Shri Virupaxappa Mallappa Tambargundi vs Shri. Vishwanath S/O Virupaxappa ...
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Karnataka High Court

Shri Virupaxappa Mallappa Tambargundi vs Shri. Vishwanath S/O Virupaxappa ... on 23 November, 2024

                                             -1-
                                                        NC: 2024:KHC-D:17117
                                                      RFA No. 100133 of 2017




                             IN THE HIGH COURT OF KARNATAKA,
                                      DHARWAD BENCH
                        DATED THIS THE 23RD DAY OF NOVEMBER, 2024
                                           BEFORE
                      THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                     REGULAR FIRST APPEAL NO. 100133 OF 2017 (DEC/INJ)

                BETWEEN:

                1.    SHRI. VIRUPAXAPPA MALLAPPA TAMBARGUNDI,
                      AGE: 70 YEARS,
                      OCC: AGRICULTURE,
                      R/O: KALKERI-582118,
                      TALUKA: MUNDARGI,
                      DIST: GADAG.

                2.    SMT. SHARADA
                      W/O. VIRUPAXAPPA TAMBARGUNDI,
                      AGE: 59 YEARS,
                      OCC: HOUSEHOLD,
                      R/O: KALKERI-582118,
                      TALUKA: MUNDARGI,
                      DIST: GADAG.

ASHPAK          3.    SHRI. MANJUNATH
KASHIMSA
MALAGALADINNI         S/O. VIRUPAXAPPA TAMBARGUNDI,
                      AGE: 35 YEARS,
                      OCC: BUSINESS,
                      R/O: KALKERI-582118,
                      TALUKA: MUNDARGI,
Location:             DIST: GADAG.
HIGH
COURT OF
KARNATAKA
                4.    SMT. SHOBHA @ PAVITRA
                      W/O. BASAVARAJ HULIKATTI,
                      AGE: 34 YEARS,
                      OCC: HOUSEHOLD,
                      R/O: HANGAL-581104,
                      DIST: HAVERI.
                                                                ...APPELLANTS

                (BY SRI. VIRUPAXAPPA AND OTHERS APPELLANTS UNREPRESENTED)
                               -2-
                                        NC: 2024:KHC-D:17117
                                     RFA No. 100133 of 2017




AND:

1.   SHRI. VISHWANATH
     S/O. VIRUPAXAPPA TAMBARGUNDI,
     AGE: 29 YEARS,
     OCC: AGRICULTURE,
     R/O: KALKERI-582118,
     TALUKA: MUNDARGI,
     DIST: GADAG.

2.   SHRI. BASANAGOUDA
     HANMANAGOUDA BASANAGOUDAR,
     AGE: 59 YEARS,
     OCC: AGRICULTURE,
     R/O: VIDYA NAGAR,
     MUNDARGI-582118,
     DIST: GADAG.

3.   SHRI. B.MALLIKARJUN
     S/O. B.C. KOTRAPPA,
     AGE: 65 YEARS,
     OCC: AGRICULTURE,
     R/O: SHIVABASAV NAGAR,
     HAVERI-581110.

                                               ...RESPONDENTS

(BY SRI. C.R. GOULAY & SRI. SUNIL S. DESAI, ADVOCATES FOR R2;
   SRI. ARAVIND D. KULKARNI, ADVOCATE FOR R3;
   R1 SERVED BUT UNREPRESENTED)


       THIS RFA FILED UNDER SEC. 96 R/W ORDER XLI RULE 1 CPC,
1908, SET ASIDE THE JUDGMENT AND DECREE DATED 06.03.2017
PASSED BY THE ADDITIONAL SENIOR CIVIL JUDGE, GADAG IN O.S
34/2013; ALLOW THE APPEAL WITH COSTS THROUGHOUT BY
DECREEING THE SUIT IN O.S 34/2013 ON THE FILE OF ADDITIONAL
SENIOR CIVIL JUDGE, GADAG.


       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
DELIVERED THE FOLLOWING:
                                -3-
                                          NC: 2024:KHC-D:17117
                                       RFA No. 100133 of 2017




CORAM:       THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                        ORAL JUDGMENT

Advocate for the appellants is dead. After the death

of the advocate, court notice was issued to the appellants.

Notices were served on appellants No.1, 2 and 3 and

notice is not served on appellant No.4.

There is no representation on behalf of appellants

No.1 to 3.

Appeal is of the year 2017. There is no reason to

adjourn the matter.

Appeal is dismissed for non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

gab CT:ANB