Nagamma W/O Dattappa Sonkamble vs Revappa S/O Monappa Sutar Since ...
2023 Latest Caselaw 8238 Kant

Karnataka High Court

Nagamma W/O Dattappa Sonkamble vs Revappa S/O Monappa Sutar Since ... on 23 November, 2023

                                              -1-
                                                    NC: 2023:KHC-K:8796
                                                       RSA No. 334 of 2008




                              IN THE HIGH COURT OF KARNATAKA
                                     KALABURAGI BENCH

                        DATED THIS THE 23RD DAY OF NOVEMBER, 2023

                                           BEFORE

                             THE HON'BLE MRS JUSTICE M G UMA

                    REGULAR SECOND APPEAL NO.334 OF 2008 (DEC/INJ)

                   BETWEEN:

                   1.   NAGAMMA W/O DATTAPPA SONKAMBLE
                        AGED 50 YEARS, OCC: AGRICULTURE
                        R/O PADASAVALI, TAL: ALAND,
                        DIST: GULBARGA-585302.

                   2.   MALLAMMA W/O DONDAPPA SONKAMBLE
                        AGED 40 YEARS, OCC: AGRICULTURE
                        R/O PADASAVALI, TAL: ALAND,
                        DIST: GULBARGA-585302.
                                                              ...APPELLANTS
                   (BY SRI PRAVEEN KUMAR RAIKOTE, ADVOCATE)

                   AND:
Digitally signed
by SHILPA R        1.  REVAPPA S/O MONAPPA SUTAR
TENIHALLI
Location: HIGH
                       SINCE DECEASED BY L.R.
COURT OF           1A. MONAPPA S.O REVAPPA SUTAR,
KARNATAKA              AGED ABOUT 30 YEARS,

                   2.   MAREPPA S/O LAXMAN GULURE,
                        AGED ABOUT 45,

                   3.   LAXMAN S/O SATAPPA POTE,
                        AGED ABOUT 45 YEARS,
                        ALL ARE AGRICULTURISTS
                        R/O PADASAVALI, TAL : ALAND,
                        DIST; GULBARGA-585302.
                                                            ...RESPONDENTS
                   (BY SRI VENKATESH D. PASTRY ADV. FOR C/R2 AND R3 (AB)
                                          -2-
                                               NC: 2023:KHC-K:8796
                                                      RSA No. 334 of 2008




V/O DATED 10.03.2010 APPEAL ABATES AGAINST R1; V/O
DATED 20.10.2022, R1(A), R2, R3 SERVED)

     THIS RSA IS FILED U/S. 100 OF CPC, PRAYING TO CALL
FOR RECORDS AND ALLOW THIS APPEAL BY SETTING ASIDE
THE JUDGMENT AND DECREE PASSED BY THE CIVIL JUDGE
(SR.DN.) AT ALLAND, IN R.A. NO.59 OF 2006 DATED
11.01.2008 AND FURTHER THIS HON'BLE COURT MAY BE
PLEASED TO CONFIRM THE JUDGMENT AND DECREE PASSED
BY THE PRINCIPAL CIVIL JUDGE (JR.DN.) AT ALLAND, IN O.S.
NO.236 OF 1997 DATED 31.08.2006.

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

Learned counsel for the appellants is absent. No

representation.

2. The appeal is of the year 2008. Matter was

adjourned from time to time on cost of Rs.1,000/-. Even

though once cost of Rs.1,000/- was paid, another cost of

Rs.1,000/- was never deposited. There is also no

representation on behalf of the appellants.

3. I do not find any reason to adjourn the matter.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

PN