Sri Nanjundappa vs Sri Shivanna
2022 Latest Caselaw 3716 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 4TH DAY OF MARCH 2022

                       BEFORE

           THE HON'BLE MR.JUSTICE R.NATARAJ

REGULAR SECOND APPEAL NO.1900 OF 2010 (PAR)

BETWEEN:

SRI. NANJUNDAPPA
S/O LATE NANJUNDAPPA,
AGED ABOUT 62 YEARS,
R/AT DYAVANNANAPALYA,
YELACHALIHALLI MAJRE,
KADABA HOBLI, GUBBI TALUK,
TUMKUR DISTRICT-572135.
DIED ON 10.12.2014

1(a) SMT. GOWRAMMA
     W/O LATE NANJUNDAPPA
     AGED ABOUT 62 YEARS,
     R/AT DYAVANNANAPALYA,
     YELACHALIHALLI MAJRE,
     KADABA HOBLI, GUBBI TALUK,
     TUMKUR -572130.

1(b) SMT. BHAGYAMMA
     D/O LATE NANJUNDAPPA
     W/O CHANNABASSAPPA
     AGED ABOUT 43 YEARS,
     R/AT MADDENAHALLI,
     KASABA HOBLI, GUBBI TALUK,
     TUMKUR -572130.

1(c) SMT. SUNANDA
     D/O LATE NANJUNDAPPA
                            2


       W/O CHANNABASSAPPA
       AGED ABOUT 35 YEARS,
       R/AT GEEGANAHALLI,
       KASABA HOBLI, GUBBI TALUK,
       TUMKUR -572130.

       AS PER HON'BLE COURT
       ORDER DATED 05.10.2018,
       AMENDMENT CARRIED OUT.
                                     ...APPELLANTS

(BY SRI G.A.K GOWDA, ADVOCATE (ABSENT))


AND:

1.     SRI. SHIVANNA
       S/O LATE NANJUNDAPPA,
       AGED ABOUT 54 YEARS

2.     SRI. GANGANNA
       DEAD BY LRS,

2(a) SMT.PRAMEELAMMA,
     W/O LATE GANGANNA,
     AGED ABOUT 52 YEARS

2(b) SMT. KALPANA
     W/O SRI. PRABHU SWAMY,
     D/O LATE GANGANNA
     AGED ABOUT 27 YEARS,
     R/AT GODIKERE
     SHETTYKERE HOBLI,
     C.N.HALI TALUK,
     TUMKUR DISTRICT-572135.

2(c) SMT. LAVANYA
     W/O SRI. MALLIKAIAH
     D/O LATE GANGANNA,
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       AGED ABOUT 24 YEARS,
       R/AT KATTIGENAHALLI,
       KASABA HOBLI, GUBBI TALUK-572135.

2(d) KUM.YESHODA,
     D/O LATE GANGANNA,
     AGED ABOUT 23 YEARS,

2(e) KUM. SHILPA
     D/O LATE GANGANNA,
     AGED ABOUT 21 YEARS,

2(f)   KUM. MEGHASHREE
       D/O LATE GANGANNA,
       AGED ABOUT 20 YEARS,

3      SRI. BASAVARAJU
       S/O LATE NANJUNDAPPA,
       AGED ABOUT 48 YEARS,

       RESPONDENT NO.1 AND
       RESPONDENT NO.2(a), (d), (e) & (f)
       AND R3 ARE
       R/AT YALACHIHALLI, MAJARE,
       DEVANNANAPALYA,
       KASABA HOBLI, GUBBI TALUK,
       TUMKUR DISTRICT-572135.

                                ...RESPONDENTS

     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CODE OF CIVIL PROCEDURE, 1908
AGAINST THE JUDGMENT AND DECREE DATED 24.04.2010
PASSED IN R.A.NO.58/2008 ON THE FILE OF THE SENIOR
CIVIL JUDGE, GUBBI, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED
12.12.2007 PASSED IN O.S.NO.155/1998 ON THE FILE OF
THE CIVIL JUDGE (JR.DN.), GUBBI.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                        JUDGMENT

There is no representation for the appellants though

the case is called twice in the day.

Hence, the Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

sma