Durgamma W/O. Hanumantappa Kamble vs Durgappa S/O. Hanumantappa Gonvar
2024 Latest Caselaw 26078 Kant

Karnataka High Court

Durgamma W/O. Hanumantappa Kamble vs Durgappa S/O. Hanumantappa Gonvar on 4 November, 2024

                                                    -1-
                                                              NC: 2024:KHC-D:16093
                                                             RSA No. 6224 of 2012




                                  IN THE HIGH COURT OF KARNATAKA,
                                          DHARWAD BENCH

                             DATED THIS THE 4TH DAY OF NOVEMBER, 2024

                                                 BEFORE

                               THE HON'BLE MRS JUSTICE K.S.HEMALEKHA

                         REGULAR SECOND APPEAL NO. 6224 OF 2012 (INJ)

                        BETWEEN:

                        DURGAMMA W/O. HANUMANTAPPA KAMBLE,
                        AGE: 38 YEARS, OCC. AGRICULTURIST,
                        R/O. NAVALI VILLAGE, GANGAVATI,
                        DIST. KOPPAL-583229.
                                                                        ... APPELLANT
                        (BY SRI. MANJUNATH A KARIGANNAVAR, ADVOCATE)

                        AND:

                        1.   DURGAPPA S/O. HANUMANTAPPA GONVAR,
                             AGE: 33 YEARS, OCC: AGRICULTURIST,
                             R/O. NAVALI VILLAGE, TQ. GANGAVATI,
                             DIST. KOPPAL-583229.

           Digitally
           signed by
           VISHAL
                        2.   YAMANAPPA S/O. HANUMANTAPPA GONVAR,
VISHAL
NINGAPPA
PATTIHAL
           NINGAPPA
           PATTIHAL
           Date:
                             AGE: 39 YEARS, OCC. AGRICULTURIST,
           2024.11.05
           11:54:21
           +0530             R/O. NAVALI VILLAGE, TQ. GANGAVATI,
                             DIST. KOPPAL-583229.
                                                                      ... RESPONDENTS
                        (R1-DURGAPPA-NOTICE SERVED;
                        APPEAL AS AGAINST R2 IS DISMISSED V/O/DTD. 30.01.2017)

                             THIS RSA IS FILED U/S.100 OF CPC., AGAINST THE JUDGMENT
                        AND DECREE DATED 26.02.2011 PASSED IN R.A.NO.05/2010 ON THE
                        FILE OF THE CIVIL JUDGE SENIOR DIVISION GANGAVATI AT
                        GANGAVATI, ALLOWING THE APPEAL FILED AGAINST THE JUDGMENT
                        DATED 21.01.2010 AND THE DECREE PASSED IN OS.NO.226/2008 ON
                        THE FILE OF THE ADDL. CIVIL JUDGE (JR.DN.), GANGAVATI,
                        DECREEING THE SUIT FILED FOR PERMANENT INJUNCTION.
                             -2-
                                       NC: 2024:KHC-D:16093
                                       RSA No. 6224 of 2012




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

                   ORAL JUDGMENT

(PER: THE HON'BLE MRS JUSTICE K.S.HEMALEKHA)

There is no appearance on behalf of the appellant and

the cost as ordered on 08.06.2017 has not been deposited

till date. The appeal is of the year 2012. It appears that the

appellant is not interested in prosecuting the appeal. Hence,

the appeal is dismissed for non-prosecution.

Sd/-

_____________________ (JUSTICE K.S.HEMALEKHA)

VNP / CT: PA