Karnataka High Court
Sushilabai And Ors vs Hanmanthreddy And Ors on 28 February, 2022
Bench: Ashok S. Kinagi
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 28TH DAY OF FEBRUARY, 2022
BEFORE
THE HON'BLE MR.JUSTICE ASHOK S. KINAGI
RFA No.200166/2019 (PAR/SEP-POSS)
Between:
1. SUSHILABAI W/O LATE VISHWANATHREDDY
AGED ABOUT 47 YEARS,
OCC: HOUSEHOLD & AGRICULTURE
R/O: KODAMBAL VILLAGE
TQ: HUMNABAD DIST: BIDAR.
2. NAGRAJREDDY S/O LATE VISHWANATHREDDY
AGE: 22 YEARS, OCC: AGRICULTURE
R/O: KODAMBAL VILLAGE,
TQ: HUMNABAD DIST: BIDAR.
3. RAVIREDDY S/O LATE VISHWANATHREDDY
AGE: 18 YEARS, OCC: STUDENT
R/O: KODAMBAL VILLAGE,
TQ: HUMNABAD DIST: BIDAR.
4. AMARREDDY S/O LATE VISHWANATHREDDY
AGE: 14 YRS. MINOR U/G OF MOTHER
APPELLANT NO.1 OCC: STUDENT
R/O: KODAMBAL VILLAGE,
TQ: HUMNABAD DIST: BIDAR.
...APPELLANTS
(BY SRI.S S SAJJANSHETTY, ADVOCATE)
2
AND:
1. HANMANTHREDDY S/O MALLAPPAREDDY
AGE: 54 YEARS, OCC: AGRICULTURE
R/O: BENKIPALLI VILLAGE,
TQ: CHINCHOLLI DIST: KALABURAGI-585101.
2. SHIVARAJREDDY S/O MALLAPPAREDDY
DEAD BY HIS L.RS.,
(A) VANMALA W/O LATE SHIVARAJREDDY
AGE: 59 YEARS, OCC: HOUSEHOLD.
(B) SAILAJA D/O LATE SHIVARAJREDDY
AGE: 37 YEARS, OCC: HOUSEHOLD,
(C) SILPA D/O LATE SHIVARAJREDDY
AGE: 35 YEARS, OCC: HOUSEHOLD
(D) VARLAXMI D/O LATE SHIVARJREDDY
AGE: 33 YEARS, OCC: HOUSEHOLD
(E) JYOTI D/O LATE SHIVARAJREDDY
AGE: 31 YEARS, OCC: HOUSEHOLD
(F) SIDDAREDDY S/O LATE SHIVARAJREDDY
AGE: 29 YEARS, OCC: AGRICULTURE
ALL R/O: BENKIPALLI VILLAGE, TQ: CHINCHOLI
DIST: KALABURAGI.
3. SHOBHA W/O LATE VISHWANTHREDDY
AGE: 49 YEARS, OCC: HOUSEHOLD & AGRICULTURE
R/O: BENKIPALLI VILLAGE, TQ: CHINCHOLI
DIST: KALABURAGI-585101.
4 RANGAREDDY S/O LATE VISHWANTHREDDY
AGE: 27 YEARS, OCC: AGRICULTURE,
R/O: BENKIPALLI VILLAGE,
TQ: CHINCHOLI DIST: KALABURAGI-585101.
3
5. PUTTAMMA D/O LATE VISHWANATHREDDY
AGE: 25 YEARS, OCC: HOUSEHOLD
R/O: BENKIPALLI VILLAGE TQ: CHINCHOLI
DIST: KALABURAGI-585101.
6. MAHADEVI W/O VEERSHETTY BIRADAR
AGE: 66 YEARS, OCC: AGRICULTURE
R/O: BAGDAL NOW AT CHITGUPPA VILLAGE
TQ: HUMNABAD DIST: BIDAR-585401.
7. VEERSHETTY S/O MADIVALAPPA BIRADAR
AGE: 72 YEARS, OCC: AGRICULTURE,
R/O: BAGDAL NOW CHITGUPPA VILLAGE
TQ: HUMNABAD DIST: BIDAR-585401.
8. VIJAYLAXMI W/O SUDHAKAR BIRADAR
AGE: 43 YRS, OCC: HOUSEHOLD
R/O: BAGDAL NOW AT CHITGUPPA VILLAGE
TQ: HUMNABAD DIST: BIDAR-585401.
9. MADHUKAR S/O VEERSHETTY BIRADAR
AGE: 43 YEARS, OCC: AGRICULTURE
R/O: BAGDAL NOW AT CHITGUPPA VILLAGE
TQ: HUMNABAD DIST: BIDAR.
10. SUDHAKAR S/O VEERSHETTY BIRADAR
AGE: 50 YEARS, OCC: AGRICULTURE,
R/O: BAGDAL NOW AT CHITGUPPA VILLAGE
TQ: HUMNABAD DIST: BIDAR.
11. SHIVALEELA W/O MADHUKAR BIRADAR
AGE: 33 YEARS, OCC: HOUSEHOLD
R/O: BAGDAL NOW AT CHITGUPPA VILLAGE
TQ: HUMNABAD DIST: BIDAR.
... RESPONDENTS
4
This Regular First Appeal is filed under Order 41 Rule
1 and 2 R/w Section 96 of CPC, praying to call for the
records, allow the appeal and set aside the judgment and
decree dated 14.12.2018 passed in O.S.No.47/2012, by
the learned Senior Civil Judge & JMFC, Humnabad vide
Annexure-J and etc.
This appeal coming on for ORDERS, this day, the
Court delivered the following:-
JUDGMENT
(Through Video Conference)
Learned counsel for the appellants seeks leave of
the Court to withdraw of the appeal with a liberty to
present it before appropriate forum.
2. His submission is placed on record.
3. The appeal is dismissed as withdrawn with
a liberty to challenge the impugned judgment and
decree before the appropriate forum.
4. Registry is directed to return the certified
copy of the impugned judgment and decree after
retaining the photocopy of the same.
Sd/-
JUDGE
msr
