Karnataka High Court
A M Sangappa @ Sangappa vs Sangondeppa on 9 July, 2014
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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R.F.A.No.238/04
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 09TH DAY OF JULY, 2014
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
REGULAR FIRST APPEAL NO.238/2004 (PAR)
BETWEEN:
A.M.SANGAPPA @ SANGAPPA,
S/O MUDIYAPPA SALI @ APPANNANAVAR,
81 YEARS, OCC: PENSIONER
R/O BANGALORE.
... APPELLANT
(BY SRI RAJU BHAT, ADV.)
AND:
1. SANGODEPPA,
S/O YALLAPPA SALI, MAJOR,
OCC: AGRICULTURE,
R/O SANGONDI, BAGALKOT
TALUK AND DISTRICT-581101.
2. GANGA,
S/O YALLAPPA SALI,
MAJOR, OCC: AGRICULTURE,
R/O BHAGAVATHI, BAGALKOT
TALUK AND DISTRICT-581101.
... RESPONDENTS
(BY SRI D.S.HOSMATH, ADV. FOR R-1; R-2 SERVED.)
THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 15.04.2000 PASSED IN O.S.NO.46/1995 ON
THE FILE OF THE I ADDL. CIVIL JUDGE (SR.DN.), BAGALKOT,
DISMISSING THE SUIT FOR PARTITION AND SEPARATE
POSSESSION.
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R.F.A.No.238/04
THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
There is non compliance with the order dated 6.3.2014 and in the absence of records and order sheet, there is no other option but to dismiss the appeal.
Sd/-
JUDGE ln.