Sri. Honnappa S/O Late Veerabasappa vs Smt. Danamma W/O Nadavi Nagappa
2023 Latest Caselaw 8571 Kant

Citation : 2023 Latest Caselaw 8571 Kant
Judgement Date : 27 November, 2023

Karnataka High Court

Sri. Honnappa S/O Late Veerabasappa vs Smt. Danamma W/O Nadavi Nagappa on 27 November, 2023

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                               NC: 2023:KHC-D:13836-DB
                                                     RFA No. 100222 of 2016




                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                          DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                           PRESENT
                             THE HON'BLE MR JUSTICE H.P.SANDESH
                                              AND
                        THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                        REGULAR FIRST APPEAL NO. 100222 OF 2016 (PAR)


                   BETWEEN:

                   SRI. HONNURAPPA S/O. LATE VEERABASAPPA,
                   AGE:52 YEARS, OCC:AGRICULTURE,
                   R/O SHANWAZPUR VILLAGE,
                   TQ:SIRUGUPPA, DIST:BALLARI.-583101.
                                                               ...APPELLANT

                   (BY SRI. PRASHAN S. KADADEVAR, ADVOCATE)

                   AND:

                   1.    SMT. DANAMMA W/O. NADAVI NAGAPPA,
                         AGE:47 YEARS, OCC:HOUSEHOLD WORK,
                         R/O SHANWAZPUR VILLAGE,
YASHAVANT                TQ:SIRUGUPPA, DIST:BALLARI.-583101.
NARAYANKAR

                   2.    SMT. HULIGEMMA W/O. LATE SANNA SUNKAPPA,
Digitally signed         AGE:42 YEARS, OCC:AGRICULTURE,
by YASHAVANT
NARAYANKAR
                         R/O BADDATTI VILLAGE,
Date:                    TQ:DIST:BALLARI.-583101.
2023.12.04
10:54:07 +0530
                   3.    SMT. ERAMMA W/O. HONNURA
                         D/O. LATE SANNA SANKAPPA,
                         AGE:32 YEARS, OCC:HOUSEHOLD,
                         R/O YARANGALI VILLAGE,
                         TQ:DIST:DHARWAD.-580001.

                   4.    SMT. SHAVANTHRAMMA W/O. LATE SHAIKAPPA
                         AGE:39 YEARS, OCC:COOLIE,
                            -2-
                           NC: 2023:KHC-D:13836-DB
                                  RFA No. 100222 of 2016




     R/O BEHIND GOVT. BUS STAND,
     ADHONI, STATE:ANDHRA PRADESH.-518301.

5.   SRI. UMESH S/O. LATE SHEKAPPA
     AGE:26 YEARS, OCC:MESTRY WORK,
     R/O BEHIND GOVT. BUS STAND, ADHONI,
     STATE:ANDHRA PRADESH.-518301.

6.   SRI. NAGARAJ S/O. LATE LAKSHMAPPA
     AGE:42 YEARS, OCC:HAMALI,
     R/O KURUGODU VILLAGE,
     TQ:DIST:BALLARI.-583101.

7.   SRI. SHIVAPPA S/O. LATE LAKSHAMAPPA,
     AGE:37 YEARS, OCC:AGRICULTURE,
     R/O SHANAWAZPUR VILLAGE,
     TQ: SIRUGUPPA, DIST:BALLARI-583101.

8.   BASAPPA S/O. LATE NAGAPPA,
     AGE:62 YEARS, OCC:AGRICULTURE,
     R/O SHANAWAZPUR VILLAGE,
     TQ:SIRUGUPPA, DIST:BALLARI-583101.
                                            ...RESPONDENTS

(BY SRI. GODE NAGARAJ, ADVOCATE FOR R8;
NOTICE SERVED TO R1, R4 AND R7;
R2, R3, R5, AND R6 ARE DISMISSED)

      THIS REGULAR FIRST APPEAL FILED UNDER SECTION 96
R/W ORDER 41 RULE 1 OF CPC., PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE PASSED IN O.S.NO.131/2009, DATED
19.3.2016, ON THE FILE OF LEARNED SENIOR CIVIL JUDGE,
SIRUGUPPA AND CONSEQUENTIALLY DISMISS THE SUIT FILED
BY THE RESPONDENTS NO. 1 TO 7.


      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
H.P.SANDESH, J., DELIVERED THE FOLLOWING:
                                  -3-
                                 NC: 2023:KHC-D:13836-DB
                                           RFA No. 100222 of 2016




                              ORDER

This appeal was filed in the year 2016. Sole appellant is

no more.

2. Inspite of granting sufficient time to the counsel for the

appellant to furnish the date of death of the sole appellant from

19.06.2023, the learned counsel for the appellant has not

furnished the date of death of the sole appellant.

3. Further, learned counsel for the appellant has not

taken steps for service of notice on respondent nos. 2, 3,, 5

and 6.

4. Hence, in view of death of sole appellant and not

bringing his LRs on record, appeal stands abated and

consequently stands dismissed.