Shri F M Vishweshwar Venkatramana ... vs Subray Venkatramana Hegde
2023 Latest Caselaw 3337 Kant

                                                                 -1-
                                                                          RSA No. 2429 of 2007




                                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                               DATED THIS THE 15TH DAY OF JUNE, 2023

                                                               BEFORE

                                              THE HON'BLE MR JUSTICE V.SRISHANANDA

                                           REGULAR SECOND APPEAL NO. 2429 OF 2007 (INJ-)

                                      BETWEEN:

                                      1.    SHRI. F.M. VISHWESHWAR VENKATRAMANA HEGDE,
                                            AGED ABOUT 75 YEARS, OCC: AGRICULTURIST,

                                      2.    SHRI. PRABHAKAR VISHWESHWAR HEGDE,
                                            AGED ABOUT 48 YEARS, OCC: AGRICULTURIST,

                                      3.    SHRI. VIGNESHWAR VISHWESHWAR HEGDE,
                                            AGED ABOUT 44 YEARS, OCC: AGRICULTURIST,

                                          ALL ARE R/O: HULGOL, HAKKIMANE VILLAGE,
                                          SIRSI TALUK, KARWAR DISTRICT.
                                                                                ...APPELLANTS
                                      (BY SRI. VIJAKUMAR B. HORATTI, ADVOCATE)

                                      AND:
                Digitally signed by
                CHANDRASHEKAR
CHANDRASHEKAR
LAXMAN
                LAXMAN
                KATTIMANI
                                      1.    SUBRAY VENKATRAMANA HEGDE,
KATTIMANI
                Date: 2023.06.17
                10:46:25 -0700              AGED ABOUT 66 YEARS, AGRICULTURIST,

                                      2.    SRI. HARIHAR VENKATRAMAN HEGDE,
                                            AGED ABOUT 64 YEARS, AGRICULTURIST,

                                      3.    SHRI. SATYANARAYAN VENKATRAMAN HEGDE,
                                            SINCE DEAD REP BY LRS,

                                      4.    SHRI. NARASHIMHA VENKATRAMAN HEGDE,
                                            AGED ABOUT 54 YEARS, OCC: AGRICULTURIST,

                                      5.    SHRI GOPAL VENKATRAMAN HEGDE,
                                            AGED ABOUT 50 YEARS, OCC: AGRICULTURIST,
                                 -2-
                                            RSA No. 2429 of 2007




    ALL ARE R/O: HOSPUR, TQ: YELLAPUR,
    DISTRICT: KARWAR.
                                       ...RESPONDENTS
(BY SRI. VISHWANATH HEGDE, ADVOCATE FOR R5;
    NOTICE TO R1-R2 ARE SERVED,
    RESPONDENT 2 IS DECEASED)

     THIS RSA IS FILED U/S.100 OF CPC AGAINST THE
JUDGMENT       AND     DECREE      DT.28.7.2007      PASSED     IN
R.A.NO.60/97 ON THE FILE OF THE CIVIL JUDGE (SR.DN),
SIRSI, DISMISSING THE APPEAL AND CONFIRMING                    THE
JUDGMENT AND DECREE IN OS. 218/91 DT.22.3.1997 ON THE
FILE OF THE ADDL. MUNSIFF, SIRSI, U.K.


     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:


                           JUDGMENT

Parties present. They are identified by their

respective counsels.

2. A joint memo is filed by the parties signed by

their respective counsels. Placing the joint memo on

record, following order is passed:

ORDER

The appeal stands disposed of.

RSA No. 2429 of 2007

Registry is directed to pass a decree in

terms of the joint memo appending a copy of

the joint memo as part of the decree.

Sd/-

JUDGE

SH