Nissimappa S/O Chanabasappa Ganiger vs Sri.Shivanand S/O Chanabasappa Kunnur
2024 Latest Caselaw 4396 Kant

Karnataka High Court

Nissimappa S/O Chanabasappa Ganiger vs Sri.Shivanand S/O Chanabasappa Kunnur on 13 February, 2024

                                         -1-
                                                NC: 2024:KHC-D:3348
                                                 RSA No. 100085 of 2020




               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                    DATED THIS THE 13TH DAY OF FEBRUARY, 2024

                                       BEFORE

                        THE HON'BLE MR JUSTICE R.NATARAJ

                   REGULAR SECOND APPEAL NO.100085/2020(INJ)

            BETWEEN:

            NISSIMAPPA
            S/O. CHANABASAPPA GANIGER,
            AGE: 68 YEARS, OCC: BUSINESS,
            R/O: HOSAPETE ONI,
            SHIGGAON, TQ: SHIGGAON,
            DIST: HAVERI.
                                                             ...APPELLANT
            (BY SRI PATIL M. H., ADVOCATE)

            AND:

            SRI SHIVANAND
            S/O. CHANABASAPPA KUNNUR @ MORABAD,
            AGE: 36 YEARS,
            OCC: AGRICULTURE AND
            CONTRACTOR, R/O: HOSAPETE ONI,
            SHIGGAON, TQ: SHIGGAON,
Digitally   DIST: HAVERI.
signed by                                                  ...RESPONDENT
ROHAN
HADIMANI
T                 THIS RSA IS FILED UNDER SECTION 100 OF CPC., 1908,
            AGAINST THE AND DECREE DATED 19.02.2019 PASSED IN
            R.A.NO.164/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
            JUDICIAL MAGISTRATE FIRST CLASS, SHIGGAON, ALLOWING THE
            APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE DATED
            13.06.2017 PASSED IN O.S. NO.44/2012 ON THE FILE OF THE CIVIL
            JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS, SHIGGAON,
            DISMISSING THE SUIT FILED FOR PERMANENT PROHIBITORY
            INJUNCTION.

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT MADE THE FOLLOWING:
                              -2-
                                    NC: 2024:KHC-D:3348
                                     RSA No. 100085 of 2020




                            ORDER

There is no representation for the appellant though

the appeal is called twice in the day. Hence, the appeal is

dismissed for non-compliance of office objections and also

for non-payment of costs.

SD/-

JUDGE

RH

CT-ASC