Smt. Prema W/O Chandrashekharagouda ... vs Sri.Suresh S/O Revanappa Danappanavar
2024 Latest Caselaw 12229 Kant

Karnataka High Court

Smt. Prema W/O Chandrashekharagouda ... vs Sri.Suresh S/O Revanappa Danappanavar on 3 June, 2024

                                                  -1-
                                                         NC: 2024:KHC-D:7340
                                                          RSA No. 100479 of 2020




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                 DATED THIS THE 3RD DAY OF JUNE, 2024

                                                BEFORE

                                THE HON'BLE MR JUSTICE C.M. POONACHA

                           REGULAR SECOND APPEAL NO. 100479 OF 2020 (PAR-)

                      BETWEEN:

                      1.   SMT. PREMA
                           W/O CHANDRASHEKHARAGOUDA PATIL,
                           AGE: 44 YEARS, OCC: HOUSEHOLD WORK,
                           R/O HALAGERI, TQ: RANEBENNUR,
                           DIST. HAVERI-581208.

                      2.   SRI. MANJUNATHAGOUDA S/O
                           CHANDRASHEKHARAGOUDA PAITL
                           AGE: 28 YEARS, OCC: AGRICULTURE,
                           R/O HALAGERI, TQ: RANEBENNUR,
                           DIST. HAVERI-581208.

                      3.   SRI. NAVEENAGOUDA
                           S/O CHANDRASHEKHARAGOUDA PATIL
                           AGE: 26 YEARS, OCC: AGRICULTURE,
                           R/O HALAGERI, TQ: RANEBENNUR,
Digitally signed by        DIST. HAVERI-581208.
SAROJA
HANGARAKI
Location: HIGH        4.   SMT. SHANKRAMMA W/O LINGANAGOUDA PATIL,
COURT OF                   AGE: 62 YEARS, OCC: HOUSEHOLD WORK,
KARNATAKA
DHARWAD BENCH              R/O HALAGERI, TQ: RANEBENNUR,
DHARWAD                    DIST. HAVERI-581208.

                      5.   SRI ASHOK S/O LINGANAGOUDA PATIL,
                           AGE: 43 YEARS, OCC: AGRICULTURE,
                           R/O HALAGERI, TQ: RANEBENNUR,
                           DIST. HAVERI-581208.

                                                                     ...APPELLANTS
                      (BY SRI S.N. BANAKAR,ADVOCATE)
                                -2-
                                       NC: 2024:KHC-D:7340
                                        RSA No. 100479 of 2020




AND:

1.   SRI SURESH S/O REVANAPPA DANAPPANAVAR
     AGE: 40 YEARS, OCC: AGRICULTURE,
     R/O HALAGERI, TQ: RANEBENNUR,
     DIST. HAVERI-581208.
2.   SRI. MANJAPPA S/O SHIDDAPPA
     @ SHIDDABASAPPA DANAPPANAVAR,
     AGE: 48 YEARS, OCC: AGRICULTURE,
     R/O HALAGERI, TQ: RANEBENNUR,
     DIST. HAVERI-581208.

3.   SMT. GOURAMMA W/O SHIDDAPPA
     @ SHIDDABASAPPA DANAPPANAVAR,
     AGE: 69 YEARS, OCC: AGRICULTURE,
     R/O HALAGERI, TQ: RANEBENNUR,
     DIST. HAVERI-581208.

4.   SRI. JATTEPPA S/O SHIDDAPPA
     DANAPPANAVAR, AGE: 69 YEARS,
     OCC: AGRICULTURE, R/O HALAGERI,
     TQ: RANEBENNUR, DIST. HAVERI-581208.
5.   SRI. MARASIDDAPPA S/O SHIDDAPPA
     DANAPPANAVAR, AGE: 64 YEARS,
     OCC: AGRICULTURE, R/O HALAGERI,
     TQ: RANEBENNUR, DIST. HAVERI-581208.

                                                  ...RESPONDENTS

       THIS RSA IS FILED U/SEC.100 OF CPC, AGAINST THE
JUDGEMENT    AND     DECREE    DATED    29.02.2020    PASSED   IN
R.A.NO.03/2018 ON THE FILE OF THE II ADDITIONAL DISTRICT AND
SESSIONS    JUDGE,    HAVERI     (SITTING    AT      RANEBENNUR),
DISMISSING THE JUDGMENT AND DECREE DATED 14.11.2014,
PASSED IN O.S. NO.152/2014 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS,
RANEBENNUR, DISMISSING THE SUIT FILED FOR PARTITION AND
SEPARATE POSSESSION.
       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
                                -3-
                                     NC: 2024:KHC-D:7340
                                       RSA No. 100479 of 2020




                             ORDER

Vide order dated 21.06.2023 four weeks time was

granted to comply with the office objections.

However, since the office objections have not been

complied with, this Court vide order dated 13.02.2024

granted a week's time on payment of costs of Rs.1,000/-.

Though sufficient time was granted, neither the cost

has been paid nor the office objections have been complied

with.

In view of the same, the above appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

SVH CT:GSM