Hanamagouda vs Veerabhadrappa S/O Rudrappa ...
2022 Latest Caselaw 12785 Kant

                              1




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 03RD DAY OF NOVEMBER, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 REGULAR SECOND APPEAL NO.645 OF 2008 (DEC/INJ)

BETWEEN:

1.      HANAMAGOUDA
        S/O BASANAGOUDA ANWERI,
        SINCE DECEASED BY HIS LRs.

1(a). CHANNABASAMMA
      W/O HANAMAGOUDA ANWERI,
      AGE: 80 YEARS, OCC:AGRIL & HOUSEHOLD WORK,
      R/O LINGADEVARKOPPA,
      TAL:HIREKERUR - 581 111,
      DISTRICT HAVERI.

1(b). BASANAGOUDA
      S/O HANAMAGOUDA ANWERI,
      AGE: 65 YEARS, OCC:AGRIL,
      R/O LINGADEVARKOPPA,
      TAL:HIREKERUR - 581 111,
      DISTRICT HAVERI.

1(c). GADIGEPPA
      S/O HANAMAGOUDA ANWERI,
      AGE: 55 YEARS, OCC:AGRIL,
      R/O LINGADEVARKOPPA,
      TAL:HIREKERUR - 581 111,
      DISTRICT HAVERI.

1(d). SMT.ANNAPURAVVA
      W/O BASAVANNEPPA NANDIGAVI,
      AGE:50 YEARS, OCC:AGRIL & HOUSEHOLD WORK,
      R/O GUDDADABEVINAHALLI,
      TALUKA - HIREKERUR - 581 111,
                               2




        DIST: HAVERI.

1(e). RAMAPPA
      S/O SHIVANANDAPPA NESWI,
      AGE:32 YEARS, OCC: AGRI,
      R/O LINGADEVARKOPPA,
      TAL:HIREKERUR - 581 111,
      DIST:HAVERI.

1(f).   UJJAPPA
        S/O SHIVANANDAPPA NESWI,
        AGE:30 YEARS, OCC:AGRI,
        R/O LINGADEVARKOPPA,
        TAL:HIREKERUR - 581 111,
        DIST.HAVERI.

1(g). SMT.BASAVVA
      W/O KARABASAPPA HEDIYAL,
      AGE:30 YEARS, OCC:AGRIL & HOUSEHOLD WORK,
      R/O GUDDADABEVINAHALLI,
      TALUKA - HIREKERUR - 581 111,
      DIST: HAVERI.                       ...APPELLANTS

[BY SRI.R.S.KADIBAGIL, ADVOCATE (ABSENT)]

AND:

1.      VEERABHADRAPPA
        S/O RUDRAPPA BATTER,
        SINCE DECEASED BY HIS LRs.

1(a). SMT.RUDRAMMA
      W/O VEERABHADRAPPA BATTER,
      SINCE DECEASED BY HER LRs.

1(b). MANJAPPA
      S/O SHIVAPPA TIMLAPUR,
      AGE:25 YEARS,
      OCC:AGRIL,
      R/O LINGADEVARKOPPA,
      TAL:HIREKERUR - 581 111,
      DIST:HAVERI.
                              3




1(c). RUDRAPPA
      S/O SHIVAPPA TIMLAPUR,
      AGE:22 YEARS, OCC:AGRIL,
      R/O LINGADEVARKOPPA,
      TAL:HIREKERUR - 581 111,
      DIST:HAVERI.

1(d). SMT.GOURAVVA
      W/O VEERAPPA MULIMANI,
      DEAD.                                ...RESPONDENTS

(BY SRI AVINASH BANAKAR, ADVOCATE FOR R1(b) & (c))

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, SET ASIDE THE JUDGMENT AND DECREE DATED
10.02.2007 PASSED BY THE COURT OF CIVIL JUDGE (SR.DN.),
ITINERATE IN R.A.NO.66/2002 AND DISMISS THE JUDGMENT
AND DECREE DATED 30.09.2002 PASSED BY THE CIVIL JUDGE
(JR.DN.) IN O.S.NO.234/1993.

     THIS REGULAR SECOND APPEAL COMING ON FOR FINAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

                         ORDER

There is no representation on behalf of appellants.

The captioned appeal is listed in until disposal list.

On 02.11.2022, when the matter was called, there was

no representation on behalf of appellants. Today also

there is no representation on behalf of appellants.

As could be seen from the appeal papers, the

appeal is filed in the year 2008. Now we are in the month

of November 2022. The appeal is pending for almost

fourteen years.

As already noted above, though matter was called

yesterday and today, there is no representation on behalf

of appellants. Hence, this Regular Second Appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

TKN