Smt Venkatamma vs C Lingappa
2023 Latest Caselaw 3402 Kant

                                                   -1-
                                                             RSA No. 2602 of 2007




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 16TH DAY OF JUNE, 2023

                                                 BEFORE

                              THE HON'BLE MR JUSTICE V.SRISHANANDA

                           REGULAR SECOND APPEAL NO. 2602 OF 2007 (PAR-)


                      BETWEEN:

                      1.    SMT. VENKATAMMA, W/O. LATE GURUVAYYA,
                            AGED ABOUT 75 YEARS,

                      2.    VENKATESH, S/O. LATE GURUVAYYA,
                            AGED ABOUT 52 YEARS,

                            APPELLANTS 1 AND 2 ARE
                            RESIDENT AT KAMPLI, HOSPET TALUK,
                            BELLARY DISTRICT- 583101.

                                                                    ...APPELLANTS

                      (BY SRI. K. RAGHAVENDRA RAO AND
CHANDRASHEKAR             SMT. V. VIDYA, ADVOCATES)
LAXMAN
KATTIMANI
                      AND:
Digitally signed by
CHANDRASHEKAR
LAXMAN KATTIMANI            C. LINGAPPA,
Date: 2023.06.21            SINCE DEAD BY L.RS
11:16:37 -0700

                      1.    C. LAKSHMIDEVI @LAKSHMAMMA,
                            W/O. LATE C. LINGAPPA,
                            AGED ABOUT 75 YEARS,

                      2.    C. RENUKA W/O. YERRISWAMY PATIL,
                            AGED ABOUT 40 YEARS,

                      3.    C. MANJULA, D/O. C. LATE C. LINGAPPA,
                            AGED ABOUT 35 YEARS,
                                -2-
                                         RSA No. 2602 of 2007




4.    C. SIDDALINGESHWARA,
      S/O. LATE C. LINGAPPA,
      AGED ABOUT 32 YEARS,

5.    C. BHIMALINGESHWARA,
      S/O. LATE C. LINGAPPA,
      AGED ABOUT 30 YEARS,

6.    C. RAMESH S/O. C. LATE C. LINGAPPA,
      AGED ABOUT 28 YEARS,

      RESPONDENTS 1 TO 6 ARE RESIDING AT
      S.N. PET, KAMPLI, HOSPET TALUK,
      BELLARY DISTRICT- 583101.

                                              ...RESPONDENTS
(BY SRI. RAVI HEGDE AND
    SRI. VINAYA KUMAR BHAT, ADVOCATES FOR R1-R6)



       THIS REGULAR SECOND APPEAL IS FILED U/S. 100 OF
CPC    AGAINST   THE   JUDGEMENT     &   DECREE   DTD   7.8.07
PASSED IN R.A.NO 93/06 ON THE FILE OF THE         ADDL. CIVIL
JUDGE (SR.DN), HOSPET, DISMISSING THE APPEAL AND
CONFIRMING        THE JUDGEMENT AND DECREE DTD 4.4.06
PASSED IN OS 8/95      ON THE FILE OF THE PRL. CIVIL JUDGE
(JR.DN), & JMFC., HOSPET.


       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
                               -3-
                                          RSA No. 2602 of 2007




                           ORDER

No representat ion on beha lf of the appellants.

2. On behalf of Shri. Ravi Hegde, learned

counsel for respondent Nos.1 to 6 Shri.

Vinayakumar Bhat present.

3. No steps have taken in respect of

decea sed appellant No.2. Even on the previous

occa sion, there was no representation on behalf of

appellants.

4. This second appeal is of the year 2007

and the suit is of the year 1995.

5. The Trial Court decreed the suit of the

plaint iff by judgment dated 04.04.2006 and

regular appeal was disposed of on 07.08.2007 by

reject ing the appeal and confirming the judgment

and decree passed by the Trial Court.

RSA No. 2602 of 2007

6. The present appeal is filed by defendant

Nos.1 and 2. Since there is no interest shown by

the first appellant to prosecute the appeal, the

appeal is dism issed for non prosecut ion.

Sd/-

JUDGE