Smt Mallamma Kotabagi D/O Nimbaji vs Sri Srinivas Khatawate
2023 Latest Caselaw 8619 Kant

Karnataka High Court

Smt Mallamma Kotabagi D/O Nimbaji vs Sri Srinivas Khatawate on 27 November, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                            -1-
                                                  NC: 2023:KHC-D:13824
                                                    RFA No. 100130 of 2022




                        IN THE HIGH COURT OF KARNATAKA,
                                DHARWAD BENCH

                   DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                      BEFORE

                THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                     REGULAR FIRST APPEAL NO.100130/2022

            BETWEEN:

            SMT. MALLAMMA KOTABAGI
            D/O. NIMBAJI,
            AGE: 60 YEARS,
            OCC: NURSE AYURAVEDIC COLLEGE GADAG,
            R/O: EARLIER AT KALASAPUR, GADAG,
            NOW AT PLOT NO. 8K IN R.S. NO. 166E,
            NANDISHWAR NAGAR,
            GADAG - 582101.
                                                               ...APPELLANT
            (BY SRI V. G. BHAT, ADVOCATE)

            AND:

            SRI SRINIVAS
            S/O. TUKARAM KHATAWATE,
            AGE: 49 YEARS, OCC: BUSINESS,
            OCC: BUSINESS,
Digitally   R/O: KALASAPUR ROAD,
signed by
BHARATHI    GADAG - 582101.
HM                                                           ...RESPONDENT
            (BY SRI SHIVASHANKAR R. AMBLI, ADVOCATE)


                 THIS RFA IS FILED UNDER SECTION 96 READ WITH ORDER 41
            RULE 1 OF CPC., 1908, SET ASIDE THE JUDGMENT AND DECREE
            PASSED BY THE COURT OF PRL. SENIOR CIVIL JUDGE AND CJM.,
            GADAG IN O.S.NO.75/2014 DATED 19.08.2021, AND ETC.,


                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC-D:13824
                                     RFA No. 100130 of 2022




                          ORDER

Today the matter is listed for compliance of office

objections for 4th time, but not complied with.

Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

SSP CT-ASC