Smt. Mahadevi W/O. Ramu Hanchinal vs Smt. Sangawwa W/O. Basappa ...
2022 Latest Caselaw 13032 Kant

                              1




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 15TH DAY OF NOVEMBER, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

       REGULAR SECOND APPEAL NO.100833 OF 2018

BETWEEN:

SMT. MAHADEVI
W/O RAMU HANCHINAL
AGE: 58 YEARS, OCC: HOUSEHOLD WORK,
R/O: NEAR K.E.B., B.BAGEWADI,
DIST: VIJAYAPUR-586203.
                                             ...APPELLANT
(BY SRI.ASHOK ANGADI., ADVOCATE FOR
      SRI.GIRISH A. YADAWAD., ADVOCATE)

AND:

SMT. SANGAWWA
W/O BASAPPA HANCHINAL
SINCE DECEASED, BY HER LRs.

1.      SMT. SHAKUNTALA
        D/O MALLAPPA RAJANAL
        CALLING HERSELF AS WIFE OF RAMU HANCHINAL
        AGE: 51 YEARS, OCC: HOUSEHOLD WORK,
        R/O: APMC MARKET YARD, MAHALINGAPUR,
        TQ: MUDHOL, DIST: BAGALKOTE-587312.

2.      THE SECRETARY
        APMC MAHALINGAPUR
        TQ: MUDHOL, DIST: BAGALKOTE-587312.
                                           ... RESPONDENTS
(BY SRI.RAJESH B.RAJANAL., AND
      SRI.PRAVEEN G.KULKARNI., ADVOCATE FOR C/R1)
                               2




      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 08.08.2018 PASSED BY THE PRL. SENIOR CIVIL
JUDGE AND JMFC, MUDHOL, IN R.A. NO. 143/2004 REVERSING
THE JUDGMENT AND DECREE DATED 20.07.2004 PASSED BY THE
PRL. CIVIL JUDGE (JR.DN.), MUDHOL, IN O.S.NO. 271/2002.


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


                           ORDER

Sri.Ashok Angadi., learned counsel on behalf of

Sri.Girish A.Yadawad., for appellant has appeared in person.

The captioned appeal is listed today for orders

regarding non-compliance of office objections for fifth time.

As could be seen from the daily order sheet, the

appeal was listed on 02.11.2022. On that day, at request on

behalf of learned counsel for appellant, a week's time was

granted to comply office objections and the appeal was

ordered to be listed on 15.11.2022.

The appeal is listed today. So far office objections are

not complied with.

Despite giving several opportunities, office objections

are not complied. Hence, the Regular Second Appeal is

dismissed for non-compliance of office objections.

Sd/-

JUDGE

TKN