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Venkatesh S/O. Marenna vs Durgesh S/O. Thimappa
2022 Latest Caselaw 2442 Kant

Citation : 2022 Latest Caselaw 2442 Kant
Judgement Date : 15 February, 2022

Karnataka High Court
Venkatesh S/O. Marenna vs Durgesh S/O. Thimappa on 15 February, 2022
Bench: Sachin Shankar Magadum
                                      R.S.A. NO.100145/2014

                          :1:

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

     DATED THIS THE 18TH DAY OF DECEMBER 2014

                        BEFORE

          THE HON'BLE MR. JUSTICE H.G.RAMESH

      REGULAR SECOND APPEAL NO.100145/2014

BETWEEN

1.   VENKATESH S/O. MARENNA
     AGE: 22 YEARS,
     OCC: AGRICULTURE
     R/O. POOJARAHALLI, TQ: KUDLIGI
     DIST: BELLARY

2.   NAGAVENI D/O. MARENNA
     AGE: 21 YEARS,
     OCC:HOUSEHOLD WORK
     R/O. POOJARAHALLI, TQ: KUDLIGI DIST: BELLARY

3.   MANJANNA S/O. MARENNA
     AGE: 20 YEARS,
     OCC: AGRICULTURE
     R/O. POOJARAHALLI, TQ: KUDLIGI DIST: BELLARY

4.   SARITHAMMA D/O. MARENNA
     AGE: 18 YEARS,
     OCC: HOUSEHOLD WORK
     R/O. POOJARAHALLI, TQ: KUDLIGI DIST: BELLARY

5.   MAREKKA W/O. MARENNA
     AGE: 40 YEARS,
     OCC: HOUSEHOLD WORK
     R/O. POOJARAHALLI, TQ: KUDLIGI DIST: BELLARY

                                          ... APPELLANTS

(BY SRI. PRASHANT V MOGALI, ADV.)
                                        R.S.A. NO.100145/2014

                           :2:

AND

1.    DURGESH S/O. THIMAPPA
      AGE: 45 YEARS,
      OCC: AGRICULTURE
      R/O.POOJARAHALLI, TQ: KUDLIGI
      DIST: BELLARY

2.    GOVINDAPPA S/O. THIMAPPA
      AGE: 84 YEARS,
      OCC: AGRICULTURE
      R/O. POOJARHALLI, TQ: KUDLIGI
      DIST: BELLARY

3.    MALADEVI D/O. VEERESHI
      AGE: 11 YEARS,
      MINOR, R/BY HER MOTHER
      HANUMAKKA
      R/O. BALADAKU. TQ: KUDLIGI
      DIST: BELLARY

4.    JYOTI D/O. VEERESHI
      AGE: 09 YEARS,
      MINOR, R/BY HER MOTHER
      HANUMAKKA
      R/O. BALADAKU. TQ: KUDLIGI
      DIST: BELLARY

5.    NAGARAJU D/O. VEERESHI
      AGE: 07 YEARS,
      MINOR, R/BY HER MOTHER
      HANUMAKKA
      R/O. BALADAKU. TQ: KUDLIGI
      DIST: BELLARY

6.    SIDDAMMA W/O. KUMBARA THIMAPPA
      AGE: 39 YEARS,
      OCC: HOUSEHOLD WORK
      R/O. BALADAKU. TQ: KUDLIGI
      DIST: BELLARY

7.    MARENNA S/O. KUMBARA THIMAPPA
      AGE: 40 YEARS,
      OCC: AGRICULTURE
      R/O. BALADAKU. TQ: KUDLIGI
                                        R.S.A. NO.100145/2014

                           :3:

      DIST: BELLARY

8.    VEERESHI S/O. KUMBARA THIMAPPA
      AGE: 34 YEARS,
      OCC: AGRICULTURE
      R/O. BALADAKU. TQ: KUDLIGI
      DIST: BELLARY

9.    GURUSHANTHAMMA W/O. N THIPPASWAMY
      SINCE DECEASED BY HIS LRS

9A.   THIPPASWAMY S/O. NAGAPPA
      AGE: 60 YEARS,
      OCC: AGRICULTURE
      R/O. POOJARAHALLI, TQ: KUDLIGI DIST: BELLARY

9B.   THIMAPPA S/O. THIPPASWAMY
      AGE: 40 YEARS,
      OCC: AGRICULTURE
      R/O. POOJARAHALLI, TQ: KUDLIGI DIST: BELLARY

9C.   VISHWANATHA S/O. THIPPASWAMY
      AGE: 34 YEARS,
      OCC: AGRICULTURE
      R/O.POOJARAHALLI, TQ: KUDLIGI DIST: BELLARY

10.   T THIMAPPA S/O. N THIPPASWAMY
      AGE: YEARS,
      OCC: AGRICULTURE
      R/O.POOJARAHALLI, TQ: KUDLIGI DIST: BELLARY

11.   KUMBARA OBALAPPA S/O. HANUMANTHAPPA
      AGE: YEARS,
      OCC: AGRICULTURE
      R/O.POOJARAHALLI, TQ: KUDLIGI DIST: BELLARY
                                         ... RESPONDENTS

      THIS RSA IS FILED UNDER SECTION 100 OF CPC
PRAYING TO SET ASIDE THE JUDGMENT AND DECREE PASSED
CIVIL JUDGE (SR. DN.) SAUNDATTI DATED 18.08.2009 IN
REGULAR APPEAL NO.43/2003 DISMISSING THE SAME AND
THE JUDGMENT AND DECREE PASSED BY THE PRL. CIVIL
JUDGE (JR. DN.) SAUNDATTI DATED 21.11.2006 IN O.S.
NO.97/2003   AND   DISMISSED   THE    SUIT   OF THE
PLAINTIFF/RESPONDENT BY ALLOWING THIS APPEAL.
                                         R.S.A. NO.100145/2014

                           :4:

     THIS RSA COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

H.G.RAMESH, J. (Oral):

The appeal has already stood dismissed for non-

compliance of the peremptory order dated 31.10.2014.

Hence, no further order is necessary.

Appeal dismissed.

Sd/-

JUDGE Kms

 
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