Karnataka High Court
Smt.Ratnavva vs Sri.Siddappa on 22 December, 2021
Bench: Ravi V.Hosmani
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 22ND DAY OF DECEMBER, 2021
BEFORE
THE HON'BLE MR.JUSTICE RAVI V. HOSMANI
REGULAR FIRST APPEAL NO.100191/2016
BETWEEN:
1. SMT.RATNAVVA W/O RAMAPPA YABARATTI,
AGED ABOUT 69 YEARS,
OCC: HOUSE HOLD,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
2. SMT.KAMALAWWA
W/O CHANNAPPA SAPTASAGAR,
AGED ABOUT 31 YEARS,
OCC: HOUSE HOLD,
R/O: ALAGAWADI VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591221.
3. MANOHAR RAMAPPA YABARATTI,
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
4. MALLAPPA RAMAPPA YABARATTI,
AGE: 30 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
...APPELLANTS.
(BY SHRI RAJASHEKHAR BURJI AND SHRI L.B.CHOUGULE,
ADVOCATES.)
2
AND:
1. SIDDAPPA GURUSIDDAPPA YABARATTI,
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
2. LAKKAPPA GURUSIDDAPPA YABARATTI,
AGE: 46 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
3. BIRAPPA KAREPPA YABARATTI,
AGE: 79 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
4. SMT.SHIWAKKA W/O BIRAPPA YABARATTI,
AGE: 69 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
5. SHIVANAND BHAGAVANT YABARATTI,
DECEASED BY HIS LRS.
5A. SMT.YALLAVVA
W/O SHIVANAND YABARATTI,
AGE: 40 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
5B. SURESH SHIVANAND YABARATTI,
AGE: 24 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
5C. CHANDRASHEKHAR SHIVANAND YABARATTI,
AGE: 22 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
3
6. SHANKAR BHAGAWANT YABARATTI,
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
7. PARAMANAND BHAGAWANT YABARATTI,
AGE: 40 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
8. SHRISHAIL BHAGAWANT YABARATTI,
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
9. RAMAPPA SIDDAPPA YABARATTI,
SINCE DECEASED BY LRS
9A. SMT.RAVAKKA W/O GULAPPA YABARATTI,
AGE: 38 YEARS, OCC: HOUSEHOLD,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
9B. KUM.SHAYANKKA D/O GULAPPA YABARATTI,
AGE: 17 YEARS,
MINOR, BY HER GUARDIAN,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
9C. KUM.SIDDAPPA D/O GULAPPA YABARATTI,
AGE: 15 YEARS,
MINOR, BY HER GUARDIAN,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
9D. KUM.JYOTI D/O GULAPPA YABARATTI,
AGE: 13 YEARS,
MINOR, BY HER GUARDIAN,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
9E. KUM.KIRTI D/O GULAPPA YABARATTI,
AGE: 11 YEARS,
4
MINOR, BY HER GUARDIAN,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
9F. KUM.MUTTAPPA S/O GULAPPA YABARATTI,
AGE: 12 YEARS,
MINOR, BY HER GUARDIAN,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
RESPONDENT NO.9B TO 9F ARE
MINORS, BY THEIR GUARDIAN,
NATURAL MOTHER SMT.REVAKKA,
W/O GULAPPA YABARATTI,
AGE: 35 YEARS, OCC: HOUSEHOLD,
R/O: HIDAKAL VILLAGE,
TAL: RAIBAG, DIST: BELAGAVI-591220.
...RESPONDENTS.
(BY SHRI S S PATIL, ADVOCATE, FOR R1 AND R2;
R.3, R.4, R.5(A) TO 5(C), R.6, R.7, R.8, R.9(A) - NOTICE SERVED;
R.9(B) TO (F) - MINOR, REP. BY R.9(A).)
THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96 OF
THE CODE OF CIVIL PROCEDURE, 1980, PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE DATED 2.6.2016 PASSSED IN
O.S.NO.44/2012, ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC, RAIBAG, ETC.,.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
PASSED THE FOLLOWING:
ORDER
This appeal is filed challenging judgment and decree dated
2.6.2016, passed in O.S.No.44/2012, on the file of Senior Civil
Judge and JMFC, Raibag. Subject matter of this appeal is
agricultural lands bearing R.S.No.278/4, measuring 4 acres 13
guntas and R.S.No.279/5 measuring 4 acres, both situated at
Hidakal village, Raibag taluk in Belagavi district.
2. Learned counsel for parties have filed a memo
stating that parties have entered into a compromise with regard
to the subject matter in O.S.No.106/2021 on the file of Senior
Civil Judge and JMFC, Raibag, including the subject matter of
this appeal. Copy of the compromise petition and order sheet of
O.S.No.106/2021 are produced.
3. In view of the compromise, appeal is disposed of, as
dispute is settled between the parties.
Sd/-
JUDGE
Mrk/-
