Papanna Bharamu Belavi vs Tawanawwa Bharamu Belavi
2022 Latest Caselaw 12390 Kant

                            1




 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

       DATED THIS THE 12TH DAY OF OCTOBER, 2022

                         BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

   REGULAR SECOND APPEAL NO.5693 OF 2012 (INJ)

BETWEEN:

SHRI PAPANNA BHARAMU BELAVI,
AGE:36 YEARS, OCC:AGRICULTURE,
R/O SARAPUR - 591 305,
TALUKA:HUKERI, DIST:BELGAUM.               ...APPELLANT

[BY SRI PAPANNA, ADVOCATE (ABSENT)]

AND:

SMT.TAWANAWWA BHARAMU BELAVI
FALSELY CALLING HERSELF AS
TAWANAWWA @ AWAKKA
W/O BHARAMU BELAVI,
AGE:61 YEARS, OCC:HOUSEHOLD,
R/O SARAPUR - 591 305,
TALUKA:HUKERI, DIST:BELGAUM.             ... RESPONDENT

(BY SRI SHIVRAJ S.BALLOLI AND
    SRI RAMESH I ZIRALLI, ADVOCATES)


       THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, CHALLENGING THE JUDGMENT AND DECREE DATED
31.03.2022 PASSED BY THE COURT OF SENIOR CIVIL JUDGE,
HUKKERI IN R.A.NO.04/2012, CONFIRMING THE JUDGMENT AND
DECREE DATED 19.11.2011 PASSED BY THE CIVIL JUDGE AND
JMFC, HUKKERI, IN O.S.NO.133/2010.
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      THIS REGULAR SECOND APPEAL POSTED FOR ADMISSION,
THIS DAY, THE COURT MADE THE FOLLOWING:


                          ORDER

Though matter called twice, there is no representation

on behalf of appellant.

The appeal is listed today for admission.

As could be seen from the appeal papers, the appeal

is of the year 2012. Now we are in the month of October

2022. The appeal is pending for admission for almost a

decade.

As already noted above, though matter called twice,

there is no representation on behalf of appellant. Hence, the

Regular Second Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

TKN