Shri Jaiwant Shankar Pikle vs Sri Prakash Kamalakar Pikle
2022 Latest Caselaw 12482 Kant

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     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 14TH DAY OF OCTOBER, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 REGULAR SECOND APPEAL NO.1894 OF 2006 (DEC/INJ)

BETWEEN:

1.      SHRI JAIWANT SHANKAR PIKLE
        AGED ABOUT 70 YEARS
        R/O: "SARASWATI" 1ST FLOOR
        NEAR UCO BANK, TILAK NAGAR
        OPP: TILAK VIDYA MANDIR
        DOMBIVALI (EAST) DIST: THANE
        NOW AT LAXMESHWAR
        ANKOLA
        U.K DISTRICT - 401 105.

2.      SHRI SHRIKANT SHANKAR PIKLE
        AGED ABOUT 73 YEARS
        R/O: OM SAI KARAN PALACE
        B/301, NEAR SHUSHRUT HOSPITAL
        OFF EKSAR ROAD
        BORIVALI (W)
        MUMBAI - 92.                        ...APPELLANTS

(BY SRI.D.S.NAIK., AND
      SMT.PREETI D.NAIK., ADVOCATES [ABSENT])

AND:

SRI.PRAKASH KAMALAKAR PIKLE
MAJOR IN AGE, BUSINESSMAN
RESIDENT OF 'SAIKRUPA'
CIVIL HOSPITAL ROAD, FORT DHARWAD
DHARWAD DISTRICT - 586 001.
                                           ...RESPONDENT
(BY.SRI.RAVI G.SABHAHIT., ADVOCATE)
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     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST   THE   JUDGMENT    AND     DECREE    DATED:15.03.2006
PASSED IN R.A.NO.96/2004 ON THE FILE OF THE DISTRICT
JUDGE, FAST TRACK COURT - II, U.K. KARWAR, ALLOWING THE
APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED:20.10.2001 PASSED IN O.S.NO.93/1995 ON THE FILE OF
THE CIVIL JUDGE (JR.DN), ANKOLA.


     THIS RSA POSTED FOR FINAL HEARING, THIS DAY,
THE COURT MADE THE FOLLOWING:


                           ORDER

Though matter called twice, there is no

representation on behalf of appellants.

The appeal is listed today for final hearing.

As could be seen from the appeal papers, the

appeal is of the year 2006. Now we are in the month of

October 2022. The appeal is pending for almost sixteen

years.

As already noted above, though matter called twice,

there is no representation on behalf of appellants. Hence,

the Regular Second Appeal is dismissed for non-

prosecution.

Sd/-

JUDGE TKN