Shahabuddinasab S/O Sannagousesab ... vs Hajaratsab S/O Hasansab Halageri
2024 Latest Caselaw 1383 Kant

Karnataka High Court

Shahabuddinasab S/O Sannagousesab ... vs Hajaratsab S/O Hasansab Halageri on 16 January, 2024

                                          -1-
                                                    NC: 2024:KHC-D:912
                                                    RSA No. 100049 of 2015
                                                C/W RSA No. 100048 of 2015



                 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                    DATED THIS THE 16TH DAY OF JANUARY, 2024

                                      BEFORE

                        THE HON'BLE MR JUSTICE R.NATARAJ

                   REGULAR SECOND APPEAL NO.100049/2015(INJ)
                                     C/W
                     REGULAR SECOND APPEAL NO.100048/2015

            IN RSA.NO.100049/2015:

            BETWEEN:

            SRI SHAHABUDDINASAB
            S/O. SANNAGOUSESAB BHATTI,
            AGE: 64 YEARS,
            OCC: AGRICULTURIST,
            R/O: KODA VILLAGE,
            TQ: HIREKERUR,
            DIST: HAVERI - 584 215.
                                                                ...APPELLANT
            (BY SRI HANUMANTHAREDDY SAHUKAR, ADVOCATE)

            AND:

            1.   SRI HAJARATSAB
                 S/O. HASANSAB HALAGERI,
Digitally        AGE: 59 YEARS,
signed by
VINAYAKA         OCC: MANDAKKI BHATTI,
BV
                 R/O: KODA, TQ: HIREKERUR,
                 DIST: HAVERI - 584 215.

            2.   SRI AHAMADASAB
                 S/O. HASANASAB HALAGERI,
                 AGE: 57 YEARS,
                 OCC: AGRICULTURIST,
                 R/O: KODA, TQ: HIREKERUR,
                 DIST: HAVERI - 584 215.

            3.   SRI ALLABHAKSH SAB
                 S/O HASANSAB HALAGERI,
                 AGE: 49 YEARS,
                 OCC: AGRICULTURIST,
                               -2-
                                        NC: 2024:KHC-D:912
                                        RSA No. 100049 of 2015
                                    C/W RSA No. 100048 of 2015



    R/O: KODA,
    TQ: HIREKERUR,
    DIST: HAVERI - 584 215.
                                            ...RESPONDENTS
(BY SRI AVINASH BANAKAR, ADVOCATE FOR R1 TO R3)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 26.07.2014 PASSED IN
R.A.NO.70/2011 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC., HIREKERUR, DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 06.08.2008 AND THE DECREE
PASSED IN O.S.NO.73/2001 ON THE FILE OF THE CIVIL JUDGE
(JR.DN) AND JMFC AT HIREKERUR, DISMISSING THE SUIT FILED
FOR PERMANENT INJUNCTION.

IN RSA.NO.100048/2015:

BETWEEN:

SRI SHAHABUDDINASAB
S/O. SANNAGOUSESAB BHATTI,
AGE: 64 YEARS,
OCC: AGRICULTURIST,
R/O: KODA VILLAGE,
TQ: HIREKERUR,
DIST: HAVERI - 584 215.
                                                    ...APPELLANT
(BY SRI HANUMANTHAREDDY SAHUKAR, ADVOCATE)

AND:

SRI HAJARATSAB
S/O. HASANSAB HALAGERI,
AGE: 59 YEARS,
OCC: MANDAKKI BHATTI,
R/O: KODA, TQ: HIREKERUR,
DIST: HAVERI - 584 215.
                                                  ...RESPONDENT
(BY SRI AVINASH BANAKAR, ADVOCATE)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 26.07.2014 PASSED IN
R.A.NO.69/2011 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC., HIREKERUR, DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 06.08.2008 AND THE DECREE
PASSED IN O.S.NO.93/2001 ON THE FILE OF THE CIVIL JUDGE
                             -3-
                                      NC: 2024:KHC-D:912
                                      RSA No. 100049 of 2015
                                  C/W RSA No. 100048 of 2015



(JR.DN) AND JMFC AT HIREKERUR, DISMISSING THE SUIT FILED
FOR PERMANENT INJUNCTION.

     THESE APPEALS, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:

                          ORDER

There is no representation for the appellant though

the appeals are called out twice in a day. Hence, the

appeals are dismissed for non-prosecution.

SD/-

JUDGE

RH

CT-ASC