Santaram S/O. Mallari Salunke vs Mahadev S/O. Mallari Salunke
2024 Latest Caselaw 25964 Kant

Karnataka High Court

Santaram S/O. Mallari Salunke vs Mahadev S/O. Mallari Salunke on 23 October, 2024

                                             -1-
                                                        NC: 2024:KHC-D:15428
                                                      RFA No. 100334 of 2024




                              IN THE HIGH COURT OF KARNATAKA,
                                      DHARWAD BENCH
                          DATED THIS THE 23RD DAY OF OCTOBER, 2024
                                          BEFORE
                       THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                     REGULAR FIRST APPEAL NO. 100334 OF 2024 (PAR/POS-)
                BETWEEN:

                SANTARAM
                S/O. MALLARI SALUNKE,
                AGE. 59 YEARS,
                OCC. AGRICULTURE,
                R/O. TODALBAGI,
                TQ. JAMKHANDI,
                DIST. BAGALKOT-587301.
                                                                 ...APPELLANT
                (BY SRI. GIRISH A. YADAWAD, ADVOCATE)

                AND:

                1.    MAHADEV S/O. MALLARI SALUNKE,
                      AGE. 54 YEARS,
                      OCC. AGRICULTURE,
                      R/O. TODALBAGI,
                      TQ. JAMKHANDI,
ASHPAK
                      DIST. BAGALKOT-587301.
KASHIMSA
MALAGALADINNI

                2.    MALLARI S/O. NAMADEV SALUNKE,
                      AGE. 79 YEARS,
                      OCC. AGRICULTURE,
                      R/O. TODALBAGI,
Location:
HIGH
                      TQ. JAMKHANDI,
COURT OF              DIST. BAGALKOT-587301
KARNATAKA

                3.    SMT. AMBAAWWA W/O. MALLARI SALUNKE,
                      AGE. 72 YEARS,
                      OCC. HOUSEWIFE
                      R/O. TODALBAGI,
                      TQ. JAMKHANDI,
                      DIST. BAGALKOT-587301

                4.    SMT. INDRABAI W/O. MAHADEV BHOSLE,
                      AGE. 62 YEARS,
                               -2-
                                          NC: 2024:KHC-D:15428
                                    RFA No. 100334 of 2024




     OCC. HOUSEWIFE,
     R/O. TODALBAGI,
     TQ. JAMKHANDI,
     DIST. BAGALKOT-587301.

     SMT. SINDHU W/O. ASHOK YADAV,
     SINCE DECEASED THROUGH HER LR'S

5.   ASHOK S/O. PANDURANG YADAV,
     AGE. 59 YEAARS,
     OCC. AGRICULTURE,
     R/O# 24/25, AMBIKA NAGAR,
     AKKALKOT ROAD, SOLAPUR
     MAHARASHTRA STATE 413001.

6.   KUM. VIJAYALAXMI D/O. ASHOK YADAV,
     AGE. 28 YEARS,
     OCC. HOUSEWIFE,
     R/O. #24/25, AMBIKA NAGAR,
     AKKALKOT ROAD, SOLAPUR,
     MAHARASHTRA STATE 413001.

7.   SADASHIV S/O. ASHOK YADAV,
     AGE: 26 YEARS,
     OCC. HOUSEWIFE,
     R/O: #24/25, AMBIKA NAGAR,
     AKKALKOT ROAD, SOLAPUR,
     MAHARASHTRA STATE - 413001.
                                                ...RESPONDENTS

      THIS RFA FILED UNDER SECTION 96(1) R/W ORDER 41 RULE
1 OF CPC, 1908, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 15.04.2024 PASSED BY THE ADDL. SENIOR CIVIL
JUDGE, JAMKHANDI IN O.S.NO.16/2020, INSOFAR AS IT PERTAINS
TO DECREEING THE SUIT OF THE PLAINTIFF AND DISMISS THE SUIT
FILED BY RESPONDENT NO.1/PLAINTIFF IN O.S.NO.16/2020, IN THE
INTEREST OF JUSTICE AND EQUITY.


      THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
DELIVERED THE FOLLOWING:
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                                           NC: 2024:KHC-D:15428
                                        RFA No. 100334 of 2024




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


                         ORAL JUDGMENT

The appeal is arising from the decree for partition.

The suit properties were valued at Rs.35,00,000/- and

plaintiff claimed 1/6th share in the suit properties. Taking

into consideration, the value of the plaintiff's share, the

appeal does not lie before this Court. The appeal has to be

presented before the jurisdictional District Court. Hence,

the appeal is dismissed as withdrawn. Time spent in

prosecuting this appeal i.e., from 18.07.2024 to till date

has to be excluded in computing the limitation.

Registry is directed to return the certified copy of the

judgement and decree to the appellant.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

RKM CT:ANB