Karnataka High Court
Shankarawwa S/O.Ningappa ... vs Basappa S/O. Nagappa Myageri on 4 August, 2023
Bench: Anant Ramanath Byarhj
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NC: 2023:KHC-D:8109
MFA No. 100903 of 2014
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 4TH DAY OF AUGUST, 2023
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
MISCELLANEOUS FIRST APPEAL NO. 100903 OF 2014 (CPC)
BETWEEN:
1. SMT. SHANKARAWWA S/O NINGAPPA MYAGERI
AGE: 52 YEARS, OCC: HOUSEHOLD,
R/O: GOKUL, HUBLI, DIST: DHARWAD.
2. SMT. KALLAVVA W/O NINGAPPA KATTEPPANAVAR,
AGE: 33 YEARS, OCC: HOUSEHOLD,
R/O: DASTIKOPPA, TQ: KALGHATAGI,
DIST: DHARWAD.
3. SMT. LAXMI W/O BASAVARAJ KAMBAR,
AGE: 31 YEARS, OCC: HOUSEHOLD,
R/O: DASTIKOPPA, TQ: KALGHATAGI,
DIST: DHARWAD.
4. SMT. GOURAVVA W/O MALLIKARJUN HUMBIYAVAR
AGE: 29 YEARS, OCC: HOUSEHOLD,
R/O: ARALIKATTI, TQ: KALGHATAGI,
DIST: DHARWAD.
Digitally
signed by
SAROJA
SAROJA HANGARAKI
HANGARAKI Date:
2023.08.08
5. SMT. BASAVVA W/O BASVARAJ AKKIYAVAR,
15:06:50 -
0700
AGE: 27 YEARS, OCC: HOUSEHOLD,
R/O: RAYANAL,TQ: HUBLI,
DIST: DHARWAD.
6. KUMARI SAVAKKA D/O NINGAPPA MYAGERI,
AGE: 25 YEARS, OCC: HOUSEHOLD,
R/O: GOKUL, HUBLI,
DIST: DHARWAD.
7. SMT. AKKAMMA W/O GANGANGOUDA PATIL,
AGE: 22 YEARS, OCC: HOUSEHOLD,
R/O: MUTTAGI,
TQ: KALAGHATAGI.
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NC: 2023:KHC-D:8109
MFA No. 100903 of 2014
DIST: DHARWAD.
8. SMT. MALLAMMA D/O NINGAPPA MYAGERI,
AGE: 18 YEARS, OCC: HOUSEHOLD WORK,
R/O: GOKUL, HUBLI.
(PETITIONERS 1 TO 8 BEING,
REPRESENTED BY THEIR GPA HOLDER
SHRI. MEGHARAJ
S/O AMICHAND JAIN,
AGE: 55 YEARS,
OCC: BUSINESS AND AGRICULTURIST,
R/O RAMADATH APARTMENT,
KESHWAPUR, HUBLI.)
...APPELLANTS
(BY SRI. A.A.KALEBUDDE, ADVOCATE)
AND:
1. SRI. BASAPPA S/O NAGAPPA MYAGERI
AGE: 62 YEARS, OCC: AGRICULTURIST,
R/O: MYAGERI, ONI, GOKUL,
HUBLI, DIST: DHARWAD.
2. SRI. MAHADEVI W/O DILEEP KUMAR
AGE: 23 YEARS, OCC: HOUSEHOLD WORK,
R/O. GOKUL, HUBLI, DIST: DHARWAD.
3. SRI. KRISHNAPPA S/O YALLAPPA BELLERI,
AGE: 23 YEARS, OCC: AGRICULTURE,
R/O. HOUSE NO.63-Z,
SUBHAS NAGAR, KARWAR ROAD,
OLD HUBLI-24, DIST: DHARWAD.
...RESPONDENTS
(BY SRI. S.K.KAYAKAMATH, ADVOCATE FOR R1;
SERVICE OF NOTICE TO R2 IS HELD SUFFICIENT;
SRI. RAVI S MATTUR, ADVOCATE FOR R3)
THIS MFA IS FILED U/S.104 R/W. RULE 43(c) OF CPC.,
AGAINST THE ORDER DTD:28.02.2014 PASSED IN
MISC.NO.73/2012 ON THE FILE OF THE I ADDITIONAL SENIOR
CIVIL JUDGE, HUBLI, ALLOWIN THIS APPEAL AND RESTORE
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NC: 2023:KHC-D:8109
MFA No. 100903 of 2014
O.S.NO.02/2011 ON THE FILE IN THE INTEREST OF JUSTICE AND
EQUITY.
THIS APPEAL COMING ON FOR BEING SPOKEN TO, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
This case was disposed of by order dated 02.08.2023
recording the submission of the learned counsel for the
appellants to withdraw the appeal. However, it is noticed
that the memo is not yet filed. Hence, the matter is listed
today for 'being spoken to'.
Today, learned counsel for the appellants files a
memo. Memo is taken on record.
Order dated 02.08.2023 is recalled.
In view of the memo, appeal is dismissed as not
pressed.
Sd/-
JUDGE
SH
