,
     OCC: AGRICULTURE,
     R/O KUNDAGOL-581113,
     DIST: DHARWAD.


2.   SMT.PREMA
     W/O CHANDRASHEKHAR WADAKANNAVAR @
     KATAGI,
     AGE: 55 YEARS,
     OCC: HOUSEHOLD WORK,
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                                 RFA No. 100070 of 2018


    R/O KUNDAGOL-581113,
    DIST: DHARWAD.

                                                 ...RESPONDENTS

     THIS APPEAL IS FILED UNDER SECTION 96 OF THE CODE
OF CIVIL PROCEDURE, 1908 AGAINST THE JUDGMENT AND
DECREE DATED 04.12.2017 PASSED IN O.S. NO.272/2015 ON
THE FILE OF THE SENIOR CIVIL JUDGE AND JUDICIAL
MAGISTRATE FIRST CLASS, KUNDAGOL, DISMISSING THE
SUIT FILED FOR DECLARATION, CONSEQUENTIAL RELIEF OF
INJUNCTION AND FOR CANCELLATION.

    THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                          JUDGMENT

Learned counsel for the appellant submits that the

appellant has not turned up to give instructions to comply with

office objections and he has also not paid the deficit Court fee.

Hence, the Appeal is dismissed for non-compliance of

office objections.

Sd/-

JUDGE

SMA