Shri. Girishankar S/O. ... vs Smt. Sharadadevi W/O. ...
2022 Latest Caselaw 12640 Kant

                            1




             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

         DATED THIS THE 28TH DAY OF OCTOBER, 2022

                         BEFORE

          THE HON'BLE MS. JUSTICE JYOTI MULIMANI

     REGULAR SECOND APPEAL NO.100489 OF 2018 (INJ)

BETWEEN:

SHRI. GIRISHANKAR
S/O MANJEGOUDA UDAYAVAR
AGE:ABOUT 49 YEARS, OCC:BUSINESS,
R/O: ANKUSH ARCADE,
MUNICIPAL WARD NO.46,
SHOP NO.B-31, STATION ROAD, HUBBALLI.
                                              ...APPELLANT
(BY SRI.RAMESH B. KALE, ADVOCATE (ABSENT) )

AND:

1.     SMT. SHARADADEVI
       W/O GURUSIDDAPPA UPPIN
       AGE: ABOUT 66 YEARS,
       OCC: HOUSEHOLD,
       R/O: PLOT NO.8, PRASHANT COLONY,
       VIDYANAGAR, HUBBALLI.

2.     SMT. GANGU W/O BASAVARAJ DIGGAVI
       AGE: ABOUT 46 YEARS,
       OCC: HOUSEHOLD,
       R/O: PLOT NO.8, PRASHANT COLONY,
       VIDYANAGAR, HUBBALLI.

3.     SATISH S/O GURUSIDDAPPA UPPIN
       AGE: ABOUT 44 YEARS,
       OCC: AGRICULTURE,
       R/O: PLOT NO.8, PRASHANT COLONY,
       VIDYANAGAR, HUBBALLI.
                              2




4.   UMESH S/O GURUSIDDAPPA UPPIN
     AGE: ABOUT 46 YEARS,
     OCC: AGRICULTURE,
     R/O: PLOT NO.8, PRASHANT COLONY,
     VIDYANAGAR, HUBBALLI.

5.   A. B. SUDARSHAN
     AGE: ABOUT 66 YEARS,
     OCC: DEVELOPING WORK,
     PROPRIETOR OF ANKUSH ARCADE,
     STATION ROAD, HUBBALLI.

6.   MAHESH S/O DEVDAS BADDI
     AGE: ABOUT 46 YEARS,
     OCC: BUSINESS,
     R/O: SAI ELECTRONICS, RAMANUJ COMPLEX,
     STATION ROAD, HUBBALLI.
                                        ... RESPONDENTS


     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF THE CIVIL PROCEDURE CODE, 1908, PRAYING TO QUASH
THE IMPUGNED JUDGMENTS AND DECREE OF THE III ADDL.
CIVIL JUDGE (JR.DN.), HUBBALLI, PASSED IN O.S.NO.104/2007
DATED 04.02.2013 AND THE JUDGMENT AND DECREE PASSED IN
REGULAR APPEAL NO.35/2013 DATED 21.08.2017 PASSED BY
THE I ADDL. SENIOR CIVIL JUDGE, HUBBALLI AND DECREE THE
SUIT IN O.S.NO.104/2007, ETC.,.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT PASSED THE FOLLOWING:



                          ORDER

Though the matter is called twice, there is no

representation on behalf of the appellant.

The appeal is filed in the year 2018. The appeal is

listed for orders regarding non compliance of office

objections for fourth time. As already noted above, the

matter is called twice, there is no representation on

behalf of the appellant. The appeal is dismissed for non

prosecution and also for non compliance of office

objections.

Sd/-

JUDGE

MRK