Fazlulla Shariff vs Rehamathulla Shariff
2025 Latest Caselaw 5785 Kant

Karnataka High Court

Fazlulla Shariff vs Rehamathulla Shariff on 19 August, 2025

                                            -1-
                                                       NC: 2025:KHC:32088
                                                      RSA No. 654 of 2013


               HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 19TH DAY OF AUGUST, 2025

                                        BEFORE
                THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                  REGULAR SECOND APPEAL NO. 654 OF 2013 (INJ)
               BETWEEN:

               FAZLULLA SHARIFF
               AGED ABOUT 44 YEARS
               S/O HUSSAIN SHARIFF
               R/O ATTIGIRIKUPPA VILLAGE
               KASABA HOBLI
               BANGARPET TALUK - 563 129
                                                               ...APPELLANT
               (BY SRI. HALESHA R.G., ADVOCATE)
               AND:

               REHAMATHULLA SHARIFF
               AGED ABOUT 51 EYARS
               S/O HYDER SHARIFF
               R/O HOUSE NO.32, 5TH CROSS
Digitally      ROBERTSONPET
signed by C    K.G.F. - 563 125.
HONNUR SAB                                          ...RESPONDENT

Location:
HIGH COURT      THIS RSA IS FILED U/S. 100 OF CPC., AGAINST THE
OF          JUDGEMENT & DECREE DATED       02.02.2013 PASSED IN
KARNATAKA
               R.A.NO.37/2012 ON THE FILE OF THE PRL. SENIOR CIVIL
               JUDGE, KGF, ALLOWING THE APPEAL AND SETTING ASIDE THE
               JUDGEMENT     AND   DECREE   DTD   29.06.2012   PASSED   IN
               OS.NO.255/2009 ON THE FILE OF THE PRL. CIVIL JUDGE
               (JR.DN) BANGARPET.
                               -2-
                                          NC: 2025:KHC:32088
                                         RSA No. 654 of 2013


HC-KAR




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

CORAM:     HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                        ORAL JUDGMENT

This appeal is of the year 2013. Still the notice to

respondent is not served.

2. Applications are not filed for substituted service

despite the case is listed for taking necessary steps in

respect of the unserved respondent.

3. Learned counsel for the appellant submits that

he has no instructions to proceed further in the matter.

In view of the above, the appeal is dismissed for

non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

BSV