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Hemalappa Doddappa Lamani vs Chandubai Somalappa Lamani
2023 Latest Caselaw 2697 Kant

Citation : 2023 Latest Caselaw 2697 Kant
Judgement Date : 29 May, 2023

Karnataka High Court
Hemalappa Doddappa Lamani vs Chandubai Somalappa Lamani on 29 May, 2023
Bench: Rajendra Badamikarpresided Byrmbj
                                                 -1-
                                                         RSA No. 100751 of 2018




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 29TH DAY OF MAY, 2023

                                              BEFORE

                          THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR

                     REGULAR SECOND APPEAL NO. 100751/2018 (DEC/INJ)

                     BETWEEN:

                          HEMALAPPA DODDAPPA LAMANI,
                          AGE- 71 YEARS, OCC: AGRICULTURE,
                          R/O-KAMATAGI - 587120,TQ-HUNGUND,
                          DIST- BAGALKOT.

                          THROUGH P/A HOLDER
                          PARASHURAM HEMALAPPA LAMANI

                                                                    ...APPELLANT

                     (BY SRI. PRASHANT S KADADEVAR, ADVOCATE)

                     AND:
        Digitally
        signed by

SUJATA
        SUJATA
        SUBHASH
                     1.   CHANDUBAI SOMALAPPA LAMANI,
SUBHASH PAMMAR
PAMMAR Date:              AGE: 43 YEARS, OCC: HOMEMAKER,
        2023.05.29
        21:59:56 -        R/O: CHIKKA-KODAGALI TANDA- 587118,
        0700
                          TQ: HUNGUND,DIST: BAGALKOT.

                     2.   MAHANTESH KRISHNAPPA LAMANI,
                          AGE: 41 YEARS,OCC: AGRICULTURE,
                          R/O: HOSUR TANDA - 587118,
                          TQ: HUNGUND, DIST: BAGALKOT.

                     3.   BASAVARAJ KRISHNAPPA LAMANI,
                          AGE: 39 YEARS, OCC: DRIVER,
                          R/O: HOSUR TANDA - 587118,
                          TQ: HUNGUND, DIST: BAGALKOT.

                     4.   SONABAI KRISHNAPPA LAMANI,
                             -2-
                                      RSA No. 100751 of 2018




     AGE: 38 YEARS, OCC: HOMEMAKER,
     R/O: HOSUR TANDA - 587118,
     TQ: HUNGUND, DIST: BAGALKOT.

5.   SAVITRI KRISHNAPPA LAMANI,
     AGE: 29 YEARS, OCC: HOMEMAKER,
     R/O: HOSUR TANDA - 587118,
     TQ: HUNGUND, DIST: BAGALKOT.

6.   AKKAMAHADEVI KRISHNAPPA LAMANI,
     AGE: 25 YEARS, OCC: HOMEMAKER,
     R/O: HOSUR TANDA - 587118,
     TQ: HUNGUND, DIST: BAGALKOT.

7.   DEVALAPPA TIKKAPPA LAMANI,
     AGE: 93 YEARS, OCC: PENSIONER,
     R/O: HIREGULBAL TANDA- 587118,
     TQ: HUNGUND, DIST: BAGALKOT.

8.   SARASWATI MANAPPA CHAVAN,
     AGE-58 YEARS, OCC- ANGANWADI TEACHER,
     R/O- HIREGULBAL TANDA-587118,
     TQ- HUNGUND, DIST- BAGALKOT.

9.   SHIVABASAPPA MALLAPPA MANTRI,
     AGE: 68 YEARS, OCC: AGRICULTURE,
     R/O: CHIKKA HADLUR-587102,
     TQ: BAGALKOT, DIST: BAGALKOT.

10. IRANNA SANKAPPA KATARAKI,
    AGE: 39 YEARS, OCC: AGRICULTURE,
    R/O: BAGALKOT-587101.
    TQ & DIST: BAGALKOTE


                                              ...RESPONDENTS

      THIS RSA FILED U/SEC.100 READ WITH ORDER 42 RULE 1
AND 2 OF CPC, 1908, AGAINST THE JUDGEMENT AND DECREE
DATED 12.07.2018 PASSED IN R.A.NO.117/2009 ON THE FILE OF
THE II ADDITIONAL DISTRICT AND SESSIONS JUDGE, BAGALKOT,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT AND
DECREE DTD 30.06.2009, PASSED IN O.S. NO.268/2005 ON THE
FILE OF THE I ADDITIONAL SENIOR CIVIL JUDGE, BAGALKOT,
DISMISSING    THE   SUIT  FILED   FOR  DECLARATION    AND
CONSEQUENTIAL RELIEF OF PERPETUAL INJUNCTION.
                                -3-
                                      RSA No. 100751 of 2018




     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:

                              ORDER

The learned counsel for the appellant submits that the

sole appellant died on 25.09.2019. The submission is placed on

record. No steps were taken by the legal heirs of the deceased

appellant nearly for 3½ years. Hence, the appeal stands

dismissed as abated.

Sd/-

JUDGE

 
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