Ravi S/O Ramappa Jedamali vs Durugappa S/O Guddappa Baraker
2024 Latest Caselaw 27102 Kant

Karnataka High Court

Ravi S/O Ramappa Jedamali vs Durugappa S/O Guddappa Baraker on 12 November, 2024

                                                     -1-
                                                                 NC: 2024:KHC-D:16544
                                                            RSA No. 100198 of 2022




                                  IN THE HIGH COURT OF KARNATAKA,
                                          DHARWAD BENCH
                             DATED THIS THE 12TH DAY OF NOVEMBER, 2024
                                                  BEFORE
                               THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                        REGULAR SECOND APPEAL NO. 100198 OF 2022 (SP)
                        BETWEEN:
                        RAVI S/O. RAMAPPA JEDAMALI,
                        AGED: 47 YEARS, OCC. AGRICULTURE AND BUSINESS,
                        R/O. RAJRAJESHWARI NAGAR,
                        TQ. RANEBENNUR, DIST. HAVERI-581110.
                                                                         ... APPELLANT
                        (BY SRI. V M SHEELVANT, ADVOCATE)
                        AND:
                        1.    DURUGAPPA S/O. GUDDAPPA BARAKER,
                              AGE: 71 YEARS, OCC. AGRICULTURE,
                              R/O. AIRANI, TQ. RANEBENNUR,
                              DIST. HAVERI-581110.

                        2.    HANUMANTHAPPA S/O. DURUGAPPA BARAKER,
                              AGE: 44 YEARS, OCC. AGRICULTURE,
                              R/O. AIRANI, TQ. RANEBENNUR,
                              DIST. HAVERI-581110.

                        3.    ANNAPPA S/O. DURUGAPPA BARAKER,
           Digitally
           signed by
           VISHAL
                              AGE: 29 YEARS, OCC. AGRICULTURE,
VISHAL
NINGAPPA
           NINGAPPA
           PATTIHAL
           Date:
                              R/O. AIRANI, TQ. RANEBENNUR,
PATTIHAL
           2024.11.14
           16:54:46
           +0530
                              DIST. HAVERI-581110.
                                                                    ... RESPONDENTS
                              THIS RSA IS FILED UNDER SECTION 100 READ WITH ORDER
                        XLI RULE 1 OF THE CPC, 1908, AGAINST THE JUDGMENT AND
                        DECREE DATED 07.12.2019 PASSED IN R.A.NO.68/2017 ON THE
                        FILE OF THE III ADDITIONAL SENIOR CIVIL JUDGE AND JUDICIAL
                        MAGISTRATE FIRST CLASS, RANEBENNUR, PARTLY ALLOWING THE
                        APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE DATED
                        03.12.2017, PASSED IN O.S. NO.244/2013 ON THE FILE OF THE
                        PRINCIPAL CIVIL JUDGE AND I ADDITIONAL JUDICIAL MAGISTRATE
                        FIRST CLASS, RANEBENNUR, PARTLY DECREEING THE SUIT FILED
                        FOR SPECIFIC PERFORMANCE.
                              -2-
                                      NC: 2024:KHC-D:16544
                                   RSA No. 100198 of 2022




     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:


                         ORAL ORDER

(PER: THE HON'BLE MRS JUSTICE K.S.HEMALEKHA)

In light of the peremptory order passed by this Court

on 28.03.2024, the appeal stands dismissed for non-

prosecution.

Sd/-

(JUSTICE K.S.HEMALEKHA)

PJ/ Ct-PA