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Sharanbassappa S/O.Mallikarjun ... vs Maheshwar
2023 Latest Caselaw 2889 Kant

Citation : 2023 Latest Caselaw 2889 Kant
Judgement Date : 5 June, 2023

Karnataka High Court
Sharanbassappa S/O.Mallikarjun ... vs Maheshwar on 5 June, 2023
Bench: N.S.Sanjay Gowda
                                            -1-
                                                     RSA No. 7075 of 2010




                            IN THE HIGH COURT OF KARNATAKA
                                   KALABURAGI BENCH

                          DATED THIS THE 5TH DAY OF JUNE, 2023
                                         BEFORE
                        THE HON'BLE MR. JUSTICE N.S.SANJAY GOWDA


                   REGULAR SECOND APPEAL NO. 7075 OF 2010 (INJ-)

                   BETWEEN:
                   1. SHARANBASSAPPA S/O.MALLIKARJUN JAMPANI
                       AGE: 32 YEARS, OCC: AGRI & CONSULTANCY
                       R/O.FARHATABAD, TQ & DIST: GULBARGA
                       NOW R/O.H.NO.1-880/7-C/6,
                       SITUATED AT SHASTRI NAGAR, OLD JEWARGI ROAD,
                       GULBARGA-585102
                                                              ...APPELLANT
                   (BY SRI. MOHD. QADEER M, ADVOCATE [ABSENT])

                   AND:

                   1.  MAHESHWAR S/O.ANANDJI
                       AGE: 45 YEARS, R/O.VEVEKANAND NAGAR
                       VIDHYA PEETH, TAD TEGANOOR
Digitally signed       TQ & DIST GULBARGA-585112
by RAMESH          2. SIDDANNA S/O.MALLESHAPPA PARASHIVAPPAGOL
MATHAPATI
                       INDOOR (KAMARADAGI),
Location: High
Court of               AGE: 43 YEARS, OCC: AGRICULTURE
Karnataka              R/O.TAD TEGANOOR,GULBARGA-585112
                   3. THE EXECUTIVE ENGINEER
                       (ELECTRICAL) RURAL (O & M)
                       GULBARGA-585102
                   4. THE GOVERNMENT OF KARNATAKA
                       THROUGH THE DEPUTY COMMISSIONER
                       GULBARGA-585102
                                                          ...RESPONDENTS
                   (BY SRI.R.S.PATIL, ADVOCATE FOR R3
                   SMT.ARATI PATIL, HCGP FOR R4
                   NOTICE TO R1 AND R2 SERVED)
                                -2-
                                         RSA No. 7075 of 2010




     THIS RSA FILED U/S. 100 OF CPC AGAINST THE
JUDGEMENT AND DECREE DTD 09.10.09 PASSED IN
R.A.NO.45/2007 ON THE FILE OF THE I ADDL. CIVIL JUDGE
(SR.DN.) AT GULBARGA, DISMISSING THE APPEAL AND
CONFIRMING FILED AGAINST THE JUDGEMENT AND DECREE
DTD 31.01.2007/14.02.2007 PASSED IN O.S.NO. 202/2004 ON
THE FILE OF THE I ADDL. CIVIL JUDGE (JR.DN.) AT GULBARGA.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

There is no representation for the appellant. Left with

no other alternative, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

MSR

 
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