Karnataka High Court
Basanagouda And Ors vs Gangabai And Ors on 16 October, 2024
Author: M.G.S.Kamal
Bench: M.G.S.Kamal
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NC: 2024:KHC-K:7687
RFA No. 200168 of 2024
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 16TH DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MR. JUSTICE M.G.S.KAMAL
REGULAR FIRST APPEAL NO. 200168 OF 2024 (PAR/POS)
BETWEEN:
1. BASANAGOUDA S/O LATE NINGANNAGOUDA
@ LINGANNAGOUDA POLICE PATIL,
AGE: 71 YEARS, OCC: AGRICULTURE,
R/O HIRE ALLAPUR, TQ. YEDRAMI,
DIST. KALABURAGI-585102.
2. PRABHUGOUDA
S/O GURANNAGOUDA POLICE PATIL,
AGE: 30 YEARS, OCC: AGRICULTURE AND
HOUSEHOLD,
R/O HIRE ALLAPUR, TQ. YEDRAMI,
Digitally signed by DIST. KALABURAGI-585102.
SHIVALEELA
DATTATRAYA
UDAGI 3. BAPUGOUDA
Location: HIGH
COURT OF S/O LATE NINGANNAGOUDA
KARNATAKA @ LINGANNAGOUDA POLICE PATIL,
AGE: 53 YEARS, OCC: J.E. IN APMC
AT KALABURAGI, R/O ADARSH NAGAR,
TQ. AND DIST. KALABURAGI-585102.
...APPELLANTS
(BY SMT. REKHA PATIL, ADVOCATE FOR
SRI G. G. CHAGASHETTI, ADVOCATE)
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NC: 2024:KHC-K:7687
RFA No. 200168 of 2024
AND:
1. GANGABAI W/O SAHEBGOUDA
(D/O LATE NINGANNAGOUDA
@ LINGANNAGOUDA POLICE PATIL),
AGE: 65 YEARS, OCC: AGRICULTURE AND
HOUSEHOLD,
R/O SAGABOL, TQ. SINDAGI,
DIST : VIJAYAPUR-586101.
2. GOURABAI W/O SHIVANAGOUDA
(D/O LATE NINGANNAGOUDA
@ LINGANNAGOUDA POLICE PATIL),
AGE: 73 YEARS, OCC: AGRICULTURE AND
HOUSEHOLD,
R/O ADARSH NAGAR,
TQ. AND DIST. KALABURAGI-585102.
3. SHUSHILABAI W/O BASANAGOUDA POLICE PATIL,
AGE: 63 YEARS, OCC: AGRICULTURE AND
HOUSEHOLD,
R/O HIRE ALLAPUR, TQ. YEDRAMI,
DIST. KALABURAGI-585102.
4. SHIVANAGOUDA S/O BASANAGOUDA POLICE PATIL,
AGE: 29 YEARS, OCC: AGRICULTURE,
R/O HIRE ALLAPUR, TQ. YEDRAMI,
DIST. KALABURAGI-585102.
5. KAMALABAI W/O SUBHASCHANDRA PATIL,
(D/O LATE NINGANNAGOUDA
@ LINGANNAGOUDA POLICE PATIL),
(DURING PENDENCY OF THE SUIT SHE DIED,
HER LRS IS ALREADY ON RECORD AS A
DEFT. NO. 12 TO 15)
6. GURANNAGOUDA
S/O LATE. NINGANNAGOUDA
@ LINGANNAGOUDA POLICE PATIL,
(DURING PENDENCY OF THE SUIT HE DIED,
HER LRS IS ALREADY ON RECORD)
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RFA No. 200168 of 2024
7. INDIRABAI W/O GURANGOUDA POLICE PATIL,
AGE: 54 YEARS, OCC: AGRICULTURE AND
HOUSEHOLD,
R/O HIREALLAPUR, TQ. YEDRAMI,
DIST. KALABURAGI.
8. SAROJA W/O BAPUGOUDA POLICE PATIL,
AGE: 41 YEARS, OCC: AGRICULTURE AND
HOUSEHOLD,
R/O ADARSH NAGAR,
TQ. AND DIST. KALABURAGI-585102.
9. KIRANKUMAR S/O BAPUGOUDA POLICE PATIL,
AGE: 19 YEARS, OCC: NIL,
R/O ADARSH NAGAR,
TQ. AND DIST. KALABURAGI-585102.
10. BANGARAMMA W/O BHIMANGOUDA POLICE PATIL,
AGE: 42 YEARS, OCC: AGRICULTURE,
R/O HIRE ALLAPUR, TQ. YEDRAMI,
DIST. KALABURAGI-585102.
11. SHARANAMMA W/O AYYAPPAGOUDA POLICE PATIL,
AGE: 40 YEARS, OCC: AGRICULTURE,
R/O ALLAPUR, TQ. YEDRAMI,
DIST. KALABURAGI-585102.
12. DEVAPPAGOUDA
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O KALLAHANGARGA, TQ. JEWARGI,
DIST. KALABURAGI-585102.
13. LAXMI W/O PRAVIN NANDUR,
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O GUNDAGI, TQ. SINDAGI,
DIST. VIJAYAPUR-585102.
14. SHAILA W/O LATE VISHWANATH PATIL,
AGE: 32 YEARS, OCC: AGRICULTURE,
R/O KALLAHANGARGA, TQ. JEWARGI,
DIST. KALABURAGI-585102.
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NC: 2024:KHC-K:7687
RFA No. 200168 of 2024
15. SRUJAN S/O LATE VISHWANATH PATIL,
AGE: 6 YEARS, MINOR THROUGH UNDER
GUARDIAN OF HIS NATURAL MOTHER
SHAILA W/O LATE VISHWANATH PATIL,
AGE: 31 YEARS, OCC: AGRICULTURE,
R/O ALLAPUR, TQ. YEDRAMI,
DIST. KALABURAGI-585102.
...RESPONDENTS
(BY SRI AMEET J. HATTI, ADVOCATE FOR C/R1)
THIS RFA IS FILED UNDER SECTION 96 OF CPC, PRAYING
TO ALLOW THE REGULAR FIRST APPEAL AND TO SET ASIDE
THE JUDGMENT AND DECREE DATED 26.7.2024 PASSED BY
THE SENIOR CIVIL JUDGE AND JMFC JEWARGI IN
O.S.NO.17/2021 AND DISMISS THE SUIT OF THE PLAINTIFF.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.G.S.KAMAL
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE M.G.S.KAMAL)
Office has raised objection regarding maintainability
of the appeal before this Court inasmuch as the share of
plaintiff has been valued at `8,00,000/- and as per
Section 19(1) of the Karnataka Civil Courts Act, 1964 a
suit below `10,00,000/- is required to be filed before the
District Court.
NC: 2024:KHC-K:7687
2. Counsel for the appellants seeks to withdraw
the appeal with liberty to present the same before the
competent Court.
3. Submission is taken on record.
4. Appeal is disposed of as withdrawn with liberty
as sought for.
5. Registry is directed to return the
original/certified copy of the documents.
Sd/-
(M.G.S.KAMAL)
JUDGE
SN
CT:PK
