Karnataka High Court
Nagendrappa S/O Maradeppa Kadur vs Sushilawwa W/O Shiddalingappa ... on 6 July, 2023
Bench: M.G.Umaj
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NC: 2023:KHC-D:6810
RFA No. 4099 of 2012
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 6TH DAY OF JULY, 2023
BEFORE
THE HON'BLE MRS. JUSTICE M.G.UMA
REGULAR FIRST APPEAL NO.4099/2012 (DEC)
BETWEEN:
NAGENDRAPPA S/O. MARADEPPA KADUR,
AGE: 44 YEARS, OCC: AGRICULTURE,
R/O: KADUR, TQ: HIREKERUR, DIST: HAVERI.
...APPELLANT
(BY SRI M. H. PATIL, ADVOCATE)
AND:
1. SMT. SUSHILAWWA W/O. SHIDDALINGAPPA
KAYAKAD,
AGE: 62 YEARS, OCC: HOUSE-HOLD,
R/O: KADUR, TQ: HIREKERUR, DIST: HAVERI.
2. SMT. RUDRAWWA W/O. SHIVAPPA KAYAKAD,
AGE: 42 YEARS, OCC: HOUSE-HOLD,
Digitally
signed by
R/O: KADUR, TQ: HIREKERUR, DIST: HAVERI.
ROHAN
HADIMANI
T 3. SMT. MALAWWA W/O. MANJAPPA KAYAKAD,
AGE: 39 YEARS, OCC: HOUSE-HOLD,
R/O: MARAVALLI, TQ: SHIKARIPUR,
DIST: SHIMOGA.
4. SMT. JAYAMMA W/O. PARAMESHAPPA KAYAKAD,
AGE: 36 YEARS, OCC: HOUS-HOLD,
R/O: KALLIYAL, TQ AND DIST: HAVERI.
5. KUM. GEETAVVA,
D/O. SHIDDALINGAPPA KAYAKAD,
AGE: 18 YEARS, OCC: STUDENT,
R/O. KADUR, TQ: HIREKERUR, DIST: HAVERI.
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NC: 2023:KHC-D:6810
RFA No. 4099 of 2012
6. KUM. PREMAVVA
D/O. SHIDDALINGAPPA KAYAKAD,
AGE: 22 YEARS, OCC: STUDENT,
R/O: KADUR, TQ: HIREKERUR, DIST: HAVERI.
7. GANESH S/O. SIDDALINGAPPA KAYAKAD,
AGE: 26 YEARS, OCC: COOLIE,
R/O: KADUR, TQ: HIREKERUR, DIST: HAVERI.
8. SMT. SHANTAWWA
W/O. VEERABASAPPA KAYAKAD,
AGE: 67 YEARS, OCC: HOUSE-HOLD,
R/O: KACHAVI, TQ: HIREKERUR, DIST: HAVERI.
9. SMT. RATNAVVA W/O. PRAKASH KAYAKAD,
AGE: 42 YEARS, OCC: HOUSHOLD,
R/O: KACHAVI, TQ: HIREKERUR, DIST: HAVERI.
10. KUM. SUDHA D/O PRAKASH KAYAKAD,
AGE: 21 YEARS, OCC: STUDENT,
R/O: KACHAVI, TQ: HIREKERUR, DIST: HAVERI.
11. KUM. SHIVALEELA D/O. PRAKASH KAYAKAD,
AGE: 18 YEARS, OCC: COOLIE,
R/O: KACHAVI, TQ: HIREKERUR, DIST: HAVERI.
12. SMT. LALITAVVA W/O. RENUKAPPA KAYAKAD,
AGE: 41 YEARS, OCC: HOUSE-HOLD,
R/O: HAUNSBHAVI, TQ: HIREKERUR,
DIST: HAVERI.
13. SHIVARUDRAPPA S/O. IRAPPA KAYAKAD,
AGE: 64 YEARS, OCC: AGRICULTURE,
R/O: KADUR, TQ: HIREKERUR, DIST: HAVERI.
14. SPL. LAND ACQUISITION OFFICER,
UPPER TUNGA PROJECT OFFICER,
MAGOD ROAD, RANEBENNUR, DIST: HAVERI.
15. ASSISTANT EXECUTIVE ENGINEER,
UPPAR TUNGA PROJECT, RATTIHALLI DIV.,
RATTIHALLI, TQ: HIREKERUR, DIST: HAVERI.
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NC: 2023:KHC-D:6810
RFA No. 4099 of 2012
16. DEPUTY COMMISSIONER,
HAVERI, D.C. CAMPUS,
DEVAGIRI VILLAGE, HAVERI,
DIST: HAVERI.
...RESPONDENTS
(BY SRI S.G. KADADAKATTI, ADVOCATE
FOR R1 TO R4 AND R6 TO R13;
SRI M.B. KANAVI, ADVOCATE FOR R15 ;
NOTICE TO R14 AND R16 ARE SERVED;
NOTICE TO R5 IS HELD SUFFICIENT)
THIS RFA IS FILED UNDER SECTION 96 OF CPC 1908,
AGAINST THE JUDGMENT AND DECREE DATED 11.06.2012
PASSED IN O.S.NO.30/2011 ON THE FILE OF THE SENIOR
CIVIL JUDGE & JMFC., HIRREKERUR, PARTLY DECREEING THE
SUIT FILED FOR DECLARATION AND PERMANENT INJUNCTION.
THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
ORDER
Learned counsel for the appellant submits that the
appellant has already taken back the entire file with an
intention to engage another Advocate. Therefore, he has
issued notice to the appellant on 01.03.2023 and sent the same
through registered post. Inspite of that, the appellant has not
approached him. Hence, he may be permitted to retire from
the present case.
His submission is taken on record.
NC: 2023:KHC-D:6810
RFA No. 4099 of 2012
In view of the above, learned counsel Sri M.H.Patil is
permitted to retire.
The appeal is of the year 2012. The appellant is not
interested in prosecuting the appeal. I do not find any reason
to adjourn the matter. Hence, appeal is dismissed for default
i.e., non-prosecution.
SD/-
JUDGE
PN
