Smt.Jainabi vs Smt.Laxmavva
2022 Latest Caselaw 12694 Kant

                             1




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 29TH DAY OF OCTOBER, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

        REGULAR SECOND APPEAL NO.5381 OF 2009

BETWEEN:

SMT.JAINABI,
AGED ABOUT 65 YEARS,
W/O MR.GOUSASAHEB MULLA,
WADDAR GALLI, GOKAK - 591 307.                ...APPELLANT

(BY SRI P.V.GUNJAL, ADVOCATE [ABSENT])

AND:

1.      SMT.LAXMAVVA,
        AGED ABOUT 60 YEARS,
        W/O MR.UDDAPPA NARASAPPAGOL,
        GURUVARPET, GOKAK TALUK - 591 307.

2.      SMT.YELLAVVA,
        AGED ABOUT 55 YEARS,
        W/O DUNDAPPA KOPPA,
        #2, GOKAK MILLS QRTRS.,
        GOKAK FALLS, GOKAK.                  ... RESPONDENTS

(BY SRI HANAMANT R.LATUR, ADVOCATE)

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, CHALLENGING THE JUDGMENT AND DECREE DATED
04.04.2009 PASSED BY THE COURT OF CIVIL JUDGE (SR.DN.),
GOKAK IN R.A.NO.48/2005, CONFIRMING THE JUDGMENT AND
DECREE DATED 05.04.2002 PASSED BY THE CIVIL JUDGE,
(JR.DN.), GOKAK IN O.S.NO.399/2008.
                                2




     THIS REGULAR SECOND APPEAL COMING ON FOR FINAL
HEARING, 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 final hearing.

As could be seen from the appeal papers, the appeal

is filed in the year 2009. Now we are in the month of

October 2022. The appeal is pending before this Court for

thirteen years.

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