Jana Dodda Jambanna vs Jana Sanna Jambanna S/O Jana ...
2022 Latest Caselaw 10527 Kant

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                                         RSA No. 5569 of 2011


IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

         DATED THIS THE 07TH DAY OF JULY, 2022

                           BEFORE

          THE HON'BLE MR JUSTICE M.G.S. KAMAL

     REGULAR SECOND APPEAL NO. 5569 OF 2011 (DEC)

BETWEEN:

1.    JANA DODDA JAMBANNA
      SINCE DEAD BY HIS LRS.,
      SMT. SAVITHRAMMA
      W/O LATE JANA DODDA JAMBANNA,
      AGE: 57 YEARS, OCC: AGRICULTURE,
      R/O KADLABALU VILLAGE,
      TQ. H. B. HALLI, DIST. BALLARI

2.   SMT. GANGAMMA W/O LATE JANA SANNA YENKAPPA
     AGE: 67 YEARS, OCC: AGRICULTURE, R/O KADLABALU
     VILLAGE, TQ. H. B. HALLI, DIST. BALLARI
                                                ...APPELLANTS
(BY SRI.T.HANUMAREDDY, ADV. FOR A2,
APPEAL AGAINST A1 IS ABATED)

AND:

JANA SANNA JAMBANNA S/O JANA JAYAPPA
AGE: 59 YEARS, OCC: AGRICULTURE, R/O KADALBALU
VILLAGE, TQ. H. B. HALLI, DIST. BALLARI
                                              ...RESPONDENT

     THIS RSA IS FILED UNDER SECTION 100 OF CPC, AGAINST
THE JUDGEMENT & DECREE DATED 17.03.2011 PASSED IN
R.A.NO.144/2009 ON THE FILE OF THE PRESIDING OFFICER, FAST
TRACK COURT-III AT HOSPET, DISMISSING THE APPEAL, FILED
AGAINST THE JUDGMENT DATED 18.08.2009 AND THE DECREE
PASSED IN O.S.NO.185/2004 ON THE FILE OF THE ADDL. CIVIL
JUDGE (SR.DVN.), HOSPET, DISMISSING THE SUIT FILED FOR
DECLARATION OF TITLE AND POSSESSION.

     THIS RSA COMING ON FOR ADMISSION THIS DAY THE COURT
DELIVERED THE FOLLOWING.
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                                        RSA No. 5569 of 2011


                          JUDGMENT

Appellant has filed a memo stating that some of the

daughters of appellant No.2 have filed suit in O.S. No.80/2018

for partition and separate possession and in that view of the

matter, the present appeal has rendered infructuous.

Memo is taken on record.

Appeal is dismissed as having become infrucutous.

Sd/-

JUDGE

Rsh