Shri Yashawant vs Shri Pratap
2023 Latest Caselaw 2612 Kant

                                              -1-
                                                       RFA No. 3015 of 2010




                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                           DATED THIS THE 25TH DAY OF MAY, 2023

                                           BEFORE
                                THE HON'BLE JUSTICE M.G.UMA
                                 R.F.A. NO. 3015/2010 (PAR)
                   BETWEEN:

                   1.   SHRI. YASHAWANT S/O NAGENDRA PATIL,
                        OCC: RAILWAY SERVICE, R/O: MUTT CHAWL
                        STATION ROAD, HUBLI - 580 002.

                   2.   SHRI. PRAVEEN S/O NAGENDRA PATIL,
                        OCC: BUSINESS, R/O NEHA BAKERY,
                        STATION ROAD, HUBLI - 580 002.
                                                                ...APPELLANTS
                   (BY SRI. PRAKASH K. JAWALKAR, ADVOCATE)

                   AND:

                   1.   SHRI PRATAP S/O NAGENDRA PATIL,
                        OCC: BUSINESS, R/O: FLAT NO 4,
                        SAI APARTMENT UDAYNAGAR BENGERI,
                        EXTENSION, HUBLI - 580 020.

Digitally signed
                   2.   SHRI MOHAN S/O NAGENDRA PATIL,
by VINAYAKA B
V                       OCC: PVT SERVICE, R/O SHANTA NIVAS 5/1,
Location: HIGH
COURT OF
KARNATAKA               PINTO ROAD, ADJOINING CENTRAL TELEGRAPH
DHARWAD
                        OFFICE, HUBLI - 580029.

                   3.   SMT NIRMALA W/O SATISH JANGALE,
                        AGE: 48 YEARS, OCC: HOUSEWIFE,
                        R/0: KACHERI GALLI, SAHAPUR, BELGAUM-590 002.

                   4.  SHRI SHYAM S/O NAGENDRA PATIL,
                       AGE: 50 YEARS, OCC: PVT SERVICE,
                       C/O. CHANADRAKANT DESAI, JUNEE MORE COLONY,
                       SABHAJI NAGAR KOLHAPUR - 416 012.
                                                          ...RESPONDENTS
                   (BY NOTICE TO R1 IS HELD SUFFICIENT;
                   NOTICE TO R2 TO R4 IS HELD SUFFICIENT)
                                 -2-
                                          RFA No. 3015 of 2010




     THIS R.F.A IS FILED UNDER SECTION OF 96 R/W ORDER
XLI RULE 1 OF THE CPC., AGAINST THE JUDGMENT AND
DECREE DATED 14.12.2009 PASSED IN O.S. NO.97/2008 ON
THE FILE OF THE PRINCIPAL CIVIL JUDGE(SR.DN.) HUBLI,
DECREEING THE SUIT FILED FOR PARTITION AND SEPARATE
POSSESSION & ETC..
     THIS R.F.A, COMING ON FOR FINAL HEARING, THIS DAY,
THE COURT PASSED THE FOLLOWING:

                              ORDER

Learned counsel appearing for the appellant prays for

time. The appeal is of the year 2010. The suit is one for

partition. I do not find any reasons to adjourn the matter.

Hence, the appeal is dismissed for default, i.e., for non-

prosecution.

SD/-

JUDGE BVV