Rajshekar vs Venkateshappa
2023 Latest Caselaw 5852 Kant

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                                                         NC: 2023:KHC:29814
                                                       RSA No. 1815 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 22ND DAY OF AUGUST, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 1815 OF 2017 (PAR)

                   BETWEEN:

                   1.    RAJSHEKAR
                         S/O. NARAYANAPPA,
                         AGED ABOUT 33 YEARS,
                         NERANAHALLI VILLAGE,
                         VOKKALERI HOBLI,
                         KOLAR TALUK,
                         PIN CODE-563 130.
                   2.    SWETHA
                         D/O. NARAYANAPPA,
                         AGED ABOUT 28 YEARS,
                         NERANAHALLI VILLAGE,
                         VOKKALERI HOBLI,
                         KOLAR TALUK,
                         PIN CODE-563 130.
Digitally signed
by SHARANYA T      3.    NETHRA
Location: HIGH           D/O. NARAYANAPPA,
COURT OF                 AGED ABOUT 35 YEARS,
KARNATAKA
                         R/O. BANDAPURA, VIRGONAGAR,
                         BANGALORE-560 049.
                   4.    SHASHIKALA
                         W/O. SOMANNA,
                         D/O. NARAYANAPPA,
                         AGED ABOUT 30 YEARS,
                         R/O. NIMBAIKAIPURA,
                         VIRGONAGAR,
                         BANGALORE-560 049.
                                                              ...APPELLANTS
                                (SRI RAJASHEKAR-APPELLANT NO.1)
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AND:

1.   VENKATESHAPPA
     S/O. LATE HANUMANA BOVI,
     AGED ABOUT 66 YEARS,
     SEETHAPANAHALLI,
     VEMGAL HOBLI,
     KOLAR TALUK-563 102.

2.   KRISHNAPPA
     S/O. LATE HANUMANA BHOVI,
     AGED ABOUT 62 YEARS,
     SEETHAPANAHALLI,
     VEMGAL HOBLI,
     KOLAR TALUK-563 102.

3.   NARAYANAPPA
     S/O. LATE HANUMANA BHOVI,
     AGED ABOUT 63 YEARS,
     R/O. NERANAHALLI VILLAGE,
     VOKKALEI HOBLI,
     KOLAR TALUK,
     PIN CODE-563 130.

4.   RATHNAMMA
     W/O. KRISHNAPPA,
     AGED ABOUT 48 YEARS,
     R/O. SEETHAPANAHALLI,
     VEMGAL HOBLI,
     KOLAR TALUK-563 102.

5.   PRAMEELA
     W/O. SRINIVASAPPA,
     AGED ABOUT 46 YEARS,
     REDDIHALLI VILLAGE,
     KASABA HOBLI,
     BANGARPET TALUK-622 737.

6.   UMA
     W/O. VENKATESHAPPA,
     AGED ABOUT 42 YEARS,
     REDDIHALLI VILLAGE,
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                                    RSA No. 1815 of 2017




     KASABA HOLI,
     BANGARPET TALUK-622 737.

7.   CHALAPATHY
     S/O. ERAPPA,
     AGED ABOUT 42 YEARS,
     R/O. ANIGANAHALLI,
     KASABA HOBLI,
     BANGARPET TALUK-563 114.

8.   ROOPA
     W/O. GOVINDAPPA,
     AGED ABOUT 40 YEARS,
     R/O. ALAHALLI VILLAGE,
     MASTHI HOBLI,
     MALUR TALUK-622 304.

9.   KANTHAMMA
     W/O. MUNIVENKATAPPA,
     AGED ABOUT 45 YEARS,
     R/O. NERANAHALLI VILLAGE,
     VOKKALERI HOBLI,
     KOLAR TALUK-563 130.

10. VENKATESHAPPA
    S/O. CHANNAPPA,
    AGED ABOUT 70 YEARS,
    R/O. PEMASHETTIHALLI VILLAGE,
    VOKKALERI HOBLI,
    KOLAR TALUK-563 130.
                                         ...RESPONDENTS

    (SRI R. BHADRINATH, ADVOCATE FOR R9 AND R10;
NOTICE TO R2 IS HELD SUFFICIENT VIDE ORDER DT. 3.3.2023;
                R1, R4 TO R8 ARE SERVED;
  VIDE ORDER DATED 08.08.2023, APPEAL AGAINST R3 IS
                       DISMISSED)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT & DECREE DTD: 08.03.2017 PASSED
IN R.A.NO.88/2016 ON THE FILE OF THE I ADDL. SENIOR CIVIL
JUDGE & ACJM, KOLAR, DISMISSING         THE APPEAL AND
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                                            NC: 2023:KHC:29814
                                          RSA No. 1815 of 2017




CONFIRMING THE JUDGMENT AND DECREE DTD: 12.02.2016
PASSED IN O.S.NO.363/2009 ON THE FILE OF THE I ADDL.
CIVIL JUDGE & JMFC, KOLAR.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                           JUDGMENT

This Court earlier permitted the learned counsel for the

appellants on record to retire since, the appellant No.1 himself

has taken NOC on 31.07.2023. However, this Court on

08.08.2023, in the ends of justice, granted two weeks' time to

engage the counsel and also made it clear that, if the

appellants fail to engage the counsel within two weeks, the

appeal will be dismissed. Inspite of the same, the appellants

have not engaged any counsel.

Hence, in view of the peremptory order dated

08.08.2023, the appeal is dismissed.

Sd/-

JUDGE

ST