Shri.Ashok S/O Girimallappa ... vs Smt.Sunita D/O Shivappa Jogani
2023 Latest Caselaw 6365 Kant

                                                  -1-
                                                        NC: 2023:KHC-D:10139
                                                          RFA No. 100537 of 2018




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 7TH DAY OF SEPTEMBER, 2023

                                                BEFORE
                           THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE

                              REGULAR FIRST APPEAL NO. 100537 OF 2018
                      BETWEEN:

                      SHRI. ASHOK S/O GIRIMALLAPPA CHINCHALI
                      AGE: 38 YEARS, OCC: AGRICULTURE,
                      R/O: HANDIGUNDA VILLAGE,
                      TAL: RAIBAG, DIST:BELAGAVI-590006.

                                                                      ...APPELLANT

                      (BY SRIYUTHS. RAMESH I ZIRALI,       SHIVARAJ   S   BALLOLI,
                      SANDESH P NAGIDER, ADVOCATES)

                      AND:

                      1.    SMT. SUNITA D/O SHIVAPPA JOGANI
                            AFTER MARRIAGE
                            SMT. SUNITA W/O RAMESH CHINCHALI
                            AGE: 32 YEARS, OCC: HOUSEHOLD WORK,
                            R/O: ATHANI, DIST: BELAGAVI-590006.
         Digitally
         signed by
         GIRIJA A
GIRIJA A BYAHATTI
BYAHATTI Date:
                      2.    SMT. AKKUTAI W/O GIRIMALLAPPA CHINCHALI
         2023.09.11
         10:20:42
         +0530
                            AGE: 62 YEARS, OCC: HOUSEHOLD WORK,
                            R/O: HANDIGUND, TAL: RAIBAG,
                            DIST: BELAGAVI-590006.

                                                                  ...RESPONDENTS

                           THIS RFA IS FILED UNDER ORDER 41 RULE 1 READ WITH
                      SEC. 96 OF CPC., 1908, AGAINST THE JUDGMENT AND DECREE
                      DTD 10.11.2016 PASSED IN O.S.NO.5/2010 ON THE FILE OF THE
                      II ADDITIONAL DISTRICT AND SESSIONS JUDGE, BELAGAVI, TO
                      MEET THE ENDS JUSTICE AND EQUITY.

                          THIS APPEAL, COMING ON FOR ORDERS THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                                 -2-
                                      NC: 2023:KHC-D:10139
                                         RFA No. 100537 of 2018




                             ORDER

On 28.08.2023, this Court granted time till today to remove

the office objections and it was made clear that the appeal will be

dismissed in case the office objections are not complied.

Till today office objections are not complied. No grounds

are made out to grant adjournment.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

gab CT-PA