Shivanand S/O Giriyappa Talawar vs Smt.Renuka W/O Nagenda Hosamani
2023 Latest Caselaw 2694 Kant

                                                -1-
                                                       RSA No. 100294 of 2019




                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                            DATED THIS THE 29TH DAY OF MAY, 2023

                                             BEFORE
                        THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                    REGULAR SECOND APPEAL NO. 100294 OF 2019 (PAR-)
                   BETWEEN:

                   1.   SHIVANAND S/O GIRIYAPPA TALAWAR
                        AGE ABOUT: 66 YEARS, OCC: AGRICULTURE,
                        R/O: GEJJIHALLI VILLAGE, TQ: HANGAL,
                        DIST: HAVERI, PIN: 581104.

                   2.   TAMMANNA S/O GIRIYAPPA TALAWAR
                        AGE ABOUT: 64 YEARS, OCC: AGRICULTURE,
                        R/O: GEJJIHALLI VILLAGE, TQ: HANGAL,
                        DIST: HAVERI, PIN: 581104.

                   3.   GOVINDAPPA S/O GIRIYAPPA TALAWAR
                        AGE ABOUT: 54 YEARS, OCC: AGRICULTURE,
                        R/O: GEJJIHALLI VILLAGE, TQ: HANGAL,
                        DIST: HAVERI, PIN: 581104.

SUJATA
                                                                 ...APPELLANTS
SUBHASH
PAMMAR             (BY SRI. NINAD T KWATIHALLI: AND
Digitally signed   PRUTHVIRAJ P HITTALAMANI, ADVOCATES-ABSENT)
by SUJATA
SUBHASH
PAMMAR
                   AND:

                   1.   SMT.RENUKA W/O NAGENDA HOSAMANI
                        AGE ABOUT: 52 YEARS, OCC: HOUSEHOLD,
                        R/O: PALA VILLAGE, TQ: MUNDAGOD,
                        DIST: KARWAR (U.K.).

                   2.   SMT.KANNAVVA W/O KRISHNAPPA WALIKAR
                        AGE ABOUT: 69 YEARS, OCC: HOUSEHOLD,
                        R/O: KODIYALLAPUR VILLAGE, TQ: HANGAL,
                        DIST: HAVERI.
                                -2-
                                          RSA No. 100294 of 2019




3.   SMT.SAVAKKA W/O FAKKIRAIPPA WALIKAR
     AGE: ABOUT 56 YEARS, OCC: HOUSEHOLD,
     R/O: MAVAKOPPA VILLAGE, TQ: HANGAL,
     DIST: HAVERI.

4.   SHIVAPPA S/O RUDRAPPA HOLEMMANAVAR
     AGE ABOUT: 64 YEARS, OCC: AGRICULTURE,
     R/O: GEJJIHALLI VILLAGE, TQ HANGAL,
     DIST: HAVERI.

5.   HANUMANTAPPA S/O GIRIYAPPA TALAWAR
     AGE ABOUT: 78 YEARS, OCC: AGRICULTURE,
     R/O: GEJJIHALLI VILLAGE, TQ HANGAL,
     DIST: HAVERI.


                                                     ...RESPONDENTS

      THIS   RSA   FILED    U/SEC.100    OF   CPC,   AGAINST    THE

JUDGEMENT    &     DECREE    DATED      07.04.2017     PASSED    IN

R.A.NO.26/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE AND

JUDICIAL MAGISTRATE FIRST CLASS, HANGAL, PARTLY ALLOWING

THE APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE

DTD:24.11.2014, PASSED IN O.S. NO. 159/2009 ON THE FILE OF

THE CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS,

HANGAL, PARTLY DECREEING THE SUIT FILED FOR PARTITION AND

SEPARATE POSSESSION AND MESNE PROFITS.



      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                               -3-
                                          RSA No. 100294 of 2019




                          ORDER

Learned counsel for the appellants called out,

absent even during the second call.

On the last date of hearing, it is submitted that

the appellants are intended to withdraw the appeal.

But today there is no representation on behalf of the

appellants.

The office objections were not complied since

long time. Looking to the earlier submission and

considering non-compliance of the office objections, it

appears that appellants are not interested in

prosecuting the matter any more. Hence, appeal

stands dismissed for non-compliance of office

objections.

Sd/-

JUDGE

SSP