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Basayya S/O. Kallayya Pujeri vs Neelavva W/O. Shivabasava Kagati Alias ...
2023 Latest Caselaw 10575 Kant

Citation : 2023 Latest Caselaw 10575 Kant
Judgement Date : 14 December, 2023

Karnataka High Court

Basayya S/O. Kallayya Pujeri vs Neelavva W/O. Shivabasava Kagati Alias ... on 14 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                             -1-
                                                                   NC: 2023:KHC-D:14678
                                                                     RFA No. 100132 of 2021




                                            IN THE HIGH COURT OF KARNATAKA,
                                                    DHARWAD BENCH

                                        DATED THIS THE 14TH DAY OF DECEMBER, 2023

                                                          BEFORE

                                  THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                                      REGULAR FIRST APPEAL NO.100132/2021(PAR/POS)

                                 BETWEEN:

                                 BASAYYA
                                 S/O. KALLAYYA PUJERI,
                                 AGE: 64 YEARS,
                                 OCC: AGRICULTURE,
                                 R/O: VILLAGE HALAGIMARDI,
                                 TAL AND DIST: BELAGAVI
                                 PIN CODE - 591109.
                                                                               ...APPELLANT
                                 (BY SRI NITIN BOLABANDI, ADVOCATE)

                                 AND:


              Digitally signed
              by
                                 1.    NEELAVVA
                                       W/O. SHIVABASAVA KAGATI @ PUJERI,
VIJAYALAKSHMI VIJAYALAKSHMI
M KANKUPPI    M KANKUPPI
              Date: 2023.12.16
              12:43:52 +0530



                                       AGE: 74 YEARS,
                                       OCC: AGRICULTURE AND HOUSEHOLD,
                                       R/O: HOUSE NO.58,
                                       RESIDENT OF VILLAGE KUKADOLLI,
                                       BELAGAVI - PINCODE - 590 001.

                                 2.    SMT. TAYAWWA
                                       W/O. KALLAYYA PUJERI,
                                       AGE: 44 YEARS,
                                       OCC: HOUSEHOLD
                                       R/O: VILLAGE KUKADOLLI,
                                       TAL AND DIST: BELAGAVI,
                                       BELAGAVI - 591131.
                            -2-
                                 NC: 2023:KHC-D:14678
                                    RFA No. 100132 of 2021




3.   SMT. SAROJINI
     SHIVAPUTRAYYA PUJERI,
     AGE: 65 YEARS,
     OCC: HOUSEHOLD,
     R/O: HALGIMARDI VILLAGE,
     BELAGAVI - 591109.

4.   SMT. KAUSHALAYA
     SHIVAPUTRAYYA PUJERI,
     AGE: 63 YEARS,
     OCC: HOUSEHOLD,
     R/O: MATH ONI, KK KOPPA VILLAGE,
     BELAGAVI - 590020.

5.   SHRI KUSHALKUMAR
     SHIVAPUTRAYYA PUJERI,
     AGE: 64 YEARS,
      OCC: ARMY -SERVICE
     R/O C/O: 230,
     MEDIUM REGIMENT 15219196K,
     PATIALA, PUNJAB,
     PIN CODE 147001.
                                           ...RESPONDENTS


      THIS RFA IS FILED UNDER SECTION 96 (1) READ WITH

ORDER 41 RULE 1 OF CPC.,        PRAYING TO SET ASIDE THE

JUDGMENT    AND   DECREE DATED     29.01.2020   PASSED   IN

O.S.NO.203/2017 BY THE IST ADDITIONAL SENIOR CIVIL

JUDGE AND CJM, BELAGAVI AND ETC.,


      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                             -3-
                                  NC: 2023:KHC-D:14678
                                    RFA No. 100132 of 2021




                          ORDER

Learned counsel for the appellant is absent.

Even after giving sufficient opportunities to comply

with office objections, office objections are not complied

with even for fifth time. Therefore, appeal is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

HMB

CT-ASC

 
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