Mansoor Ahamed vs Smt Sadi Bai
2023 Latest Caselaw 976 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 16TH DAY OF JANUARY, 2023

                         BEFORE

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


                 R.S.A.NO.1089/2017 (RES)

BETWEEN:

MANSOOR AHAMED
S/O LATE M. JAINULABDIN
AGED ABOUT 44 YEARS
R/O GOLD PALACE, NEHRU ROAD
CHIKMAGALUR.
                                            ... APPELLANT

[BY SRI MANSOOR AHAMED, PARTY-IN-PERSON]

AND:

SMT. SADI BAI
W/O LATE MOTAJI
AGED ABOUT 80 YEARS
R/O SHARIF STRREET
CHIKMAGALUR
REPRESENTED BY HER GPA HOLDER
VALARAM MALI
S/O LATE MOTAJI
R/O SHARIF STREET,
CHIKMAGALUR.
                                            ... RESPONDENT

[BY SRI B.S.SACHIN, ADVOCATE FOR C/R]
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     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 23.03.2017
PASSED IN R.A.NO.142/2015 ON THE FILE OF THE II
ADDITIONAL SENIOR CIVIL JUDGE, CHIKKAMAGALURU AND
ETC.

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


                        JUDGMENT

This Court vide order dated 12.09.2019 ordered to issue

court notice to the appellant and accordingly, Court notice was

issued to the appellant and the same was served on him on

04.10.2019 but till date, the appellant is not engaged any

counsel or appeared in person. Hence, it is clear that inspite of

court notice was served on the appellant, the appellant is not

interested in pursuing the matter. Accordingly, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

SN