Sri. Shrikant Balakrishna Neelavar vs Smt. Jayashree W/O. Gajanan Kharade
2024 Latest Caselaw 27392 Kant

Karnataka High Court

Sri. Shrikant Balakrishna Neelavar vs Smt. Jayashree W/O. Gajanan Kharade on 14 November, 2024

                                            -1-
                                                       NC: 2024:KHC-D:16663
                                                    RFA No. 100210 of 2022




                             IN THE HIGH COURT OF KARNATAKA,
                                      DHARWAD BENCH
                         DATED THIS THE 14TH DAY OF NOVEMBER, 2024
                                          BEFORE
                    THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                       REGULAR FIRST APPEAL NO.100210 OF 2022 (SP-)
                BETWEEN:
                SRI. SHRIKANT BALAKRISHNA NEELAVAR,
                AGE. 38 YEARS, OCC. AGRICULTURE,
                R/O. SHANTI COLONY,
                OPPOSITE TO ISHWAR TEMPLE,
                VIDYA NAGAR, HUBBALLI.
                DIST. DHARWAD- 580021.
                                                                ...APPELLANT

                (BY SRI. SRIKANT BALAKRISHNA NEELAVAR, ADVOCATE)

                AND:

                SMT. JAYASHREE W/O. GAJANAN KHARADE,
                AGE. 62 YEARS, OCC. SERVICE,
                R/O. SHEDBAL, NOW WORKING IN
                P.H.C. GANGOLI POST, GANGOLI,
                TAL. KUNDAPUR, DIST. UDUPI- 576201.
ASHPAK
KASHIMSA
                                                              ...RESPONDENT
MALAGALADINNI

                (BY SRI.A.L.SANDRIMANI, ADVOCATE)

                      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96 OF
                CPC., PRAYING TO SET-ASIDE THE JUDGMENT AND DECREE DATED
Location:       20.01.2022 PASSED BY THE COURT OF PRL. SENIOR CIVIL JUDGE
HIGH
COURT OF        AND CJM, BELAGAVI IN O.S.NO.238/2013 TO AN EXTENT OF
KARNATAKA       FINDING ON ISSUE NO.6, 7 & 8 ADDL. ISSUE NO.1 AND DECREE
                THE SUIT IN ITS ENTIRETY BY ALLOWING THE PRESENT APPEAL, IN
                THE INTEREST OF JUSTICE.

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

                CORAM:     THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                                 -2-
                                              NC: 2024:KHC-D:16663
                                         RFA No. 100210 of 2022




                          ORAL ORDER

On 04.11.2024, this Court permitted the counsel for

the appellant to retire from the brief as it is submitted that

counsel for the appellant has issued notice to the appellant

and there was no instruction to the counsel from the

appellant. Then the case is ordered to be listed by

showing the name of the appellant. The name of the

appellant is shown in the cause list. There is no

representation for the appellant.

Hence, appeal is dismissed for non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

AM