Citation : 2023 Latest Caselaw 3027 Kant
Judgement Date : 8 June, 2023
-1-
RFA No. 100179 of 2018
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 8TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MRS. JUSTICE M.G.UMA
REGULAR FIRST APPEAL NO.100179/2018 (PAR/POS)
BETWEEN:
1. HANUMANTAGOUDA,
S/O. NAGANGOUDA PATIL,
AGE:66 YEARS, OCC:AGRICULTURE,
R/O. KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI - 581 115.
2. BHEEMANGOUDA,
S/O. NAGANGOUDA PATIL,
AGE:62 YEARS, OCC:AGRICULTURE,
R/O. KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI - 581 115.
3. RAMANAGOUDA,
S/O. NAGANGODA PATIL,
AGE:62 YEARS, OCC:AGRICULTURE,
R/O. KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI - 581 115.
Digitally
signed by
ROHAN
HADIMANI 4. CHANDRAGOUDA,
T
S/O. NAGANAGOUDA PATIL,
AGE:49 YEARS, OCC:AGRICULTURE,
R/O. KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI- 581 115.
5. ANANDGOUDA,
S/O. NAGANGOUDA PATIL,
AGE:47 YEARS, OCC:AGRICULTURE,
R/O. KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI -581 115.
...APPELLANTS
(BY SRI PRASHANT MATHAPATI, ADVOCATE)
-2-
RFA No. 100179 of 2018
AND:
1. SMT.GANGIMALAVVA,
W/O. KOTRAPPA DYAMAKKALAVAR
AGE:75 YEARS, OCC:HOUSEHOLD WORK,
R/O. KODIYAL HOSPET, TQ:RANEBENNUR,
DIST:HAVERI 581 115.
2. PUTTAPPA S/O. BHARAMAPPA MUDENUR
AGE:76 YEARS, OCC:RETIRED EMPLOYEE,
R/O. KODIYAL HOSPET, TQ:RANEBENNUR,
NOW R/O. SANTE CIRLCE, YELAHANKANATH,
BENGALURU C/O. NAMRATA ENTERPRISES.
3. SRI MALLIKARJUN S/O. BASAPPA JALAGAR,
AGE:52 YEARS, OCC:BUSINESS,
R/O. KODIYAL HOSPET, TQ:RANEBENNUR,
DIST:HAVERI 581 115.
4. SRI KRISHNAPPA S/O. BASAPPA JALAGAR,
AGE:49 YEARS, OCC:EMPLOYEE,
R/O. KODIYAL HOSPET, TQ:RANEBENNUR,
DIST:HAVERI 581 115.
5. SRI PUTTAPPA S/O. BASAPPA JALAGAR,
AGE:75 YEARS, OCC:AGRICULTURE,
R/O. KODIYAL HOSPET, TQ:RANEBENNUR,
DIST:HAVERI 581 115.
6. SRI MANTESH,
S/O. PUTTAPPA KANCHARAGATTI
AGE:42 YEARS, OCC:EMPLOYEE,
R/O. KODIYAL HOSPET, TQ:RANEBENNUR,
DIST:HAVERI 581 115.
7. SRI HANAMANTAPPA,
S/O. PUTTAPPA KANCHARGATTI
AGE:32 YEARS, OCC:STUDENT,
R/O. KODIYAL HOSPET,
TQ:RANEBENNUR,
DIST:HAVERI 581 115.
-3-
RFA No. 100179 of 2018
8. RADHANNA W/O. MALLESHAPPA MUDENUR
AGE:62 YEARS, OCC:HOUSEHOLD WORK,
R/O. KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI 581 155.
9. BHAGYALAXMI W/O. RAJASHEKHAR SOODI,
AGE:44 YEARS, OCC:HOUSEHOLD,WORK,
R/O: BYADAGI, DIST: HAVERI 581 106.
10. SUDHAKAR S/O. MALLESHAPPA MUDENUR,
AGE:42 YEARS, OCC:AGRICULTURE,
R/O. KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI 581 115.
11. BHASKAR S/O. MALLESHAPPA MUDENUR,
AGE:40 YEARS, OCC:ADVOCATE,
R/O: KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI 581 115.
12. DIVAKAR S/O. MALLESHAPPA MUDENUR,
AGE:38 YEARS, OCC:EMPLOYEE,
R/O. KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI 581 115.
13. VINAYKUMAR S/O. MALLESHAPPA MUDENUR,
AGE:36 YEARS, OCC:EMPLOYEE,
R/O. KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI 581 115.
14. KOTRABASAPPA S/O. BARAMAPPA MUDENUR
AGE:56 YEARS, OCC:EMPLOYEE,
R/O. KAVALETTU, TQ:RANEBENNUR,
DIST:HAVERI 581 115.
...RESPONDENTS
THIS RFA IS FILED UNDER SECTION 96 OF CPC., 1908,
AGAINST THE JUDGMENT AND DECREE DATED 04.04.2017
PASSED IN O.S.NO.96/2011 ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST
CLASS, RANEBENNUR, DECREEING THE SUIT FILED FOR
PARTITION AND SEPARATE POSSESSION & ETC..
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RFA No. 100179 of 2018
THIS RFA, COMING ON FOR ORDERS, THIS DAY, THE
COURT PASSED THE FOLLOWING:
ORDER
Learned counsel for the appellant submits that appellant
No.1 died and the other appellants are not giving any
instructions to prosecute the appeal.
Submission of the learned counsel is placed on record.
The office objections are not complied inspite of listing
the matter for the 4th time. I do not find any reason to
adjourn the matter. Hence, the appeal is dismissed for default,
i.e., for non-prosecution.
SD/-
JUDGE BVV
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