Karnataka High Court
Sri Noorulla @ Jalan S/O Sri Prarusab vs Smt Rabiyabi Widow Of Late Ameerjan on 29 July, 2009
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
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IN THE HIGH COURT OF KARNATAKA AT BANc;A;,g5:§%1§: %%§%»V{.A. V.
DATED THIS THE 29TH DAY 01:' JULY ._ '
BEFORE
THE HON'BLE MR.JUS'}'ICE S.N.;'3'-A'I"'?§{i$iAI§5!&'t%.A¥\.IAA. "
RsA.No.25s3[g,)_§§
Between * "
Sri Noorulla @ Jalan,
Aged 51 yrs.,
S/0 Sxzi Pxamsab, -- V j
R/0 Newpet, Hu1iy11r1.1duI~g;a;' "
Kuniga1Ta1uk,
Tumkur Distzict, 1'.':_S?2§>"I34.. K
(by M] s.Vagde~;ai¥.V}\$'2<;sV?§.», ~ V'
1. sm:.Rabiyabi', "
Widow dflaie: Am¢éija'1::.,;~'}V
Aged aboui S5 "
'I -~ A ..... .. H
. "S10 Iate,A1fit:.¢;jan,
Agt':d_a1)p'ut £.2_'?_'_yI*s.,
' ,3. 'S_;iZa1xxé£:i--1,'
Sic: Aiheczjan,
Aged about 26 yrs.,
A11 é:.*';eVlLi"}'«o Newpct, Huliyurudurga,
Kunjgai Ta} ,
District. 5?2 134. Respondents
""""i ..g-
This appeal is filed u/S 100, CPC aga_1111_st 'ihe V. judgment and decree dated 8.82%?) Cf ' . RA.No.9[2001 on the fik: of the Civil Judge (Sr. D21), Kimigale' allowing the appeal and setting aside the ju':;i%jent"=and decree dated 30.1. 1991 passed in ()3,-Néi.'§*=!~f82 on t_:h'e,fi1e"oi' the Munsifi as-. JMFC., Kunigal.
. This appeal coming on foxffieating' deiivezed the following: ' A 1' V § V IAs.1 to 3 weeev'aIlo§?'e(i.~?§§r 4.5.2003. Consequently, 1: to amend the cause title as 18, CFC, within 14 days it was not done so.
Thereafter, up befom this Court on 11.3,%Q9, .4 iveee inesent. However, this Court I-V:.eeit3nté1riCIy one"i§eek's time. Inspite of granting time fly voluntanly the appeiiant has not amendment When the matter is called dgggeiuay, noneveippeared in the morning. But at 2.30 pm., the "ffor appellant appears and submits that he would amendmerxt during the course of the day. Since the aseefidment that is requixed to be dosae pursuant to the -3- order dated 4.6.2008 is not carried out within "
prescribed under the Code of Civil Procedure, T' cannot be now permitted to carryout extending the time for canying out éigfifidméni; Hence, the prayer of the 'to. ' '"fl 1e amendment in the course the A Ii'isrI§.utl1cr seen that the paper book LivV:V_k£:;;*L1ice, the appeal is dismissed for nor;
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