Ashok S/O Shivanagouda Patil vs Naganagouda S/O Parvatagouda ...
2022 Latest Caselaw 5928 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

          DATED THIS THE 01ST DAY OF APRIL 2022

                          PRESENT

     THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD

                             AND

     THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

              R.F.A.NO.100209/2022 (DEC/INJ)

BETWEEN :

ASHOK
S/O SHIVANAGOUDA PATIL,
AGE: 52 YEARS,
OCC: AGRICULTURE,
R/O YALAWATTI VILLAGE-582 117,
TALUK: HIRAHATTI,
DIST: GADAG.
                                           ... APPELLANT
(BY SRI ARUN L.NEELOPANT, ADV.)

AND :

1.      NAGANAGOUDA
        S/O PARVATAGOUDA PATIL
        AGE: 62 YEARS,
        OCC: AGRICULTURE,
        R/O YALAWATTI VILLAGE-582 117,
        TALUK: SHIRAHATTI,
        DIST: GADAG.

2.      PARVATAGOUDA
        NAGANAGOUDA PATIL,
        AGE: 42 YEARS,
        OCC: AGRICULTURE,
                             2




     R/O YALAWATTI VILLAGE-582 117,
     TALUK: SHIRAHATTI,
     DIST: GADAG.
3.   SHEKARGOUDA
     S/O NAGANAGOUDA PATIL,
     AGE: 39 YEARS,
     OCC: AGRICULTURE,
     R/O YALAWATTI VILLAGE-582 117,
     TALUK: SHIRAHATTI,
     DIST: GADAG.

4.   SMT. RENUKA
     D/O NAGANAGOUDA PATIL,
     AGE: 36 YEARS,
     OCC: HOUSEHOLD
     R/O YALAWATTI VILLAGE-582 117,
     TALUK: SHIRAHATTI,
     DIST: GADAG.

5.   SMT. NAGAVVA
     W/O NAGANAGOUDA PATIL,
     AGE: 52 YEARS,
     OCC: HOUSEHOLD,
     R/O YALAWATTI VILLAGE-582 117,
     TALUK: SHIRAHATTI,
     DIST: GADAG.
                                          ... RESPONDENTS

     THIS REGULAR FIRST APPEAL IS FILED UNDER 96 OF THE

CODE OF CIVIL PROCEDURE, PRAYING THIS COURT TO SET ASIDE

THE JUDGMENT AND DECREE DATED 15.09.2020 PASSED IN

O.S.NO.107/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE AND

JUDICIAL MAGISTRATE FIRST CLASS, LAXMESHWAR, DECREEING

THE SUIT FILED FOR DECLARATION, INJUNCTION AND PARTITION.


     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,

H.T.NARENDRA PRASAD, J., DELIVERED THE FOLLOWING:
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                            JUDGMENT

In this appeal it appears that there is a typographical error in the judgment and decree dated 15.09.2020 passed in O.S.No.107/2017 (Old No.179/2017) passed by the Senior Civil Judge and JMRC, Laxmeshwar ("the Trial Court" for short) while mentioning the boundary on the eastern side properly.

Hence, the appellant-plaintiff is at liberty to move matter before the Trial Court under Section 152 of the Code of Civil Procedure, 1908 for correction of the impugned judgment. If the application is rejected, liberty is reserved to the appellant-plaintiff to move before this Court in accordance with law.

With the above said observation, the above appeal is disposed off.

In view of disposal of the appeal pending application in I.A.No.1/2022 does not survive for consideration.

Sd/-

JUDGE

Sd/-

JUDGE EM