Giriyavva W/O.Hanamanth Pammar, ... vs Shivappa S/O.Ramappa Pammar @ ...
2022 Latest Caselaw 12840 Kant

                                                  -1-




                                                            RFA No. 3089 of 2010


                                   IN THE HIGH COURT OF KARNATAKA

                                           DHARWAD BENCH

                               DATED THIS THE 4TH DAY OF NOVEMBER, 2022

                                                BEFORE
                                   THE HON'BLE MR JUSTICE R.NATARAJ
                             REGULAR FIRST APPEAL NO. 3089 OF 2010 (PAR-)
                        BETWEEN:

                         1   GIRIYAVVA W/O.HANAMANTH PAMMAR @ LAMANI,
                             AG3E 53 YEARS, OCC AGRI,
                             R/O.JALAGERI, THANDA TQ BADAMI,
                             DIST BAGALKOT

                             KRISHNAPPA S/O.HANAMATH PAMMAR @ LAMANI,
                             SINCE DECEASED BY HIS LRS,
                        2    KAMALAVVA W/O KRISHNAPPA PAMMAR @ LAMANI,
                             AGE 37 YEARRS, OCC HOUSEHOLD,
                             R/O.JALAGERI, THANDA TQ BADAMI,
                             DIST BAGALKOT

                        3.   GANAPATI S/O.KRISHNAPPA PAMMAR @ LAMANI,
                             AGE 15 YEARS, MINOR,
          Digitally
          signed by J   4.   SHARADA D/O.KRISHNAPPA PAMMAR @ LAMANI,
          MAMATHA
J
          Date:
                             AGE 12 YEARS, MINOR,
MAMATHA   2022.11.07
          15:11:51
          +0530         5.   GANGAVVA D/O.KRISHNAPPA PAMMAR @ LAMANI,
                             AGE 11 YEARS, MINOR,

                        6.   MAHADEVI D/O.KRISHNAPPA PAMMAR @ LAMANI,
                             AGE 9 YEARS, MINOR,

                        7.   RAJU S/O.KRISHNAPPA PAMMAR @ LAMANI,
                             AGE 7 YEARS, MINOR,

                        8.   RAMESH S/O.HANAMANTH PAMMAR @ LAMANI,
                             AGE 33 YEARS, OCC:TAILOR,

                        9.   SURESH S/O.HANAMATH PAMMAR, @ LAMANI,
                           -2-




                                       RFA No. 3089 of 2010


   AGE 33 YEARS, OCC:COOLIE,

10. SMT.SHIVAKKA W/O.DYAVAPPA PAMMAR @ LAMANI,
    AGE 54 YEARS, OCC:HOUSEHOLD

   ALL ARE R/O.JALAGERI, THANDA TQ BADAMI,
   DIST BAGALKOT

11. GOPAL S/O.DYAVAPPA PAMMAR @ LAMANI,
    SINCE DECEASED BY LRs.

   11a) KAVITHA W/O KUMAR RATHOD
        AGE:ABOUT 28 YEARS,
        OCC:HOUSEHOLD WORK,
        R/O MUCHKHANDI THANDA, LT-1
        TQ:AND DIST:BAGALKOT-587301.

12. SHANKAR S/O.DYAVAPPA PAMMAR @ LAMANI,
    AGE 27 YEARS,
    OCC:COOLIE,
    R/O MUCHKHANDI THANDA, LT-1
    TQ:AND DIST:BAGALKOT-587301

13. SMT.PEERAVVA W/O.KRISHNAPPA RATHOD,
    AGE 42 YEARS,
    OCC HOUSEHOLD WORK,
    R/O.MUCHKHANDI THAND
    TQ and DIST BAGALKOT

14. RENUKA W/O.SHIVAPPA RATHOD,
    AGE 36 YEARS,
    OCC HOUSEHOLD WORK,
    R/O.MUCHKHANDI THAND
    TQ and DIST BAGALKOT

15. SMT.SHANTAWWA W/O.SHANKAR RATHOD,
    AGE 31 YEARS,
    OCC HOUSEHOLD WORK,
    R/O.MUCHKHANDI THAND
    TQ and DIST BAGALKOT
                                             ...APPELLANTS
(BY SRI. K ANANDKUMAR, AND
    SRI RAVI S.BALIKAI, ADVOCATE)
                                   -3-




                                             RFA No. 3089 of 2010


AND:

1.    SHIVAPPA S/O.RAMAPPA PAMMAR @ LAMANI,
      AGE 44 YEARS
      OCC AGRICULTURE,

2.    HEERAPPA S/O.SHIVAPPA PAMMAR @ LAMANI,
      AGE 27 YEARS

3.    GURAPPA S/O.SHIVAPPA PAMMAR @ LAMANI,
      AGE 24 YEARS

4.    MOHAN S/O.SHIVAPPA PAMMAR @ LAMANI,
      AGE 22 YEARS,OCC:STUDENT

      ALL ARE R/O.JALAGERI, THANDA TQ BADAMI
      DIST BAGALKOT
                                        ...RESPONDENTS
(BY SRI. ANAND R KOLLI, ADV. FOR C/R1 TO C/R4)

     THIS RFA FILED U/SEC.96 OF CPC., AGAINST THE
JUDGEMENT & DECREE DTD:04-08-2010 PASSED IN
O.S.NO.69/2006(OLD NO.237/2003) ON THE FILE OF THE CIVIL
JUDGE(SR.DN.) BADAMI, DISMISSING THE SUIT FILED FOR
PARTITION    AND    POSSESSION      WITH    PERMANENT
INJUNCTION.

     THIS APPEAL COMING ON FOR FINAL HEARING, 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