Channaveerayya S/O Chandra ... vs Suresh S/O Shivaputrappa Bandi
2022 Latest Caselaw 8690 Kant

                                       R.S.A. NO.5644/2013



                         :1:
           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

     DATED THIS THE 17TH DAY OF DECEMBER 2014

                       BEFORE

          THE HON'BLE MR. JUSTICE H.G.RAMESH

       REGULAR SECOND APPEAL NO.5644/2013

BETWEEN

1.   CHANNAVEERAYYA
     S/O CHANDRA SHEKARAYYA HIREMATH
     AGE: 36 YEARS, OCC: AGRI.
     R/O.HIREKOPPA, TQ: GADAG

2.   KASHINATHAYYA
     S/O CHANDRA SHEKARAYYA HIREMATH
     AGE: 36 YEARS, OCC: AGRI.
     R/O.HIREKOPPA, TQ: GADAG

3.   SHANTAXARAYYA
     S/O CHANDRA SHEKARAYYA HIREMATH
     AGE: 36 YEARS, OCC: AGRI.
     R/O.HIREKOPPA, TQ: GADAG

4.   KAMALAXI W/O SHANTAXARAYYA HIREMATH
     AGE: 32 YEARS, OCC: HOUSEHOLD
     R/O.HIREKOPPA, TQ: GADAG

5.   VIJAYA W/O KOTTURSWAMI HIREMATH
     AGE: 36 YEARS,
     OCC: HOUSEHOLD,
     R/O.HIREKOPPA, TQ: GOKAK

6.   GIRIJAVVA W/O RAVINDRASWAMI KULKARNI
     AGE: 28 YEARS, OCC: HOUSEHOLD
     R/O.HIREKOPPA, TQ: GADAG

7.   KUMARSWAMI
     S/O CHANDRA SHEKARAYYA HIREMATH
     AGE: 40 YEARS, OCC: AGRI.
     R/O.HIREKOPPA, TQ: GADAG
                                         R.S.A. NO.5644/2013



                           :2:
8.    BASAMMA W/O PANCHAXARAYYA HIREMATH
      AGE: 30 YEARS, OCC: AGRI.
      R/O.HIREKOPPA, TQ: GADAG

9.    SHARNAPPA HANAMAPPA KOPPAD
      AGE: 65 YEARS, OCC: AGRI.
      R/O.HUILGOL, TQ: GADAG

                                          ... APPELLANTS

(BY SRI. K L PATIL, ADV.)

AND

1.    SURESH
      S/O SHIVAPUTRAPPA BANDI
      AGE: 35 YEARS, OCC: AGRI.
      R/O.KIRATAGERI,
      DIST: GADAG

2.    GIRIJAVVA
      W/O SHIVAPUTRAPPA BANDI
      AGE: 65 YEARS, OCC: HOUSEHOLD
      R/O.KIRATAGERI,
      DIST: GADAG
                                        ... RESPONDENTS

      THIS RSA IS FILED UNDER SECTION 100 OF CPC

PRAYING TO ALLOW THE APPEAL AND SET ASIDE THE

JUDGMENT AND DECREE DATED 14.12.2011 PASSED BY THE

FAST TRACK COURT GADAG IN R.A. NO.57/2008 CONFIRMING

THE JUDGMENT AND DECREE PASSED BY THE PRL. CIVIL

JUDGE (SR. DN.) RON IN O.S. NO.1/2007 DATED 03/03/2008.


      THIS RSA COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                                         R.S.A. NO.5644/2013



                           :3:

                       JUDGMENT

H.G.RAMESH, J. (Oral):

The appeal has already stood dismissed for non-

compliance of the peremptory order dated 27.10.2014.

Hence, no further order is necessary.

Appeal dismissed.

Sd/-

JUDGE Rsh