Kurubara Eramma W/O Moka Ramanna vs K Anjinappa S/O Late K Basappa
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Karnataka High Court

Kurubara Eramma W/O Moka Ramanna vs K Anjinappa S/O Late K Basappa on 21 November, 2024

                                                 -1-
                                                           NC: 2024:KHC-D:17007
                                                        RSA No. 100886 of 2014




                                IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH

                        DATED THIS THE 21ST DAY OF NOVEMBER, 2024

                                              BEFORE

                             THE HON'BLE MRS JUSTICE K.S.HEMALEKHA

                                RSA NO. 100886 OF 2014 (DEC/INJ)

                      BETWEEN:

                      SMT. KURUBARA ERAMMA W/O. MOKA RAMANNA,
                      AGED ABOUT 53 YEARS,
                      OCC. HOUSEWIFE, R/O. YEMMIGANUR VILLAGE,
                      BELLARY TALUK AND DISTRICT-583103.
                                                                   ... APPELLANT
                      (BY SRI. Y. LAKSHMIKANT REDDY, ADVOCATE)

                      AND:

                      K. ANJINAPPA S/O. LATE K BASAPPA,
                      AGED ABOUT 63 YEARS,
                      OCC. AGRICULTURIST, R/O. K H B COLONY,
                      GANDHINAGAR, BELLARY-583103.
                                                                 ... RESPONDENT
         Digitally


VISHAL
         signed by
         VISHAL
         NINGAPPA
                      (SOLE-RESPONDENNT STEPS NOT TAKEN)
NINGAPPA PATTIHAL
PATTIHAL Date:
         2024.11.22
         10:41:20
         +0530
                           THIS RSA IS FILED U/S.100 OF CPC, AGAINST THE
                      JUDGMENT AND DECREE DATED 01.04.2014 PASSED IN
                      R.A.NO.97/2013 ON THE FILE OF THE SECOND ADDITIONAL
                      SENIOR CIVIL JUDGE AT BELLARY, DISMISSING THE APPEAL AND
                      CONFIRMING THE JUDGMENT AND DECREE DATED 12.08.2013
                      AND THE DECREE PASSED IN O.S.NO.250/2011 ON THE FILE OF
                      THE I ADDITIONAL CIVIL JUDGE AT BELLARY, DECREEING THE
                      SUIT FILED FOR DECLARATION AND PERMANENT INJUNCTION.

                          THIS APPEAL, COMING ON FOR DISMISSAL, THIS DAY,
                      ORDER WAS MADE THEREIN AS UNDER:

                      CORAM:    THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                                -2-
                                          NC: 2024:KHC-D:17007
                                        RSA No. 100886 of 2014




                         ORAL ORDER

Noting the absence of the learned counsel for the

appellant, the matter is listed for dismissal.

No steps have been taken in respect of the sole

respondent, though the notice was issued to the

respondent for the 6th time.

It appears that the appellant is not interested in

prosecuting the appeal. This Court has no option than to

dismiss the appeal for non-prosecution. Hence, the appeal

is dismissed for non-prosecution.

Sd/-

(JUSTICE K.S.HEMALEKHA)

PJ CT:PA