Karnataka High Court
Hanumantharayappa S/O ... vs C Muniraju on 16 November, 2023
Bench: V Srishananda
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NC: 2023:KHC:41085
RFA No. 2076 of 2006
C/W RFA.CROB No. 17 of 2012
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF NOVEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
REGULAR FIRST APPEAL No.2076 OF 2006
C/W
RFA CROSS OBJECTION No.17 OF 2012
IN RFA No.2076/2006
BETWEEN:
1. HANUMANTHARAYAPPA
S/O CHANNABYRAPPA
AGED ABOUT 64 YRS
R/O DHARAMAPURA VILLAGE,
CHANNARAYAPATNA, VIJAYAPURA HOBLI,
DEVANAHALLI, BANGALORE-562135.
2. MUNIYAMMA
AGED ABOUT 54 YEARS
Digitally
signed by R W/O MUNIBHACHAPPA
MANJUNATHA R/O NADAPINAYAKANAHALLI
Location:
HIGH COURT JANGANAMAKOTE POST,
OF SIDLAGHATTA, KOLAR-562105.
KARNATAKA
3. MUNITHAYAMMA
AGED ABOUT 49 YEARS
W/O G HOSAHALLI VILLAGE
NADIEDIGANAHALLI POST
DEVANAHALLI, BANGALORE-562135.
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NC: 2023:KHC:41085
RFA No. 2076 of 2006
C/W RFA.CROB No. 17 of 2012
4. C LAKSHMANA
AGED ABOUT 48 YRS
S/O CHANNABYRAPPA
R/O DHARAMAPURA VILLAGE
VIJAYAPURA HOBLI,
DEVANAHALLI, BANGLORE-562135.
...APPELLANTS
AND:
1. C MUNIRAJU
AGED ABOUT 46 YRS
2. C KRISHNAPPA
AGED ABOUT 56 YRS
RESPONDENTS NO.1 & 2 ARE
R/O DHARAMAPURA VILLAGE,
CHANNARAYAPATNA
VIJAYAPURA HOBLI, DEVANAHALLI
BANGALORE-562135.
3. P A CHOWDAPPA
AGED ABOUT 68 YRS
S/O CHANNABYRAPPA
R/O DHARAMAPURA VILLAGE
CHANNARAPATNA POST,
VIJAYAPURA, DEVANAHALLI,
BANGALORE-562135.
4. KEMPAMMA
AGED ABOUT 70 YRS
W/O CHANNABYRAPPA
R/O ANGARAKANAHALLI
MARELAGUNTE POST
SIDHLAGHATTA, KOLAR-562105
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NC: 2023:KHC:41085
RFA No. 2076 of 2006
C/W RFA.CROB No. 17 of 2012
5. MUNIKEMPAMMA
AGED ABOUT 52 YEARS
R/O KOLAVANAHALLI,
D HOSUR POST,CHIKKABALLAPURA,
KOLAR-562101
6. HANUMAKKA
SINCE DEAD NOT MADE PARTY
7. SMT. NAGARATHNAMMA
D/O C HANUMANTHARAYAPPA
AGED ABOUT 55 YEARS
R/O DHARMAPURA VILLAGE
MANDIBELE POST
VIJAYAPURA HOBLI
DEVANAHALLI TALUK
BANGALORE RURAL DISTRICT.
SMT. D E
...RESPONDENTS
THIS RFA IS FILED U/S.96 R/W O 41 R 1 OF CPC
AGAINST THE JUDGMENT AND DECREE DT.12.9.2006 PASSED
IN O.S.NO.86/2006 ON THE FILE OF THE CIVIL JUDGE (SR.DN)
AND JMFC, DEVANAHALLI, DECREEING THE SUIT FOR
PARTITION AND SEPARATE POSSESSION AND ETC.,
IN RFA CROB NO. 17/2012
BETWEEN:
1 . CHOWDAPPA
AGED ABOUT 70 YEARS
S/O CHANNABYRAPPA
R/AT DHARMAPURA VILLAGE,
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NC: 2023:KHC:41085
RFA No. 2076 of 2006
C/W RFA.CROB No. 17 of 2012
MADIBELE POST, VIJAYAPURA HOBLI,
DEVANAHALLI TALUK,
BANGALORE RURAL DISTRICT.
...CROSS OBJECTOR
(BY SRI. N NAGARAJA & S.VIJAYAKUMAR, ADVOCATES)
AND
1 . HANUMANTHARAYAPPA
AGED ABOUT 71 YEARS
S/O LATE CHENNABYRAPPA
R/AT DHARMAPURA VILLAGE,
MADIBELE POST, VIJIAYAPURA HOBLI
DEVANAHALLI TALUK
BANGALORE RURAL DIST.
2 . KEMPAMMA
AGED ABOUT 73 YEARS
D/O CHANNARAYAPPA
R/AT ANGAREKANAHALLI,
SIDLAGHATTA TALUK
CHIKKABALLAPUR DISTRICT.
3 . MUNIKEMPAMMA
AGED ABOUT 67 YEARS
W/O CHANNAKRISHNAPPA
R/AT KOLAVANAHALLI
CHIKKABALLAPUR TALUK
4 . MUNIYAMMA
AGED ABOUT 63 YEARS
W/O MUNIBHACHAPPA
R/AT NADAPINYAKANAHALLI
JANGAMAKOTE POST,
SIDLAGHATTA TALUK,
CHIKKABALLAPUR DISTRICT.
5 . MUNITHAYAMMA
AGED ABOUT 56 YEARS
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RFA No. 2076 of 2006
C/W RFA.CROB No. 17 of 2012
W/O GOVINDAPPA
R/AT HOSAHALLI VILLAGE,
NANDIBIDEGANAHALLI POST,]
DEVANAHALLI TALUK,
BANGALORE DISTRICT.
6 . C. LAKSHMANA
AGED ABOUT 60 YEARS
7 . SRI KRISHNAPPA
AGED ABOUT 63 YEARS
8 . SRI. MUNIRAJU
AGED ABOUT 54 YEARS
ALL ARE CHILDREN OF
LATE CHENNABYRAPPA
RESPONDENTS 6 TO 8 ARE
R/AT DHARMAPURA VILLAGE,
MADIBELE POST, VIJIAYAPURA HOBLI,
DEVANAHALLI TALUK,
BANGALORE RURAL DISTRICT.
........RESPONDENTS
(BY SRI.T.N.VISWANATHA & SRI. R.N. RAMESH, ADVOCATES
FOR R8 - R1 & R7 SERVED & V/O DATED 25/11/2021
R2 TO R5 ARE SERVED)
THIS RFA.CROB IS FILED UNDER ORDER 41, RULE 22 OF
CODE OF CIVIL PROCEDURE, AGAINST THE JUDGMENT AND
DECREE DATED 12.09.2006 PASSED IN O.S.No.86/2006 ON
THE FILE OF THE CIVIL JUDGE, (SR.DN.), AND JMFC,
DEVANAHALLI, DECREEING THE SUIT FILED FOR PARTITION
AND SEPARATE POSSESSION.
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NC: 2023:KHC:41085
RFA No. 2076 of 2006
C/W RFA.CROB No. 17 of 2012
THIS APPEAL AND CROSS OBJECTION, COMING ON FOR
FINAL HEARING, THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
JUDGMENT
Case called twice. None present on behalf of the
appellants and cross objector. Appeal is of the year 2006.
Accordingly, appeal and cross objection stands dismissed
for non prosecution.
Sd/-
JUDGE
kcm
