Krishnappa vs Jampanna
2024 Latest Caselaw 15169 Kant

Karnataka High Court

Krishnappa vs Jampanna on 1 July, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                           NC: 2024:KHC:24546
                                                          RSA No. 966 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 1ST DAY OF JULY, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                    REGULAR SECOND APPEAL NO. 966 OF 2019 (DEC/INJ)

                   BETWEEN:


                   1.    KRISHNAPPA
                         SON OF SANNAKARIYAPPA,
                         AGED ABOUT 54 YEARS.

                   2.    KARIYAPPA
                         SON OF LATE KARIYAPPA,
                         AGED ABOUT 44 YEARS.

                   3.    KATAPPA
Digitally signed         SON OF ANABUR KATAPPA,
by DEVIKA M
                         AGED ABOUT 54 YEARS
Location: HIGH
COURT OF
KARNATAKA                THE APPELLANTS ARE RESIDENT OF
                         HUCHHANGIPURA VILLAGE,
                         JAGALUR TALUK,
                         DAVANAGERE DISTRICT 577 534
                                                                ...APPELLANTS
                   (BY SRI. D.P. MAHESH., ADVOCATE)
                            -2-
                                      NC: 2024:KHC:24546
                                     RSA No. 966 of 2019




AND:

1.   JAMPANNA
     SON OF DODDAKARIYAPPA,
     AGED ABOUT 41 YEARS.

2.   DEVENDRAPPA
     SON OF SANNA KARIYAPPA,
     AGED ABOUT 36 YEARS.

     THE RESPONDENTS ARE
     AGRICULTURISTS AND
     RESIDENTS OF HUCHHANGIPURA VILLAGE,
     JAGALUR TALUK,
     DAVANAGERE DISTRICT 577 534.
                                       ...RESPONDENTS
(BY SRI. HARISH KUMAR M S., ADVOCATE FOR C/R1 AND R2)

       THIS RSA IS FILED UNDER SEC.100 OF CPC AGAINST
THE JUDGMENT AND DECREE DATED 11.01.2019 PASSED IN
RA.NO. 182/2015 ON THE FILE OF THE SENIOR CIVIL JUDGE,
ITERNATE COURT, JAGALUR ALLOWING THE APPEAL AND
SETTING    ASIDE   THE   JUDGMENT   AND   DECREE   DATED
02.11.2015 PASSED IN OS.NO.155/2012 ON THE FILE OF THE
CIVIL JUDGE AND JMFC, JAGALUR.

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                -3-
                                             NC: 2024:KHC:24546
                                            RSA No. 966 of 2019




                           JUDGMENT

The appeal was restored vide order dated

18.07.2023. This Court even after restoration of the

appeal, on 13.12.2023 four weeks time was granted for

compliance of office objections. Inspite of the same, office

objections are not complied. Hence, appeal is dismissed

for Non-compliance.

Sd/-

JUDGE

JJ