Gurulingayya S/O Amarayya Hiremath vs Shri. Sangayya S/O Madiwalayya Angadi
2023 Latest Caselaw 10593 Kant

Karnataka High Court

Gurulingayya S/O Amarayya Hiremath vs Shri. Sangayya S/O Madiwalayya Angadi on 14 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                              -1-
                                                                    NC: 2023:KHC-D:14680
                                                                       RFA No. 100354 of 2018




                                              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.100354/2018(SP)

                                 BETWEEN:

                                 1.   GURULINGAYYA S/O. AMARAYYA HIREMATH,
                                      AGE: 50 YEARS,
                                      OCC: CLASS-I PWD CONTRACTOR,
                                      R/O: VIVEKANANDA BADAVANE,
                                      NEAR P AND T QUARTERS, GADAG - 582 101.

                                 2.   SMT. SHIVALEELA
                                      W/O. GURULINGAYYA HIREMATH,
                                      AGE: 47 YEARS, OCC: HOUSEHOLD,
                                      R/O: VIVEKANANDA BADAVANE,
                                      NEAR P AND T QUARTERS,
                                      GADAG - 582 101.
                                                                                 ...APPELLANTS
                                 (BY SRI S.V.DESHPANDE, ADVOCATE)

                                 AND:

                                 SHRI SANGAYYA
              Digitally signed
              by
              VIJAYALAKSHMI
VIJAYALAKSHMI M KANKUPPI
M KANKUPPI

                                 S/O. MADIWALAYYA ANGADI,
              Date:
              2023.12.16
              12:44:52 +0530



                                 AGE: 49 YEARS, OCC: AGR AND BUSINESS,
                                 R/O: RON, NOW RESIDING
                                 AT VIJAYANAGAR, HUBBALLI-580 032,
                                 DIST: DHARWAD.
                                                                                ...RESPONDENT
                                 (BY SRI S. M. KALWAD, ADVOCATE)

                                       THIS RFA IS FILED UNDER SECTION 96(1) READ WITH ORDER
                                 41 RULE 1 OF CPC., 1908, PRAYING TO SET ASIDE THE JUDGMENT
                                 AND DECREE DATED 21.07.2018 PASSED BY THE PRINCIPAL SENIOR
                                 CIVIL JUDGE AND GADAG IN O.S.NO.177/2015 AND ETC.,

                                     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                                 COURT DELIVERED THE FOLLOWING:
                             -2-
                                  NC: 2023:KHC-D:14680
                                    RFA No. 100354 of 2018




                         ORDER

Since sufficient opportunities are provided to amend

the cause title, learned counsel for the appellants has not

amended the cause title and has not filed the amended

cause list. Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

HMB

CT-ASC