Ashok S/O Shivappa Jamadar And Anr vs Rudramuni Shivacharya S/O ...
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Karnataka High Court

Ashok S/O Shivappa Jamadar And Anr vs Rudramuni Shivacharya S/O ... on 2 February, 2024

                                      -1-
                                             NC: 2024:KHC-K:1235
                                               RSA No. 200168 of 2014




                       IN THE HIGH COURT OF KARNATAKA,

                              KALABURAGI BENCH

                   DATED THIS THE 2ND DAY OF FEBRUARY, 2024

                                    BEFORE
                     THE HON'BLE MR. JUSTICE E.S.INDIRESH


             REGULAR SECOND APPEAL NO. 200168 OF 2014 (INJ)
            BETWEEN:

            1.   ASHOK S/O SHIVAPPA JAMADAR,
                 AGE: 43 YEARS, OCC:AGRICULTURE,
                 R/O KADAKOL VILLAGE, TALUKA JEWARGI,
                 DIST:GULBARGA.

            2.   ANAND S/O SHIVAPPA JAMADAR,
                 AGE: 40 YEARS, OCC:AGRICULTURE,
                 R/O KADAKOL VILLAGE, TALUKA JEWARGI,
                 DIST:GULBARGA.
                                                        ...APPELLANTS
            (BY SRI. VIKRAM VIJAY KUMAR, ADVOCATE)
            AND:
Digitally   RUDRAMUNI SHIVACHARYA
signed by
SACHIN      S/O SHIVALINGAYYA,
Location:
HIGH
            AGE: 40 YEARS, OCC:AGRICULTURE,
COURT OF    R/O KADAKOL VILLAGE,
KARNATAKA
            TQ:JEWARGI, DIST:GULBARGA.
                                                        ...RESPONDENT
            (BY     SMT.   REKHA      PATIL,       ADVOCATE      FOR
            SRI.G.G.CHAGASHETTI, ADVOCATE)
                 THIS RSA IS FILED UNDER SECTION 100 OF THE CPC,
            PRAYING TO SET ASIDE THE JUDGMENT AND DECREE IN RA
            NO.125/2010 PASSED BY THE SENIOR CIVIL JUDGE AT
            JEWARGI, DATED 21.12.2013 AND THE JUDGMENT & DECREE
            OF THE TRIAL COURT DATED 18.09.2010 IN OS NO.93/2008
            PASSED BY THE CIVIL JUDGE (JR.DN) AND JMFC AT JEWARGI.
                                -2-
                                     NC: 2024:KHC-K:1235
                                      RSA No. 200168 of 2014




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

                            ORDER

Learned counsel for respondent is present. No

representation on behalf of the appellants.. Accordingly,

the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

SN