Sri.Khaja @ Khaji @ Khajasab vs Sri.Hulugappa @ Huluganna
2023 Latest Caselaw 4388 Kant

                                               -1-
                                                      NC: 2023:KHC-D:7171
                                                       RSA No. 100477 of 2020




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 13TH DAY OF JULY, 2023

                                             BEFORE

                         THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR

                       REGULAR SECOND APPEAL NO. 100477 OF 2020 (DEC-)

                     BETWEEN:

                     SRI.KHAJA @ KHAJI @ KHAJASAB S/O MADARSAB
                     AGE: 49 YEARS, OCC: BUSINESS,
                     R/O: MEMEBOOB NAGAR,
                     SANTE BAYALU, TQ: GANGAVATHI,
                     DIST: KOPPAL-583236.

                                                                     ...APPELLANT

                     (BY SRI. B.C.JNANAYYA SWAMI, ADVOCATE-ABSENT)

                     AND:

                     SRI.HULUGAPPA @ HULUGANNA
                     S/O LATE DODDARAJAPPA,
                     AGE: 47 YEARS, OCC: BOMBOO BUSINESS,
        Digitally
        signed by
        SUJATA
                     R/O NEAR WEEKLY MARKET GANGAVATHI,
SUJATA  SUBHASH
SUBHASH PAMMAR
PAMMAR Date:
        2023.07.15
                     TQ: GANGAVATHI, DIST: KOPPAL-583236.
        10:52:25 -
        0700

                                                                  ...RESPONDENT

                     (BY SRI. RAJASHEKHAR R GUNJALLI, ADVOCATE)

                          THIS RSA IS FILED U/SEC.100 OF CPC, AGAINST THE
                     JUDGEMENT AND DECREE DTD 11.03.2020 PASSED IN
                     R.A.NO.16/2018 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
                     JUDICIAL MAGISTRATE FIRST CLASS, GANGAVATHI, DISMISSING
                     THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE DTD
                     22.06.2018 PASSED IN O.S. NO.362/2012 ON THE FILE OF THE
                     ADDITIONAL CIVIL JUDGE, GANGAVATHI, DECREEING THE SUIT
                     FILED FOR DECLARATION AND RECOVERY OF POSSESSION.
                                  -2-
                                             NC: 2023:KHC-D:7171
                                              RSA No. 100477 of 2020




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

COURT DELIVERED THE FOLLOWING:

                              ORDER

Learned counsel for the appellant is absent during

even during second call. All along there is no

representation. Hence, the appeal stands dismissed for

non-prosecution.

Sd/-

JUDGE