Karnataka High Court
Gurusiddamma vs M V Panchaksharaiah on 23 October, 2024
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NC: 2024:KHC-D:15425
RSA No. 5160 of 2008
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 23RD DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
REGULAR SECOND APPEAL NO. 5160 OF 2008 (PAR-)
BETWEEN:
1. GURUSIDDAMMA
W/O. LATE RUDRAIAH,
AGE: 66 YEARS, R/O. HULIGI,
KOPPAL TALUK AND DISTRICT- 583231.
2. SHARANAIAH
S/O. LATE RUDRAIAH.
AGE: 46 YEARS, R/O. HULIGI,
KOPPAL TALUK AND DISTRICT- 583231.
...APPELLANTS
(A1-GURUSIDDAMMA, A2-SHRARANAIAH)
Digitally signed by
VISHAL NINGAPPA
PATTIHAL
Location: HIGH
COURT OF
KARNATAKA
AND:
DHARWAD BENCH
1. M. V. PANCHAKSHARAIAH,
S/O. LATE V. MARISWAMAIAH,
AGE: 58 YEARS, R/O. HAGARI BOMMNAHALLI,
BELLARY DISTRICT-583212.
2. M V MRUTHYUNJAYA
S/O. LATE V. MARISWAMAIAH,
AGE: 54 YEARS, R/O. HAGARI BOMMNAHALLI,
BELLARY DISTRICT-583212.
3. M V GANGADHARA
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NC: 2024:KHC-D:15425
RSA No. 5160 of 2008
S/O. LATE V. MARISWAMAIAH,
AGE: 52 YEARS, R/O. HAGARI BOMMNAHALLI,
BELLARY DISTRICT-583212.
4. V PARVATHAMMA
W/O. LATE V. SHANMUKAIAH,
AGE: 64 YEARS, R/O. HAGARI BOMMNAHALLI,
BELLARY DISTRICT-583212.
5. V MALLIKARJUNAIAH
S/O LATE V SHANMUKAIAH,
AGE: 52 YEARS,
SINCE DECEASED BY HIS LRS.
5A. PRAMILA
W/O. MALLIKARJUNAIAH BHUSNURMATH,
AGE: 59 YEARS, R/O. H.NO.84,
GINIGERA, TQ AND DIST. KOPPA;-583228.
5B. VISHALASI
W/O SIDDAYYA HIREMATH,
AGE: 37 YEARS, R/O. WARD NO.2,
NEAR BUS STAND, GINIGERA,
TQ AND DIST-KOPPAL-583228.
5C. SHILPA
W/O. GADILINGAYA HIREMATH,
AGE: 35 YEARS, R/O. WARD NO.2,
OPP PRIMARY SCHOOL, GINIGERA,
TQ AND DIST-KOPPAL-583228.
5D. NAGARATMA
W/O. VISHWANATH
AGE: 42 YEARS, R/O PAGADINNI CAMP,
PAGADINNI-584128,
TQ. DINDHANUR, DIST. RAICHUR.
6. V. RAJASHEKARAIAH
S/O. LATE V SHANMUKAIAH,
AGE: 34 YEARS, R/O. HAGARI BOMMNAHALLI,
BELLARY DISTRICT-583212.
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NC: 2024:KHC-D:15425
RSA No. 5160 of 2008
7. V THOTAMM
S/O. LATE V SHANMUKAIAH,
AGE: 60 YEARS, R/O. HAGARI BOMMNAHALLI,
BELLARY DISTRICT-583212.
8. GHOUSE SAB
S/O. PATTA HUSSAINSAB,
AGE: NOT KNOWN, R/O. MARIYAMMANAHALLI,
TQ. HOSPET, DIST. BELLARI-583201.
9. AHAMAD SAB
S/O PATTA HUSSAINSAB,
R/O. MARIYAMMANAHALLI-583201,
TQ. HOSPET, DIST.BELLARI-583201.
...RESPONDENTS
(BY SRI. T. HANUMAREDDY, ADVOCATE FOR R1 TO R3;
SRI. M M PATIL, ADVOCATE FOR R5( A AND B);
SRI R M JAVED, ADVOCATE FOR R8 AND R9;
R4, R5(C), R5(D), R6 AND R7-ARE NOTICE SERVED.
THIS RSA IS FILED U/S.100 OF CPC., PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE IN RA NO.85/1997 DATED
25.06.2008 PASSED BY THE FAST TRACK COURT-III AT
HOSPET CONFIRMING THE JUDGMENT AND DECREE IN
OS.NO.107/2004 DATED 27.02.2007 PASSED BY THE
ADDITIONAL CIVIL JUDGE (SR.DN) AT HOSPET AND DISMISS
THE SUIT BY ALLOWING THIS RSA IN THE INTEREST OF
JUSTICE.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
CORAM: THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
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NC: 2024:KHC-D:15425
RSA No. 5160 of 2008
ORAL JUDGMENT
Court notice issued to the appellant Nos.1 and 2 have
duly served and this Court has received a report stating that
appellant Nos.1 and 2 are duly served.
Appellant Nos.1 and 2 are called out. There is no
representation on behalf of the appellant Nos.1 and 2.
The appeal is of the year 2008. It appears that the
appellant Nos.1 and 2 are not interested in prosecuting the
appeal. Hence, the appeal stands dismissed for non-
prosecution.
Sd/-
(JUSTICE K.S.HEMALEKHA)
PJ
