Citation : 2024 Latest Caselaw 3568 Kant
Judgement Date : 6 February, 2024
-1-
NC: 2024:KHC-D:2644
RSA No. 100047 of 2015
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 6TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE R.NATARAJ
REGULAR SECOND APPEAL NO.100047/2015(DEC/INJ)
BETWEEN:
NEELAGIRI NINGAPPA
S/O. LATE NEELAPPA,
AGE: 51 YEARS,
OCC: AGRICULTURE,
R/O: HYARDA VILLAGE,
TQ: HUVINAHADAGALI,
DIST: BELLARY,
PIN CODE: 583 219.
...APPELLANT
(BY SRI. VIDYASHANKAR G. DALWAI, ADVOCATE)
AND:
1. GORAVARA BASAVARAJAPPA
S/O. DILLEPPA,
AGE: 45 YEARS,
OCC: AGRICULTURIST,
Digitally
R/O: HYARADA VILLAGE,
signed by TQ: HUVINAHADAGALI,
VINAYAKA DIST: BELLARY,
BV PIN CODE: 583 219.
2. GORAVARA PAKKERAPPA
S/O. DILLEPPA,
AGE: 37 YEARS,
OCC: AGRICULTIRST,
R/O: HYARADA VILLAGE,
TQ: HUVINAHADAGALI,
DIST: BALLARI,
PIN CODE: 583 219.
3. GORAVARA SIDDAPPA
S/O. DILLEPPA,
AGE: 35 YEARS,
-2-
NC: 2024:KHC-D:2644
RSA No. 100047 of 2015
OCC: AGRICULTIRST,
R/O: HYARADA VILLAGE,
TQ: HUVINAHADAGALI,
DIST: BALLARI,
PIN CODE: 583 219.
4. GORAVARA RAMESH
S/O. DILLEPPA,
AGE: 31 YEARS,
OCC: AGRICULTIRST,
R/O: HYARADA VILLAGE,
TQ: HUVINAHADAGALI,
DIST: BALLARI,
PIN CODE: 583 219.
5. NEELAGIRI RAMACHANDRA
S/O. LATE NEELAPPA,
AGE: 57 YEARS,
OCC: AGRICULTIRST,
R/O: HYARADA VILLAGE,
TQ: HUVINAHADAGALI,
DIST: BALLARI, PIN CODE: 583 219.
...RESPONDENTS
(BY SMT. V. VIDYA, ADVOCATE FOR R1 TO R4;
NOTICE TO R5 IS SERVED)
THIS RSA IS FILED UNDER SECTION 100 OF THE CODE OF
CIVIL PROCEDURE, AGAINST THE JUDGMENT AND DECREE DATED
18.11.2014 PASSED IN R.A.NO.43/2011 ON THE FILE OF THE
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC., HOSPET, REJECTING
THE APPEAL AND THE JUDGMENT AND DECREE DATED 16.03.2011
AND THE DECREE PASSED IN O.S.NO.11/2010 ON THE FILE OF THE
CIVIL JUDGE AND JMFC, HUVINAHADAGALI, DECREEING THE SUIT
FILED FOR DECLARATION AND INJUNCTION.
THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:
-3-
NC: 2024:KHC-D:2644
RSA No. 100047 of 2015
ORDER
There is no representation for the appellant. The
order sheet dated 16.01.2024 shows that the appeal was
adjourned at the request of the appellant. In that view of
the matter, the appeal is dismissed for non-prosecution.
SD/-
JUDGE
RH
CT-ASC
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!