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Makbulsab S/O Abdulsab Manguli vs Alisab S/O Abdulsab Managuli
2024 Latest Caselaw 1367 Kant

Citation : 2024 Latest Caselaw 1367 Kant
Judgement Date : 16 January, 2024

Karnataka High Court

Makbulsab S/O Abdulsab Manguli vs Alisab S/O Abdulsab Managuli on 16 January, 2024

                                            -1-
                                                   NC: 2016:KHC-K:5964
                                                      RSA No. 7285 of 2011




                            IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                       DATED THIS THE 16TH DAY OF JANUARY, 2024

                                          BEFORE
                          THE HON'BLE MR. JUSTICE E.S.INDIRESH


                        REGULAR SECOND APPEAL NO. 7285 OF 2011
                                 (PAR, POSSN. & DECL.)

                   BETWEEN:

                     1. MAKBULSAB S/O ABDULSAB MANGULI,
                        SINCE DECEASED THROUGH HIS LRS

                    (A) SMT. HUSAINBI W/O LATE MAKBULSAB,
                        AGE:60 YEARS OCC: HOUSEHOLD,
                        R/O BABADGALLI, BEHIND JUMMA MASJID,
                        BIJAPUR CITY, DIST. BIJAPUR(KARNATAKA).

                    (B) ASHFAQ S/O LATE MAKBULSAB,
                        AGE: MAJOR, OCC: WORKING AS CLERK
                        IN THE OFFICE OFREGIONAL TRANSPORT
                        AUTHORUITY,
Digitally signed
by SACHIN               R/O BABADGALI ,BEHIND JUMMA MASJID,
Location:               DIST. BIJAPUR (KARNATAKA).
HIGH COURT
OF
KARNATAKA           (C) MUNNA S/O LATE MAKBULSAB,
                        AGE: 32 YEARS,
                        OCC: READYMADE DRESS SELLER,
                        R/O BABADGALLI, BEHIND JUMMA MASJID,
                        BIJAPUR CITY, DIST. BIJAPUR, KARNATAKA.

                     2. USMAN S/O ABDULSAB MANAGULI,
                        AGE: 59 YEARS, OCC: TAILOR,
                        R/O DIST. BIJAPUR, KARNATAKA.

                     3. MOHAMMED RASOOL
                        S/O ABDULSAB MANAGULI,
                            -2-
                                 NC: 2016:KHC-K:5964
                                       RSA No. 7285 of 2011




       AGE: 52 YEARS. OCC: TAILOR,
       R/O DIST. BIJAPUR, KARNATAKA.

  4. RAJESAB S/O MAHABOOBSAB MANAGULI,
     AGE: 42 YEARS. OCC: COOLIE,
     R/O SIDDESHWAR COLONY,
     UNIVERSITY CROSS, GULBARGA ,
     DIST. GULBARGA.
                                              ...APPELLANTS

(BY SRI. RAJA VENKATAPPA NAIK , ADVOCATE - ABSENT)

AND:

  1. ALISAB S/O ABDULSAB MANAGULI,
     SINCE DECEASED BY HIS LRS.

1.A) SHAHAJANBI W/O ALLISAB MANAGULIAGE,
     AGE: 67 YEARS, OCC: HOUSEHOLD WORK,
     R/O SIDDESWAR COLONY, GULBARGA,
     NEAR UNIVERSITY CROSS, GULBARGA.

1.B) MUNIRABEGUM W/O SATTARSAB SHAIKH,
     AGED: 52 YEARS. OCC: HOUSEHOLD WORK,
     R/O SIDDESHWAR COLONY, GULBARGA,
     NEAR UNIVERSITY CROSS, GULBARGA.

1.C) KHUTIJABI W/O SAIFANSAB MULLA,
     AGE: 42 YEARS, OCC: HOUSEHOLD WORK,

1.D) JAINABI W/O RAJ AHMED SHAIKH,
     AGE: 42 YEARS, OCC: HOUSEHOLD WORK,

       R/O MITOR NAGAR HANDE GIRANI HYDERABAD
       NAKA SOLAPUR (MAHARASTRA STATE).

  2. IMAMHUSSAIN S/O ABDULSAB MANAGUIL,
     AGE: 72 YEARS. OCC: AGRICULTURE,
     R/O KAMATAGI VILLAGE, TQ.HUNGUND,
     DIST. BAGALKOT.
                             -3-
                                  NC: 2016:KHC-K:5964
                                       RSA No. 7285 of 2011




  3 BASHIR AHAMAD S/O IMAMHUSSAIN MANAGULI,
    AGE: 53 YEARS, OCC: TEACHER,
    R/O KAMPLI, TQ.HOSPETH, DIST : BELLARY.

  4. BASAVARAJ S/O SIDDANNA KUMBAR,
     AGE: 42 YEARS, OCC: AGRICULTURE,
     R/O BANDEPANAWAR SALAWATGI,
     TQ. MUDDEBIHA, LDIST. BIJAPUR.

  5 IRANNA RUDRAPPA BALI,
    AGE: 57 YEARS, OCC: HUNACHGI,
    TQL. SHORAPUR, DIST. GULBARGA.

  6 JAGADEVAPPA S/O AMRUTARAO DESHAMUKH,
    AGE: 57 YEARS, OCC: AGRICULTURE,
    R/O HUNACHAGI, DIST. GULBARGA.
                                     ...RESPONDENTS

(BY SRI.MANJUNATH GINNI, ADVOCATE FOR R1(B), R1(D),
R1(C), R2 AND R4 ARE SERVED)
     THIS RSA IS FILLED UNDER SECTION 100 OF THE CODE
OF CIVIL PROCEDURE PRAYING TO ALLOW THE REGULAR
SECOND APPEAL FILED BY THE APPELLANTS SETTING ASIDE
THE JUDGMENT AND DECREE DATED 7TH JULY, 2010 PASSED
BY THE LEARNED CIVIL JUDGE, SENIOR DIVISION, SHORAPUR
IN RA NO.25/2009, CONFIRMING THE JUDGMENT AND DECREE
PASSED BY THE LEARNED CIVIL JUDGE, JUNIOR DIVISION,
SHORAPUR DATED 28TH MAY, 2009 DISMISSING SUIT
NO.182/2004.

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

                         ORDER

There is no representation on behalf of the

appellants. On 08.09.2022 also, none appeared for the

parties. Hence, it appears that the appellants are not

NC: 2016:KHC-K:5964

interested to pursue the appeal. Accordingly, appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

SN

 
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