Karnataka High Court
Sushila Kom. Govind Bhandari @ ... vs Sripad S/O Narayan Deshbhandari, on 17 March, 2021
Author: K.Somashekar And ,
-1-
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 17TH DAY OF MARCH 2021
PRESENT
THE HON'BLE MR. JUSTICE K.SOMASHEKAR
AND
THE HON'BLE MR. JUSTICE M.I.ARUN
R.F.A. NO.100203/2015 (DEC.)
BETWEEN
1. SUSHILA KOM. GOVIND BHANDARI @ KARKIKAR,
AGED 76 YEARS, OCC: HOUSEHOLD
R/O: KARKIKODI, TQ: HONAVAR,
DIST: UTTARA KANNADA -581 334.
2. KAMALA KOM. MANESHWAR BHANDARI,
AGED: 73 YEARS, OCC:HOUSEHOLD,
R/O: HEREVATTA, TQ: KUMTA,
DIST: UTTARA KANNADA-581 343.
3. RADHA W/O KRISHNA BHANDARI,
AGED: 69 YEARS, OCC:HOUSEHOLD,
R/O: CHATHINAKURVE, KODAKANI,
TQ: KUMTA, DIST: UTTARA KANNADA-581 343.
4. UMA W/O JAGANNATH GAONKAR,
AGED: 66 YEARS, OCC:HOUSEHOLD,
R/O: HERVATTA, TQ: KUMTA,
DIST: UTTARA KANNADA-581 343.
-2-
5. LATA KOM. VASANTH BHANDARI,
AGED: 59 YEARS, OCC:HOUSEHOLD,
R/O: ANTRAVALLI, TQ: KUMTA,
DIST: UTTARA KANNADA-581 343.
...APPELLANTS
(BY SRI. SHASHANK S HEGDE &
SMT.PREETI SHASHANK, ADVS.)
AND
1. SRIPAD S/O NARAYAN DESHBHANDARI,
SINCE DECEASED BY HIS L.R.S,
1(A) DIVYA W/O DAYANAND PEDNEKAR,
AGED: 36 YEARS, OCC:HOUSEHOLD,
R/O: SADASHIVAGAD, TARIWADA,
TQ: KARWAR, DIST: UTTARA KANNADA-581 301.
1(B) TARA D/O SRIPAD DESHBHANDARI,
AGED: 34 YEARS, OCC:HOUSEHOLD,
R/O: KASABA GUNDIBAIL,
TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
1(C) RAJESH S/O SRIPAD PULKAR,
AGED: 39 YEARS, OCC:AGRICULTURIST,
R/O: DEVTHIKERI, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
1(D) HEMAVATHI D/O SRIPAD PULKAR,
AGED: 31 YEARS, OCC:HOUSEHOLD,
R/O: DEVTHIKERI, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
1(E) LAXMI W/O SRIPAD DESHBHANDARI,
AGED: 61 YEARS, OCC:HOUSEHOLD,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
2. NAGESH S/O NARAYAN DESHBHANDARI,
SINCE DECEASED BY HIS L.RS.,
-3-
2(A) MANGALA W/O GAJANAN BHANDARI,
AGED: 51 YEARS, OCC:HOUSEHOLD,
R/O: RAMANGULI, TQ:ANKOLA,
DIST: UTTARA KANNADA - 581 314
2(B) RAJANI W/O RAMAKANTH BHANDARI,
AGED: 49 YEARS, OCC:HOUSEHOLD,
R/O: BETHKERI, TQ:KUMTA,
DIST: UTTARA KANNADA - 581 343
2(C) NARAYAN S/O NAGESH PULKAR,
AGED: 47 YEARS, OCC:BUSINESS,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
2(D) SHEELA D/O NAGESH PULKAR,
AGED: 45 YEARS, OCC:HOUSEHOLD,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
2(E) CHANDRAKAL D/O NAGESH PULKAR,
AGED: 43 YEARS, OCC:HOUSEHOLD,
R/O: HARWADA, TQ: ANKOLA,
DIST: UTTARA KANNADA-581 314.
2(F) PRAMILA D/O NAGESH PULKAR,
AGED: 41 YEARS, OCC:HOUSEHOLD,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
2(G) ANITA D/O NAGESH PULKAR,
AGED: 39 YEARS, OCC:HOUSEHOLD,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
2(H) AANTHOSH S/O NAGESH PULKAR,
AGED: 37 YEARS, OCC:PRIVATE SERVICE,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
3. SEETA W/O RAMA DESHBHANDARI,
AGED: 46 YEARS, OCC:HOUSEHOLD,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
-4-
4. KUMARI. LATA D/O RAMA DESHBHANDARI,
AGED: 31 YEARS, OCC:HOUSEHOLD,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
5. KUMARI. MAMATA D/O RAMA DESHBHANDARI,
AGED: 31 YEARS, OCC:HOUSEHOLD,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
6. KUMARI. RESHMA D/O RAMA DESHBHANDARI,
AGED 27 YEARS, OCC:HOUSEHOLD,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
7. KUMAR. GANESH S/O RAMA DESHBHANDARI,
AGED 25 YEARS, OCC:AGRICULTURIST,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
8. KUMARI. SHWETA D/O RAMA DESHBHANDARI,
AGED 26 YEARS, OCC: STUDENT,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
9. KUMAR. MAHESH S/O RAMA DESHBHANDARI,
AGED 21 YEARS, OCC: STUDENT,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
10. RADHA KOM. KRISHNA DESHBHANDARI,
AGED 51 YEARS, OCC: HOUSEHOLD,
R/O: IDAGUNJI PAIKI KOLLALLI, TQ: HONNAVAR,
DIST: UTTARA KANNADA-581 334.
11 . ARUN S/O KRISHNA DESHBHANDARI,
AGED 39 YEARS, OCC: AGRICULTURIST,
R/O: IDAGUNJI PAIKI KOLLALLI,
TQ: HONNAVAR, DIST: UTTARA KANNADA-581 334.
12 . KIRAN S/O KRISHNA DESHBHANDARI,
AGED 37 YEARS, OCC:HOUSEHOLD,
R/O: IDAGUNJI PAIKI KOLLALLI, TQ: HONNAVAR,
DIST: UTTARA KANNADA - 581 334
-5-
13 . SUNITA D/O KRISHNA DESHBHANDARI,
AGED 27 YEARS, OCC:HOUSEHOLD,
R/O: IDAGUNJI PAIKI KOLLALLI,
TQ: HONNAVAR, DIST: UTTARA KANNADA - 581 334
14 . JANARDHAN S/O NARAYAN DESHBHANDARI,
AGED 61 YEARS, OCC:AGRICULTURIST,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA - 581 334
15 . SADANAND S/O NARAYAN DESHBHANDARI,
AGED 59 YEARS, OCC: AGRICULTURIST,
R/O: KASABA GUNDIBAIL, TQ: HONNAVAR,
DIST: UTTARA KANNADA - 581 334
...RESPONDENTS
(BY SRI.B.S.KAMATE, ADV. FOR R1(A) TO R1(E), R3 TO R9,
SRI.PRASHANT S. HOSMANI, ADV. FOR R10 TO R15,
R2(A) TO R2(E) ARE SERVED, NOTICE TO R2(F) TO
R2(H) HELD SUFFICIENT V.O. DT.23.08.2016)
THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF THE CODE OF CIVIL PROCEDURE AGAINST THE
JUDGMENT AND DECREE DATED 30TH DAY OF APRIL, 2015
PASSED IN ORIGINAL SUIT NO.5 OF 2014 ON THE FILE OF
THE SENIOR CIVIL JUDGE, HONAVAR, DISMISSING THE SUIT
FILED FOR DECLARATION.
THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS,
THIS DAY, K.SOMASHEKAR J., DELIVERED THE FOLLOWING:
-6-
JUDGMENT
Learned counsel Sri.Shashank S. Hegde for the
appellants is present before the Court physically and so
also learned counsel Sri.B.S.Kamate for the respondent
Nos.1(a) to 1(e), 3 to 9 and Sri.Prashant S. Hosmani for
respondent Nos.10 to 15 are present before the Court
physically. Insofar as respondent Nos.2(a) to 2(e), notice
has been served, but they remained absent and in respect
of respondent Nos.2(f) to 2(h), notice held sufficient vide
order dated 23.08.2016.
In this appeal, the order dated 25.02.2021 reveals
that, despite giving sufficient time, paper books are not
filed and had finally granted two weeks' time for filing
paper books or otherwise, the appeal stands dismissed
automatically.
However, at a cursory glance of the previous orders
also, time was accommodated to the learned counsel for
the appellants to file paper books and despite of it counsel
for the appellants has not come forward to file paper
books.
In the meanwhile, learned counsel for the appellants
submitted that the appeal may be dismissed for non-
prosecution.
Accordingly, the appeal is dismissed for non-
prosecution.
SD/-
JUDGE
SD/-
JUDGE
Rsh
