Prabhakar S/O Krishna Rao Kulkarni vs Shivasharanappa S/O. Tuljappa ...
2024 Latest Caselaw 486 Kant

Karnataka High Court

Prabhakar S/O Krishna Rao Kulkarni vs Shivasharanappa S/O. Tuljappa ... on 5 January, 2024

                                            -1-
                                                      NC: 2024:KHC-K:196
                                                      RSA No. 200163 of 2018




                              IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                          DATED THIS THE 5TH DAY OF JANUARY, 2024

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


                    REGULAR SECOND APPEAL NO. 200163 OF 2018 (INJ)
                   BETWEEN:

                   PRABHAKAR
                   S/O KRISHNA RAO KULKARNI,
                   AGED AOBUT 39 YEARS,
                   OCC: MECHANICAL INSPECTOR
                   IN ACC WADI CEMENTS,
                   R/O. QUARTER NO.7/6, ACC COLONY,
                   WADI, TQ. CHITTAPUR,
                   DIST. KALABURAGI-585122.

                                                                ...APPELLANT
                   (ABSENT)

                   AND:

Digitally signed   SHIVASHARANAPPA
by SACHIN
Location: HIGH     S/O. TULJAPPA UPLAONKAR,
COURT OF
KARNATAKA          AGED ABOUT 66 YEARS,
                   OCC: RETIRED UNIVERSITY EMPLOYEE,
                   R/O. C/O. DR. VINOD UPLOANKAR,
                   AKUL CHILDREN HOSPITAL,
                   CIB COLONY ROAD, OPP:OLD TRISHUL BAR,
                   KALABURAGI-585103.

                                                              ...RESPONDENT

                   (BY SRI. HARSHAVARDHAN R.MALIPATIL, ADVOCATE)
                                     -2-
                                            NC: 2024:KHC-K:196
                                            RSA No. 200163 of 2018




      THIS RSA IS FILED U/S 100 OF CPC, PRAYING TO ALLOW
THIS APPEAL AND SET-ASIDE THE JUDGMENT AND DECREE
DATED 14.02.2018 PASSED IN R.A.NO.19/2015 ON THE FILE
OF THE I ADDL. SENIOR CIVIL JUDGE, KALABURAGI,
CONFIRMING THE JUDGMENT AND DECREE DATED 31.01.2015
PASSED IN O.S.NO.287/2012 ON THE FILE OF THE II ADDL.
CIVIL JUDGE AND JMFC, KALABURAGI.

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

                                  ORDER

No representation on behalf of the appellant. Learned

counsel appearing for the respondent is present.

On 08.12.2023 no representation has been made on

behalf of the appellant and thereafter matter was taken up

on 03.01.2024 no representation is made on behalf of the

appellant. Even today also no representation on behalf of

the appellant. Hence, appeal is dismissed for non-

prosecution as the appellant is not interested to prosecute

the appeal.

Sd/-

JUDGE

SN