Ramappa S/O Shivappa Honawad Since Died ... vs Smt. Laxmibai D/O Satyappa Madane
2025 Latest Caselaw 923 Kant

Karnataka High Court

Ramappa S/O Shivappa Honawad Since Died ... vs Smt. Laxmibai D/O Satyappa Madane on 10 July, 2025

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                                -1-
                                                             NC: 2025:KHC-D:8577
                                                         RSA No. 101129 of 2022


                    HC-KAR


                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 10TH DAY OF JULY 2025

                                              BEFORE

                               THE HON'BLE MR. JUSTICE M.G.S. KAMAL

                        REGULAR SECOND APPEAL NO.101129 OF 2022 (DEC/INJ)

                   BETWEEN:

                         RAMAPPA S/O. SHIVAPPA HONAWAD
                         SINCE DIED BY HIS LR'S.

                   1.    SMT. CHINNAWWA
                         W/O. RAMAPPA HONAWAD,
                         AGE: 88 YEARS, OCC: HOUSEHOLD WORK,
                         R/O: KRISHNA KITTUR, TQ: KAGAWAD,
                         DIST: BELAGAVI - 591 303.

                   2.    SHIVAPPA S/O. RAMAPPA HONAWAD,
                         AGE: 68 YEARS, OCC: AGRICULTURRE,
                         R/O: KRISHNA KITTUR, TQ: KAGAWAD,
                         DIST: BELAGAVI - 591 303.

                   3.    MAHALING
                         S/O. RAMAPPA HONAWAD,
                         AGE: 57 YEARS, OCC: AGRICULTURRE,
Digitally signed         R/O: JAMAKHANDI, TQ: JAMAKHANDI,
by SAROJA
HANGARAKI                DIST: BAGALKOT - 587 301.
Location: High
Court of
Karnataka,
Dharwad Bench,     4.    SMT. SHEETAWWA
Dharwad
                         W/O. RAMAPPA HONAWAD,
                         AGE: 66 YEARS,
                         OCC: HOUSEHOLD WORK,
                         R/O: JAMAKHANDI, TQ: JAMAKHANDI,
                         DIST: BAGALKOT - 587 301.

                   5.    SMT. MAHADEVI
                         W/O. PARAGOND BIRADAR,
                         AGE: 61 YEARS, OCC: HOUSEHOLD WORK,
                         R/O: BASARAGI, TQ: JATT,
                         DIST: SANGLI,
                         STATE MAHARASTRA - 416 402.
                               -2-
                                             NC: 2025:KHC-D:8577
                                      RSA No. 101129 of 2022


 HC-KAR


6.   SMT. KALAWATI
     W/O. SHRISHAIL KORI,
     AGE: 53 YEARS, OCC: HOUSEHOLD WORK,
     R/O: SAVALAGI, TQ: JAMAKHANDI,
     DIST: BAGALKOT - 587 301.
                                                    ...APPELLANTS
(BY SRI. SHIVARAJ P. MUDHOL, ADVOCATE)

AND:

1.   SMT. LAXMIBAI
     D/O. SATYAPPA MADANE,
     AGE: 57 YEARS,
     OCC: HOUSEHOLD WORK
     R/O: KRISHNA KITTUR
     TQ: ATHANI, DIST: BELAGAVI - 591 303.

2.   SPECIAL LAND ACQUISITON OFFICER
     UPPER KRISHNA PROJECT,
     JAMAKHANDI, TQ: JAMAKHANDI,
     DIST: BAGALKOT - 587 301.

3.   THE STATE OF KARNATAKA,
     REPRESENTED BY ITS
     DEPUTY COMMISSIONER,
     BAGALKOT, TQ: BAGALKOT,
     DIST: BAGALKOT - 587 101.
                                                  ...RESPONDENTS

      THIS RSA IS FILED UNDER SECTION 100 OF CODE OF CIVIL
PROCEDURE PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT
AND DECREE DATED 17.02.2022 IN REGULAR APPEAL NO.25/2018
PASSED BY THE I ADDITIONAL DISTRICT AND SESSIONS JUDGE
BAGALKOT SITTING AT JAMKHANDI, AND IMPUGNED JUDGMENT
AND DECREE DATED 25.11.2017 IN O.S.NO.49/2010 PASSED BY THE
ADDITIONAL SENIOR CIVIL JUDGE AT JAMKHANDI SO FAR AS IT
RELATES TO REJECTING THE ALTERNATIVE RELIEF OF ENTITLEMENT
OF COMPENSATION IS CONCERNED AND DISMISSING THE SUIT
AGAINST THE RESPONDENTS NO.2 AND 3 ARE CONCERNED AND TO
ALLOW THE APPEAL BY ALLOWING THE SUIT IN ITS ENTIRETY IN
THE INTEREST OF JUSTICE AND EQUITY.

     THIS APPEAL, COMING ON FOR ORDERS THIS DAY, JUDGMENT
WAS DELIVERED THEREIN AS UNDER:
                               -3-
                                           NC: 2025:KHC-D:8577
                                       RSA No. 101129 of 2022


 HC-KAR


                       ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE M.G.S. KAMAL)

Learned counsel for the appellants has filed a memo

duly signed by the appellants, seeking withdrawal of the

appeal.

Memo is taken on record.

In the light of memo, the appeal is dismissed as

withdrawn.

Sd/-

(M.G.S. KAMAL) JUDGE

SMM/CT-ASC