Smt Mangala Gowramma vs K B Kumaraswamy
2025 Latest Caselaw 926 Kant

Karnataka High Court

Smt Mangala Gowramma vs K B Kumaraswamy on 10 July, 2025

                                               -1-
                                                        NC: 2025:KHC:25441
                                                      RSA No. 2136 of 2012


                  HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 10TH DAY OF JULY, 2025

                                          BEFORE
                      THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                       REGULAR SECOND APPEAL NO. 2136 OF 2012 (PAR)


                 BETWEEN:

                 1.    SMT MANGALA GOWRAMMA
                       W/O. RAVI &
                       D/O RANGA BHOVI
                       AGED 33 YEARS
                       R/AT NO.4/340, 6TH CROSS
                       JANATHA EXTN., J P NAGARA
                       MYSORE 570014

                 2.    MALLESHA S/O RANGABHOVI
                       AGED ABOUT 33 YEARS
                       R/A NO.187
Digitally signed       YEMMEKOPPALU, HUNSUR TALUK
by BELUR               MYSORE DISTRICT 571 105
RANGADHAMA                                                   ...APPELLANTS
NANDINI
                 (BY SRI. SATISH R GIRJI, ADVOCATE)
Location: HIGH
COURT OF
                 AND:
KARNATAKA
                 1.    K B KUMARASWAMY
                       S/O K S BASAVARAJU
                       AGED 53 YEARS
                       R/AT NO.170, L I G.,
                       CITY IMPROVEMENT
                       TRUST BOARD, II STAGE
                       KUVEMPUNAGARA
                              -2-
                                           NC: 2025:KHC:25441
                                         RSA No. 2136 of 2012


HC-KAR




     MYSORE 570023
2.   SRI RANGA BHOVI, MAJOR
     S/O LATE CHIKKABHOVI
     R/A YAMMEKOPPALU VILLAGE
     HUNSUR TALUK
     MYSORE DIST 571 105
                                              ...RESPONDENTS
(BY SRI. M R SUNILKUMAR, ADVOCATE FOR R-1,

R-2 - SERVED)
                             ***



      THIS RSA IS FILED U/S 100 OF CODE OF CIVIL
PROCEDURE, AGAINST THE JUDGMENT & DECREE DATED
01.08.2012 PASSED IN R.A.NO.476/2010 ON THE FILE OF THE
V ADDL. DISTRICT JUDGE, MYSORE, ALLOWING THE APPEAL
AND SETTING ASIDE THE JUDGMENT AND DECREE DATED
17.4.2010 PASSED IN O.S.NO.1499/2007 ON THE FILE OF THE
III ADDL. SENIOR CIVIL JUDGE, MYSORE.

      THIS   RSA,   COMING   ON    FOR   ORDERS,   THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                      ORAL JUDGMENT

A memo is filed by the learned counsel for appellants

seeking leave of this Court to retire from the case. The

Court has perused the memo. Memo bear the signatures

NC: 2025:KHC:25441

HC-KAR

of the appellants. There is no representation for the

appellants. The appeal is dismissed for non-

prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

BMV*