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Ashok A/F. Shivappa Yalavatti vs Halawwa @ Halakka Kom Ningappa
2024 Latest Caselaw 25387 Kant

Citation : 2024 Latest Caselaw 25387 Kant
Judgement Date : 24 October, 2024

Karnataka High Court

Ashok A/F. Shivappa Yalavatti vs Halawwa @ Halakka Kom Ningappa on 24 October, 2024

                                                 -1-
                                                            NC: 2024:KHC-D:15502
                                                            RSA No. 5290 of 2012




                                 IN THE HIGH COURT OF KARNATAKA,

                                          DHARWAD BENCH

                             DATED THIS THE 24TH DAY OF OCTOBER, 2024

                                               BEFORE
                              THE HON'BLE MRS JUSTICE K.S.HEMALEKHA


                       REGULAR SECOND APPEAL NO. 5290 OF 2012 (PAR/POS-)
                      BETWEEN:

                      ASHOK A/F. SHIVAPPA YALAVATTI,
                      AGE: 55 YEARS, OCC. SERVICE AND AGRICULTURE,
                      R/O. HOSUR VILLAGE, TQ AND DIST. GADAG.
                                                                     ...APPELLANT
                      (BY SRI. S G KADADAKATTI, ADVOCATE)
                      AND:

                      1.   SMT. HALAWWA @ HALAKKA
                           KOM NINGAPPA KORI, AGE: 55 YEARS,
                           OCC. HOUSEHOLD AND AGRICULTURE,
                           R/O. KANAVI, TQ AND DIST. GADAG.

                      2.   SMT. GANGAVVA W/O. MAHADEVAPPA YALAVATTI
                           AGED ABOUT 79 YEARS, OCC. HOUSEHOLD,
Digitally signed by
                           R/O. HOSUR, TQ AND DIST. GADAG.
VISHAL NINGAPPA
PATTIHAL                                                        ...RESPONDENTS
Location: HIGH
COURT OF
KARNATAKA
DHARWAD BENCH
                      (BY SRI. G. N. NARASAMMANAVAR, ADVOCATE FOR R1;
                      R2-NOTICE SERVED)

                           THIS RSA FILED U/S.100 OF CPC., PRAYING TO CALL FOR
                      RECORDS AND TO SET ASIDE THE JUDGEMENT & DECREE DATED
                      30.11.2011 PASSED BY THE PRESIDING OFFICER, FAST TRACK
                      COURT, GADAG, IN R.A.NO.7/2007 BY CONFIRMING THE
                      JUDGMENT AND DECREE DATED 07.04.2007 PASSED BY THE
                      ADDL.    SENIOR    CIVIL   JUDGE  (SR.DN.)   GADAG    IN
                      O.S.NO.138/2003 BY ALLOWING THE APPEAL AND TO DISMISS
                      THE SUIT OF THE PLAINTIFF.
                              -2-
                                        NC: 2024:KHC-D:15502
                                        RSA No. 5290 of 2012




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:

CORAM:    THE HON'BLE MRS JUSTICE K.S.HEMALEKHA


                        ORAL JUDGMENT

Contesting Respondent No.1 is reported to be dead

long back. No steps have been taken. Appeal stands

abated.

Sd/-

(JUSTICE K.S.HEMALEKHA)

AT

 
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