Chaitanya vs Manikabai
2025 Latest Caselaw 7896 Kant

Karnataka High Court

Chaitanya vs Manikabai on 30 August, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                               -1-
                                                         NC: 2025:KHC-K:4997
                                                      RFA No. 200190 of 2025


                    HC-KAR




                                IN THE HIGH COURT OF KARNATAKA,

                                       KALABURAGI BENCH

                             DATED THIS THE 30TH DAY OF AUGUST, 2025

                                             BEFORE

                   THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                   REGULAR FIRST APPEAL NO.200190 OF 2025 (PAR/POS)

                   BETWEEN:

                   1.   CHAITANYA
                        D/O DATATRAY KULKARNI,
                        AGE: 26 YEARS,
                        OCC: AGRICULTURE,
                        R/O: VILLAGE ITAGA,
                        TQ: CHITGUPPA,
                        DIST: BIDAR - 585 401.

                   2.   SUKANYA
                        D/O DATATRAY KULKARNI,
                        AGE: 20 YEARS,
                        OCC: AGRICULTURE,
Digitally signed        R/O: VILLAGE ITAGA,
by RENUKA               TQ: CHITGUPPA,
Location: HIGH          DIST: BIDAR - 585 401.
COURT OF                                                       ...APPELLANTS
KARNATAKA
                   (BY SMT. RAJESHWARI T., ADVOCATE)

                   AND:

                   1.   MANIKABAI
                        W/O BASAVANAPPA MUSTARGI,
                        AGE: 61 YEARS,
                        OCC: AGRICULTURE,
                        R/O: NEAR GOVT DEGREE
                        COLLEGE HUMNABAD,
                        BIDAR - 585 401.
                               -2-
                                            NC: 2025:KHC-K:4997
                                       RFA No. 200190 of 2025


HC-KAR




2.   LALITABAI
     W/O DATATRAY KULKARNI,
     AGE: 42 YEARS,
     OCC: AGRICULTURE,
     R/O: VILLAGE ITAGA,
     TQ: CHITGUPPA,
     DIST; BIDAR - 585 401.

3.   DATTATRAYA
     S/O KASHINATH KULKARNI,
     AGE: 52 YEARS,
     OCC; AGRICULTURE,
     R/O: VILLAGE ITAGA,
     TQ: CHITGUPPA,
     DIST: BIDAR - 585 401.

                                                ...RESPONDENTS


      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC., PRAYING TO CALL FOR THE RECORDS AND ALLOW
THE APPEAL AND SET ASIDE THE IMPUGNED JUDGMENT AND
DECREE    OF   THE   SENIOR    CIVIL    JUDGE    AND   J.M.F.C.,
HUMNABAD IN O.S.NO.107/2022 ON DATED 24.02.2025 AND
THEREBY    GRANT     THE   RELIEF      AS   SOUGHT     FOR   IN
O.S.NO.107/202022 IN FAVOR OF THE APPELLANT AND PRAY
FOR DECREE, IN THE INTEREST OF JUSTICE AND EQUITY.


      THIS REGULAR FIRST APPEAL, COMING ON FOR ORDERS,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:    HON'BLE MR. JUSTICE SHIVASHANKAR
          AMARANNAVAR
                                     -3-
                                                NC: 2025:KHC-K:4997
                                            RFA No. 200190 of 2025


 HC-KAR




                            ORAL JUDGMENT

1. Learned counsel for the appellants is absent.

2. On perusal of the valuation slip produced along

with the plaint before the trial Court, the copy of which is

produced here indicate that, the share of the plaintiffs has

been valued at Rs.5,00,000/-. In view of the same, this

Court has no pecuniary jurisdiction to entertain this first

appeal.

3. Hence, the present appeal is dismissed as not

maintainable.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

SVH