Shivaputrappa S/O Marithamappa ... vs Mallappa S/O Basappa Neralagi
2022 Latest Caselaw 8999 Kant

                                      R.S.A. NO.5645/2013

                             :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.5645/2013


BETWEEN

1.    SHIVAPUTRAPPA
      S/O MARITHAMAPPA YALAWAD
      AGE: 54 YEARS,
      OCC: AGRICULTURE & COOLIE,
      R/O.HARLAPUR,
      TQ: GADAG
      DIST: GADAG 582101

2.    KOTRAPPA
      S/O KALAKAPPA ANKALI
      AGE: 51 YEARS,
      OCC: AGRICULTURE & COOLIE,
      R/O.HARLAPUR,
      TQ: GADAG,
      DIST: GADAG 582101

3.    DEVAKKA
      W/O HANMANTAPPA CHINCHALLI
      AGE: 51 YEARS,
      OCC: AGRICULTURE & COOLIE,
      R/O.HARLAPUR,
      TQ: GADAG,
      DIST: GADAG 582101
                                        ... APPELLANTS

(BY SRI. K L PATIL, ADV.)


AND

1.    MALLAPPA
                                        R.S.A. NO.5645/2013

                            :2:

     S/O BASAPPA NERALAGI
     AGE: 29 YEARS,
     OCC: AGRICULTURE,
     R/O.HARLAPUR,
     TQ: GADAG,
     DIST: GADAG 582101

2.   SHANKRAWWA
     W/O BASAVANTAPPA NERALAGI
     AGE: 56 YEARS,
     OCC: AGRICULTURE,
     R/O.HARLAPUR, TQ: GADAG,
     DIST: GADAG 582101

3.   SHIVAPPA
     S/O BHEEMAPPA UMACHAGI
     AGE: 61 YEARS,
     OCC: AGRICULTURE,
     R/O.HARLAPUR,
     TQ: GADAG,
     DIST: GADAG 582101

4.   KOTRAWWA
     W/O LATE SHANKARAPPA UMACHAGI
     AGE: 36 YEARS,
     OCC: AGRICULTURE,
     R/O.HARLAPUR,
     TQ: GADAG,
     DIST: GADAG 582101

                                      ... RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC

PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED

19.01.2013 PASSED BY THE PRL. SENIOR CIVIL JUDGE COURT

GADAG IN R.A. NO.59/2012 AND ETC.


     THIS RSA COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                                         R.S.A. NO.5645/2013

                           :3:


                       JUDGMENT

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

The appeal has already stood dismissed for non-

compliance of the peremptory order dated 17.10.2014.

Hence, no further order is necessary.

Appeal dismissed.

Sd/-

JUDGE Rsh