Karnataka High Court
Sayyedbegum W/O. Mainuddin Soudagar vs Parikshith S/O. Vijayanand Kelagadi on 2 November, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
:1:
IN THE HIGH COURT OF KARNA TAKA
DHARWAD BENCH
DATED TH IS THE 11 T H DAY OF JULY 2016
BEFORE
THE HON'BLE MR.JUS TICE A.N.VENUGOPALA GOWDA
R.F.A.NO.100224/2015
BETWEEN:
VIJAYANAND S/O .VENKA TESH KELAGADI
AGE: 49 YEARS , OCC: BUSINESS,
R/O. MIG 90/1 KARNA TAKA HOUSING
BOARD COLONY,
CHANNAPETH OLD HUBLI, HUBLI,
DIST: DHARWAD.
... APPELLANT
(BY SRI SACHIN S. MAGADUM, ADVOCATE.)
AND
1. PARIKASHITH S/O VIJAYANAND KELAGADI
AGE: 18 YEARS , OCC: S TUDENT
R/O: C/O.RAMCHANDRA NAIK
2 N D MAIN MAHALAXMI MAGAR BA TAVAID
TUMAKURU-3
REP. BY NA TURAL GUARDIAN/
RESPONDENT NO.2
SMT.VIJAYALAXMI
W/O VIJAYANAND KELAGADI
AGE: 41 YEARS , OCC: HOUSE WIFE
R/O: C/O.RAMCHANDRA NAIK
2 N D MAIN MAHALAXMI NAGAR
BATAVAID , TUMAKURU-3
2. SMT.VIJAYALAXMI
W/O. VIJAYANAND KELAGADI
AGE: 41 YEARS , OCC: HOUSE WIFE
R/O: C/O.RAMCHANDRA NAIK
2 N D MAIN MAHALAXMI MAGAR BA TAVAID
TUMAKURU-3
:2:
3. SMT.SARASWA TI CALLING HERSELF AS
W/O VIJAYANAND KELAGADI
AGE: 40 YEARS , OCC: HOUSE WIFE
R/O: MIG 90/1 KARNA TAKA HOUSING
BOARD COLONY
CHANNAPETH OLD HUBBALLI, HUBBALLI
DIST: DHARWAD-580001
4. SMT.SAYYEDBEGUM
W/O MAINUDDIN SOUDAGAR
AGE: 46 YEARS , OCC: RELIG IOUS PEACHER
R/O: DOODANAN DARGA, TORAVI HAKKAL
HUBBALLI, DIS T: DHARWAD-580001
... RESPONDENTS
THIS REGULAR FIRS T APPEAL IS FILED UNDER
ORDER 41 RU LE 1 READ WITH S ECTION 96 OF CPC,
PRAYING TO SET ASIDE TH E JUDGMENT AND DECREE
DARTED 05.07.2014, PASSED IN O.S .NO.32/2012, BY
THE PRL. SENIOR CIVIL JUDGE AND JMFC, HUBLI, BY
ALLOWING TH IS APPEAL, ETC.,.
THIS APPEAL COMING ON FOR O RDERS, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Sri Scahin S. Magadum, learned Advocate submits that despite depositing the cost and the appellant being notified, there is no co-operation to comply with the office objections. Since sufficient time has already been granted for compliance of office objections, the appellant being not diligent, and as he is stated to have :3: been not extended the co-operation to his learned Advocate, I have no other alternative except to dismiss the appeal for non prosecution, despite the learned Advocate Sri Sachin Magadum seeking further time. Hence the appeal is dismissed for non prosecution.
Sd/-
JUDGE Mrk/-