Smt Gunavanthi vs Venkat Singh Raju Singh Rajput
2023 Latest Caselaw 3033 Kant

                                                 -1-
                                                           RSA No. 359 of 2007




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 8TH DAY OF JUNE, 2023

                                              BEFORE

                             THE HON'BLE MR JUSTICE V.SRISHANANDA

                       REGULAR SECOND APPEAL NO. 359 OF 2007 (DEC/INJ)

                      BETWEEN:

                      SMT. GUNAVANTHI, W/O. KUNTILAL VORA,
                      AGE: 56 YEARS, OCC: HOUSEHOLD WORK,
                      R/O: MUDHOL, TALUK: MUDHOL,
                      DISTRICT: BAGALKOT,
                      PIN: 587313.
                                                                  ...APPELLANT
                      (BY SRI. SUNIL S. DESAI, ADVOCATE)

                      AND:

                      VENKAT SINGH RAJU SINGH RAJPUT,
                      S/O. RAJU SINGH RAJPUT,
                      AGE: 62 YEARS, OCC: AGRICULTURE,
CHANDRASHEKAR
                      R/O: MUDHOL, TALUK: MUDHOL,
LAXMAN                DISTRICT: BAGALKOT,
KATTIMANI
                      PIN: 587313.
                                                              ...RESPONDENT
Digitally signed by   (BY SRI. MAHANTESH C. KOTTURSHETTAR, ADVOCATE)
CHANDRASHEKAR
LAXMAN
KATTIMANI                  RSA FILED U/S.100 OF CPC AGAINST THE JUDGMENT
Date: 2023.06.09      AND DECREE DT.25.8.2006 PASSED IN R.A.NO.55/2003 ON
15:14:18 -0700
                      THE FILE OF THE ADDL. CIVIL JUDGE (SR.DN), JAMKHANDI,
                      SITTING AT MUDHOL, DISMISSING THE APPEAL FILED BY THE
                      APPELLANT AND CONFIRMING THE JUDGMENT AND DECREE
                      DT.14.2.2003 PASSED IN O.S.NO.402/1999 ON THE FILE OF
                      THE ADDL. CIVIL JUDGE (JR.DN), MUDHOL.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                                    -2-
                                              RSA No. 359 of 2007




                                ORDER

Appellant was earlier represented by Sri

C.H.Jadhav and Sri Sunil S.Desai. Since there was

no representation on behalf of the appellant as Sri

C.H.Jadhav has been designated as senior counsel,

name of Sri Sunil S.Desai was reflected to represent

the appellant. However, Sri Sunil S.Desai did not file

power for the appellant and proceed with the case.

2. Left with no alternative, this Court issued

Court notice to the appellant by order dated

25.05.2023.

      3.     Court          notice        issued        to        the

appellant-Smt.Gunavanthi             is   personally   served      as

per   the    Process      Nazar      report   of    Mudhol    Court.

Signature of Smt.Gunavanthi is also found on the

Court notice.

4. Case called out. Smt.Gunavanthi-appellant

absent.

RSA No. 359 of 2007

5. Appeal came to be admitted on

05.08.2011. However thereafter, there is no

progress in the matter. Taking note of the same and

time granted by this Court having been not utilized

by the appellant and her counsel, the appeal stands

dismissed for non-prosecution.

Sd/-

JUDGE

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