Sanneppa Dead By His Lrs vs Hanamawwa W/O Hanamappa
2022 Latest Caselaw 13186 Kant

                              1




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
        DATED THIS THE 21ST DAY OF NOVEMBER, 2022
                          BEFORE
         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 REGULAR SECOND APPEAL NO.100329 OF 2019 (PAR)

BETWEEN:

SANNEPPA @ SANGAPPA @ SANNAPPA
DEAD BY HIS LRS.

1.      SHIVAMMA
        W/O SANNEPPA @ SANGAPPA
        @ SANNAPPA ANCHADI @ BUKANATTI
        AGE: 65 YEARS,
        OCC: AGRICULTURE,
        R/O: BUKANATTI,
        TQ: YELBURGA, DIST: KOPPAL-583236.

2.      HANAMAWWA
        W/O RAMAPPA HIREMANI
        AGE: 45 YEARS,
        OCC: AGRICULTURE,
        R/O: THIPARASANAL,
        TQ: YELBURGA, DIST: KOPPAL-583236.

3.      MARIYAPPA
        S/O SANNEPPA @ SANGAPPA
        @ SANNAPPA ANCHADI @ BUKANATTI
        AGE: 39 YEARS, OCC:AGRICULTURE,
        R/O: BUKANATTI, TQ: YELBURGA,
        DIST: KOPPAL-583236.                 ...APPELLANTS

(BY SRI ANAND R. KOLLI, ADVOCATE)

AND:

1.      HANAMAWWA
        W/O HANAMAPPA
                              2




     AGE: 50 YEARS, OCC: AGRICULTURE,
     R/O MARALI, TQ.GANGAVATHI,
     DIST: KOPPAL-583 227.

2.   GUNDAWWA
     W/O BASAPPA
     AGE: 55 YEARS, OCC: AGRICULTURE,
     R/O: MAKKALLI,
     TQ: YELBURGA, DIST:KOPPAL-583 236.

3.   SMT. HULIGAMMA
     W/O KADAPPA BAILOOR
     AGE: 40 YEARS,
     OCC: AGRICULTURE,
     R/O: MARALI NARASAPUR,
     POST: MARALI, TQ: GANGAVATHI,
     DIST: KOPPAL-583 227.                 ...RESPONDENTS

     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SET ASIDE JUDGMENT AND DECREE IN
RA NO. 32/2014 DATD 05.03.2019 PASSED BY DISTRICT JUDGE
KOPPAL AND THEREBY CONFIRMING THE JUDGMENT AND
DECREE PASSED IN O.S.NO.48/2008 DATED:01.01.2014 PASSED
BY THE SENIOR CIVIL JUDGE AT YELBURGA.

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

                         ORDER

As could be seen from the daily order sheet, the

matter was listed on 03.11.2022. On that day, at request on

behalf of learned counsel for appellants, finally ten days

time was granted to comply office objections failing which,

the appeal was ordered to be listed for dismissal on

21.11.2022.

The appeal is listed today. So far office objections are

not complied with.

In view of earlier peremptory order dated:03.11.2022,

the Regular Second appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

TKN