Karabasappa S/O. Bharamappa ... vs Maheshappa S/O. Mallappa Gabbur
2022 Latest Caselaw 12654 Kant

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             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.100492 OF 2018

BETWEEN:

KARABASAPPA
S/O BHARAMAPPA GABBUR,
AGE: 72 YEARS, OCC: AGRICULTURE,
R/O HIREKERUR, TQ: HIREKERUR.
                                                 ...APPELLANT

[BY SRI AHMED ALI RAHIMANSHAH, ADVOCATE (ABSENT)]

AND:

MAHESHAPPA S/O MALLAPPA GABBUR,
AGE:67 YEARS, OCC:AGRICULTURE,
R/O HIREMADAPUR, TQ:HIREKERUR.
                                            ... RESPONDENT


       THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF THE CIVIL PROCEDURE CODE, 1908, PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE DATED 08.03.2018, PASSED
BY THE COURT OF SENIOR CIVIL JUDGE AND JMFC, HIREKERUR,
IN R.A.NO.05/2016, CONFIRMING THE JUDGMENT AND DECREE
DATED 07.11.2015, PASSED BY THE PRINCIPAL CIVIL JUDGE
AND JMFC, HIREKERUR, IN O.S.NO.53/2012, ETC.,.

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