Karnataka High Court
Hoysala A/F Sannairappa ... vs Ningamma W/O Sannairappa ... on 30 August, 2023
Bench: Sachin Shankar Byssmj
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NC: 2023:KHC-D:9759
WP No. 105327 of 2023
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 30TH DAY OF AUGUST, 2023
BEFORE
THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 105327 OF 2023 (GM-CPC)
BETWEEN:
HOYSALA A/F. SANNAIRAPPA YAKKEGONDI,
AGE: 20 YEARS, OCC: AGRICULTURE,
R/O: TIMMALAPURA VILLAGE,
TQ : HIREKERUR, DIST: HAVERI.
...PETITIONERS
(BY SRI N.R. KUPPELUR, ADVOCATE)
AND:
1. NINGAMMA W/O. SANNAIRAPPA YAKKEGONDI,
AGE: 70 YEARS, OCC: AGRICULTURE ,
R/O: HALIYAL VILLAGE,
TQ: HIREKERUR, DIST:HAVERI-581116.
2. LALITAVVA W/O. BARAMGOUDA BUDDER,
MOHANKUMAR
AGE: 45 YEARS, OCC: AGRICULTURE ,
B SHELAR R/O: OOKADGATRI VILLAGE,
TQ : HARIHAR, DIST:DAVANAGERE-581021.
Digitally signed by
MOHANKUMAR B
SHELAR
Location: DHARWAD
Date: 2023.09.05
13:29:08 -0700
3. MANJAVVA W/O. BASAVARAJAPPA HARAGIHALLI,
AGE: 38 YEARS, OCC: AGRICULTURE ,
R/O: CHARCHIGONDI VILLAGE,
TQ: SHIKARIPURA, DIST:SHIVAMOGA-581020.
4. SIDDAMMA W/O. SOMANAGOUDA PATIL,
AGE: 30 YEARS, OCC: AGRICULTURE ,
R/O: TADAKANAHALLI VILLAGE,
TQ: HIREKERUR, DIST: HAVERI-581116.
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5. JAYAMMA W/O. SHIVANANDAGOUDA PATIL,
AGE: 27 YEARS, OCC: AGRICULTURE ,
R/O: TIMALAPUR VILLAGE,
TQ: HIREKERUR, DIST:HAVERI-581116.
6. RAMANAGOUDA
S/O. DODDAVEERAPPA YAKKEGONDI,
AGE: 35 YEARS, OCC: DOCTOR,
R/O: HIREKERUR,
TQ : HIREKERUR, DIST:HAVERI-581116.
7. SHEKRAPPAGOUDA
S/O. DODDAVEERAPPA YAKKEGONDI,
AGE: 40 YEARS, OCC: AGRICULTURE,
R/O: HIREKERUR,
TQ : HIREKERUR, DIST:HAVERI-581116.
8. BHARAT S/O. RAMANAGOUDA YAKKEGONDI,
AGE: 45 YEARS, OCC: DOCTOR,
R/O: POLY CLINIC, OPP: PRIVATE BUS STAND,
NYAMTHI ROAD,
TQ: HONNALLI, DIST: DAVANAGERE-581021.
9. MUKAMBIKA W/O. BADAWARAJ PATIL,
AGE: 41 YEARS, OCC: DOCTOR,
R/O: POLY CLINIC, OPP: PRIVATE BUS STAND,
NYAMTHI ROAD,
TQ : HONNALLI, DIST:DAVANAGERE-581021.
10. ROHIT S/O. RAMANAGOUDA YAKKEGONDI,
AGE: 39 YEARS, OCC: DOCTOR,
R/O: POLY CLINIC, OPP: PRIVATE BUS STAND,
NYAMTHI ROAD,
TQ : HONNALLI, DIST:DAVANAGERE-581021.
11. PARAVVA W/O. IRAPPA PAHALAGEPPANAVAR,
AGE: 50 YEARS, OCC: HOUSEHOLD,
R/O:HIREKERUR,
TQ : HIREKERUR, DIST:HAVERI-581116.
12. HEMMANNA S/O. RUDRAPPA YAKKEGONDI,
AGE: 40 YEARS, OCC: AGRICULTURE,
R/O:HALIYAL,
TQ : HIREKERUR, DIST:HAVERI-581116.
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13. SAVITRAMMA W/O. NAGAPPA YAKKEGONDI,
AGE: 40 YEARS, OCC: AGRICULTURE ,
R/O: HALIYAL VILLAGE,
TQ : HIREKERUR, DIST:HAVERI-581116.
14. SIDDU S/O. NAGAAPPA YAKKEGONDI,
AGE: 19 YEARS, OCC: AGRICULTURE,
R/O:HALIYAL,
TQ : HIREKERUR, DIST:HAVERI-581116.
15. SANTOSH S/O. NAGAAPPA YAKKEGONDI,
AGE: 16 YEARS, OCC: STUDENT,
R/O: HALIYAL,
TQ: HIREKERUR, DIST:HAVERI-581116.
16. SHASHIKALA D/O. NAGAAPPA YAKKEGONDI,
AGE: 16 YEARS, OCC: STUDENT,
R/O: HALIYAL,
TQ : HIREKERUR, DIST: HAVERI-581116.
17. SAROJA D/O. NAGAAPPA YAKKEGONDI,
AGE: 14 YEARS, OCC: STUDENT,
R/O: HALIYAL,
TQ: HIREKERUR, DIST: HAVERI-581116.
18. SHOBHA D/O. NAGAAPPA YAKKEGONDI,
AGE: 14 YEARS, OCC: STUDENT,
R/O: HALIYAL,
TQ: HIREKERUR, DIST: HAVERI-581116.
(SINCE RESPONDENT NO. 15 TO 18 ARE MINORS, THEY ARE
REPRESENTED BY RESPONDENT NO. 13)
19. SANTAVVA @ SHANTAVVA,
W/O. UJJAPPA YAKKEGONDI,
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O: HALIYAL,
TQ : HIREKERUR, DIST: HAVERI-581116.
20. SURESH S/O. UJJAPPA YAKKEGONDI,
AGE: 21 YEARS, OCC: AGRICULTURE,
R/O: HALIYAL,
TQ : HIREKERUR, DIST: HAVERI-581116.
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21. JAGADISH S/O. UJJAPPA YAKKEGONDI,
AGE: 19 YEARS, OCC: AGRICULTURE,
R/O: HALIYAL,
TQ : HIREKERUR, DIST: HAVERI-581116.
22. SHIDAPPA S/O. UJJAPPA YAKKEGONDI,
AGE: 17 YEARS, OCC: STUDENT,
R/O: HALIYAL,
TQ : HIREKERUR, DIST: HAVERI-581116.
23. ASHOK S/O. UJJAPPA YAKKEGONDI,
AGE: 15 YEARS, OCC: STUDENT,
R/O: HALIYAL,
TQ : HIREKERUR, DIST: HAVERI-581116.
(SINCE RESPONDENT NO. 22 & 23 ARE MINORS, THEY ARE
REPRESENTED BY RESPONDENT NO. 13)
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE IMPUGNED ORDER DATED.
17-07-2023 ON I.A. NO. 20 PASSED BY THE SENIOR CIVIL JUDGE
AND JMFC HIREKERUR IN O.S. NO. 157/2022 AS PER ANNEXURE-F
AND CONSEQUENTLY ALLOW THE I.A. NO. 20.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
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WP No. 105327 of 2023
ORDER
The captioned writ petition is filed by defendant No.1
feeling aggrieved by the order passed by the learned
Judge on an application filed under Section 10 of CPC. The
proceeding pending in O.S.No.157/2022 (old No.61/1997)
is sought to be stayed on the ground that regular appeal
pending in R.A.No.11/2023 arising out of judgment and
decree passed in O.S.No.28/2003 is pending consideration
before appellate court.
2. Respondent Nos.1 to 5/plaintiffs have instituted
a suit for partition and separate possession in
O.S.No.61/1997. The present petitioner is arrayed as
defendant No.1 in the said suit. The said suit was partly
decreed. Respondents/plaintiffs preferred an appeal before
this court in RFA No.1146/2006. This court allowed the
appeal filed by respondents/plaintiffs and the matter is
remitted back to the trial court. The present petitioner
filed an application under Section 10 of CPC. The said
application is rejected by the learned Judge.
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3. It is borne out from the records that partition
suit filed by the respondents/plaintiffs is prior suit which is
of the year 1997. The regular appeal filed by the petitioner
herein questioning the judgment and decree passed in
O.S.No.28/2003 is subsequent suit. If the learned Judge
has rejected the application on the ground that additional
issue in regard to the claim of the petitioner who has set
up a Will alleged to have been executed by Sannairappa is
framed, then dispute pending in R.A.No.11/2023 in regard
to Will which was not considered in O.S.No.28/2003 is of
no consequence.
4. Be that as it may, O.S.No.61/1997 now
renumbered as O.S.No.157/2022 is earlier suit.
R.A.No.11/2023 arising out of subsequent suit bearing
O.S.No.28/2003. If O.S.No.28/2003 is subsequent suit,
provisions of Section 10 of CPC even otherwise are not
applicable. Therefore, I am not inclined to interfere with
the order under challenge.
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WP No. 105327 of 2023
5. If an issue is framed on Will, no serious
prejudice is caused to the present petitioner and he has an
opportunity to substantiate and prove the Will in
O.S.No.157/2022. Therefore, on this count also, I am not
inclined to interfere with the order under challenge.
6. The writ petition being devoid of merits stands
dismissed.
Sd/-
JUDGE
MBS
