Karnataka High Court
Raju B vs Kotrappa on 30 August, 2023
Bench: V Srishananda
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NC: 2023:KHC:31143
RFA No. 977 of 2012
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF AUGUST, 2023
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
REGULAR FIRST APPEAL No.977 OF 2012 (PAR)
BETWEEN:
1. RAJU B S/O BASAVANTHAPPA
AGED ABOUT 25 YEARS
C/O MADIVALARA SHARANAPPA
NEAR SIHINIRINA HONDA
HOLALKERE ROAD
CHITRADURGA - 577 501.
2. ASHA W/O NAGARAJA M.T.
AGED ABOUT 24 YEARS
R/O SIR GIRISH NILAYA
RAMADAS COMPOUND
2ND CROSS, GOPALPURA ROAD
CHITRADURGA -577 501.
...APPELLANTS
(BY SRI.R.SHASHIDHARA., ADVOCATE)
Digitally
signed by AND:
MALATESH
KC
Location: 1. KOTRAPPA S/O KENCHAPPA
HIGH
COURT OF AGED ABOUT 73 YEARS
KARNATAKA
2. BASAVANTHAPPA S/O KOTRAPPA,
AGED ABOUT 47 YEARS
3. SRINIVASA S/O KOTRAPPA,
AGED ABOUT 37 YEARS
4. MALLIKARJUNA S/O KOTRAPPA
AGED ABOUT 35 YEARS
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RFA No. 977 of 2012
5. ANJINAPPA S/O KOTRAPPA
AGED ABOUT 33 YEARS
RESPONDENTS NO. 1 TO 5
ALL ARE AGRICULTURIST,
R/AT. MATADA SIRIGERE VILLAGE,
CHITRADURGA TALUK - 577 501.
6. RENUKAMMA W/O HANUMANTHAPPA
AGED ABOUT 51 YEARS
R/O 2ND CROSS, NEHARU NAGAR
OPP:URDU PRIMARY SCHOOL
CHITRADURGA -577 501.
7. SHAKUNTHALAMMA W/O BASAVARAJAPPA.P
AGED ABOUT 49 YEARS
R/O MATADA SIRIGERE VILLAGE
CHITRADURGA TALUK - 577 501.
8. KENCHAMMA W/O MADIVALARA MANJAPPA
AGED ABOUT 43 YEARS
R/O HALIYUR VILLAGE
KUDLIGERE POST
BHADRAVATHI TALUK - 577 301.
9. CHANDRAPPA S/O KENCHAPPA
AGED ABOUT 59 YEARS
10. BASAVARAJAPPA S/O KENCHAPPA
AGED ABOUT 52 YEARS
11. SHARANAPPA S/O KENCHAPPA
AGED ABOUT 43 YEARS
12. HALAMMA W/O LATE SHIVAPPA
AGED ABOUT 41 YEARS
13. KARIBASAMMA D/O LATE SHIVAPPA
AGED ABOUT 18 YEARS
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RFA No. 977 of 2012
14. AJJAIAH S/O LATE SHIVAPPA
AGED ABOUT 15 YEARS
THE RESPONDENTS NO. 9 TO 13 ARE
R/O MATADA SIRIGERE VILLAGE
CHITRADURGA TALUK -577 501.
THE RESPONDENT 14 IS MINOR
REP. BY HIS NEXT FRIEND MOTHER NATURAL
GUARDIAN RESPONDENT NO.12
15. SHARANAMMA D/O KENCHAPPA
AGED ABOUT 36 YEARS
R/O AVERGOLLA VILLAGE
DAVANGERE TALUK - 577 001.
16. SREE TARALABALU JAGADGURU
VIDYA SAMSTHE, (REGD)
SIRIGERE,
CHITRADURGA TALUK - 577 501.
...RESPONDENTS
(BY SRI. M.J. AMARANATH., ADV. FOR R1 TO R3 & R5 TO R7
NOTICE TO R-8 IS DISPENSED WITH V/O/DT:27/07/2012;
V/O/DATED 06/09/2012 NOTICE TO R-6 HELD SUFFICIENT
R10 SERVED, R14 IS MINOR REP BY R-12;
R-15 SERVED, SRI G.K.V. MURTHY FOR R-16;
SRI. SOMASHEKARAPPA FOR R-9 TO R-14;
V/O/D 25/08/2022 APPEAL AS AGAINST R13 IS DISMISSED;
V/O/D 27/07/2012 SRI.AMARNATH, ADV. APPEAR FOR R-4 TO
R-6 (VAKALATH NOT FILED))
THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CODE OF CIVIL PROCEDURE, AGAINST THE ORDERS
DATED 29.02.2012 PASSED IN O.S.No.04/2010 ON THE FILE
OF THE CIVIL JUDGE (SR. DN.) AND CJM, CHITRADURGA,
PARTLY DECREEING THE SUIT FOR PARTITION AND SEPARATE
POSSESSION.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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RFA No. 977 of 2012
JUDGMENT
Case called twice. None present on behalf of appellants.
Despite granting sufficient time, paper books not filed.
Accordingly, appeal stands dismissed for non
prosecution.
Sd/-
JUDGE
kcm
List No.1, Sl.No.10
