Smt. Neelavva vs Shivaraddi
2022 Latest Caselaw 13054 Kant

                                                      -1-




                                                              RFA No. 100337 of 2022




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD
                                                    BENCH

                               DATED THIS THE 16TH DAY OF NOVEMBER, 2022

                                                  PRESENT
                               THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                                                      AND
                                  THE HON'BLE MR JUSTICE G BASAVARAJA
                                REGULAR FIRST APPEAL NO. 100337 OF 2022
                                                 (DEC/INJ-)
                          BETWEEN:

                          1.    SMT. NEELAVVA W/O. GOVINDARADDI KONNUR
                                AGE. 79, OCC. HOUSEHOLD WORK
                                R/O. YAVAGAL TQ. RON
                                NOW AT KATAGERI TQ. BADAMI
                                DIST. BAGALKOT PIN-587201
                                                                         ...APPELLANT
                          (BY SRI. ANAND R KOLLI, ADVOCATE)

                          AND:

                          1.    SHIVARADDI S/O VENKARADDI KONNUR
                                AGE. 48 YEARS, OCC. AGRICULTURE,
                                R/O. YAVAGAL TQ. RON
                                DIST. GADAG, PIN.582209

                          2.    ASHOKRADDI S/O. SHIVARADDI KONNUR
                                AGE. 52 YEARS, OCC. AGRICULTURE,
                                R/O. YAVAGAL TQ.RON, DIST. GADAG
            Digitally
            signed by
            MALLIKARJUN
MALLIKARJUN R KALMATH
                                PIN.582209
R KALMATH   Date:
            2022.11.19
            12:45:01
            +0530
                                                                      ...RESPONDENTS

                          (BY SRI. C.S.SHETTAR, ADVOCATE)
                               -2-




                                        RFA No. 100337 of 2022

      THIS RFA IS FILED UNDER SEC. 96 OF CPC., 1908, AGAINST
THE JUDGMENT AND DECREE DATED 16.03.2022 PASSED IN
O.S.NO.88/2020 ON THE FILE OF THE       SENIOR CIVIL JUDGE AND
JUDICIAL MAGISTRATE FIRST CLASS, RON, DISMISSED THE SUIT
FILED FOR PARTITION AND DECLARATION AND INJUNCTION.

      THIS    RFA   COMING   ON   FOR   ADMISSION,   THIS   DAY,
SURAJ GOVINDARAJ J., MADE THE FOLLOWING:


                             ORDER

1. Despite the order dated 02.11.2022, paper books

have not been filed.

2. It appears that the appellant is not interested in

prosecuting the matter. As such, the appeal is

dismissed for non-prosecution.

SD/-

JUDGE

Sd/-

JUDGE

SH