Smt.Muttavva W/O Channabasappa ... vs Veeranagouda S/O ...
2022 Latest Caselaw 13200 Kant

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 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.100255 OF 2019

BETWEEN:

SMT. MUTTAVVA,
W/O CHANNABASAPPA CHAVADIMANI
AGE: 59 YEARS, OCC: AGRICULTURE,
R/O: MAREWAD,
TQ. AND DIST: DHARWAD - 580 201.            ...APPELLANT

(BY SMT.SUMANGALA CHAKALABBI., AND
      SRI.S.B.DODDAGOUDAR., ADVOCATES)

AND:

1.     VEERANAGOUDA
       S/O GURUBASANAGOUDA BIJWAD
       AGE: 40 YEARS, OCC: BUSINESS,
       R/O: NO.13,
       KUDALASANGAMESHWAR NILAYA,
       MADIHAL ROAD, DHARWAD-580 008.

2.     SMT. POORNIMA
       W/O SRINIVAS NAIDU
       AGE: 34 YEARS, OCC: BUSINESS,
       R/O: NO.8/C, K.H.B QUARTERS,
       NEAR R.N.SHETTY STADIUM, DHARWAD-580 008.

3.     MALLIKARJUN
       S/O YASAWANTRAO KUSHAPPANAVAR
       AGE: 32 YEARS, OCC: AGRICULTURE,
       R/O: MUMMIGATTI,
       TQ AND DIST: DHARWAD-580 001.
                                          ... RESPONDENTS
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      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SETTING ASIDE THE JUDGMENT AND
DECREE PASSED BY III ADDL. CIVIL JUDGE (SR.DN.) DHARWAD,
IN R.A.NO.24/2018 DATED 30.11.2018 AND SO ALSO THE
JUDGMENT    AND   DECREE      DATED   25.11.2016     IN   O.S.NO.
195/2013 PASSED BY THE II ADDL. CIVIL JUDGE AND JMFC II
COURT DHARWAD.


      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 appellant, 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