Janardhan vs Smt. Shardabai And Anr
2024 Latest Caselaw 6392 Kant

Karnataka High Court

Janardhan vs Smt. Shardabai And Anr on 4 March, 2024

                                            -1-
                                                  NC: 2024:KHC-K:1911
                                                   RSA No. 200075 of 2020




                            IN THE HIGH COURT OF KARNATAKA

                                   KALABURAGI BENCH

                           DATED THIS THE 4TH DAY OF MARCH, 2024

                                         BEFORE

                          THE HON'BLE MR. JUSTICE G BASAVARAJA

                          REGULAR SECOND APPEAL NO.200075/2020
                                       (PAR-POS)

                   BETWEEN:

                   JANARDHAN
                   S/O RAMANNA BAIL-PATTAR,
                   AGE: 30 YEARS, OCC: AGRICULTURE,
                   R/O. MORATAGI, TQ: SINDAGI,
                   DIST: VIJAYAPUR.
                                                             ...APPELLANT
                   (COURT NOTICE SERVED)


                   AND:
Digitally signed
by RAMESH
MATHAPATI
Location: High
Court of           1.   SMT. SHARDABAI
Karnataka
                        W/O SUBHAS AKKASALER,
                        AGED ABOUT: 48 YEARS,
                        OCC: HOUSEHOLD WORK,
                        R/O. DEVARNAVADAGI,
                        PRESENTLY RESIDENT AT RAICHUR.

                   2.   SMT. GUDUBAI
                        W/O ARJUN TASGAONKAR,
                        AGED ABOUT: 43 YEARS,
                        OCC: HOUSEHOLD WORK,
                            -2-
                                 NC: 2024:KHC-K:1911
                                  RSA No. 200075 of 2020




    R/O. DEVARNAVADAGI,
    PRESENTLY RESIDENT
    AT SOLAPUR.

                                        ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF THE
CPC PRAYING TO ALLOW THE APPEAL AND SET ASIDE THE
JUDGMENT AND DECREE DATED 23.08.2019 PASSED BY
THE SENIOR CIVIL JUDGE AND JMFC AT SINDAGI IN R.A.
NO.16/2017 AND THE JUDGMENT AND DECREE DATED
17.08.2012 PASSED BY THE CIVIL JUDGE AND JMFC AT
SINDAGI, IN O.S. NO.569/2012.


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


                      JUDGMENT

Court notice is duly served on the appellant as

per the Bailiff's report. Name of the appellant is called

out loudly in the open Court. He remained absent and

unrepresented. The office objections are also not

complied with. It seems the appellant has no interest

in prosecuting the case. Hence, appeal is dismissed

NC: 2024:KHC-K:1911

for default, for non-prosecution and for non-

compliance of office objections.

Sd/-

JUDGE

SBS