Smt.Rindavva W/O Anandapp vs Smt.Hanumavva W/O Prakash Tuwar
2023 Latest Caselaw 246 Kant

                                                          -1-




                                                                    RSA No. 100111 of 2016


                              IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                     DATED THIS THE 4TH DAY OF JANUARY, 2023

                                                        BEFORE
                                       THE HON'BLE MR JUSTICE M.G.S. KAMAL
                               REGULAR SECOND APPEAL NO. 100111 OF 2016 (PAR-)
                              BETWEEN:

                              1.   SMT.RINDAVVA W/O ANANDAPP
                                   TUWAR @ GUDDANNAVAR,
                                   AGE: 68 YEARS, OCC: HOUSEHOLD,
                                   R/O: LINADAHALLI, TQ: RANEBENNUR,
                                   DIST: HAVERI.

                              2.   RAMESH S/O ANANDAPP
                                   TUWAR @ GUDDANNAVAR,
                                   AGE: 46 YEARS, OCC: AGRICULTURE,
                                   R/O: LINADAHALLI, TQ: RANEBENNUR,
                                   DIST: HAVERI.

                              3.   YALLAPPA S/O ANANDAPP
                                   TUWAR @ GUDDANNAVAR,
                                   AGE: 46 YEARS, OCC: AGRICULTURE,
                                   R/O: LINADAHALLI, TQ: RANEBENNUR,
                                   DIST: HAVERI.

                              4.   SMT.AKKAMMA W/O PRADEEP GIRANDRA
           Digitally signed

ROHAN
           by ROHAN
           HADIMANI T
           Location: HIGH
                                   AGE: 38 YEARS, OCC: HOUSEHOLD,
HADIMANI   COURT OF
           KARNATAKA
T          DHARWAD
           Date: 2023.01.07
           13:25:47 +0530
                                   R/O: HOSAKATTI, TQ: HIREKERUR,
                                   DIST: DAVANGERE.

                              5.   SMT.SUDHA W/O HALAPPA GOURAKKA
                                   KEMPANNANAVAR
                                   AGE: 36 YEARS, OCC: HOUSEHOLD,
                                   R/O: CHILDONI, TQ: JAGLUR,
                                   DIST: DAVANGERE.

                              6.   SMT.GANGAMALAVVA W/O NAGARAJ
                                   AGE: 39 YEARS, OCC: HOUSEHOLD,
                                   R/O: HALEGONGERI, TQ: HONNALI,
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                                      RSA No. 100111 of 2016


     DIST: DAVANGERE.

                                                ...APPELLANTS

(BY SRI.S.S. PATIL & SANJAY CHANAL, ADVS.)

AND:

1.   SMT.HANUMAVVA W/O PRAKASH TUWAR,
     @ GUDDANNAVAR,
     AGE: 35 YEARS, OCC: HOUSEHOLD,
     R/O: MANAKUR, TQ: RANEBENNUR,
     DIST: HAVERI.

2.   KUMARI LAKSHMI D/O PRAKASH TUWAR
     @ GUDDANNAVAR,
     AGE: 13 YEARS, OCC: STUDENT,
     M/G REPRESENTED BY THE RES.NO.1,
     R/O: MANAKUR, TQ: RANEBENNUR,
     DIST: HAVERI.

3.   SUBHASHAPPA ANANDAPPA TUWAR @WER @
     GADDANAVAR,
     AGE:45 YEARS OCC:ARGICULTURE,
     R/O. LINGADAHALLI, TQ:RANEBENNUR
     DIST: HAVERI.

                                              ...RESPONDENTS

(BY SRI.DINESH M KULKARNI, ADV. FOR R1;
 R2 MINOR R/BY R1;
 SRI.AVINASH BANAKAR, ADV. FOR R3)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 09.06.2014 PASSED IN
R.A.NO.23/2013 ON THE FILE OF THE ADDL.SENIOR CIVIL JUDGE,
RANEBENNUR, DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 04.12.2012 AND THE DECREE
PASSED IN O.S.NO.411/2011 ON THE FILE OF THE ADDL.CIVIL
JUDGE AND II ADDL.JMFC, RANEBENNUR, DECREEING THE SUIT
FILED FOR PARTITION AND SEPARATE POSSESSION.
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                                     RSA No. 100111 of 2016


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

Learned counsel for the appellants has filed a memo

seeking withdrawal of the appeal as the same having been

settled in the final decree proceedings.

Memo is taken on record.

Appeal is dismissed as having become infructuous.

sd JUDGE

KGK