G M Rudraiah vs S Haladappa
2024 Latest Caselaw 22168 Kant

Karnataka High Court

G M Rudraiah vs S Haladappa on 2 September, 2024

                                         -1-
                                                     NC: 2024:KHC:35651
                                                  RSA No. 1689 of 2014




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                      BEFORE

                     THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                   REGULAR SECOND APPEAL NO. 1689 OF 2014
                                (DEC/INJ)

              BETWEEN:

              1.   G M RUDRAIAH
                   S/O NANJUNDAIAH,
                   AGE 68 YEARS,
                   OCC: AGRICULTURE,
                   R/O CHILUR VILLAGE, HONNALI TALUK,
                   DAVANAGERE DISTRICT 577217

              2.   PRAKASH
                   S/O ULLALI DODDATHIMMAPPA @ KENCHAPPA,
                   AGE 38 YEARS,
                   R/O TEGGIHALLI VILLAGE, HONNALI TALUK,
                   DAVANAGERE DISTRICT 577217
Digitally                                                 ...APPELLANTS
signed by R
DEEPA         (BY SRI. G. M. RUDRAIAH - APPELLANT NO.1;
Location:         SRI. PRAKASH - APPELLANT NO.2)
HIGH
COURT OF      AND:
KARNATAKA
              S HALADAPPA
              S/O SIDDAPPA, AGE 58 YEARS,
              OCC:AGRICULTURE
              R/O T.GOPAGONDANAHALLI VILLAGE,
              HONNALI TALUK,
              DAVANAGERE DISTRICT 577217
                                                          ...RESPONDENT
              (RESPONDENT - SERVED)
                                   -2-
                                               NC: 2024:KHC:35651
                                             RSA No. 1689 of 2014




     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 11.9.2014 PASSED IN
R.A.NO.29/2011 ON THE FILE OF THE SENIOR CIVIL JUDGE,
HARIHAR, ALLOWING THE APPEAL AND SETTING ASIDE THE
JUDGMENT AND DECREE DATED 20.9.2011 PASSED IN
O.S.NO.176/2006 ON THE FILE OF THE CIVIL JUDGE & JMFC,
HONNALI.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI


                         ORAL JUDGMENT

This regular second appeal was filed by the

appellants through their counsel on 28.11.2014. The

learned counsel for the appellants filed a memo for

retirement along with notice addressed to the appellants

as well as the acknowledgment for having served the

notice. This Court permitted the learned counsel for the

appellants to retire from the case and directed the

Registry to show the names of the appellants in the cause-

list.

2. Appellants called out. None appears for the

appellants.

NC: 2024:KHC:35651

3. As the appeal is of the year 2014, it seems that

the appellants are not interested in prosecuting the

appeal. Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

(ASHOK S.KINAGI) JUDGE

RD