Channe Gowda vs Smt Lakshmamma
2022 Latest Caselaw 636 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 07TH DAY OF JUNE, 2016

                      BEFORE

     THE HON' BLE MRS JUSTICE B.V.NAGARATHNA

       REGULAR SECOND APPEAL NO 191 OF 2011


BETWEEN

1.   CHANNE GOWDA
     S/O.CHANNE GOWDA,
     AGED ABOUT 61 YEARS.

2.   CHANNARAJU
     S/O.CHANNE GOWDA
     AGED ABOUT 40 YEARS.

3.   CHANNAKESHAVA
     S/O.CHANNE GOWDA
     AGED ABOUT 35 YEARS.

     ALL ARE R/O.HULIKAL VILLAGE,
     DODDAMAGGE HOBLI,
     ARKALGUD TALUK-573 102.
                                       ... APPELLANTS


(BY SRI.: G.BALAKRISHNA SHASTRY, ADVOCATE)
                                                  ..2..
                              2     RSA NO.:191/2011

AND


1.    LAKSHMAMMA
      W/O.PAPANNA
      AGED ABOUT 48 YEARS.


2.    SANNE GOWDA
      S/O.BELURE GOWDA
      AGED ABOUT 45 YEARS.


3.    RAJE GOWDA
      S/O.BELURE GOWDA
      AGED ABOUT 42 YEARS.


4.    PUTTASWAMY
      S/O.BELURE GOWDA
      AGED ABOUT 38 YEARS.


5.    KEMPAMMA
      W/O.PUTTARAJU
      AGED ABOUT 33 YEARS,
      R/O HAMPAPUR VILLAGE,
      RAMANATHAPUR HOBLI,
      ARKALGUD TALUK,
      HASSAN DISTRICT - 573 102.


                                               ...3
                                   3             RSA NO.:191/2011

      R1 TO 4 ARE R/O HULIKAL VILLAGE,
      DODDAMAGGE HOBLI,
      ARKALAGUD TALUK,
      HASSAN DISTRICT - 573 102.


                                               ... RESPONDENTS


(BY SRI.: PADMAVATHI S.SAVANOOR, ADVOCATE FOR R2; R3,
          R4 & R5 SERVED, NOTICE TO R-1 IS HELD
          SUFFICIENT)



      REGULAR SECOND APPEAL FILED UNDER SEC.100 OF

CPC., AGAINST THE JUDGMENT AND DECREE DATED

08.10.2010 PASSED IN R.A.NO.489/08 ON THE FILE OF THE

SENIOR CIVIL JUDGE & J.M.F.C., ARKALGUD, DISMISSING

THE APPEAL AND CONFIRMING THE JUDGMENT AND

DECREE DATED: 17.04.2008 PASSED IN O.S.NO.21/2005 ON

THE FILE OF THE CIVIL JUDGE (JR.DN.) & J.M.F.C.,

ARKALGUD.



      This Regular Second Appeal coming on for Orders, this day the

Court made the following order.

                                                               ..4..
                                    4                RSA NO.:191/2011



                               ORDER

Finally six weeks time is granted to file paper book, failing which

appeal shall stands dismissed without reference to the Bench.

Sd/-

JUDGE

COPY

Sd/-

ASSISTANT REGISTRAR T By : MJ R By : BSL C By : RM

Ty dt : 15.09.2016 C.dt : 04.10.2016