Smt Mallamma vs Smt Siddamma
2023 Latest Caselaw 9686 Kant

Karnataka High Court

Smt Mallamma vs Smt Siddamma on 7 December, 2023

Author: V Srishananda

Bench: V Srishananda

                                                -1-
                                                                NC: 2023:KHC:44449
                                                            RFA No. 898 of 2007




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                               BEFORE
                             THE HON'BLE MR JUSTICE V SRISHANANDA

                              REGULAR FIRST APPEAL NO. 898 OF 2007

                   BETWEEN:
                   1.   SMT. MALLAMMA,
                        W/O. LATE MURIGAPPA,
                        AGED ABOUT 53 YEARS,

                   2.   RAVIKUMAR,
                        S/O. LATE MURIGAPPA,
                        AGED ABOUT 25 YEARS,

                   3.   NAGARAJA,
                        S/O. LATE MURIGAPPA,
                        AGED ABOUT 23 YEARS,

                   4.   SMT. MANJULAMMA
                        W/O. RAJANNA
                        D/O. LATE MURIGAPPA,

                   APPELLANTS 1 TO 4 ARE
Digitally signed   RESIDENTS OF MALLAPURA,
by PAVITHRA N
                   KASABA HOBLI,
Location: High
Court Of           CHITRADURGA TALUK
Karnataka          AND DISTRICT - 571 501.

                                                                      ...APPELLANTS
                   (BY SRI: .B.M. SIDDAPPA, ADVOCATE (ABSENT)
                        V/O DTD 31/10/2023 A1-DECD & A2 TO A4
                        ARE TREATED AS LRS OF DECD A1)

                   AND:
                   1.   SMT. SIDDAMMA,
                        W/O. LATE RUDRAPPA,
                        AGED ABOUT 51 YEARS,
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                                         NC: 2023:KHC:44449
                                       RFA No. 898 of 2007




2.   SMT. THIPPAMMA,
     W/O. RAMANJANAPPA,
     AGED ABOUT 36 YEARS,
     RESIDING AT KALYANADURGA,
     ANANTHAPUR DISTRICT AP

3.   R. MANJUNATHA,
     S/O. LATE RUDRAPPA,
     AGED ABOUT 33 YEARS,

4.   SMT LAKSHMIDEVI
     W/O. HANUMANTHARAYA,
     AGED ABOUT 32 YEARS,
     OCC: HOUSEHOLD WORK,
     RESIDING AT NEHRUNAGAR,
     HOLALKERE ROAD,
     CHITRADURGA.

5.   R. THIPPESWAMY,
     S/O. LATE RUDRAPPA,
     AGED ABOUT 29 YEARS,

RESPONDENTS 1, 3 AND 5 ARE
RESIDENTS OF MALLAPURA VILLAGE,
KASABA HOBLI, CHITRADURGA
TALUK AND DISTRICT - 571 501.

RESPONDENTS 1 TO 5 ARE LRS OF
ORIGINAL PLAINTIFF LATE RUDRAPPA
ARRAYED AS PLAINTIFFS 1(A) TO (E)
BEFORE THE TRIAL COURT

                                             ...RESPONDENTS

(BY SRI: SPOORTHY HEGDE .N., ADVOCATE FOR R1 TO R5)

     THIS RFA FILED U/S 96 OF CPC AGAINST THE JUDGMENT AND
DECREE DT. 08.01.2007 PASSED IN OS.NO.102/2004 ON THE FILE
OF THE II ADDL. CIVIL JUDGE (SR.DN.) CHITRADURGA, DECREEING
THE SUIT FOR RECOVERY OF MONEY.



     THIS RFA, COMING ON FOR FINAL HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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                                           NC: 2023:KHC:44449
                                          RFA No. 898 of 2007




                         JUDGMENT

Case called out twice. None appears on behalf of the

appellants.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

PN