Smt. Azra Khatoon W/Oabdulhamid ... vs Naseerahmeed S/O Abdulhamid ...
2023 Latest Caselaw 7537 Kant

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                                                        NC: 2023:KHC-D:12930
                                                            RFA No. 3084 of 2011




                                  IN THE HIGH COURT OF KARNATAKA
                                          DHARWAD BENCH

                             DATED THIS THE 3RD DAY OF NOVEMBER, 2023

                                                BEFORE

                          THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                             REGULAR FIRST APPEAL NO.3084/2011(PAR)

                     BETWEEN:

                     1.   SMT. AZRA KHATOON
                          W/O. ABDULHAMID DASANKOP,
                          SINCE DECEASED,
                          REP. BY APPELLANTS NO.2 AND 3.

                     2.   FAYAZAHMED S/O. ABDULHAMID DASANKOP,
                          AGE: 48 YEARS, OCC: AGRICULTURE,
                          R/O: NARAYANPUR, DHARWAD - 580 008.

                     3.   ABDULHASAN S/O. ABDULHAMID DASANKOP,
                          AGE: 46 YEARS, OCCU: AGRICULTURE,
                          R/O: NARAYANPUR, DHARWAD - 580 008.
                                                                   ...APPELLANTS
                     (BY SRI C.S.SHETTAR AND KAVYA SHETTAR, ADVOCATE.)

                     AND:
        Digitally
        signed by
        SUJATA
SUJATA  SUBHASH      1.   NASEERAHMED S/O. ABDULHAMID DASANKOP,
SUBHASH PAMMAR
PAMMAR Date:
        2023.11.09
                          AGED 52 YEARS, OCCU: AGRIL. AND BUSINESS,
        13:20:14
        +0530             RESIDING AT NARAYANAPUR,
                          DHARWAD - 580 008.

                     2.   SMT. FARZANA W/O. NISARKHAN KILLEDAR,
                          AGED 52 YEARS, OCCU: HOUSEHOLD,
                          R/O: NAVANAGAR, DHARWAD - 580 001.
                                                                 ...RESPONDENTS
                     (BY SRI SANTOSH B. MALLIGAWAD, ADVOCATE FOR R1;
                     R2 - NOTICE SERVED.)

                           THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96 OF
                     THE C.P.C., PRAYING TO SET ASIDE THE JUDGMENT AND DECREE
                     DATED 20.04.2011, PASSED IN O.S.NO.244/2001, ON THE FILE OF
                     THE II ADDITIONAL SENIOR CIVIL JUDGE, AT DHARWAD, ETC.,.
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                                        NC: 2023:KHC-D:12930
                                              RFA No. 3084 of 2011




     THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY, THE
COURT PASSED THE FOLLOWING:

                                 ORDER

The learned counsel for appellants is absent.

Therefore, the appeal is dismissed for non prosecution.

Sd/-

JUDGE

MRK

CT-ASC