Shankar Peer Lamani vs Tukaram Laxman Lamani
2022 Latest Caselaw 1662 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 03RD DAY OF FEBRUARY, 2022

                            BEFORE

 THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                R.S.A.NO.5327/2012 (INJ)

BETWEEN

SHANKAR PEERU LAMANI
SINCE DECEASED BY HIS LRS.

1(A)   KAMALAVVA
       W/O LATE SHANKAR LAMANI,
       AGE : 70 YEARS,
       OCC: HOUSEHOLD.

1(B)   LEESU
       S/O SHANKAR LAMANI,
       AGE : 50 YEARS,
       OCC: AGRICULTURE.

1(C)   NINGAPPA
       S/O SHANKAR LAMANI,
       AGE : 42 YEARS,
       OCC: AGRICULTURE.

1(D) SHANTAVVA
     W/O GOPAL LAMANI,
     AGE : 54 YEARS,
     OCC: HOUSEHOLD.

1(E)   PREMAVVA
       W/O CHANDU LAMANI,
       AGE : 52 YEARS,
       OCC: HOUSEHOLD.

1(F)   SAKKUBAI
       W/O VITTAL LAMANI,
       AGE : 45 YEARS,
       OCC: HOUSEHOLD.
                              2




       ALL ARE R/AT SUNAG LT NO.1,
       TQ: BILAGI, DIST: BAGALKOT.
                                           ...APPELLANTS
(BY SRI Y.R.JOGI, ADV.)

AND

1.     TUKARAM LAXMAN LAMANI,
       AGE: MAJOR, OCC: AGRL.

2.     MANOHAR LAXMAPPA LAMANI,
       AGE : MAJOR, OCC: AGRL.

3.     HEERAPPA HAMULAMANI,
       SINCE DECEASED BY HIS LRS.

3(A)   HARISHCHANDRA HEERAPPA LAMANI
       AGE : 34 YEARS, OCC: AGRIL.

3(B)   PANDU HEERAPPA LAMANI
       AGE : 29 YEARS, OCC: AGRIL.

3(C)   GONUBAI W/O MAHADEV LAMANI
       AGE : 27 YEARS, OCC: HOUSEHOLD.

4.     KHEMU WACHU LAMANI,
       AGE : 59 YEARS, OCC: AGRIL.

5.     RAYAPPA WACHU LAMANI
       AGE : MAJOR, OCC: AGRIL.

       ALL ARE R/AT: SUNAG, LT.NO.1,
       TQ: BILAGI, DIST: BAGALKOT.
                                         ... RESPONDENTS

      THIS RSA IS FILED UNDER SECTION 100 OF THE CODE
OF CIVIL PROCEDURE, 1908 PRAYING THIS COURT TO SET
ASIDE THE JUDGEMENT & DECREE DATED 09.12.2011 PASSED
IN RA.NO.12/2010 BY THE SENIOR CIVIL JUDGE, BILAGI
THEREBY CONFIRMED BY THE JUDGMENT AND DECREE DATED
15.07.2010 PASSED IN O.S.NO.67/2006 BY THE CIVIL JUDGE,
BILAGI IN THE INTEREST OF JUSTICE.

     THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                           3




                   : JUDGMENT :

On perusal of the order sheet, this Court would

find that, the learned counsel for the appellants

seeking adjournment consistently on the following

dates i.e., 04.01.2021, 12.01.2021, 28.01.2021 and

19.02.2021.

Today also there is no representation on behalf

of the appellants. It appears the appellants are not

interested in prosecuting the appeal. Hence, the

appeal is dismissed by imposing cost of Rs.5,000/-.

Sd/-

JUDGE EM