Sri.Basappa S/O Bhimappa ... vs Shivamallappa S/O Bhimappa ...
2023 Latest Caselaw 8236 Kant

Karnataka High Court

Sri.Basappa S/O Bhimappa ... vs Shivamallappa S/O Bhimappa ... on 23 November, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                      -1-
                                            NC: 2023:KHC-D:13688
                                              RFA No. 100144 of 2020




                       IN THE HIGH COURT OF KARNATAKA,
                               DHARWAD BENCH

                   DATED THIS THE 23RD DAY OF NOVEMBER, 2023

                                    BEFORE

             THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                 REGULAR FIRST APPEAL NO.100144/2020(PAR/POS)


            BETWEEN:


            SRI BASAPPA
            S/O. BHIMAPPA NEELAMMANAVAR,
            AGE: 61 YEARS,
            OCC: AGRICULTURE,
            R/O: TURAKARSIGIHALLI,
            TQ: BAILHONGAL,
            DIST: BELAGAVI.

                                                        ...APPELLANT

            (BY SRI MALLAPPA B. RADDI, ADVOCATE)

Digitally
signed by
SUJATA      AND:
SUBHASH
PAMMAR

            1.    SHIVAMALLAPPA
                  S/O. BHIMAPPA NEELAMMANAVAR,
                  AGE: 49 YEARS,
                  OCC: AGRICULTURE,
                  R/O: TURAKARSIGIHALLI,
                  TQ: BAILHONGAL,
                  DIST: BELAGAVI.

            2.    BABU
                  S/O. BHIMAPPA NEELAMMANAVAR,
                  AGE: 59 YEARS,
                           -2-
                                NC: 2023:KHC-D:13688
                                  RFA No. 100144 of 2020




     OCC: AGRICULTURE,
     R/O: TURAKARSIGIHALLI,
     TQ: BAILHONGAL,
     DIST: BELAGAVI.

3.   SMT. GUNAVANTEVVA
     W/O GANGAPPA KURI,
     AGE: 49 YEARS,
     OCC: HOUSEHOLD WORK,
     R/O: TURAKARSIGIHALLI,
     TQ: BAILHONGAL,
     DIST: BELAGAVI.

4.   SANGAPPA
     S/O MUSHEPPA BOGUR,
     AGE: 67 YEARS,
     OCC: AGRICULTURE,
     R/O: TURAKARSIGIHALLI,
     TQ: BAILHONGAL,
     DIST: BELAGAVI.
                                         ...RESPONDENTS



      THIS RFA IS FILED UNDER ORDER 41 RULE 1 R/W

SECTON 96 OF CPC., AGAINST THE JUDGMENT AND DECREE

DTD.25.11.2019 PASSED IN O.S.NO.88/2017 ON THE FILE OF

THE SENIOR CIVIL JUDGE, BAILHONGAL, DECREEING THE

SUIT FILED FOR PARTITION AND SEPARATE POSSESSION.



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

COURT DELIVERED THE FOLLOWING:
                              -3-
                                   NC: 2023:KHC-D:13688
                                     RFA No. 100144 of 2020




                         JUDGMENT

Learned counsel for the appellant is absent.

Today the matter is listed for compliance of office

objection for 5th time, but not complied with.

Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

SSP

CT-ASC