Somappa vs T Leela W/O S.Yankanna Rao
2023 Latest Caselaw 2778 Kant

                                       -1-
                                              RFA No. 100197 of 2015




             IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                      DATED THIS THE 1ST DAY OF JUNE, 2023

                                    BEFORE
                       THE HON'BLE MRS. JUSTICE M.G.UMA
              REGULAR FIRST APPEAL NO. 100197 OF 2015 (MON)
            BETWEEN:

            SRI SOMAPPA S/O. ADIVEPPA KARAMUDI,
            AGE: 56 YEARS, OCC: TEACHER IN M.N.M. SCHOOL,
            R/O: GANGAVATHI, DIST: KOPPAL,
            PRESENTLY RESIDING AT
            MALEMALLESHWARA NAGARAN,
            WARD NO.3, SIDDIKERE ROAD,
            GANGAVATHI, DIST: KOPPAL.
                                                       ...APPELLANT
            (BY SRI B. C. JNANAYASWAMI, ADVOCATE)

            AND:

            SMT. T. LEELA W/O. S.YANKANNA RAO,
            AGE: 59 YEARS, OCC: ASST. TEACHER,
            R/O: HOSPET, TQ: HOSPET,
            DIST: BALLLARI,
            PRESENTLY ADDRESS AT
Digitally   GOVERNMENT HIGH SCHOOL,
signed by
MANJANNA    ERSTWHILE MUNICIPALITY HOSPET,
E
            TQ: HOSPET, DIST: BALLARI.
                                                      ...RESPONDENT

                 THIS RFA IS FILED UNDER SECTION 96 OF CPC,
            AGAINST THE JUDGMENT AND DECREE DATED 07.08.2015
            PASSED IN O.S.NO.2/2014 ON THE FILE OF THE SENIOR CIVIL
            JUDGE AT GANGAVATHI, DECREEING THE SUIT FILED FOR
            RECOVERY OF MONEY.

                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT MADE THE FOLLOWING:
                              -2-
                                     RFA No. 100197 of 2015




                           ORDER

Learned counsel for the appellant prays for time to

take steps against the sole respondent.

The appeal is of the year 2015. Till today, steps are

not taken for service of notice to the sole respondent. I do

not find any reason to adjourn the matter. Hence, appeal

is dismissed for default i.e. for non-prosecution.

SD/-

JUDGE

RH