Chinnawwa vs Yallappa on 23 October, 2010

[Cites 1, Cited by 3]

Karnataka High Court

Chinnawwa vs Yallappa on 23 October, 2010

Bench: Aravind Kumar

IN THE HIGH COURT OF' KARNATAKA
CIRCUIT BENCH AT DHARVVAD H

DATED THIS THE 23120 DAY OF' OCTOBER, 
BEFORE "   "

THE HON'BLE MR.JUSTICE ARAv1ND__:x§fDM§§R..T'  .

RFA NO.800/ 2002 (DEQ1,  '  "
Between:   T  '

Chinnwwa D / 0. Hanamappa Hoslir @;'WAaVdda_r',=  I  
Age 46 years, Occ.: Household. work,._    "
R/o.Chinchalkatti, Tq.: Badami",--~ A'
Now residing at Mallamrnan Beiaviadi,
Tq.: Bailhongal, Dist.: Be1gaum..._   "  

V A   A '  Appellant

(By Sri. Ratna  

A1191;     _   Z

1. Yallappa I-S /  Basapﬁa W.ELdjdE§.1';  I 
Age 58 ye_ars,"OVcC.i'~/ggfieultu-gist, .

2. San'1':ay_éti';1fei;).;f'3¥e;S 7 '--Basapvp--a"§Waddar,
Age 35 years, O.cc.;_Agricu.1turist,

3. MaIhad'eVappéti  /to  sappa Waddar,
Age 30 ars", _Occ; :. «fxgriculturist,

V 4. Kallappét S./_o.Bas'appa Waddar,

v.':L_Age28 years'; ' Agriculturist,

  * .YaJ.1a:wz_éi'*W/ 0. Kallappa Waddar,

I .Tq.: B"adaimi,"'Dist.: Bagalkot.

 yeaifs, Occ.: Household work,
A113;-ei residingiilat Chinchaikatti,

... Respondents

v~{iResCp'endent Nos. 1 to 5 served and unrepresented) This RFA is ﬁled under Section 96 of CPC against ii':"j1,1cIiigment and decree dated 19.01.2002 passed in ",O.S.No.I0O/1999, on the file of the I Add}. Civil Judge ' " " (Sr.Dn.), Bagalkot, partiy decreeing the suit for declaration and consequential relief of permanent injunction. This petition coming on, for orders this day, the Court delivered the following:

J UDG1\/I ENT This Court by order dated 03.12.200--3.T"had.:Vp:

four months time to ﬁle paper boc>--l<s.~.'I,'he 1:' listed on 19.10.2010 and it was after a lapse of seven years, booukst ﬁled'; 1 Hence, to afford one more oppAQrtu'nity_Vt0 the appellant to ﬁle paper books, it was adjourn--ed--

2. Tod.aya:pal_lso, is: sentation on behalf of the called at 10.30 am.

Again the beﬁcalled at 2.30 p.m. and it was ealvled appeared on behalf of the appellant. 11 ll 0. p V'1ve~-Pllenee the appealis dismissed for default. se/~ IUDGE " ~ 5 ' '*V.\l*"r113?"t .1

Unlock Advanced Research with PRISMAI

Karnataka High Court