Smt.Subhadravva W/O. Ramappa Bidnal vs Smt.Basavva W/O. Ramappa Bidnal
2024 Latest Caselaw 9866 Kant

Karnataka High Court

Smt.Subhadravva W/O. Ramappa Bidnal vs Smt.Basavva W/O. Ramappa Bidnal on 4 April, 2024

                                              -1-
                                                    NC: 2024:KHC-D:6135
                                                     RFA No. 100590 of 2019




                  IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                         DATED THIS THE 4TH DAY OF APRIL, 2024

                                         BEFORE

                           THE HON'BLE MRS. JUSTICE M.G.UMA

                      REGULAR FIRST APPEAL NO.100590/2019(DEC)


                 BETWEEN:

                 1.   SMT. SUBHADRAVVA
                      W/O. RAMAPPA BIDNAL,
                      AGE: 55 YEARS,
                      OCC: HOUSEHOLD WORK,
                      R/O: KADAPATTI,
                      TQ : KUNDGOL,
                      DIST : DHARWAD - 580 023.

                 2.   SMT. LAXMI
                      W/O. MANJUNATH HULLUR,
                      AGE: 38 YEARS,
                      OCC: HOUSEHOLD OWRK,
                      R/O: ODAVISHOSUR,
                      TQ: SHIRAHATTI
Digitally
signed by             DIST: GADAG - 582 120.
MANJANNA E
Location: High
Court of
Karnataka
                 3.   SMT. POORNIMA
                      W/O. SOMAPPA MUNDWADA,
                      AGE: 33 YEARS,
                      OCC: HOUSEHOLD WORK,
                      R/O: HALYALA,
                      TQ: HUBBALLI,
                      DIST : DHARWAD - 580 020.

                 4.   BHEEMAPPA
                      S/O. RAMAPPA BIDANAL,
                      AGE: 28 YEARS,
                      OCC: NOT KNOWN,
                      R/O: KADAPATTI,
                             -2-
                                   NC: 2024:KHC-D:6135
                                    RFA No. 100590 of 2019




    TQ: KUNDGOL,
    DIST: DHARWAD - 580 023.
                                                ...APPELLANTS
(BY SRI PRAKASH ANDANIMATH,
SRI SUNIL S. DESAI AND
SRI SANTOSH NARAGUND, ADVOCATES)

AND:

SMT. BASAVVA
W/O. RAMAPPA BIDNAL,
AGE : 65 YEARS,
OCC : AGRICULTURE,
R/O: KADAPATTI, TQ: KUNDGOL,
DIST: DHARWAD,
NOW R/O C/O: ANDANEPPA ABBIGERI,
AT : HALLIGUDI,
TQ : MUNDARAGI,
DIST : DHARWAD - 582 118.
                                            ...RESPONDENT
(BY SRI H.N.GULARADDI, ADVOCATE)


        THIS RFA IS FILED UNDER ORDER 96 OF CODE OF CIVIL

PROCEDURE, AGAINST THE JUDGMENT AND DECREE DATED

27.11.2019 PASSED IN O.S.NO.364/2016 ON THE FILE OF THE

SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST

CLASS,     KUNDGOL,   DISMISSING   THE   SUIT    FILED   FOR

DECLARATION, PERMANENT INJUNCTION AND PARTITION AND

ETC.,


        THIS APPEAL, COMING ON FOR FINAL HEARING, THIS

DAY, THE COURT DELIVERED THE FOLLOWING:
                                     -3-
                                          NC: 2024:KHC-D:6135
                                           RFA No. 100590 of 2019




                            JUDGMENT

Learned counsel for the appellants is absent. No

representation even after the matter is passed over twice

and again called at 03.18 PM.

The order sheet dated 07.03.2024 reads as under:

"Learned counsel for the appellants is absent. There is no representation.

The appeal is of the year 2019. The learned counsel for the appellants is directed to address his arguments on the next date of hearing, without fail.

List this matter on 04.04.2024."

In spite of that there is no representation. The

appellants are not interested to prosecute the appeal.

Hence, appeal is dismissed.

SD/-

JUDGE

AC/CT-ASC