Moulasab S/O. Sultansab Naganur vs Mehaboobsab S/O. Sultansab ...
2023 Latest Caselaw 2696 Kant

                                                 -1-
                                                        RSA No. 100898 of 2018




                         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. 100898 OF 2018 (DEC/INJ)
                    BETWEEN:

                          MOULASAB S/O. SULTANSAB NAGANUR
                          AGED ABOUT 63 YEARS, OCC:NIL,
                          R/O: UNKAL CROSS, HUBBALLI,
                          DIST:DHARWAD.

                                                                       ...APPELLANT

                    (BY SRI. VIJAY S CHINIWAR ADVOCATE FOR APPELLANT-ABSENT)

                    AND:

                    1.    MEHABOOBSAB S/O. SULTANSAB NAGANUR
                          AGED ABOUT 58 YEARS, OCC:BUSINESS,
                          R/O. MUNESHWAR NAGAR, LINGARAJ NAGAR,
                          HUBBALLI.

                    2.    IMAMHUSSAIN S/O. SULTANSAB NAGNUR
                          AGED ABOUT 60 YEARS, OCC:RETIRED EMPLOYEE,
                          R/O. MUNESHWAR NAGAR, LINGARAJ NAGAR,
                          HUBBALLI.
        Digitally
SUJATA  signed by
SUBHASH SUJATA
PAMMAR SUBHASH
        PAMMAR
                                                                  ...RESPONDENTS

                         THIS RSA FILED U/SEC.100 OF CPC. 1908, AGAINST THE
                    JUDGMENT    &   DECREE   DATED    28.02.2018  PASSED    IN
                    R.A.NO.30/2013 ON THE FILE OF THE V-ADDITIONAL DISTRICT
                    JUDGE, DHARWAD, SITTING AT HUBBALLI, DISMISSING THE APPEAL
                    AND CONFIRMING THE JUDGMENT AND DECREE DTD: 31.01.2013
                    PASSED IN O.S.NO.201/2010 ON THE FILE OF THE ADDITIONAL
                    SENIOR CIVIL JUDGE, HUBBALLI, DECREEING THE SUIT FILED FOR
                    PARTITION AND SEPARATE POSSESSION.

                         THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                    COURT DELIVERED THE FOLLOWING:
                                -2-
                                        RSA No. 100898 of 2018




                             ORDER

Learned counsel for the appellant absent. Even during

morning hours, there was no representation for the appellant.

Inspite of granting sufficient opportunities, office objections are

not complied with. No reasons are forthcoming for adjourning

the matter once again. Hence, the appeal stands dismissed for

non-compliance of office objections.

Sd/-

JUDGE

YAN