Karnataka High Court
Smt.Leelavati Kom Vishnu Hegde, vs Smt.Bhavani Kom Dattatraya Hegde, on 19 June, 2018
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 19TH DAY OF JUNE, 2018
BEFORE
THE HON'BLE MR.JUSTICE P.S.DINESH KUMAR
R.S.A.No.100271/2016 (DECLN., PART., AND SEP. POSSN.)
BETWEEN:
1. SMT.LEELAVATI KOM VISHNU HEGDE,
AGED ABOUT 45 YEARS,
OCC: HOUSEHOLD, R/O: ACHAVE,
TQ: ANKOLA.
2. GANESH VISHNU HEGDE,
AGED ABOUT 21 YEARS,
OCC: STUDENT, R/O: ACHAVE,
TQ: ANKOLA. ... APPELLANTS
[BY SRI.A.S.PATIL, ADVOCATE (ABSENT)]
AND:
SMT.BHAVANI KOM DATTATRAYA HEGDE,
AGED ABOUT 76 YEARS,
OCC: HOUSEHOLD, R/O: ACHAVE,
TQ: ANKOLA. ... RESPONDENT
THIS APPEAL IS FILED UNDER SECTION 100 OF CPC, 1908,
AGAINST THE JUDGEMENT & DECREE DTD:13.02.2015 PASSED
IN R.A.NO.36/2012 ON THE FILE OF THE SENIOR CIVIL JUDGE,
KUMTA, (ITINERARY SITTING AT ANKOLA) DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DTD:10.10.2011, PASSED IN O.S. NO.42/2006 ON THE FILE OF
THE CIVIL JUDGE ANKOLA, DECREEING THE SUIT FILED FOR
DECLARATION, PARTITION AND SEPARATE POSSESSION AND
PERMANENT INJUNCTION.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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JUDGMENT
None appears for the appellants even in second call.
2. This Court on 18.01.2018 has passed a peremptory order granting a week's time to comply with the office objections.
3. Office note shows that the peremptory order dated 18.01.2018 is not complied.
Consequently, appeal stands dismissed.
Sd/-
JUDGE Jm/-