Shalan Alias Vaishali vs Basavaraj S/O Mahadev Nandi
2023 Latest Caselaw 2698 Kant

                                                 -1-
                                                           RSA No. 100229 of 2017




                         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. 100229 OF 2017 (INJ-)
                    BETWEEN:

                          SMT. SHALAN ALIAS VAISHALI W/O UDAYRAO MOHITE,
                          AGE: 52 YEARS, OCC: AGRICULTURE,

                          REPRESENTED BY GENERAL POWER
                          OF ATTORNERY HOLDER,

                          UDAYRAO MAHADEVRAO MOHITE,
                          RESIDENT OF PLOT NO.12,
                          NEW SHIVAJI COLONY, TILAKWADI,
                          BELAGAVI-590006.

                                                                      ...APPELLANT

                    (BY SRI. B B LAKKANNAVAR ADVOCATE FOR APPELLANT-ABSENT)

                    AND:

                    1.    BASAVARAJ S/O MAHADEV NANDI
                          AGE: 34 YEARS, OCC: AGRICULTURE,
        Digitally         RESIDENT OF MALU STEEL AND WIRE PRODUCTS,
SUJATA  signed by
SUBHASH SUJATA            JAMBOTI ROAD, NAVAGE CROSS,
PAMMAR SUBHASH
        PAMMAR            TALUK BELAGAVI-590014.

                    2.    RAMU S/O YALLAPPA NAIK
                          AGE: 67 YEARS, OCC: AGRICULTURE,
                          RESIDENT OF NAVAGE CROSS,
                          JAMBHOTI ROAD, BELAGAVI-590014.

                                                                   ...RESPONDENTS

                         THIS RSA FILED U/S.100 OF CPC , AGAINST THE JUDGMENT
                    AND DECREE DATED 09.03.2016 PASSED IN RA NO.246/2015 (OLD
                    R.A.NO.193/2013) ON THE FILE OF THE XI ADDITIONAL DISTRICT
                    AND SESSIONS JUDGE, BELAGAVI, DISMISSING THE APPEAL AND
                    CONFIRMING THE JUDGMENT AND DECREE DTD:17.09.2013 PASSED
                    IN O.S.NO.349/2007 ON THE FILE OF THE 2ND ADDITIONAL CIVIL
                    JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS, BELAGAVI
                                -2-
                                        RSA No. 100229 of 2017




DISMISSING THE SUIT FILED FOR PERMANENT INJUNCTION AND
FOR POSESSION.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:

                             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