Sri Puttaswamy Gowda @ Daddihalli ... vs Smt Jayamma
2023 Latest Caselaw 1361 Kant

                                          -1-
                                                RFA No. 1070 of 2007




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 16TH DAY OF FEBRUARY, 2023

                                     BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                  REGULAR FIRST APPEAL NO. 1070 OF 2007 (DEC)
            BETWEEN:

                  SRI PUTTASWAMY GOWDA @
                  DADDIHALLI ANNAIAH
                  SINCE DECEASED BY HIS LRS.,

            1     SMT.JAVARAMMA,
                  W/O LATE PUTTASWAMY GOWDA, 65 YEARS,

            2.    SRI B P MANJE GOWDA
                  40 YEARS,

            3.    SRI B P KRISHNE GOWDA
                  49 YEARS,

            4.    SRI CHANDRA,
Digitally         35 YEARS,
signed by
PANKAJA S
Location:   5.    SRI NAVEENA,
HIGH              31 YEARS,
COURT OF
KARNATAKA
            6.    SMT BHARATHI
                  25 YEARS,

                  2-5 ARE SONS AND 6 IS THE DAUGHTER OF
                  LATE PUTTASWAMY GOWDA AND ALL
                  R/O BHAGUR VILLAGE AND HOBLI,
                  CHENNARAYAPATNA TALUK,
                  HASSAN DISTRICT-573 116.
                                                       ...APPELLANTS
            (BY SRI. R B SADASIVAPPA., ADVOCATE (ABSENT))
                             -2-
                                      RFA No. 1070 of 2007




AND:

1.     SMT JAYAMMA
       W/O SRI BHOJE GOWDA,
       49 YEARS,

2.     SRI B B MANJE GOWDA
       S/O SRI BHOJE GOWDA,
       35 YEARS,
       SINCE DEAD BY HIS LRs.,

2(1) SMT.JALAJAKSHI,
     W/O LATE SI.B.B.MANJE GOWDA,
     33 YEARS,

2(2) MASTER DIKSHIT,
     S/O LATE SRI.B.B.MANJE GOWDA,
     8 YEARS,

2(3) MASTER RAKSHIT,
     S/O LATE SRI.B.B.MANJE GOWDA, 6 YEARS,

       2 & 3 SINCE MINORS,
       REPRESENTED BY THEIR MOTHER
       SMT. JALAJAKSHI

       2(1) TO 2(3) ARE R/O KAGUR VILLAGE & HOBLI,
       CHENNARAYAPATNA TALUK,
       HASSAN DISTRICT.

3.     SRI B CHANDRASHEKARA
       S/O SRI BHOJE GOWDA, 33 YEARS,

4.     SRI B G SRINIVAS
       S/O LATE SRI GOWDE GOWDA,
       62 YEARS,

5.     SRI B G THIMME GOWDA
       S/O LATE SRI GOWDE GOWDA,
       60 YEARS,

       ALL ARE R/O BHAGUR VILLAGE AND HOBLI,
                                   -3-
                                               RFA No. 1070 of 2007




        CHENNARAYAPATNA TALUK,
        HASSAN DISTRICT - 573 116.
                                                      ...RESPONDENTS

(BY SRI. V VISHWANATH, ADVOCATE FOR R-1 & R-3;
    SRI. D.R.BASAVARAJAPPA, ADVOCATE FOR R-4 & R-5)

     THIS RFA IS FILED UNDER SECTION 96 OF CPC AGAINST
THE JUDGMENT AND DECREE DATED:21.4.2007 PASSED IN
O.S.NO.137/2002 ON THE FILE OF THE CIVIL JUDGE (SR.DN),
CHANNARAYAPATNA,       DECREEING    THE    SUIT    FOR
DECLARATION.

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

                            JUDGMENT

There is no representation on behalf of the

appellants, though the matter is called twice. Left with no

other alternative, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

PKS