Hajee Sab vs Kashappa And Anr
2023 Latest Caselaw 2157 Kant

                                                 -1-
                                                       RFA No. 200162 of 2018




                               IN THE HIGH COURT OF KARNATAKA,

                                       KALABURAGI BENCH

                             DATED THIS THE 10TH DAY OF APRIL, 2023

                                             BEFORE
                               THE HON'BLE MR JUSTICE C M JOSHI
                           REGULAR FIRST APPEAL NO. 200162 OF 2018
                                            (DEC/INJ-)
                      BETWEEN:

                      1.   HAJEE SAB
                           S/O SYED SAB BOMMANALLI,
                           AGE:59 YEARS, OCC:AGRICULTURE
                           AND EMPLOYEE OF RCF,
                           ADITYA NAGAR, MALKHED ROAD,
                           R/O BHIM NAGAR HUDA(B) VILLAGE,
                           TQ.SEDAM, DIST.KALABURAGI.
                                                                 ...APPELLANT

                      (BY SRI. G G CHAGASHETTI, ADVOCATE)

Digitally signed by
                      AND:
SOMANATH
PENTAPPA MITTE
Location: High        1.   KASHAPPA
Court of
Karnataka                  S/O BHIMRAO MADIVAL
                           AGE 48 YEARS,
                           OCC:AGRICULTURE,

                      2.   SHIVANAND S/O BHIMRAO MADIVAL
                           AGE:43 YEARS,
                           OCC:AGRICULTURE,

                           BOTH ARE R/O AARYA BOMMANALLI
                           VILLAGE, TQ.SEDAM,
                               -2-
                                         RFA No. 200162 of 2018




    DIST.KALABURAGI-585102.

                                                 ...RESPONDENTS

(COURT NOTICE TO R1 AND 2 ARE SERVED)

     THIS RFA IS FILED U/S 96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 27.03.2018 PASSED IN
O.S.NO. 25/2015 ON THE FILE OF SENIOR CIVIL JUDGE,
SEDAM, WHEREIN, THE SUIT WAS DISMISSED.

     THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                           JUDGMENT

None appears for the appellant either in the morning

session or in the after noon despite passing over.

2. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

tsn*