Smt. Parvati Bai W/O Tippanna vs Smt. Sheela W/O Chandrasheker ...
2023 Latest Caselaw 6139 Kant

                                              -1-
                                                     NC: 2023:KHC-K:6887
                                                      RSA No. 200007 of 2014




                               IN THE HIGH COURT OF KARNATAKA
                                      KALABURAGI BENCH
                           DATED THIS THE 30TH DAY OF AUGUST, 2023
                                            BEFORE
                           THE HON'BLE MRS JUSTICE K S HEMALEKHA
                    REGULAR SECOND APPEAL NO.200007 OF 2014 (DEC)
                   BETWEEN:
                       SMT. PARVATI BAI
                       W/O TIPPANNA
                       AGE: 52 YEARS
                       OCC: AGRI
                       R/O PLOT NO.85, TMC-20-33/85/1
                       PILKAM AREA WADI (JN)- 585225
                       TQ: CHITTAPUR
                       DIST: GULBARGA
                                                                ...APPELLANT
                   (SMT. PARVATI BAI - APPELLANT)
                   AND:
                       SMT. SHEELA
                       W/O CHANDRASHEKER ARSHANGIKAR
Digitally signed       AGE:39 YEARS
by SHYAMALA
                       OCC: HOUSEHOLD
Location: HIGH
COURT OF               R/O PLOT NO.87 PILKAM AREA
KARNATAKA
                       H.NO.616/87, WADI (JN.)- 585225
                       TQ: CHITTAPUR
                       DIST: GULBARGA
                                                              ...RESPONDENT


                          THIS RSA IS FILED U/S. 100 OF CPC, PRAYING TO SET
                   ASIDE THE JUDGMENT AND DECREE PASSED ON 19-08-2013
                   IN R.A.NO.90/2011 BY THE COURT OF THE SENIOR CIVIL
                   JUDGE, CHITTAPUR CONFIRMING THE JUDGMENT AND DECREE
                                   -2-
                                        NC: 2023:KHC-K:6887
                                             RSA No. 200007 of 2014




PASSED IN O.S.NO.22/2008 DATED 25.11.2010 PASSED BY
THE COURT OF THE CIVIL JUDGE (J.D) CHITTAPUR AND
THEREBY DISMISS THE SUIT OF THE PLAINTIFF, IN THE
INTEREST OF JUSTICE AND EQUITY.

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


                               JUDGMENT

Court notice issued to the appellant on 11.11.2019,

is served.

2. Case called out, there is no representation on

behalf of the appellant nor the appellant is present before

the court.

3. The appeal is of the year 2014, this court has

no other option than to dismiss the appeal for non-

prosecution.

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

BL