Karnataka High Court
Smt.Kamalavva vs Yallavvaa W/O Shidappa Kanakur on 24 July, 2023
Bench: Rajendra Badamikar
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NC: 2023:KHC-D:7659
RSA No. 100687 of 2018
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 24TH DAY OF JULY, 2023
BEFORE
THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
REGULAR SECOND APPEAL NO. 100687 OF 2018 (PAR-)
BETWEEN:
SMT.KAMALAVVA
W/O SANKAPPA SANKANNAVAR
AGE.58 YEARS,
OCC. AGRICULTURE AND HOUSEHOLD WORK
R/O. AMARGOL, TALUK. HUBBALLI-580001.
...APPELLANT
(BY SRI. PRASAD R SIDHANTI, ADVOCATE- ABSENT)
AND:
1. YALLAVVAA W/O SHIDAPPA KANAKUR
AGE.56 YEARS, OCC. AGRICULTURE
R/O. AMARGOL, TALUK. HUBBALLI
DIST. DHARWAD-580001
2. MALLAVVA W/O BASAPPA ARALIHOND ALIS KERIMANI
AGE.55 YEARS, OCC. AGRIULTURE,
Digitally
signed by
R/O G. BASANAKOPPA
YASHAVANT
NARAYANKAR
TALUKA: KALAGHATAGI-580013
YASHAVANT
NARAYANKAR Date:
2023.07.25
16:16:12 -
0700
3. SAVAKKA W/O YALLAPPA KURUBAR
AGE.53 YEARS, OCC.AGRICULTURE,
R/O. BYAHATTI, TALUK HUBBALLI,
DIST. DHARWAD580001
4. KAMALVVA W/O GURUSHIDDAPA CHULAKI
AGE.51 YEARS, OCC.AGRICULTURE
R/O YAMANUR, TALUK. HUBBALLI
DIST. DHARWAD-580001
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NC: 2023:KHC-D:7659
RSA No. 100687 of 2018
5. BASAVVA W/O SANKAPPA SANKANNAVAR
AGE.50 YEARS, OCC. HOUSEHOLD
R/O AMARGOL, TALUK. HUBBALLI
DIST. DHARWAD-580001
6. PRASHANT S/O SANKAPPA SANKANNAVAR
AGE.22 YEARS OCC. STUDENT
R/O AMARGOL, TALUK. HUBBALLI
DIST. DHARWAD-580001
7. YALLAVVA
W/O SANKAPPA SANKANNAVAR
AGE.48 YEARS OCC.HOUSEHOLD
R/O AMARGOL, TALUK. HUBBALLI
DIST. DHARWAD-580001
8. DEVENDRA
S/O SANKAPPA SANKANNAVAR
AGE.22 YEARS, OCC.STUDENT
R/O AMARGOL, TALUK. HUBBALLI
DIST. DHARWAD-580001
9. PARVATEVVA
D/O SANKAPPA SANKANNAVAR
AGE.20 YEARS, OCC.STUDENT
R/O AMARGOL, TALUK. HUBBALLI
DIST. DHARWAD-580001
10. BASAPPA
S/O MALLAPPA SANKANNAVAR
AGE.46 YEARS, OCC.AGRI
R/O AMARGOL, TALUK. HUBBALLI
DIST. DHARWAD-580001
11. KALLAPPA
S/O MALLAPPA SANKANNAVAR
AGE.44 YEARS, OCC.AGRI
R/O AMARGOL, TALUK. HUBBALLI
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RSA No. 100687 of 2018
DIST. DHARWAD-580001
12. YALLAVVA W/O NINGAPPA NOOLVI
AGE.42 YEARS, OCC.HOUSEHOLD
R/O AMARGOL
TALUK. HUBBALLI,
DIST. DHARWAD-580001
13. GANGAVVA
W/O BHIMAPPA KALASAPPANAVAR
AGE.40 YEARS,
OCC.HOUSEHOLD
R/O YARKOPPA, TALUK. DHARWAD
DIST. DHARWAD-580001
14. BHIMAVVA W/O RAMAPPA KATTI
AGE.38 YEARS, OCC.HOUSEHOLD
R/O PYATISAL ONI, UNKAL
TALUK. HUBBALLI
DIST. DHARWAD-580001
15. HONNAVVA
D/O MALLAPPA SANKANNAVAR
AGE.36 YEARS, OCC. HOUSEHOLD
R/O AMARGOL, TALUK. HUBBALLI
DIST. DHARWAD-580001
16. SHEKAPPA SALAGERI
AGE.35 YEARS, OC.C AGRI
R/O BASINAGAKATTI ONI,
SHIGGAON, TQ. SHIGGAON
DIST. HAVERI-581205
17. BASAVARAJ S/O SHEKAPPA SALAGERI
AGE.33 YEARS, OCC. AGRI
R/O BASINAGAKATTU ONI
SHIGGAON, TQ. SHIGGAON
DIST. HAVERI -580125
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RSA No. 100687 of 2018
18. MANJAVVA D/O SHEKAPPA SALAGERI
AGE.35 YEARS, OCC. HOUSEHOLD
R/O BASINAGAKATTU ONI
SHIGGAON, TQ. SHIGGAON
DIST. HAVERI -580125
19. MAHESH S/O SHEKAPPA SALAGERI
AGE.28 YEARS, OCC. STUDENT
R/O BASINAGAKATTU ONI
SHIGGAON, TQ. SHIGGAON
DIST. HAVERI-580125
...RESPONDENTS
(BY SRI. ARUN L NEELOPANT & SRI. SRIHARSHA A NEELOPANT,
ADV., FOR R3 & R4;
R5, R6, R7, R8, R9, R11, R12, R14, R16 & R19 SERVED;
APPEAL AGAINST R10 & R15 STANDS ABATED;
R13, R17 AND R18- APPEAL DISMISSED FOR NON-PROSECUTION)
THIS RSA IS FILED U/SEC.100 OF CPC, 1908, AGAINST THE
JUDGEMENT & DECREE DTD:24.9.2016 PASSED IN
R.A.NO.101/2010 ON THE FILE OF THE V ADDITIONAL DISTRICT
JUDGE DHARWAD SITTING AT HUBBALLI, ALLOWING THE APPEAL
AND SETTING ASIDE THE JUDGMENT AND DECREE DTD:5.1.2010,
PASSED IN O.S. NO.364/2006 ON THE FILE OF THE FIRST
ADDITIONAL CIVIL JUDGE (SR.DN) HUBBALLI, PARTLY
DECREEING THE SUIT FILED FOR PARTITION AND SEPARATE
POSSESSION.
THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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NC: 2023:KHC-D:7659
RSA No. 100687 of 2018
ORDER
Learned counsel for the appellant called out absent.
I.A.No.1/2018 is filed for condonation of delay of 635 days in
filing the appeal. All along there is no representation on
behalf of the appellant and appellant has not shown any
interest in prosecuting I.A.No.1/2018.
The records further disclose that the appeal is already
dismissed as against respondents 13, 17 and 18 for non-
prosecution. Further, the appeal is already abated as against
respondents 10 and 15. The appellant has not taken any
steps in this regard, which discloses that he is not interested
in prosecuting the appeal. I.A.No.1/2018 stands dismissed as
no sufficient grounds are forthcoming to condone the delay.
Consequently, appeal stands dismissed.
Sd/-
JUDGE
YAN
