Tuesday, 12, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shri. Shrinivas Raddi Alias Ashok ... vs Shri. Gurappa S/O Ramalingappa ...
2023 Latest Caselaw 5010 Kant

Citation : 2023 Latest Caselaw 5010 Kant
Judgement Date : 28 July, 2023

Karnataka High Court
Shri. Shrinivas Raddi Alias Ashok ... vs Shri. Gurappa S/O Ramalingappa ... on 28 July, 2023
Bench: Rajendra Badamikar
                                                 -1-
                                                       NC: 2023:KHC-D:7902
                                                        RSA No. 100419 of 2022




                          IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 28TH DAY OF JULY, 2023

                                              BEFORE
                            THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                     REGULAR SECOND APPEAL NO. 100419 OF 2022 (PAR/POS)
                     BETWEEN:

                     1.    SHRI. SHRINIVAS RADDI @ ASHOK S/O GURAPPA
                           KONDAGOLLI @ BAIRWADAGI
                           AGE: 45 YEARS,
                           OCC: AGRICULTURE,
                           R/O: CHIKKAPADASALAGI
                           NOW AT KONDAGOLLI - 586120
                           TAL: SINDAGI (NOW DEVARAHIPPARAGI)
                           DIST: VIJAYAPUR.

                     2.    BASWANTRAY S/O GURAPPA KODAGOLLI @
                           BAIRAWADAGI
                           AGE: 33 YEARS,
                           OCC: AGRICULTURE,
                           R/O: CHIKKAPADASALAGI,
                           NOW AT KONDAGOLLI - 586120
                           TAL: SINDAGI (NOW DEVARAHIPPARAGI)
        Digitally          DIST: VIJAYAPUR.
        signed by
        SUJATA
SUJATA  SUBHASH
SUBHASH PAMMAR
PAMMAR Date:
        2023.07.28
                     3.    SMT. SHAKUNTALA W/O GURAPPA KONDAGOLLI @
        13:22:48 -
        0700               BAIRAWADAGI
                           AGE: 68 YEARS,
                           OCC: HOUSEHOLD WORK,
                           R/O: CHIKKAPADASALAGI
                           NOW AT KONDAGOLLI - 586120
                           TAL: SINDAGI (NOW DEVARAHIPPARAGI)
                           DIST: VIJAYAPUR.

                     4.    SMT. SARASWATI W/O SUBHASCHANDRA PATIL
                           AGE: 48 YEARS,
                           OCC: HOUSE HOLD WORK,
                           R/O: MEGUR,
                            -2-
                                   NC: 2023:KHC-D:7902
                                    RSA No. 100419 of 2022




     TAL: RON - 582209,
     DIST: GADAG.

5.   SMT. DRAKSHYANI W/O SUBHASREDDY HONNAREDDY
     AGE: 43 YEARS,
     OCC: HOUSEHOLD WORK,
     R/O: YADAHALLI,
     TAL: GULBARGA - 585101
     DIST: GULABARGA.

                                                ...APPELLANTS

(BY SRI. MADANMOHAN M KHANNUR,ADVOCATE)

AND:

     SHRI. GURAPPA S/O RAMALINGAPPA KONDAGOLLI
     @ BAIRAWADGI
     AGE: 78 YEARS,
     OCC: AGRICULTURE,
     R/O: CHIKKAPADASALAGI
     NOW AT KONDAGOLLI - 586120
     TAL: SINDAGI (NOW DEVARAHIPPARAGI)
     DIST: VIJAYAPUR.

                                            ...RESPONDENT

       THIS RSA IS FILED U/SEC.100 OF CPC, AGAINST THE
JUDGMENT    AND   DECREE   DATED   18.11.2021    PASSED   IN
R.A.NO.27/2018 ON THE FILE OF THE I ADDITIONAL DISTRICT
AND SESSIONS JUDGE, BAGALKOT, SITTING AT JAMKHANDI,
DISMISSING THE APPEAL AND CONFRMING THE JUDGMENT AND
DECREE DATED 12.12.2017, PASSED IN O.S. NO.199/2006 ON
THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE, JAMKHANDI,
DISMISSING THE SUIT FILED FOR PARTITION AND SEPARATE
POSSESSION.


       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
                              -3-
                                    NC: 2023:KHC-D:7902
                                      RSA No. 100419 of 2022




                           ORDER

Learned counsel for the appellants filed a memo for

withdrawal of the appeal along with affidavit of the

appellants stating that the appellants are not interested in

prosecuting the appeal.

Memo and affidavit are placed on record and appeal

stands dismissed as withdrawn.

Interim applications if any, stands disposed off.

Sd/-

JUDGE

VMB

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter