Munivenkatappa vs Fathimabee
2023 Latest Caselaw 774 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 11TH DAY OF JANUARY, 2023

                         BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

              R.S.A.NO.2367/2018 (DEC/INJ)

BETWEEN:

MUNIVENKATAPPA
AGED ABOUT 77 YEARS
S/O. GORAPPA
R/O. PETECHAMANAHALLI
KOLAR CITY-563 101.                          ... APPELLANT

        [BY SRI V.VINOD REDDY, ADVOCATE (ABSENT)]

AND:

FATHIMABEE
AGED ABOUT 82 YEARS
W/O. LATE SABJAN SAB,
R/O. MAHALAKSHMI LAYOUT
KOLAR CITY-563 101.                       ... RESPONDENT

      THIS R.S.A IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGEMENT AND DECREE DATED 31.07.2018
PASSED IN R.A.NO.36/2016, ON THE FILE OF THE III ADDL.
SENIOR CIVIL JUDGE, KOLAR, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 19.12.2015
PASSED IN O.S.NO.176/2007 ON THE FILE OF THE II-ADDL.
CIVIL JUDGE AND JMFC., KOLAR.

    THIS R.S.A. COMING ON FOR ADMISSION THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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                         JUDGMENT

This matter was called twice in the morning as well as in

the afternoon session, no representation on behalf of the

appellant. On the previous date of occasion on 07.12.2022 also,

learned counsel for the appellant was absent. Hence, it appears

that the learned counsel for the appellant is not diligent in

prosecuting the matter, though this appeal was filed in the year

2018.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

ST