Devendrappa Honnappa ... vs Smt Neelavva
2022 Latest Caselaw 43 Kant

               IN THE HIGH COURT OF KARNATAKA
                       DHARWAD BENCH

           DATED THIS THE 3RD DAY OF JANUARY 2022

                           BEFORE

       THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

     REGULAR SECOND APPEAL NO. 5175 OF 2010 (PAR & POSS)

BETWEEN

1.     DEVENDRAPPA HONNAPPA KHANAPPANAVAR
       SINCE DECEASED BY HIS LRS

1(a)   BASAPPA S/O. DEVENDRAPPA
       KANAKAPPANAVAR,
       AGE: 60 YEARS, R/O. BELHAR,
       TQ: NAVALGUNDA, DIST: DHARWAD.

1(b)   BASAVVA W/O. HANAMANTAPPA
       TARALGHATT
       AGE: 56 YEARS, R/O. BELHAR,
       TQ: NAVALGUNDA, DIST: DHARWAD.

1(c)   HONNAPPA
       S/O. DEVENDRAPPA KANAKAPPANAVAR,
       AGE: 52 YEARS, R/O. BELHAR,
       TQ: NAVALGUNDA, DIST: DHARWAD.

1(d)   SHANKARAWWA
       W/O. RAMESH TALWAR,
       AGE: 50 YEARS,
       R/O. BADAMI, DIST: BAGALKOT.

1(e)   SHARANAPPA
       DEVENDRAPPA KANAKAPPANAVAR,
       AGE: 47 YEARS,
       OCC: AGRICULTURE,
       POST: HONNAPUR,
       TQ: ALNAVAR, DIST: DHARWAD.
                               2




1(f)   MALLIKARJUN
       S/O. PAKIRAPPA KAKKERI,
       AGE: 45 YEARS, OCC: AGRICULTURE,
       POST: HONNAPUR,
       TQ: ALNAVAR, DIST: DHARWAD.

1(g)   MASTER SHIVARAJ
       S/O. MALLIKARJUN KAKKERI,
       AGE: 17 YEARS, OCC: STUDENT,

1(h)   VASUDEV MALLIKARJUN KAKKERI,
       AGE: 15 YEARS, OCC: STUDENT,

1(i)   SANJANA
       D/O. MALLIKARJUN KAKKERI,
       AGE: 12 YEARS, OCC: STUDENT,

   APPELLANTS 1G TO 1I ARE MINORS AND
   REPRESENTED BY APPELLANT NO.1F,
   MALLIKARJUN KAKKERI,
   WHO IS THEIR FATHER & NATURAL GUARDIAN.

                                                ...APPELLANTS
(BY SRI. K. L. PATIL, SRI. S. S. BETURMATH,
SRI. P. S. TADAPATRI AND SRI. SANDEEP S DESAI, ADVOCATES)

AND
SMT. NEELAVVA W/O. GULAYYA MATHAPATI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O BALAKAR, TQ: NAVALGUNDA,
DIST: DHARWAD- 580112.
                                               ...RESPONDENT
(BY SRI. S. R. HEGADE AND
SRI. P. K. SANNINGAMMANAVAR, ADVOCATES)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC AGAINST
THE JUDGEMENT AND DECREE DATED 24-11-2009, PASSED IN
R.A.NO.18/1995 ON THE FILE OF THE I-ADDITIONAL CIVIL JUDGE
(SR.DN) & CJM, DHARWAD SITTING AT NAVALAGUND, DISMISSING
THE APPEAL BY CONFIRMING THE JUDGEMENT AND DECREE DATED
15-12-1994 PASSED IN O.S.NO.63/1989 ON THE FILE OF THE
                              3




MUNSIFF NAVALAGUND DECREEING THE           SUIT   FILED   FOR
PARTITION AND SEPARATE POSSESSION.

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

                        JUDGMENT

Learned counsel for respondent has filed memo on

03.08.2021 reporting the death of sole respondent. A copy of

the death extract is also produced along with the memo.

Hence, the appeal stands dismissed as abated.

Sd/-

JUDGE YAN