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Virupakshappa vs Mahanteshgouda
2023 Latest Caselaw 3614 Kant

Citation : 2023 Latest Caselaw 3614 Kant
Judgement Date : 22 June, 2023

Karnataka High Court
Virupakshappa vs Mahanteshgouda on 22 June, 2023
Bench: N.S.Sanjay Gowda
                                                 -1-
                                                       NC: 2023:KHC-K:1456
                                                        RSA No. 200300 of 2017




                               IN THE HIGH COURT OF KARNATAKA
                                      KALABURAGI BENCH

                             DATED THIS THE 22ND DAY OF JUNE, 2023
                                              BEFORE
                           THE HON'BLE MR. JUSTICE N.S.SANJAY GOWDA
                                 RSA NO. 200300 OF 2017 (DEC)
                      BETWEEN:

                      1.   VIRUPAKSHAPPA S/O ADAPPA JEEDI,
                           AGED 55 YEARS, OCC: AGRI BUSINESS,
                           R/O MUDGAL, TQ LINGSUGUR
                           DIST RAICHUR
                                                                  ...APPELLANT
                      (NOTICE SERVED - ABSENT)

                      AND:

                      1.   MAHANTESHGOUDA
                           S/O VEERABHADRAGOUDA NADAGOUDA,
                           DIED BY HIS LRs
                      (ii) JAGADESHA S/O: CHANDRASHEKHAR
                           AGE: 30 YEARS, OCC: AGRICUTURE,
                           R/O; NEERALAKERI VILLAGE,
Digitally signed by
RAMESH                     TQ: LINGASUGUR, DIST: RAICHUR-584101.
MATHAPATI             (ii) CHANDRASHEKHAR S/O: NOT KNOWN
Location: HIGH
COURT OF                   AGE: 65 YEARS, OCC: AGRICUTURE,
KARNATAKA
                           R/O; NEERALAKERI VILLAGE,
                           TQ: LINGASUGUR, DIST: RAICHUR-584101.
                                                              ...RESPONDENTS
                      (BY SRI. AJAYKUMAR A K, ADVOCATE)

                            THIS RSA FILED U/S 100 OF CPC, PRAYING TO ALOW
                      THIS APPEAL AND SET ASIDE THE JUDGMENT AND DECREE
                      DATED 01.03.2017 PASSED IN R.A.No.07/2011 ON THE FILE
                      OF THE SENIOR CIVIL JUDGE AND JMFC AT LINGASUGUR
                      CONFIRMING    THE   JUDGEMENT    AND   DECREE    DATED
                      18.12.2010 PASSED IN O.S.NO.114/2008 ON THE FILE OF THE
                      CIVIL JUDGE AT LINGASUGUR.
                             -2-
                                    NC: 2023:KHC-K:1456
                                     RSA No. 200300 of 2017




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

                         JUDGMENT

1. As the counsel for appellant had passed away, Court

notice was ordered. The registry has noted that the Court

has been served on the appellant.

2. However there is no appearance on behalf of the

appellant, left with no other alternative, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

MSR

 
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