Kempanna Ramappa Khot vs Irapanna S/O Annappa Chougala
2022 Latest Caselaw 4736 Kant

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           IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH
       DATED THIS THE 14TH DAY OF MARCH, 2022
                         PRESENT
       THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
                             AND
        THE HON'BLE MRS.JUSTICE K.S. HEMALEKHA
                MFA NO.103731 OF 2015
BETWEEN:
SRI KEMPANNA RAMAPPA KHOT,
NOW DECEASED BY L.R.S,
1.     SMT. SUVARNA W/O. KEMPANNA KHOT,
       AGED ABOUT 55 YEARS, OCC: HOUSEHOLD.
2.     SRI. GURU S/O. KEMPANNA KHOT,
       AGED ABOUT 25 YEARS, OCC: AGRICULTURE.
3.     SMT. LAXMI KEMPANNA KHOT,
       AGED ABOUT 23 YEARS, OCC: STUDENT.
4.     SRI. CHANDRAKANAT S/O. KEMPANNA, KHOT,
       AGED ABOUT 22 YEARS, OCC: STUDENT.
ALL RESIDENT AT NIRAVANAHATTI,
TQ: HUKKERI, DIST:BELAGAVI.                 ....APPELLANTS
(BY SRI. MRUTYUNJAY TATA BANGI, ADVOCATE)
AND:
1.    SRI. IRAPANNA S/O. ANNAPPA CHOUGALA,
      AGED ABOUT 40 YEARS, OCC: AGRICULTURE,
      RESIDENT AT BADAKUNDRI,
      TQ: HUKKERI AND DIST: BELAGAVI.
2.    SMT. RAJASHREE W/O. IRAPANNA, CHOUGALA,
      AGED ABOUT 35 YEARS, OCC: HOUSE HOLD WORK,
      C/O. SRI MANOHAR TATAPPA AKKATANGERHAL,
      RESIDENT AT HOSUR, TQ:HUKKERI, DIST: BELAGAVI.
                                      ....RESPONDENTS
(BY SMT. SUMANT P. PATIL, ADVOCATE)
       THIS MFA IS FILED UNDER SECTION 47 OF THE GUARDIANS
AND WARDS ACT, AGAINST THE JUDGMENT AND ORDER DATED
31.10.2015 PASSED IN G AND WC NO.6/2008 ON THE FILE OF THE
SENIOR CIVIL JUDGE, HUKKERI, ALLOWING THE PETITION FILED
U/SECTION 25 OF THE GUARDIANS AND WARDS ACT, 1890.
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      THIS APPEAL COMING ON FOR HEARING THIS DAY, S.SUNIL
DUTT YADAV J., DELIVERED THE FOLLOWING:

                        JUDGMENT

The present appeal was filed challenging the order

passed in G & WC No.6/2008 dated 31.10.2015, whereby

the Trial Court had allowed the petition filed under Section

25 of Guardians and Wards Act, 1890 and had appointed

one Sri.Irapanna Annappa Chougala the respondent No.1

herein as a guardian of the minor.

2. It is brought to the notice of this Court that

ward has attained the age of majority as on 10.03.2022.

3. Accordingly, in light of the same, in terms of

Section 41(i)(c) of the Act, the guardian shall cease to

have power over the ward and the appeal is disposed of as

not calling for any further orders.

SD/-

JUDGE

SD/-

JUDGE

PJ