Sri. Laxmanappa S/O Narayanappa Dead By ... vs Sri. G M Nagaraj
2024 Latest Caselaw 12082 Kant

Karnataka High Court

Sri. Laxmanappa S/O Narayanappa Dead By ... vs Sri. G M Nagaraj on 30 May, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                               -1-
                                                            NC: 2024:KHC:18397
                                                           RSA No. 329 of 2013




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 30TH DAY OF MAY, 2024

                                            BEFORE
                          THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                         REGULAR SECOND APPEAL NO. 329 OF 2013 (PAR)
                   BETWEEN:

                   1.     SRI. LAXMANAPPA,
                          S/O NARAYANAPPA DEAD BY LRS.

                   1A)    SMT.KAMALAMMA,
                          W/O LAXMANAPPA,
                          MAJOR.

                   1B) SRI. MARUTHI,
                       S/O SRI. LAXMANAPPA,
                       AGE: 36 YEARS.

                   1C) SRI. RAMOJI,
                       S/O SRI. LAXMANAPPA,
                       MAJOR.

                          ALL ARE AGRICULTURISTS,
Digitally signed          R/O : MASOOR VILLAGE,
by                        KASABA HOBLI,
NARAYANAPPA
LAKSHMAMMA                SAGAR TALUK,
Location: HIGH            SHIVAMOGGA DISTRICT - 577 201.
COURT OF
KARNATAKA          2.     SRI. GANAPATHYAPPA,
                          S/O SAKHARAMAPPA
                          SINCE DECEASED BY HIS LRS.

                   2A)    SRI. MALAHESH,
                          S/O GANAPATHYAPPA,
                          AGE: 40 YEARS,
                          OCC: EMPLOYEE IN PVT. FIRM,
                          R/AT 272/1, 1ST MAIN,
                          5TH CROSS, NEW KAVIKA LAYOUT,
                              -2-
                                        NC: 2024:KHC:18397
                                       RSA No. 329 of 2013




      BAPUJI NAGAR,
      BANGALORE - 560 026.

3.    SMT. GANGUBAI,
      W/O DHURYODANAPPA DEAD BY LRS.

3A)   SRI. MALLESHA RAO @ MYLARAPPA,
      S/O DURYODANAPPA.

3B) SRI.SADANANDA RAO,
    S/O DURYODANAPPA.

3C) SRI.GOPALA RAO,
    S/O DURYODANAPPA.

3D) SRI. D.NAGARAJA
    S/O DURYODANAPPA.

3E)   SRI. MANJU,
      S/O DURYODANAPPA

      APPELLANT NOS.3(A) TO (E)
      ARE MAJORS AND R/O
      CHIKKAMARASA VILLAGE,
      SHIVAMOGGA TALUK.

3G) SMT. SUMITRA,
    W/O NAGARAJA,
    MANJOR.

3H) SMT. NALINI,
    W/O MANJOJI RAO,
    MAJOR,
    BOTH ARE R/O MARUTHI NAGARA,
    YEDEHALLI VILLAGE,
    BHADRAVATHI TALUK - 577 301.

4.    SMT. LALITHA,
      W/O LINGAPPA,
      R/O YADURBAILU,
                            -3-
                                      NC: 2024:KHC:18397
                                     RSA No. 329 of 2013




      SIRSI TALUK - 581 401.
5.    SMT. KAMALAKSHI,
      W/O KALOJI RAO, DEAD BY LRS.


5A)   SRI. VITOBHA RAO,
      S/O KALOJI RAO.

5B) SRI. CHANDRASHEKHARA,
    S/O KALOJI RAO,

      ALL ARE MAJORS,
      R/O KATLE BAZAR,
      SAGAR TOWN - 577 401.

6.    SMT. SUSHEELA BAI,
      W/O SHIVAJI RAO,
      MAJOR,
      R/O CHIKKAMARASA,
      SHIVAMOGGA TALUK - 577 201.


                                           ...APPELLANTS

(BY SMT. MANJULA R. KAMADOLLI.,ADVOCATE - ABSENT)

AND:

      SRI. G. M. NAGARAJ,
      S/O BASAVANNAPPA GOWDA,
      AGE: 45 YEARS,
      R/O MASUR VILLAGE,
      KASABA HOBLI,
      SAGAR TALUK - 577 401
      SHIVAMOGA DISTRICT.

                                          ...RESPONDENT

(BY SRI. A. MAHAMMED TAHIR .,ADVOCATE - ABSENT)
                                -4-
                                               NC: 2024:KHC:18397
                                              RSA No. 329 of 2013




     THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
JUDGEMENT & DECREE DTD 16.10.2012 PASSED IN
R.A.NO.33/2009 ON THE FILE OF SENIOR CIVIL JUDGE AND
JMFC, SAGAR AND ETC.

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


                          JUDGMENT

1. None appears for the appellants, though called thrice in

the morning session and once in the afternoon session.

2. It appears that the appellants are not interested in

prosecuting the matter, Hence, the appeal stands

dismissed for non prosecution.

Sd/-

JUDGE

RMS/KBM