Mohammed Jafarsab S/O.Imamsaheb ... vs Bibijan W/O. Janisab Bepari
2022 Latest Caselaw 13078 Kant

                                              RSA NO.100014/2014
                          :1:




           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

      DATED THIS THE 18TH DAY OF DECEMBER 2014
                        BEFORE
          THE HON'BLE MR.JUSTICE H.G.RAMESH

          REGULAR SECOND APPEAL NO.100014/2014

BETWEEN

SHRI. MOHAMMED JAFARSAB,
S/O.IMAMSAHEB BEPARI,
AGED ABOUT 67 YEARS,
OCC: CARPENTER, R/O. BINDARGI ONI,
GANESHPUR, HUBLI.                          ...APPELLANT

(BY SRI. M.R. MULLA, ADVOCATE)


AND

SMT. BIBIJAN, W/O. JANISAB BEPARI,
AGED ABOUT 62 YEARS,
OCC:HOUSEHOLD WORK
R/O. BINDARGI ONI,
GANESHPETH, HUBLI.                        ...RESPONDENT


      THIS RSA IS FILED U/S.100 OF CPC, AGAINST THE
JUDGEMENT    &   DECREE    DTD:29.08.2013   PASSED    IN
R.A.NO.56/2011 ON THE FILE OF THE II ADDL. SENIOR CIVIL
JUDGE HUBLI, ALLOWING THE APPEAL, FILED AGAINST THE
JUDGMENT AND DECREE DTD:17.03.2011 AND THE DECREE
PASSED IN O.S. NO.210/2009 ON THE FILE OF THE PRL. CIVIL
JUDGE, HUBLI, DECREEING THE SUIT FILED FOR POSSESSION
AND MESNE PROFITS.

     THIS RSA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                                          RSA NO.100014/2014
                                  :2:




                            JUDGMENT

H.G.RAMESH, J. (Oral):

The appeal has already stood dismissed for

non-compliance of the peremptory order dated

29.10.2014. Hence, no further order is necessary.

Appeal dismissed.

Sd/-

JUDGE

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