K N Shankarappa vs Maheshwarappa
2025 Latest Caselaw 851 Kant

Karnataka High Court

K N Shankarappa vs Maheshwarappa on 9 July, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                         NC: 2025:KHC:24977
                                                        RSA No. 370 of 2021


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 9TH DAY OF JULY, 2025

                                           BEFORE

                            THE HON'BLE MR. JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO.370 OF 2021 (POS)

                   BETWEEN:

                   1.    K N SHANKARAPPA
                         S/O NANJUNADAPPA
                         AGED ABOUT 60 YEARS
                         AGRICULTURIST
                   2.    SMT. SUVARNAMMA
                         W/O SHANKARAPPA
                         HOUSE WIFE
                         AGED ABOUT 52 YEARS
                   3.    SMT. SOWMYA
                         D/O SHANKARAPPA
Digitally signed
by DEVIKA M              HOUSE WIFE
Location: HIGH           AGED ABOUT 29 YEARS
COURT OF
KARNATAKA          4.    KUM. SAHANA
                         D/O SHNAKARAPPA
                         AGED ABOUT 27 YEARS

                         ALL ARE R/AT KALKARE VILLAGE
                         CHOWLAHIRIYUR HOBLI
                         KADUR TALUK, CHICKMAGALUR
                         KARNATAKA STATE - 577548
                                                        ...APPELLANTS
                   (BY SRI. KESHAV R AGNIHOTRI, ADVOCATE FOR
                    SRI K R RAVICHANDRA, ADVOCATE [ABSENT])
                            -2-
                                       NC: 2025:KHC:24977
                                      RSA No. 370 of 2021


HC-KAR




AND:

MAHESHWARAPPA
S/O NANJUNDAPPA
AGED ABOUT 61 YEARS
R/O KALKERE VILLAGE
CHOWLAHIRIYUR HOBLI
KADUR TALUK
CHIKKAMAGALURU DISTRICT
KARNATAKA - 577548

                                          ...RESPONDENT
(BY SRI K S GANESHA, ADVOCATE)


    THIS RSA IS FILED UNDER SEC.100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 05.11.2019
PASSED IN R.A.No.48/2017 ON THE FILE OF THE OF
SENIOR CIVIL JUDGE AT KADUR AND ETC.

     THIS APPEAL, COMING ON FOR ADMISSION, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE H.P.SANDESH


                   ORAL JUDGMENT

The counsel for the appellants is absent. On

24.06.2025 also the counsel for the appellants was absent

and the counsel for the respondent was present and this

Court made it clear that if the counsel for the appellants

does not appear on the next date of hearing, the appeal

NC: 2025:KHC:24977

HC-KAR

will be dismissed on the next date of hearing. Inspite of

the said order, none appears for the appellants. In view of

the order dated 24.06.2025, the appeal is dismissed for

non-prosecution.

Sd/-

(H.P.SANDESH) JUDGE

SN