Citation : 2023 Latest Caselaw 1841 Kant
Judgement Date : 14 March, 2023
-1-
RFA No. 100114 of 2014
C/W RFA No. 100115 of 2014
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 14TH DAY OF MARCH, 2023
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
REGULAR FIRST APPEAL NO. 100114 OF 2014 (PAR)
C/W
REGULAR FIRST APPEAL NO. 100115 OF 2014
IN RFA NO. 100114/2014.
BETWEEN:
MALLAPPA S/O. VIRUPAXAPPA DAMBAL,
AGE: 43 YEARS, OCC: AGRICULTURE,
R/O. BANNIKOPPA,
TQ: YELBURGA- 583 236,
DIST:KOPPAL.
...APPELLANT
(BY SRI. K.L. PATIL, ADVOCATE)
Digitally
signed by
SAROJA
AND:
SAROJA HANGARAKI
HANGARAKI Date:
2023.03.16
13:07:24 -
0700
1. SMT. KALAMMA W/O. SOMAREDDY BHIMAREDDI,
AGE: 68 YEARS, OCC: AGRICULTURE,
R/O. TALAKAL, TQ: YELBURGA-583 236
DIST: KOPPAL.
2. VIRUPAXAPPA S/O. MALLAPPA DAMBAL,
AGE: 63 YEARS, OCC: AGRICULTURE,
R/O. BANNIKOPPA, TQ:YELBURGA-583 236,
DIST: KOPPAL.
3. JAGADISH S/O. VIRUPAXAPPA DAMBAL,
AGE: 43 YEARS, OCC: AGRICULTURE,
R/O. BANNIKOPPA,
-2-
RFA No. 100114 of 2014
C/W RFA No. 100115 of 2014
TQ:YELBURGA 583 236,
DIST: KOPPAL.
4. FAKIRAPPA S/O. VIRUPAXAPPA DAMBAL,
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O. BANNIKOPPA, TQ:YELBURGA 583 236,
DIST: KOPPAL.
...RESPONDENTS
(BY SRI. ARAVIND D. KULKARNI, ADVOCATE FOR R2 TO R4,
NOTICE TO R1 IS SERVED)
THIS RFA IS FILED UNDER SECTION 96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014
PASSED IN O.S.NO.50/2011 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC., AT YELBURGA, PARTLY DECREEING
THE SUIT FILED FOR PARTIITON AND SEPARATE POSSESSION.
IN RFA NO.100115/2014
BETWEEN:
MALLAPPA S/O. VIRUPAXAPPA DAMBAL,
AGE: 46 YEARS, OCC: AGRICULTURE,
R/O. BANNIKOPPA,
TQ:YELBURGA -583 236,
DIST: KOPPAL.
...APPELLANT
(BY SRI. K.L. PATIL, ADVOCATE)
AND:
1. SMT. KALAMMA W/O. SOMAREDDY BHIMAREDDI,
AGE: 71 YEARS, OCC: AGRICULTURE,
R/O. TALAKAL, TQ:YELBURGA - 583 236,
DIST: KOPPAL.
2. VIRUPAXAPPA S/O. MALLAPPA DAMBAL,
AGE: 68 YEARS, OCC: AGRICULTURE,
R/O. BANNIKOPPA,
-3-
RFA No. 100114 of 2014
C/W RFA No. 100115 of 2014
TQ: YELBRUGA - 583 236,
DIST: KOPPAL.
...RESPONDENTS
(BY SRI. S.D. BABLADI, AND
SRI. S.A. NINGOJI, ADVOCATE FOR R1
NOTICE TO R2 IS SERVED)
THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014
PASSED IN O.S.NO. 52/2011 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC., AT YELBURGA, DISMISSING THE
SUIT FILED FOR DECLARATION AND PERMANENT INJUCTION.
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the appellant has filed a memo
seeking permission to withdraw the appeals.
Memo is placed on record.
Appeals are dismissed as withdrawn.
Sd/-
JUDGE
RH
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