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Mahantawwa W/O. Rachappa ... vs Honakerappa S/O. Shivarudrappa ...
2022 Latest Caselaw 2672 Kant

Citation : 2022 Latest Caselaw 2672 Kant
Judgement Date : 17 February, 2022

Karnataka High Court
Mahantawwa W/O. Rachappa ... vs Honakerappa S/O. Shivarudrappa ... on 17 February, 2022
Bench: Sachin Shankar Magadum
               IN THE HIGH COURT OF KARNATAKA
                       DHARWAD BENCH

           DATED THIS THE 17TH DAY OF FEBRUARY 2022

                           BEFORE

      THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                   RSA.NO.6311/2012 (PAR)
BETWEEN

1.    SMT.MAHANTAWWA W/O. RACHAPPA CHALGERI
      AGE: 61 YEARS, OCC: AGRICULTURE
      R/O. CINNAPUR S.T., TQ: HUNGUND
      DIST: BAGALKOT

2.    SRI.MAHANTAPPA S/O. RACHAPPA CHALGERI
      AGE: 37 YEARS, OCC: AGRICULTURE
      R/O. CINNAPUR S.T., TQ: HUNGUND
      DIST: BAGALKOT

3.    SRI.LAKSHMAPPA S/O. RACHAPPA CHALGERI
      AGE: 35 YEARS, OCC: AGRICULTURE
      R/O. CINNAPUR S.T., TQ: HUNGUND
      DIST: BAGALKOT

4.    SRI.SHIVAPPA S/O. RACHAPPA CHALGERI
      AGE: 33 YEARS, OCC: AGRICULTURE
      R/O. CINNAPUR S.T., TQ: HUNGUND
      DIST: BAGALKOT

                                                ... APPELLANTS
(APPELLANTS ARE SERVED AND REMAINED ABSENT)

AND

1.    SRI.HONAKERAPPA
      S/O. SHIVARUDRAPPA CHALGERI
      AGE: MAJOR, OCC: AGRICULTURE
      R/O. GORABAL, TQ: HUNGUND
      DIST: BAGALKOT
                             2




     BUDDAPPA S/O. SHIVARUDRAPPA CHALGERI
     SINCE DECEASED BY HIS LRS

2.   SMT.BASAMMA W/O. BUDDAPPA CHALGERI
     AGE: 56 YEARS OCC: HOUSEHOLD WORK
     R/O. CHINNAPUR S.T., TQ: HUNGUND DIST: BAGALKOT

3.   SRI.MAHANTAPPA S/O. BUDDAPPA CHALGERI
     AGE: 26 YEARS OCC: AGRICULTURE
     R/O. CHINNAPUR S.T., TQ: HUNGUND
     DIST: BAGALKOT

     SRI.MAHANTAPPA
     S/O. SHIVARUDRAPPA CHALGERI
     SINCE DECEASED BY HIS LRS
4.
     SMT.MAHADEVI W/O. MAHANTAPPA CHALGERI
     AGE: 51 YEARS, OCC: HOUSEHOLD WORK
     R/O. NEAR DURGAMA TEMPLE,
     BASAVARAJ PETE,
     DIST: DAVANAGERI

5.   SRI.NAGAPPA S/O. MAHANTAPPA CHALGERI
     AGE: 25 YEARS, OCC: PRIVATE WORK
     R/O. NEAR DURGAMA TEMPLE, BASAVARAJ PETE,
     DIST: DAVANAGERI

6.   SRI.KARABASAPPA S/O. MAHANTAPPA CHALGERI
     AGE: 23 YEARS, OCC: HOUSEHOLD WORK
     R/O. NEAR DURGAMA TEMPLE,
     BASAVARAJ PETE,
     DIST: DAVANAGERI

7.   SRI.RAMAPPA S/O. SHIVARUDRAPPA CHALGERI
     AGE: MAJOR, OCC: AGRICULTURE
     R/O. CHINNAPUR S.T., TQ: HUNGUND
     DIST: BAGALKOT

8.   SRI.RUDRAPPA S/O. SHIVARUDRAPPA CHALGERI
     AGE: MAJOR, OCC: SERVICE
     R/O. CHINNAPUR S.T., TQ: HUNGUND
     DIST: BAGALKOT
                               3




9.     SMT.LAKSHMAWWA
       D/O. SHIVARUDRAPPA CHALGERI
       AGE: MAJOR, OCC: AGRICULTURE
       R/O. BIJAWADAGI, TQ: HUNGUND,
       DIST: BAGALKOT

10 .   SMT.PARAWWA
       D/O. SHIVARUDRAPPA CHALGERI
       AGE: MAJOR, OCC: SERVICE
       R/O. CHINNAPUR S.T., TQ:HUNGUND,
       DIST: BAGALKOT

                                             ... RESPONDENTS

(BY SRI.P.N.HOSAMANE, ADV. FOR R1 (ABSENT,
R2, R3 TO R6 & R8 R10 HELD SUFFICIENT;
R7 & R9 SERVED UNREPRESENTED)

       THIS APPEAL IS FILED U/S.100 OF CPC, AGAINST THE

JUDGEMENT & DECREE DTD:14.09.2012 PASSED IN R.A.NO.9/2011

ON THE FILE OF THE SENIOR CIVIL JUDGE, HUNGUND, DISMISSING

THE APPEAL, FILED AGAINST THE JUDGMENT DTD:18.11.2010 AND

THE DECREE PASSED IN O.S. NO.101/1990 ON THE FILE OF THE

PRINCIPAL CIVIL JUDGE AND JMFC., HUNGUNG, DISMISSING THE

SUIT FILED FOR PARTITION AND SEPARATE POSSESSION.


       THIS APPEAL COMING ON FOR ADMISSION THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                                 4




                           JUDGMENT

There is no representation for the appellants.

Perused the order sheet. On 08.02.2022, the learned

counsel for appellants has retired from the case.

Today also, when the matter is called, there is no

representation for the appellants. No arrangements have

been made to engage some other counsel. It appears that

appellants are not interested in prosecuting the appeal.

Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE MBS/-

 
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