Smt. Uma vs Nil
2023 Latest Caselaw 7000 Kant

                                                      -1-
                                                            NC: 2023:KHC-D:11767
                                                              MFA No. 102116 of 2020




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                   DATED THIS THE 5TH DAY OF OCTOBER, 2023

                                                    BEFORE
                                THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                                MISCELLANEOUS FIRST APPEAL NO. 102116 OF 2020
                          BETWEEN:
                          1. SMT. UMA W/O NAGAPPA NAGANUR
                             AGE: 54 YEARS, OCC: HOUSEWIFE,
                             R/O: JIDDI ONI, EXTN AREA, AMARGOL,
                             HUBBALLI, DHARWAD- 580009.

                          2.    SMT. PARVITRA W/O BASAVARAJ KITTUR,
                                (BEFORE MARRIAGE KNOWN AS
                                SUPRIYA D/O. NAGAPA NAGANUR)
                                AGE: 31 YEARS, OCC: HOUSEWIFE,
                                R/O: MALER ONI, AMARGOL,
                                HUBBALLI, DHARWAD-580009.

                          3.    SMT. SUSHMA W/O VIJAYAKUMAR RAMPUR,
                                (BEFORE MARRIAGE KNOWN AS
                                SUSHMA D/O NAGAPA NAGANUR)
                                AGE: 29 YEARS, OCC: HOUSEWIFE,
                                R/O: MIG-28, NAVANAGAR,
                                HUBBALLI, DHARWAD-580009.
                                                                        ...APPELLANTS
            Digitally
            signed by
            VIJAYALAXMI
                          (BY SRI. PRAKASH ANDANIMATH, ADVOCATE)
VIJAYALAXMI M BHAT
M BHAT      Date:
            2023.10.06
            15:25:28
            +0530
                          AND:

                          NIL
                                                                       ...RESPONDENT

                               THIS MFA IS FILED U/S.384 OF THE INDIAN SUCCESSIONS
                          ACT, AGAINST THE JUDGMENT AND DECREE DATED 07.01.2020,
                          PASSED IN P AND SC NO.12/2019, ON THE FILE OF THE
                          PRINCIPAL CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST
                          CLASS, HUBBALLI, REJECTING THE PETITION FILED UNDER
                          SECTION 372 OF INDIAN SUCCESSION ACT.
                               -2-
                                    NC: 2023:KHC-D:11767
                                      MFA No. 102116 of 2020




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

                             ORDER

On 14.09.2023 there was no representation when the

case was called and the matter was adjourned by granting ten

days time as a last chance to take steps for publication of

citations.

Even today there is no representation.

Steps are not taken.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

PMP