Karnataka High Court
Sri Kare Ranganna vs Sri Putta Ranganna on 22 March, 2022
Bench: R. Nataraj
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR.JUSTICE R.NATARAJ
REGULAR SECOND APPEAL NO.223 OF 2019 (PAR)
BETWEEN:
1 . SRI. KARE RANGANNA
S/O LATE THIMMAIAH
AGED ABOUT 72 YEARS
R/AT KANTANAKUNTE VILLAGE
KASABA HOBLI,
DODDABALLAPUR TALUK 561 203
BENGALURU RURAL DISTRICT.
2 . SRI. RANGASWAMAIAH
S/O LATE DODDA RANGAIAH
AGED ABOUT 62 YEARS
R/AT MARALENAHALLI VILLAGE
KASABA HOBLI,
TUMKUR TALUK,
TUMKUR DISTRICT 572 136.
...APPELLANTS
(BY SRI. RAGHAVENDRA V, ADVOCATE (ABSENT))
AND:
1. SRI PUTTA RANGANNA
S/O LATE KEMPA RANGAIAH
AGED ABOUT 67 YEARS
2. SRI. K. HANUMANTHAIAH
S/O LATE KEMPA RANGAIAH
AGED ABOUT 60 YEARS
2
RESPONDENT NOS.1 AND 2 ARE
R/AT KANTANAKUNTE VILLAGE
MALLATHAHALLI POST, KASABA HOBLI,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT 561 203.
3. SMT. MALAMMA
D/O YELLAPPA
W/O RANGAIAH
AGED ABOUT 64 YEARS
R/AT SINGANAYAKANAHALLI (V) & (P)
YELAHANKA,
BENGALURU NORTH TALUK,
BENGALURU DISTRICT 562157.
4. SMT. YELLAMMA
D/O LATE YELLAPPA
W/O KARE RANGANNA
AGED ABOUT 62 YEARS
R/AT KANTANAKUNTE VILLAGE,
KASABA HOBLI,
DODDABALLAPUR TALUK 561203
BENGALURU RURAL DISTRICT.
5. SMT. YELLAMMA
D/O LATE YELLAPPA
AGED ABOUT 60 YEARS
6. SRI. GOPALAIAH
S/O LATE YELLAPPA
AGED ABOUT 58 YEARS
7. SRI. JAYARAMAIAH
S/O LATE YELLAPPA
AGED ABOUT 52 YEARS
RESPONDENTS NO.5 TO 7 ARE
R/AT SINGANAYAKANAHALLI VILLAGE AND POST,
YELAHANKA,
BENGALURU NORTH TALUK,
BENGALRU DISTRIT 562 157.
3
8. SMT. CHIKKA RANGAMMA
D/O LATE THIMMAIAH
AGED ABOUT 77 YEARS.
9. SRI. THIMMA RAJANNA
S/O LATE HAL RANGANNA
AGED ABOUT 53 YEARS,
RESPONDENTS NO.8 AND 9 ARE
R/AT KANTANAKUNTE VILLAGE
MALLATHAHALLI POST,
KASABA HOBLI,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT 561203.
10 . SMT. YELLAMMA
D/O LATE BHEEMANNA
AGED ABOUT 62 YEARS
R/AT ALASIPURA,
BELLAVI TALUK,
TUMKUR DISTRICT 572 136.
11 . SRI. ANJINAPPA
S/O LATE BHEEMANNA
AGED ABOUT 57 YEARS
R/AT MARALENAHALLI,
OPP. TO H.P.S. GOVERNMENT SCHOOL,
SHIRAGATE POST
TUMKUR DISTRICT 572136.
12 . SMT. HANUMAKKA
D/O LATE DODDA RANGAIAH
AGED ABOUT 77 YEARS
13 . SRI. ANCHE RANGAIAH
S/O LATE DODDA RANGAIAH
AGED ABOUT 72 YEARS
RESPONDENTS NO.12 AND 13 ARE
R/AT MARALENAHALLI VILLAGE
KASABA HOBLI,
4
TUMKUR TALUK AND
DISTRICT 572136.
14 . SMT. YELLAMMA
D/O LATE DODDA RANGAIAH
AGED ABOUT 70 YEARS
R/AT KANTANAKUNTE VILLAGE
MALLATHAHALLI POST,
KASABA HOBLI,
DODDABALLAPUR TALUK,
BENGALURU RURAL DISTRICT 561203.
15 . SRI. RAMANNA
S/O LATE DODDA RANGAIAH
AGED ABOUT 68 YEARS
16 . SRI. LAKSHMANA
S/O LATE DODDA RANGAIAH
AGED ABOUT 68 YEARS.
17 . SRI. HANUMANTHARAYAPPA
S/O LATE DODDA RANGAIAH
AGED ABOUT 66 YEARS
RESPONDENTS NO.15 TO 17 ARE
R/AT MARALENAHALLI VILLAGE
KASABA HOBLI
TUMKUR TALUK,
TUMKUR DISTRICT 572 136.
18 . SRI. HANUMANTHARAYAPPA
S/O LATE DODDAIAH
AGED ABOUT 52 YEARS
19 . SMT. LAKSHMIDEVAMMA
W/O L. ANJINAPPA
AGED ABOUT 55 YEARS
20 . SRI. ANCHE RANGANNA
S/O LATE DODDAIAH
AGED ABOUT 32 YEARS
5
RESPONDENTS NO.18 TO 20 ARE
R/AT WARD NO.1, SIRAGATE
MARALENAHALLI,
TUMKUR DISTRICT 572136.
21 . SMT. LAKSHMIDEVI
W/O LATE K.M. RANGASWAMAIAH
AGED ABOUT 46 YEARS
22 . SMT. PUSHPA
W/O LATE K.M. RANGASWAMAIAH
AGED ABOUT 27 YEARS
23 . SRI. PUNITH
S/O LATE K.M. RANGASWAMAIAH
AGED ABOUT 22 YEARS
24 . BHOOMIKA
D/O LATE K.M. RANGASWAMAIAH
AGED ABOUT 5 YEARS
SINCE MINOR
REPRESENTED BY HER MOTHER
SMT. PUSHPA AS NATURAL GUARDIAN
RESPONDENTS NO.21 TO 24 ARE
R/AT KANTANAKUNTE VILLAGE
KASABA HOBLI,
DODDABALLAPUR TALUK
BENGALURU RURAL DISTRICT 561203.
....RESPONDENTS
THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDURE, 1908
AGAINST THE JUDGMENT AND DECREE DATED 30.10.2018
PASSED IN R.A. NO.10181/2016 ON THE FILE OF THE IV
ADDITIONAL DISTRICT AND SESSIONS JUDGE AT
DODDABALLAPURA DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND DECREE DATED 30.07.2016 PASSED IN
O.S NO.86/2008 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JMFC., AT DODDABALLAPUR.
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THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
There is no representation for the appellants though
the case is called thrice in the day.
Hence, the Appeal is dismissed for non-prosecution.
Sd/-
JUDGE
sma
