Smt Rahimbi vs Gulamsab
2022 Latest Caselaw 12617 Kant

                             1




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 27TH DAY OF OCTOBER, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

     REGULAR SECOND APPEAL NO.1128 OF 2007 (RES)

BETWEEN:

1.      SMT. RAHIMBI W/O IMAM HUSSAIN
        YADAWAD, AGE: 55 YEARS,
        OCC: HOUSE HOLD WORK,
        R/O: GAVALI GALLI, BHANDIWAD BASE,
        HUBBALLI-580023.

2.      ALLABAX S/O. IMAM HUSSAIN YADWAD
        AGE: 32 YEARS, OCC: BUSINESS,
        R/O: GAVALI GALLI,
        BHANDIWAD BASE, HUBBALLI-580023.
                                              ...APPELLANTS
(BY SRI.D.M.MALLI., ADVOCATE [ABSENT])

AND:

1.      GULAMSAB S/O ALLABAKSH YADWAD
        AGE: MAJOR, OCC: SERVICE,
        R/O: GAVALI GALLI, BHANDIWAD BASE,
        HUBBALLI-580023.

2.      WALIALLA S/O ALLABAKSH YADWAD,
        AGE: 49 YEARS, OCC: SERVICE,
        R/O: GAVALLI GALLI, BHANDIWADBASE,
        HUBBALLI-580023.
                                             ... RESPONDENTS
(BY SRI.RAVI HEGDE., ADVOCATE)

        THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND
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DECREE DATED 10.08.2005 MADE IN O.S.NO.687/2001 PASSED
BY THE I ADDL. CIVIL JUDGE (SR.DN.) HUBBALLI AND DECREE
THE SUIT IN O.S.NO. 687/2001 FILED BY THE APPELLANTS
HEREIN ON THE FILE OF I ADDL. CIVIL JUDGE (JR.DN.)
HUBBALLI, AS PRAYED FOR THEREIN.


      THIS REGULAR SECOND APPEAL POSTED FOR FINAL
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:


                           ORDER

Though matter called thrice, there is no

representation on behalf of appellants.

Sri.Ravi Hegde., learned counsel for respondents has appeared in person.

The appeal is listed today for final hearing.

As could be seen from the appeal papers, the appeal

is filed in the year 2007. Now we are in the month of

October 2022. The appeal is pending before this Court for

almost fifteen years.

As already noted above, though matter called thrice,

there is no representation on behalf of appellants. Hence,

the Regular Second Appeal is dismissed for non-

prosecution.

Sd/-

JUDGE TKN