Rahimansab S/O Hasansab Magadi vs Subansab S/O Hasansab Magadi
2024 Latest Caselaw 25393 Kant

Karnataka High Court

Rahimansab S/O Hasansab Magadi vs Subansab S/O Hasansab Magadi on 24 October, 2024

                                                 -1-
                                                             NC: 2024:KHC-D:15504
                                                             RSA No. 5928 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. 5928 OF 2012 (PAR)
                      BETWEEN:

                      RAHIMANSAB S/O. HASANSAB MAGADI,
                      AGE: 54 YEARS, OCC. AGRICULTURE,
                      R/O. MELLAGATTI, TQ. SAVANUR-581118.
                                                                      ...APPELLANT
                      (BY SRI. MADANMOHAN M. KHANNUR, ADVOCATE)

                      AND:

                      SUBANSAB S/O. HASANSAB MAGADI,
                      AGE: 64 YEARS, OCC. AGRICULTURE,
                      R/O. MELLAGATTI, TQ. SAVANUR-581118.
                                                                    ...RESPONDENT
                      (BY SRI. GURUDEV GACHCHINAMATH, ADVOCATE)

Digitally signed by
                            THIS RSA IS FILED U/S. 100 OF CPC, PRAYING TO ALLOW
VISHAL NINGAPPA
PATTIHAL              THE APPEAL AND SET ASIDE THE JUDGMENT AND DECREE DATED
Location: HIGH
COURT OF
KARNATAKA
                      18.07.2012 PASSED BY THE LEARNED SENIOR CIVIL JUDGE,
DHARWAD BENCH
                      HAVERI IN REGULAR APPEAL NO.84/2011 REVERSING THE
                      JUDGMENT AND DECREE DDATED 02.09.2011 PASSED BY THE
                      CIVIL JUDGE, SAVANUR, FILED BY THE APPELLANT/ PLAINTIFF,
                      THE JUDGMENT AND DECREE PASSED IN O.S.NO.179/2008
                      DATED 02.09.2011 BY CIVIL JUDGE, SAVANUR MAY KINDLY BE
                      CONFIRMED, IN THE INTEREST OF JUSTICE AND EQUITY.

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

                      CORAM:    THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                               -2-
                                         NC: 2024:KHC-D:15504
                                         RSA No. 5928 of 2012




                         ORAL JUDGMENT

Sole appellant reported to be dead long back. No

steps have been taken. Appeal stands abated.

Sd/-

(JUSTICE K.S.HEMALEKHA)

AT