Sri Gowdara Marulappa vs H G Shivarudrappa
2023 Latest Caselaw 6479 Kant

                                            -1-
                                                        NC: 2023:KHC:32992
                                                      RSA No. 1481 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 12TH DAY OF SEPTEMBER, 2023

                                          BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.1481 OF 2021 (INJ)

                   BETWEEN:

                   SRI GOWDARA MARULAPPA
                   S/O REVANASIDDAPPA
                   AGED ABOUT 79 YEARS
                   R/AT HALUVUDARA
                   II FLOOR, DUMMI COMPLEX
                   LAXMI BAZAR VILLAGE
                   CHITRADURGA TALUK - 577 001

                                                             ...APPELLANT

                   (BY SRI A MADHUSUDHANA RAO, ADVOCATE)
Digitally signed   AND:
by SHARANYA T
Location: HIGH
COURT OF                 H G SHIVARUDRAPPA
KARNATAKA                SINCE DEAD BY LRS
                   1.    SRI H G MANJUNATH
                         S/O LATE H G SHIVARUDRAPPA
                         AGED ABOUT 61 YEARS
                         AGRICULTURIST

                   2.    SRI G M MAHESHWARAPPA
                         S/O SRI GOWDARA MARULAPPA
                         AGED ABOUT 30 YEARS
                              -2-
                                          NC: 2023:KHC:32992
                                       RSA No. 1481 of 2021




3.   SRI B M REVANASIDDAPPA
     S/O SRI GOWDARAMARULAPPA
     AGED ABOUT 33 YEARS
     RESPONDENTS 1 TO 3 ARE
     R/AT HALUVUDARA VILLAGE
     BHARAMASAGARA HOBLI
     CHITRADURGA TALUK - 577 001.
                                           ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 22.11.2019
PASSED IN R.A.No.6/2018 ON THE FILE OF THE I
ADDITIONAL SENIOR CIVIL JUDGE, CHITRADURGA AND
ETC.

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

The learned counsel for the appellant submits that

the appellant is not cooperating to pursue the matter and

in the earlier occasion, though the counsel took time to file

a memo for withdrawal of the appeal, the appellant has

not given any instructions and hence, prayed to dismiss

the appeal. In view of the said submission, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

SN