Shri. Pandurang S/O. Venkatraman Naik vs Shri. Devanna S/O. Monappa Nayak
2024 Latest Caselaw 27929 Kant

Karnataka High Court

Shri. Pandurang S/O. Venkatraman Naik vs Shri. Devanna S/O. Monappa Nayak on 21 November, 2024

                                                  -1-
                                                             NC: 2024:KHC-D:17012
                                                          RSA No. 100423 of 2018




                                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. 100423 OF 2018 (INJ)

                      BETWEEN:

                      SHRI PANDURANG S/O. VENKATRAMAN NAIK,
                      AGED ABOUT 43 YEARS,
                      OCC. BUSINESS AND CONTRACT,
                      R/O. SHETAGERI, TQ. ANKOLA,
                      DIST. UTTARA KANNADA.
                                                                         ... APPELLANT

                      (BY SRI. P K SANNINGAMMANAVAR, ADVOCATE)

                      AND:

                      SHRI DEVANNA S/O. MONAPPA NAYAK,
                      AGED ABOUT 70 YEARS,
                      OCC. AGRICULTURE,
         Digitally
         signed by
         VISHAL
                      R/O. SHETAGERI, TQ. ANKOLA,
VISHAL   NINGAPPA
NINGAPPA PATTIHAL
PATTIHAL Date:
                      DIST. UTTARA KANNADA-581 322.
         2024.11.23
         10:28:09
         +0530
                                                                   ... RESPONDENT

                      (BY SRI. SURESH N NAVALGUND, AND SRI. A.P.MOGGI,
                      SRI. GANESH RAIBAG, ADVOCATE FOR C/R1)

                           THIS RSA IS FILED U/SEC.100 OF CPC, AGAINST THE
                      JUDGMENT AND DECREE DATED 08.03.2018 PASSED IN
                      R.A.NO.16/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE AT
                      ANKOLA, ALLOWING THE APPEAL AND SETTING ASIDE THE
                      JUDGMENT AND DECREE DATED 11.03.2013 PASSED IN
                      O.S.NO.67/2008 ON THE FILE OF THE CIVIL JUDGE, ANKOLA,
                      DECREEING THE SUIT FILED FOR PERMANENT INJUNCTION.
                              -2-
                                       NC: 2024:KHC-D:17012
                                     RSA No. 100423 of 2018




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

CORAM:     THE HON'BLE MRS JUSTICE K.S.HEMALEKHA

                        ORAL ORDER

The matter was listed for dismissal today

(21.11.2024) noting the absence of the learned counsel

for the appellant.

2. Even today there is no representation on behalf

of the appellant.

3. The appeal is of the year 2018. 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.

4. Appeal is dismissed for non-prosecution.

Sd/-

(JUSTICE K.S.HEMALEKHA)

AT CT:PA