Citation : 2023 Latest Caselaw 554 Kant
Judgement Date : 9 January, 2023
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RSA No. 5855 of 2013
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 9TH DAY OF JANUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE M.G.S. KAMAL
REGULAR SECOND APPEAL NO. 5855 OF 2013 (DEC-)
BETWEEN:
1. SRI.KALLAPPA S/O. SATYAPPA GADDE
AGE: 62 YEARS, OCC: AGRICULTURE,
R/O. NIDAGUNDI VILLAGE,
TQ: RAIBAG, DIST: BELGAUM-590001.
2. SRI.LAGAMANNA S/O. SATYAPPA GADDE
AGE: 57 YEARS, OCC: AGRICULTURE,
R/O. NIDAGUNDI VILLAGE, TQ: RAIBAG,
DIST: BELGAUM-590001.
3. SRI.SIDDAPPA S/O. SATYAPPA GADDE
AGE: 52 YEARS, OCC: AGRICULTURE,
R/O. NIDAGUNDI VILLAGE,
TQ: RAIBAG, DIST: BELGAUM-590001.
4. SRI.SINGADI S/O. SATYAPPA GADDE
AGE: 47 YEARS, OCC: AGRICULTURE,
R/O. NIDAGUNDI VILLAGE,
TQ: RAIBAG, DIST: BELGAUM-590001.
5. SRI.MAHADEV S/O. SATYAPPA GADDE
AGE: 34 YEARS, OCC: AGRICULTURE,
R/O. NIDAGUNDI VILLAGE,
TQ: RAIBAG, DIST: BELGAUM-590001.
6. SRI.MALAPPA S/O. SATYAPPA GADDE
AGE: 29 YEARS, OCC: AGRICULTURE,
R/O. NIDAGUNDI VILLAGE,
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RSA No. 5855 of 2013
TQ: RAIBAG, DIST: BELGAUM-590001.
...APPELLANTS
(BY MISS PAVITRA HAVALDAR, ADV. FOR
SRI.SRINAND A. PACHHAPURE & SRI.RAJENDRA R. PATIL, ADVS. )
AND:
1. SRI.SHANTINATH CHARUDATTA SHETTY
AGE: 62 YEARS, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
2. SRI.ADINATH CHARUDATTA SHETTY
AGE: 57 YEARS, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
3. SRI.APPASAB CHARUDATTA SHETTY
AGE: 52 YEARS, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
4. SRI.JINENDRA CHARUDATTA SHETTY
AGE: 57 YEARS, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
5. SMT.LAXMIBAI W/O. PUSHPADANT SHETTY
AGE: 77 YEARS, OCC: HOUSEHOLD WORK,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
6. SRI.MAHAVEER S/O. PUSHPADANT SHETTY
AGE: 57 YEARS, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
7. SRI.SANJEEV S/O. PUSHPADANT SHETTY
AGE: 50 YEARS, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
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RSA No. 5855 of 2013
DIST: BELGAUM-590001.
8. SMT.KASTURI W/O. BABURAO BADORE
AGE: 60 YEARS, OCC: HOUSEHOLD WORK,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
9. SMT.SUMITRA W/O. AJIT SHETTY
AGE: 38 YEARS, OCC: HOUSEHOLD WORK,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
10. SMT.BHARATI W/O. RAMESH DUGGE
AGE: 42 YEARS, OCC: HOUSEHOLD WORK,
R/O. HATAKANAGALA, TQ: HATAKANAGALA,
DIST: KOLHAPUR-416001, MAHARASHTRA.
11. SMT.LATA W/O. MANOHAR PATIL
AGE: 52 YEARS, OCC:HOUSEHOLD WORK,
R/O.MORATAGI, TQ:SHINDAGI,
DIST: BIJAPUR-586101.
12. SRI.AJIT S/O. BHUPAL SHETTY
AGE: 42 YEARS, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
13. SRI.VARDHAMAN S/O. BHUPAL SHETTY
AGE: 48 YEARS, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
14. SRI.SHIVARAI S/O. RAMAPPA MHETRI
AGE: MAJOR, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
15. SRI.SUDHIR S/O. SHRIMANDAR IJARE
AGE: 62 YEARS, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
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RSA No. 5855 of 2013
DIST: BELGAUM-590001.
16. SRI.ASHOK S/O. BALAVANT IJARE
AGE: 52 YEARS, OCC: BUSINESS,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
17. SRI.BASAPPA S/O. ADIVEPPA GADDE
AGE: 52 YEARS, OCC: AGRICULTURE,
R/O. NIDAGUNDI, TQ: RAIBAG,
DIST: BELGAUM-590001.
18. SRI.BIRAPPA S/O. HALAPPA GADDE
AGE: 72 YEARS, OCC: AGRICULTURE,
R/O. NIDAGUNDI, TQ: RAIBAG,
DIST: BELGAUM-590001.
19. SRI.MALLAPPA S/O. SIDDAPP GADDE
AGE: 67 YEARS, OCC: AGRICULTURE,
R/O. RAIBAG , TQ: RAIBAG,
DIST: BELGAUM-590001.
...RESPONDENTS
(BY SRI.SHIVARAJ S BALLOLI, ADV. FOR R1-4, R6-8, R10-11 & R13)
THIS RSA IS FILED UNDER SECTION 100 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 23.10.2013 PASSED IN
R.A.NO.37/2012, ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC, RAIBAG, DISMISSING THE APPEAL, FILED AGAINST THE
JUDGMENT AND DECREE DATED 04.12.2012 AND THE DECREE
PASSED IN O.S.NO.549/2011 ON THE FILE OF THE PRINCIPAL
CIVIL JUDGE AND JMFC, RAIBAG, DISMISSING THE SUIT FILED
FOR DECLARATION.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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RSA No. 5855 of 2013
JUDGMENT
1. Learned counsel for the appellants has filed a
memo dated 09.01.2023 seeking to withdraw the appeal
with liberty to seek appropriate remedy in accordance with
law.
2. Memo is taken on record.
3. Appellants are permitted to withdraw the appeal
with liberty as sought for.
sd JUDGE
KGK
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