Karnataka High Court
Basavva W/O Shivappa ... vs Smt.Parvatevva W/O Basavanneppa on 9 June, 2023
Bench: M.G.Umaj
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RFA No. 100212 of 2019
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 9TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MRS. JUSTICE M.G.UMA
REGULAR FIRST APPEAL NO.100212 OF 2019
BETWEEN:
1. BASAVVA W/O. SHIVAPPA AJJAPPANAVAR,
AGE:47 YEARS, OCC:HOUSEHOLD
R/O. DEVIKOPPA VILLAGE, TQ:KALAGHATGI,
DIST:DHARWAD - 5801204.
2. SHANTAVVA D/O. RAMAPPA KALLUR,
AGE:49 YEARS, OCC: HOUSEHOLD,
R/O DEVIKOPPA VILLAGE, TQ:KALAGHATGI,
DIST:DHARWAD - 5801204.
3. YALLAVVA D/O. RAMAPPA KALLUR,
AGE: 44 YEARS, OCC:HOUSEHOLD,
R/O DEVIKOPPA VILLAGE, TQ:KALAGHATGI,
DIST:DHARWAD - 5801204.
...APPELLANTS
(BY SRI N. H. PATIL, ADVOCATE)
Digitally
signed by AND:
ROHAN
HADIMANI
T
SMT.PARVATEVVA W/O. BASAVANNEPPA,
KALLUR, SINCE DECEASED BY HER LRS.
1. SMT. INDRAVVA W/O. ANAND SANAGAR,
AGE:52 YEARS, OCC:AGRICULTURE,
R/O: PANT NAGAR, BELAGAVI,
DIST:BELAGAVI - 590 001.
2. SMT.SHARAVVA D/O. BASAVANTAPPA KALLUR,
AGE:48 YEARS, OCCUP:HOUSEHOLD,
R/O: NARENDRA VILLAGE,
TQ:DIST:DHARWAD - 580 005.
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RFA No. 100212 of 2019
3. SMT.NAGAMMA D/O. BASAVANTAPPA KALLUR,
AGE:46 YEARS, OCCUP:HOUSEHOLD,
R/O: NARENDRA VILLAGE,
TQ:DIST:DHARWAD 580 005.
4. SMT.RATNAVVA W/O. VASAPPA KALLUR,
AGE:42 YEARS, OCCUP:HOUSEHOLD,
R/O: HOSUR VILLAGE, TQ:SAUNDATTI
DIST:BELAGAVI 580 005.
5. MALLIKARJUN S/O. VASAPPA KALLUR
AGE:27 YEARS, OCCUP:STUDENT
R/O: HOSUR VILLAGE, TQ:SAUNDATTI
DIST:BELAGAVI 591 111.
6. NAVEEN S/O. VASAPPA KALLUR,
AGE:22 YEARS, OCCUP:STUDENT,
R/O: HOSUR VILLAGE, TQ:SAUNDATTI
DIST:BELAGAVI 591 111.
7. RUDRAPPA S/O. BASAVANTAPPA KALLUR,
AGE:72 YEARS, OCCUP:AGRICULTURE,
R/O:NARENDRA VILLAGE,
TQ:DIST:DHARWAD 580 005.
8. MAHADEVAPPA S/O. BASAVANTAPPA KALLUR,
AGE:67 YEARS, OCCUP:AGRICULTURE,
R/O:NARENDRA VILLAGE,
TQ:DIST:DHARWAD 580 005.
9. CHANDRASHEKHAR ALIAS SHEKHAPPA
S/O. BASAVANTAPPA KALLUR,
AGE:63 YEARS, OCCUP:AGRICULTURE,
R/O:NARENDRA VILLAGE,
TQ:DIST:DHARWAD 580 005.
10. MANJUNATH S/O BASAVANTAPPA KALLUR,
AGE:49 YEARS, OCCUP:AGRICULTURE,
R/O:NARENDRA VILLAGE,
TQ:DIST:DHARWAD 580 00.
...RESPONDENTS
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RFA No. 100212 of 2019
THIS RFA IS FILED UNDER SECTION 96 OF THE CODE OF
CIVIL PROCEDURE, AGAINST THE JUDGMENT AND DECREE
DATED 16.11.2018 PASSED IN O.S.NO.413/2015 ON THE FILE
OF THE I ADDITIONAL SENIRO CIVIL JUDGE AND CHIEF
JUDICIAL MAGISTRATE, DHARWAD, DECREEING THE SUIT
FILED FOR DECLARATION AND PERMANENT INJUNCTION.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the appellants is absent. No
representation.
The order sheet dated 26.05.2023 reads as under;
"Learned counsel for the appellant is absent.
No representation is made. Office objections are
not complied inspite of listing the same for the third
time. I do not find any reason to adjourn the
matter, however, to afford a final opportunity, list
this matter on 09.06.2023."
Inspite of that, the office objections are not complied
with.
RFA No. 100212 of 2019
The appellants are not interested in prosecuting the
appeal. Hence, the appeal is dismissed for default i.e. for
non-prosecution.
SD/-
JUDGE
RH
