Sannakavallappa vs Rajanna
2022 Latest Caselaw 11811 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF FEBRUARY, 2021

                         BEFORE

         THE HON' BLE MR. JUSTICE E.S. INDIRESH

        REGULAR SECOND APPEAL NO. 1565 OF 2016

BETWEEN

SANNAKAVALLAPPA
SMT. PUTTAHANUMAKKA
SINCE BOTH ARE DEAD BY LRS:


1.    SMT. DODDAKAVALLAMMA
      W/O HARIYAPPA
      AGED ABOUT 61 YEARS
      R/AT RANGANAHALLI, KASABA HOBLI,
      MADHUGIRI TQ,
      TUMKUR DISTRICT - 573 101.


2.    SMT. SANTHOSHINI
      W/O NEHARU
      AGED ABOUT 46 YEARS
      R/AT CHIKKABIDAREKERE SCHOOL
      NAGASANDRA POST
      BENGALURU - 560 073.


3.    SRI. NAGARAJU
      W/O LATE SANNAKAVALLAPPA
      AGED ABOUT 41 YEARS
                                                   ...2
                             2            RSA NO. 1565/2016

4.    SMT. LAKSHMAMMA
      W/O NAGARAJU
      AGED ABOUT 34 YEARS


      BOTH 3 AND 4 ARE RESIDING AT
      KAMBIPURA VILLAGE,
      KUMBALAGODU POST,
      KENGERI POST,
      BANGALORE SOUTH TQ,
      BANGALORE RURAL DISTRICT-560 081.
      NOW R/AT RANGANAHALLI VILLAGE
      KASABA HOBLI, MADHUGIRI TALUK.
      TUMKUR DISTRICT - 577 101.
                                            ... APPELLANT/S


(By Sri. K. HANUMANTHARAYAPPA, Advocate)


AND
1.    RAJANNA
      S/O LATE SANNAKAVALLAPPA
      AGED ABOUT 63 YEARS
      R/AT KAMBIPURA VILLAGE
      KUMBALAGODU POST,
      KENGERI HOBLI,
      BANGALORE SOUTH TALUK - 560 081.


2.    SMT KAMALAMMA
      W/O ERAPPA
      AGED ABOUT 59 YEARS
                                                        ...3
                                3          RSA NO. 1565/2016

     R/AT THAGGIHALLI
     PURAVARA HOBLI
     MADHUGIRI TALUK - 577 801.
                                            ... RESPONDENT/S


RSA FILED UNDER SECTION 100 OF CPC., AGAINST THE
JUDGMENT     AND   DECREE    DATED    18.4.2016   PASSED    IN
R.A.NO.5006/2015 ON THE FILE OF THE IV ADDITIONAL
DISTRICT AND SESSIONS JUDGE, AT MADHUGIRI, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 26.3.2015 PASSED IN O.S.NO.112/2007 ON THE FILE OF
ADDITIONAL SENIOR CIVIL JDUGE AND JMFC., MADHUGIRI.


     This Regular Second Appeal coming on for Orders, this day
the Court made the following Order.
                              ORDER

One week time is granted to comply with the office

objections, failing which, the appeal shall stand dismissed

without reference to the Bench.

Registry shall delete the name of Sri. Vinod Kumar B.N.,

from the cause list as Sri. K.Hanumatharayappa has filed power

on behalf of appellants. Registry shall show correct name of

Sri. K.Hanumantharayappa instead of H. Hanumantharayappa.

Sd/-

                                            JUDGE
                                                           ...4
                                4           RSA NO. 1565/2016

NOTE : Vide Court Order dated 04.02.2021, office objections are

not complied with, hence appeal stands dismissed.

COPY

Sd/-

ASSISTANT REGISTRAR

T By : UN R By : PH C By : RP

Ty Date: 02.06.2021 C Date: 03.06.2021