Kelkoti Gurushanthappa S/O ... vs H M Chendramma W/O Late ...
2022 Latest Caselaw 54 Kant

             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

        DATED THIS THE 19TH DAY OF FEBRUARY 2019

                           BEFORE

          THE HON'BLE MR.JUSTICE P.B.BAJANTHRI

               R.S.A.NO.2155/2005 (DEC/INJ)

BETWEEN

KALKOTI GURUSHANTHAPPA
SINCE DECEASED BY HIS LRS.

1.    GOWRAMMA W/O KALKOTI GURUSHANTHAPPA,
      AGED ABOUT 55 YEARS,

2.    KALKOTI KOTRAPPA S/O KALKOTI GURUSHANTHAPPA,
      AGED ABOUT 40 YEARS,

3.    KALKOTI BHIMAPPA S/O KALKOTI GURUSHANTHAPPA,
      AGED ABOUT 33 YEARS,

ALL ARE R/O HIREHADAGALI, HADEGALI TALUK,
BELLARY DISTRICT.
                                            -   APPELLANTS
(BY SRI.RAVI S.BALIKAI, ADV. (ABSENT))

AND

1.    H.M.CHENDRAMMA W/O LATE SACHIDANANDAIAH
      DECEASED BY HER LRS
      RESPONDENT NOS.2 AND 3 ARE HER LEGAL HEIRS)

2.    H.M.NAGAIAH S/O LATE SACHIDANANDAIAH,
      AGE: 31 YEARS, OCC: AGRICULTURIST,
      R/O HIREHADAGALLI, HADAGALI TALUK,
      BELLARY DISTRICT.

3.    H.M.KOTRAIAH S/O LATE SACHIDANANDAIAH,
      AGE: 28 YEARS, OCC: AGRICULTURIST,
                                  2


        R/O HIREHADAGALLI, HADAGALI TALUK,
        BELLARY DISTRICT.
                                        -      RESPONDENTS
(R2 AND R3 TREATED AS LRS OF DECEASED R1,
 R2 AND R3 SERVED)

      THIS APPEAL IS FILED UNDER SECTION 100 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 16.07.2005 PASSED IN
R.A.NO.7/2003 ON THE FILE OF THE ADDL. CIVIL JUDGE (SR.DN.)
HOSPET, ALLOWING THE APPEAL AND SETTING ASIDE THE
JUDGMENT     AND   DECREE    DATED   16.01.2003   PASED   IN
O.S.NO.57/2001 ON THE FILE OF THE CIVIL JUDGE (JR.DN.) AND
JMFC, HADAGALI.

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

                               ORDER

Matter called twice.

None appears for the appellants.

Since the matter is of the year 2005, the appeal

stands dismissed for non-prosecution.

SD JUDGE MBS/-