Karnataka High Court
Basamma And Ors vs Parvati And Ors on 1 August, 2024
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NC: 2024:KHC-K:5551
RFA No. 200080 of 2024
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 1ST DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
REGULAR FIRST APPEAL NO.200080 OF 2024 (PAR/POS)
BETWEEN:
1. SMT. BASAMMA
W/O SHARANAPPA MUDDA,
AGE: 48 YEARS, OCC: H.H. WORK,
R/O DODDASALI SAGAR, TQ. SHAHAPUR,
DIST. YADAGIR-585 223.
2. SMT. GANGAMMA W/O BASAVARAJ METI,
AGE: 43 YEARS, OCC: AGRICULTURE H.H. WORK,
R/O KALLADEVANHALLI, TQ. HUNASAGI,
DIST. YADGIR-585 215.
Digitally signed 3. SRI MALKINDRAYA
by RENUKA S/O VEERBHADDRAPPA PURADAL,
Location: HIGH AGE: 41 YEARS, OCC: AGRICULTURE,
COURT OF
KARNATAKA R/O YALAGOD TQ. DEVARHIPPARAGI,
DIST. VIJAYAPUR-586 115.
4. RAJSHEKAR
S/O VEERABHADRAPPA PURADAR,
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O YALAGOD, TQ. DEVARHIPPARAGI,
DIST. VIJAYAPUR-586 115.
5. KALLAMMA W/O SUBHAS SAGAR,
AGE: 38 YEARS, OCC: H.H. WORK,
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NC: 2024:KHC-K:5551
RFA No. 200080 of 2024
R/O NAGARAL (KOLIHAL),
TQ. LINGASUGUR-584 112.
...APPELLANTS
(BY SRI B. BHIMASHANKAR, ADVOCATE)
AND:
1. PARVATI W/O MADIWALAPPA PURADAL,
AGE: 71 YEARS, OCC: H.H. WORK,
R/O MATOLI, TQ. AFZALPUR,
DIST. KALABURAGI-585 301.
2. SHIVANAGOUDA
S/O MADIVALAPPA PURADAL,
AGE: 51 YEARS, OCC: AGRICULTURE,
R/O YALAGOD, TQ. DEVAR HIPPARAGI,
DIST. VIJAYAPUR-586 115.
3. SHANTHKUMAR @ SHIVAPPA
S/O MADIVALAPPA PURADAL,
AGE: 48 YEARS, OCC: AGRICULTURE,
R/O VEERUPAKSHA CIONPETATE SCHOOL,
POST MAHAGOAN CROSS, TQ. KAMALAPUR,
DIST. KALABURAGI-585 313.
4. SAHEBGOUDA
S/O MADIVALAPPA PURADAL,
AGE: 46 YEARS, OCC: AGRICULTURE,
R/O MATOLI, TQ. AFZALPUR,
DIST. KALABURAGI-585 301.
5. MANJULA W/O SANTOSH BALURGI,
AGE: 41 YEARS, OCC: AGRICULTURE,
R/O AFZALPUR, DIST. KALABURAGI-585 301.
6. ARUNA W/O VEERESH JOKAMAR,
AGE: 33 YEARS, OCC: H.H. WORK,
R/O SALOTAGI, TQ. INDI,
DIST. VIJAYAPUR-586 209.
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RFA No. 200080 of 2024
7. SMT. BOURAMMA
W/O ADIVEPPA KODLOOR,
AGE: 69 YEARS, OCC: H.H. WORK,
R/O SAGAR, TQ. SHAHAPUR,
DIST. YADAGIRI-585 223.
...RESPONDENTS
THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41
RULE 1 OF CPC, PRAYING TO ALLOW THE APPEAL AND SET
ASIDE THE JUDGMENT AND DECREE DATED 08.11.2023 IN
O.S.NO.38/2021 PASSED BY THE LEARNED SENIOR CIVIL
JUDGE AND JMFC AT SINDAGI, CONSEQUENTLY DECREE THE
SUIT OF PLAINTIFF WITH COST OR REMAND THE MATTER BY
FRAMING AN IMPORTANT ISSUE RELATING TO
DISCRETIONARY RELIEF OF SPECIFIC PERFORMANCE OR
ALTERNATIVE RELIEF OF REFUND OF EARNEST MONEY.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH
HEGDE
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)
This appeal is filed challenging the judgment and
decree dated 08.11.2023 in O.S. No.38/2021 on the file of
Senior Civil Judge, Sindagi.
2. The plaintiffs have valued the suit at
Rs.25,00,000/- and the value of plaintiffs' 2/5th share is
shown as Rs.12,50,000/-.
NC: 2024:KHC-K:5551
3. Learned counsel for the appellants fairly
submits that value of the 2/5th share would be
Rs.10,00,000/-. When that is the case, the appeal lies
before the jurisdictional District Court. The valuation at
Rs.12,50,000/- shown in the plaint is a typographical
error. A typographical error cannot confer the jurisdiction.
Accordingly, the appeal is dismissed.
4. Liberty is granted to the appellants to file an
appeal before the jurisdictional District Court.
5. The time spent in prosecuting this appeal shall
be excluded in computing the limitation.
6. Registry to return the certified copy of the
impugned judgment.
Sd/-
(ANANT RAMANATH HEGDE)
JUDGE
LG
