Karnataka High Court
Hagaribommanhalli Taluk Co-Op ... vs Sri Lambadi B Yamuna Naik S/O Sri ... on 7 December, 2017
Author: H.B.Prabhakara Sastry
Bench: H.B.Prabhakara Sastry
R.F.A.No.795/2006
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 07TH DAY OF DECEMBER, 2017
BEFORE
THE HON'BLE DR.JUSTICE H.B.PRABHAKARA SASTRY
REGULAR FIRST APPEAL NO.795/2006 (MON)
BETWEEN:
HAGARIBOMMANAHALLI TALUK,
CO-OP. AGRICULTURE AND RURAL
DEVELOPMENT BANK LIMITED,
BY ITS SECRETARY,
HAGARIBOMMANAHALLI,
DISTRICT: BELLARY, PINCODE-583217.
... APPELLANT
(BY SRI.K.G.SHANTHAPPA, ADV. AND
SRI.KOTRABASAPPA G, ADV.-ABSENT)
AND:
SRI.LAMBADI B YAMUNA NAIK,
S/O SRI.BABRINAIK, AGED ABOUT 59 YEARS,
OCC: AGRICULTURE, R/O RAYARAL THANDA,
TALUK: HAGARIBOMMANAHALLI,
DIST: BELLARY-583217.
... RESPONDENT
(RESPONDENT SERVED)
THIS RFA IS FILED U/S 96 R/W ORDER 41 OF CPC AGAINST
THE JUDGMENT AND DECREE DATED 17.12.2005 PASSED IN
O.S.NO.85/2001 ON THE FILE OF THE ADDL.CIVIL JUDGE
(SR.DN.) HOSPET, DECREEING THE SUIT OF RECOVERY OF
MONEY ON SALE CERTIFICATE.
THIS RFA COMING ON FOR FINAL HEARING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
R.F.A.No.795/2006
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ORDER
The matter is called again in the second round. None appear in the matter.
In spite of granting sufficient opportunities, the parties have not addressed their arguments. A perusal of the order sheet goes to show that the matter was listed on 23.09.2016, 25.10.2017, 27.10.2017 and 30.11.2017, but on all these dates of hearing none appeared in the matter. Today, when this case was taken up, none appear in the matter. It clearly goes to show that in this old matter that is of the year 2006, the parties are not evincing any interest to prosecute the matter. As such, the appeal stands dismissed for non-prosecution.
Sd/-
JUDGE Sh