Smt. Shevantabai W/O Ismail Rohile And ... vs Maruti S/O Ramanna Rohile Since And Ors
2024 Latest Caselaw 19725 Kant

Karnataka High Court

Smt. Shevantabai W/O Ismail Rohile And ... vs Maruti S/O Ramanna Rohile Since And Ors on 6 August, 2024

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                                                         NC: 2024:KHC-K:5749
                                                       RSA No. 7266 of 2013




                              IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                            DATED THIS THE 6TH DAY OF AUGUST, 2024

                                            BEFORE
                        THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                   REGULAR SECOND APPEAL NO.7266 OF 2013 (DEC/INJ)

                   BETWEEN:

                         SMT. SHEVANTABAI W/O ISMAIL ROHILE,
                         SINCE DECEASED THROUGH L.RS.

                   1.    SMT. SEETABAI @ CHINGALABAI
                         W/O BABU PADME,
                         AGED ABOUT 54 YEARS,
                         OCC: HOUSE HOLD WORK,
                         R/O KHADAKWADI MATALA,
                         TQ. BASAVAKALYAN,
                         DIST. BIDAR-585 401.

                   2.    RANGAMMA W/O AMBADAS PADME,
                         AGED ABOUT 49 YEARS,
Digitally signed         OCC: HOUSEHOLD WORK,
by RENUKA                R/O KHADAKWADI MATALA,
Location: HIGH           TQ. BASAVAKALYAN,
COURT OF                 DIST. BIDAR-585 401.
KARNATAKA
                   3.    SUNITA W/O DATTU ROHILE,
                         AGE ABOUT 42 YEARS,
                         OCC: HOUSEHOLD WORK,
                         R/O NEELKANTWADI,
                         TQ. BASAVAKALYAN,
                         DIST. BIDAR-585 401.
                                                               ...APPELLANTS

                   (APPELLANTS ARE SERVED)
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                                      NC: 2024:KHC-K:5749
                                     RSA No. 7266 of 2013




AND:

     MARUTI S/O RAMANNA ROHILE,
     SINCE DECEASED THROUGH L.RS.

1.   SMT. MANEMMA
     W/O LATE MARUTI ROHILE,
     AGED ABOUT 62 YEARS,
     OCC: HOUSEHOLD WORK,
     R/O NEELKANTWADI,
     TQ. BASAVAKALYAN,
     DIST. BIDAR-585 401.

2.   DATTU S/O LATE MARUTI ROHILE,
     AGED ABOUT 45 YEARS,
     OCC: HOUSEHOLD WORK,
     R/O NEELKANTWADI,
     TQ. BASAVAKALYAN,
     DIST. BIDAR-585 401.

3.   SMT. SANGAMMA W/O BABU MUSALE,
     (D/O LATE MAURTI ROHILE),
     AGED ABOUT 43 YEARS,
     OCC: HOUSEHOLD WORK,
     R/O KHADAKWADI MATALA,
     TQ. BASAVAKALYAN,
     DIST. BIDAR-585 401.
                                          ...RESPONDENTS
(RESPONDENTS ARE SERVED)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
PRAYING TO ALLOW THE APPEAL AND TO SET ASIDE THE
JUDGMENT AND DECREE DATED 12.04.2013 PASSED IN
R.A.NO.22/2011 BY THE LEARNED SENIOR CIVIL JUDGE AT
BASAVAKALYAN, CONFIRMING THE JUDGMENT AND DECREE
DATED 09.09.2009 PASSED IN O.S.NO.20/2006 BY THE
LEARNED CIVIL JUDGE (JR.DN.) AND JMFC AT BASAVAKALYAN
AND PASS ALL SUCH APPROPRIATE ORDERS, DEEMED FIT IN
THE CIRCUMSTANCES OF THE CASE.
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                                           NC: 2024:KHC-K:5749
                                          RSA No. 7266 of 2013




     THIS APPEAL COMING ON FOR FINAL HEARING, 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)

Court notice issued to the appellants is served. Their

names duly reflected in the cause list.

None appears for the appellants.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

LG