Citation : 2023 Latest Caselaw 3097 Kant
Judgement Date : 9 June, 2023
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RFA No. 100233 of 2019
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 9TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MRS. JUSTICE M.G.UMA
REGULAR FIRST APPEAL NO.100233/2019 (PAR/POS)
BETWEEN:
1. SMT.KALAMMA W/O. BASAPPA AGASANALLI
@ JODALLI, AGE: 71 YEARS,
OCC: HOUSEHOLD,
R/O: BASTI ONI, HOSAYALLAPUR,
DHARWAD-58000.
2. YALLAPPA S/O. BASAPPA AGASANAHALLI
@ JODALLI, AGE: 43 YEARS,
OCC: BUSINESS,
R/O: BASTI ONI, HOSAYALLAPUR,
DHARWAD-58000.
...APPELLANTS
(BY SRI L. K. LAMANI, ADVOCATE)
AND:
1. KALLAPPA S/O. BASAVANNEPPA AGASANALLI
Digitally
signed by @ JODALLI, AGE: 76 YEARS,
ROHAN
HADIMANI OCC: AGRICULTURE,
T R/O: 1ST CROSS, BHAVIKATTI PLOT, SRINAGAR,
DHARWAD-58000.
2. SMT.BASALINGAVVA,
W/O. BASAVANNEPPA AGASANALLI @ JODALLI,
AGE: 56 YEARS, OCC: HOUSEHOLD,
R/O: NEAR KAREMMA TEMPLE,
GAMANAGATTI VILLAGE, NAVANAGAR,
HUBBALLI-58.
3. SMT.SAVITRI W/O. KAILASH LOKANDI,
AGE: 46 YEARS, OCC: HOUSEHOLD,
R/O: 180, BHAVANIPETH PALAKI,
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RFA No. 100233 of 2019
VITHOBA CHOWK, POONA-42.
4. SMT.YALLAVVA W/O. NAGAPPA BADLI,
AGE: 60 YEARS, OCC: HOUSEHOLD,
R/O:C/O: YALLAVVA H. JAMMANKATTI,
M.R.NAGAR, HEBBALLI AGASI,
DHARWAD-58000.
5. SMT.NAGARATNA D/O. SHANKAR BEDRE,
AGE: 32 YEARS, OCC: HOUSEHOLD,
R/O:C/O:SMT.KALAMMA,
W/O. BASAPPA AGASANALLI @ JODALLI,
BASTI ONI, HOSAYALLAPUR,
DHARWAD-58000.
...RESPONDENTS
THIS RFA IS FILED UNDER SECTION 96 R/W SECTION
151 CPC., AGAINST THE JUDGMENT AND DECREE DATED
29.10.2018 PASSED IN O.S.NO.37/2017 ON THE FILE OF THE
SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST
CLASS, KALAGHATAGI, PARTLY DECREEING THE SUIT FILED
FOR PARTITION AND SEPARATE POSSESSION.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the appellants is absent. No
representation.
The order sheet dated 26.05.2023 reads as under;
"Learned counsel for the appellant is absent. No representation is made. Office objections are not complied inspite of listing the same for the third time. I do not find any reason to adjourn the matter, however, to afford a final opportunity, list this matter on 09.06.2023."
RFA No. 100233 of 2019
Inspite of that, none of the office objections are
complied with.
The appellants are not interested in prosecuting the
appeal. Hence, the appeal is dismissed for default i.e. for
non-prosecution.
SD/-
JUDGE
RH
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