Karnataka High Court
Fakirawwa W/O Yallappa Talawar vs Fakirappa S/O Fakirappa Talawar on 5 February, 2025
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NC: 2025:KHC-D:2227-DB
RFA No. 100219 of 2015
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 5TH DAY OF FEBRUARY, 2025
PRESENT
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
THE HON'BLE MR. JUSTICE UMESH M ADIGA
REGULAR FIRST APPEAL NO. 100219 OF 2015 (PAR/POS)
BETWEEN:
1. FAKIRAWWA W/O. YALLAPPA TALAWAR
AGE:72 YEARS, OCC: HOUSEHOLD WORK,
R/O: HIREBUDANUR,
TQ:SAUNDATTI, DIST:BELAGAVI.
RAMAPPA S/O. YALLAPPA TALAWAR
DIED HIS LR'S
2. SANTAWWA W/O. RAMAPPA TALAWAR
AGE:60 YEARS, OCC: AGRICULTURE,
R/O: MAMADAPUR VILLAGE,
TQ:GOKAK, DIST:BELAGAVI.
3. YALLAWWA W/O. GOPALA HANUMANTANAVAR
AGE:38 YEARS, OCC:HOUSE WIFE,
Digitally signed R/O: MAMADAPUR VILLAGE,
by BHARATHI
HM
Location: HIGH
TQ:GOKAK, DIST:BELAGAVI.
COURT OF
KARNATAKA
Date:
2025.02.10 4. SRIKANT S/O. RAMAPPA TALAWAR
10:47:36 +0530
AGE:35 YEARS, OCC: AGRICULTURE,
R/O: MAMADAPUR VILLAGE,
TQ:GOKAK, DIST:BELAGAVI.
5. VIJAMMA W/O. DURAGAPPA BILLI
AGE:34 YEARS, OCC:HOUSE WIFE,
R/O: MAMADAPUR VILLAGE,
TQ:GOKAK, DIST:BELAGAVI.
6. LAXMINARAYANA S/O. RAMAPPA TALAWAR
AGE: 30 YEARS, OCC: AGRICULTURE,
R/O: MAMADAPUR VILLAGE,
TQ:GOKAK, DIST:BELAGAVI.
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RFA No. 100219 of 2015
7. ANNAPURNA S/O. RAMAPPA TALAWAR
AGE: 24 YEARS, OCC: AGRICULTURE,
R/O: MAMADAPUR VILLAGE,
TQ:GOKAK, DIST:BELAGAVI.
...APPELLANTS
(BY SRI. SHRIHARSH A. NEELOPANT, ADVOCATE)
AND:
1. FAKIRAPPA S/O. FAKIRAPPA TALAWAR
AGE: 67 YEARS, OCC: HOUSEHOLD WORK,
R/O: HIREBUDANUR,
TQ: SAUNDATTI, DIST: BELAGAVI.
SINCE DECEASED BY HIS LR'S
1A) SMT. SHIVALINGAVVA W/O. FAKIRAPPA TALAWAR
AGE: 77 YEARS, OCC: HOUSEWIFE
R/O: MAMADAPUR-591233,
TQ: GOKAK, DIST: BELAGAVI.
1B) LAXMAN S/O. FAKIRAPPA TALAWAR
AGE: 57 YEARS, OCC: AGRICULTURE,
R/O: MAMADAPUR-591233,
TQ: GOKAK, DIST: BELAGAVI.
1C) YALLAVVA W/O. BASAPPA KONDEPPANAVAR
AGE: 52 YEARS, OCC: HOUSEWIFE,
R/O: MURGOD -59
TQ: SAUNDATTI, DIST: BELAGAVI.
1D) GANGAVVA W/O. MARUTI VANNUR
AGE: 50 YEARS, OCC: HOUSEWIFE,
R/O: KHANAGAO-591233
TQ: GOKAK, DIST: BELAGAVI
SINCE DECEASED BY HER LR'S
AMENDMENT CARRIEDOUT AS PER
ORDER DATED: 10.09.2024.
1D.A) VITTHAL S/O. MARUTI VANNUR
AGE: MAJOR OCC: AGRICULTURE,
R/O: KHANAGAO-591233
TQ: GOKAK DIST: BELAGAVI.
1D.B) PARADAL S/O. MARUTI VANNUR
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RFA No. 100219 of 2015
AGE: MAJOR OCC: AGRICULTURE,
R/O: KHANAGAO-591233
TQ: GOKAK DIST: BELAGAVI.
1D.C) CHUNANAIK S/O. MARUTI VANNUR
AGE: MAJOR OCC: AGRICULTURE,
R/O: KHANAGAO-591233,
TQ: GOKAK, DIST: BELAGAVI.
2. YALLAPPA S/O. FAKIRAPPA TALAWAR
AGE:62 YEARS, OCC: AGRICULTURE,
R/O: HIREBUDANUR,
TQ:SAUNDATTI, DIST:BELAGAVI.
SINCE DECEASED BY HIS LR'S
2A) HANAMAWWA W/O. YALLAPPA TALAWAR
AGED ABOUT 59 YEARS, OCC: HOUSEWIFE,
R/O: HIREBUDANUR,
TQ: SAUNDATTI, DIST: BELAGAVI.
AMENDMENT CARRIEDOUT AS PER
ORDER DATED: 28.05.2024.
2B) RAMAWWA W/O. BANGAREPPA MAKANNA
AGED ABOUT: 37 YEARS, OCC: HOUSEWIFE,
R/O: HIREBUDANUR,
TQ: SAUNDATTI DIST: BELAGAVI.
2C) FAKIRAPPA S/O. YALLAPPA TALAWAR
AGED ABOUT 35 YEARS, OCC: AGRICULTURE,
R/O: HIREBUDANUR,
TQ: SAUNDATTI, DIST: BELAGAVI.
2D) BALAWWA W/O. BASAPPA KARADIGUDDA,
AGED ABOUT 29 YEARS, OCC: HOUSEWIFE,
R/O: HIREBUDANUR,
TQ: SAUNDATTI, DIST: BELAGAVI.
3. LAXMAVVA W/O. FAKIRAPPA BHANGI
AGE:42 YEARS, OCC:HOUSEHOLD WORK,
R/O: HIREBUDANUR,
TQ:SAUNDATTI, DIST:BELAGAVI.
3A) SATYAPPA S/O. FAKIRAPPA BHANGI
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HIREBUDANUR 591119
TQ: SAUNDATTI DIST: BELAGAVI.
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RFA No. 100219 of 2015
3B) MARUTI S/O. FAKIRAPPA BHANGI
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HIREBUDANUR 591119
TQ: SAUNDATTI DIST: BELAGAVI.
3C) BHIMAVVA D/O. FAKIRAPPA BHANGI
AFTER MARRIAGE CALLING AS
BHIMAVVA W/O. CHANDRAHAS MIRJI
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HIREBUDANUR 591119
TQ: SAUNDATTI DIST: BELAGAVI.
4. LAKSHMAN S/O. FAKIRAPPA TALAWAR
AGE:38 YEARS, OCC:AGRL
R/O:HIREBUDANUR,
TQ:SAUNDATTI, DIST:BELAGAVI.
5. FAKIRAPPA S/O. YALLAPPA TALAWAR
AGE:40 YEARS, OCC: AGRICULTURE,
R/O: HIREBUDANUR,
TQ: SAUNDATTI, DIST: BELAGAVI.
6. YALLAPPA S/O. FAKIRAPPA TALAWAR
AGE: 57 YEARS, OCC: AGRICULTURE
R/O: HIREBUDANUR,
TQ:SAUNDATTI, DIST:BELAGAVI.
...RESPONDENTS
(BY SRI. H.M. DHARIGOND, ADVOCATE FOR R1 (A TO C), R2 (A TO
D) R4 AND R5);
PROPOSED R1 (D) (A TO C) SERVICE OF NOTICE IS HELD
SUFFICIENT. V/O. DATED 10.09.2024;
SERVICE OF NOTICE TO R3 IS HELD SUFFICIENT V/O. DATED
20.06.2018;
NOTICE TO R3 (A TO C) ARE SERVED;
SRI. L.M. KURAHATTI, ADVOCATE FOR R6)
THIS RFA IS FILED UNDER SECTION 96 CPC., PRAYING TO,
ALLOW THE APPEAL AND CONSEQUENTLY TO BE SET ASIDE THE
JUDGMENT AND DECREE DATED 05.06.2015 PASSED BY THE COURT
OF SENIOR CIVIL JUDGE AT SAUNDATTI IN O.S.NO.30/2013, IN THE
INTEREST OF JUSTICE AND EQUITY.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC-D:2227-DB
RFA No. 100219 of 2015
CORAM: THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
THE HON'BLE MR. JUSTICE UMESH M ADIGA
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE ASHOK S. KINAGI)
Appellants and learned counsel for the appellants are
present.
Appellants have filed a memo for withdrawal. They have
affixed their signature and thumb impression on the memo and
in support of memo, appellant No.4 has filed an affidavit stating
that the appellants have decided to withdraw the appeal, as the
matter was settled out of the court. In view of the settlement
between the parties out of the Court, appellants do not intend
to prosecute the present appeal. Hence, prays to dismiss the
appeal as not pressed.
Memo is placed on record.
Appeal is dismissed as not pressed.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(UMESH M ADIGA)
JUDGE
HMB
