Karnataka High Court
Smt. Mallamma W/O Basavanappa vs Veerabhadrappa S/O Belleppa Silli on 5 July, 2013
Author: B.S.Indrakala
Bench: S. Abdul Nazeer, B.S.Indrakala
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 5TH DAY OF JULY 2013
BEFORE
THE HON'BLE MR. JUSTICE S. ABDUL NAZEER
REGULAR SECOND APPEAL No.7329/2011 (PART-POSS)
BETWEEN:
Smt.Mallamma
W/o Basavanappa
Age:46 years
Occ:Agriculture
R/o Banami Village
Tq.Jewargi
Dist.Gulbarga.
...APPELLANT
(By Sri Sachin M.Mahajan, Adv.)
AND:
1. Veerabhadrappa
S/o Belleppa Silli
Age 66 years
R/o H.No.9-947/4
Kailas Nagar
Gulbarga.
2. Smt.Lalitabai
W/o Late Revansiddappa Silli
Age 41 years
R/o H.No.11/9
2
Lalgeri, Brahmapur
Gulbarga.
3. Smt.Sridevi
W/o Sharnappa Silli
Age 39 years
R/o H.No.9-947/4
Kailas Nagar
Gulbarga.
4. Nandkumar
S/o Bellappa Silli
Age 41 years
R/o H.No.21-115/1
Dhangar Galli
Brahmapur
Gulbarga.
5. The State of Karnataka
Through SLAO
Mini Vidhan Soudha
Gulbarga.
.... RESPONDENTS
---
This RSA is filed under Section 100 of the Code of Civil
Procedure praying to call for the records and set aside the
judgment and decree dated 2.4.2009 passed by the II Addl. Civil
Judge (Jr.Dn.) at Gulbarga, in O.S.No.353/2007 and the
judgment and decree dated 17.6.2010 passed by the Fast Track
Court-I at Gulbarga in R.A.No.100/2010 and etc.
This R.S.A. coming on for orders this day, the Court
delivered the following:
3
JUDGMENT
On 10.10.2012, the appellant was granted a week's time finally to comply with the office objections. This Court observed that if office objections are not complied with, the case be posted for dismissal. Admittedly, the office objections have not been complied with so far. Hence, the appeal is dismissed for non-prosecution. No costs.
Sd/-
JUDGE.
N