Malatesh S/O Ningappa Yelkuri vs Honnappa S/O Siddappa Hakari
2022 Latest Caselaw 13076 Kant

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 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

       DATED THIS THE 16TH DAY OF NOVEMBER, 2022

                             BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 REGULAR SECOND APPEAL NO.100505 OF 2014 (INJ)

BETWEEN:

SRI.MALATESH
S/O NINGAPPA YELKURI
AGE: 32 YEARS, OCC: AGRICULTURE
R/O: DEVARAGUDDA VILLAGE
GUDDAGUDDAPURA
RANEBENNUR TALUK
HAVERI DISTRICT.                                  ...APPELLANT

(BY SRI.H.R.HOOLI., ADVOCATE [ABSENT])

AND:

SRI.HONNAPPA
S/O SIDDAPPA HAKARI
AGE: 61 YEARS, OCC: AGRICULTURE
R/O: DEVARAGUDDA VILLAGE
GUDDAGUDDAPURA
RANEBENNUR TALUK
HAVERI DISTRICT.                                 ...RESPONDENT

(BY SRI.N.P.VIVEKMEHTA., ADVOCATE FOR C/R)

       THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100    OF   CPC,   AGAINST    THE     JUDGMENT   AND   DECREE
DATED:10.07.2014 PASSED IN R.A.NO.110/2008 ON THE FILE
OF THE PRL. SENIOR CIVIL JUDGE, RANEBENNUR, DISMISSING
THE APPEAL FILED AGAINST THE JUDGMENT AND DECREE
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DATED:25.11.2008         AND    THE     DECREE     PASSED     IN
O.S.NO.25/2008 ON THE FILE OF THE ADDITIONAL CIVIL JUDGE
(JR.DN) AND II ADDITIONAL JMFC, RANEBENNUR DISMISSING
THE SUIT FILED FOR PERMANENT INJUNCTION.


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


                               ORDER

There is no representation on behalf of appellant.

As could be seen from the appeal papers, the appeal

is filed in the year 2014. Now we are in the month of

November 2022. The appeal is pending before this Court for

eight years.

As already noted above, there is no representation on

behalf of appellant. Hence, the Regular Second Appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

TKN