Thimmegowda vs Sakamma
2024 Latest Caselaw 5995 Kant

Karnataka High Court

Thimmegowda vs Sakamma on 28 February, 2024

                                         -1-
                                                     NC: 2024:KHC:8385
                                                   RFA No. 842 of 2012




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 28TH DAY OF FEBRUARY, 2024

                                       BEFORE
                   THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                   REGULAR FIRST APPEAL NO. 842 OF 2012 (DEC/INJ)
              BETWEEN:

              1.    THIMMEGOWDA
                    AGED 76 YEARS S/O LATE BOLLARIGOWDA R/AT
                    NO.94, MARIGUDI BEEDI MAIN ROAD, HOOTAGALLI
                    MYSORE 570007
              2.    GOVINDA
                    AGED 41 YEARS S/O CHINNAVENKATAGOWDA R/AT
                    MARIGUDIBEEDI,MAIN ROAD, HOOTAGALLI, MYSORE
                    570007
              3.    RAMESHA
                    AGED 35 YEARS S/O CHINNAVENKATAGOWDA R/AT
                    MARIGUDIBEEDI,MAIN ROAD, HOOTAGALLI, MYSORE
                    570007

              4.    RAGHU
Digitally
signed by           AGED 31 YEARS S/O CHINNAVENKATAGOWDA R/AT
PRAMILA G V         MARIGUDIBEEDI,MAIN ROAD, HOOTAGALLI, MYSORE
Location:
HIGH COURT          570007
OF
KARNATAKA                                                ...APPELLANTS
              (BY SRI. NARENDRA D V GOWDA.,ADVOCATE)

              AND:

              1.    SAKAMMA
                    AGED 86 YEARS W/O LATE THIMMEGOWDA R/AT
                    MARIGUDI BEEDI, MAIN RAOD, HOOTAGALLI,
                    MYSORE 570007
                               -2-
                                             NC: 2024:KHC:8385
                                          RFA No. 842 of 2012




2.   JAYAMMA
     AGED 61 YEARS W/O SIDDEGOWDA @ BOREGOWDA
     S/O LATE THIMMEGOWDA R/AT MARIGUDI BEEDI,
     MAIN ROAD, HOOTAGALLI, MYSORE 570 007

3.   SIDDEGOWDA @ BOREGOWDA
     AGED 76 YEARS S/O SIDDEGOWDA R/AT MARIGUDI
     BEEDI, MAIN ROAD, HOOTAGALLI, MYSORE 570 007

                                               ...RESPONDENTS
(BY SRI. M RAGHAVENDRA ACHAR.,ADVOCATE FOR R1 AND
R2;
     SRI. GURURAJ R.,ADVOCATE FOR R3(6))

     THIS RFA IS FILED U/SEC.96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 01.02.2012 PASSED IN
O.S.1236/2006 ON THE FILE OF THE IV-ADDL. SENIOR CIVIL
JUDGE, MYSORE, DECREEING THE SUIT FOR DECLARATION
AND PERMANENT INJUNCTION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                          JUDGMENT

None appeared, when called out in the first round.

2. There is no representation in the second round also.

3. The appeal is dismissed for non-prosecution.

Sd/-

JUDGE

PHM