Smt. Kamalamma vs Sri Basappa Dead
2025 Latest Caselaw 991 Kant

Karnataka High Court

Smt. Kamalamma vs Sri Basappa Dead on 11 July, 2025

                                               -1-
                                                             NC: 2025:KHC:25552
                                                       RSA No. 1280 of 2011


                  HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 11TH DAY OF JULY, 2025

                                            BEFORE
                   THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                    REGULAR SECOND APPEAL NO. 1280 OF 2011 (PAR)
                 BETWEEN:

                           SMT. KAMALAMMA
                           SINCE DEAD BY LRS

                 1(a)      SRI. SAGANI RANGAPPA,
                           S/O. LATE SUGUNAPPA
                           AGED ABOUT 50 YEARS,
                           R/AT: HULIHALLI VILLAGE,
                           BERUR HOBLI, KADUR TALUK,
                           CHICKMAGALUR DISTRICT-577 548.

                 1(b)      SMT. ROOPA,
                           D/O. SRI. SAGANI RANGAPPA,
                           AGED ABOUT 27 YEARS,
Digitally signed
by BELUR                   R/AT: HEROHALLI VILLAGE,
RANGADHAMA                 BIRUR HOBLI, KADUR TALUK,
NANDINI                    CHICKMAGALUR DISTRICT-577 548.
Location: HIGH
COURT OF         1(c)      SMT. SWETHA,
KARNATAKA
                           D/O. SRI. SAGANI RANGAPPA,
                           AGED ABOUT 25 YEARS,
                           R/AT: BUKAKERI, TAREKERE TALUK,
                           CHICKMAGALUR DISTRICT-577 548.



                 1(d)      SRI. RAVIKUMAR,
                           S/O. SAGANI RANGAPPA,
                              -2-
                                       NC: 2025:KHC:25552
                                     RSA No. 1280 of 2011


HC-KAR




         AGED ABOUT 23 YEARS,

1(e)     SRI. NARASIMHAMURTHY,
         S/O. SAGANI RANGAPPA,
         AGED ABOUT 21 YEARS,

         APPELLANT NO. 1D AND 1E ARE
         R/AT: HULIHALLI VILLAGE,
         BERUR HOBLI, KADUR TALUK,
         CHICKMAGALUR DISTRICT- 577 548.

                                            ...APPELLANTS
(V/O DATED 04.07.2025 APPELLANT
KAMALAMMA DECEASED BY LRS OF
A1(A) - SAGANI RANGAPPA
A1(B)- ROOPA, A1 (C)- SWETHA, A1 (D)- RAVIKUMAR
R1(E) NARASIMHA MURTHY APPLLENTS (ABSENT)

(BY SRI. A SATHYANARAYAN.,ADVOCATE)

AND:

1.     SRI BASAPPA DEAD
       S/O SOMANNA


2.     SMT. RENUKAMMA
       D/O BASAPA
       AGED ABOUT 32 YEARS

3.     SRI ONKARAPPA
       S/O BASAPA
       AGED ABOUT 26 YEARS

4.     SMT. CHOWDAMMA
       D/O BASAPA
       AGED ABOUT 27 YEARS
                             -3-
                                          NC: 2025:KHC:25552
                                      RSA No. 1280 of 2011


HC-KAR




5.   SMT. GANGAMMA
     D/O BASAPA
     AGED ABOUT 24 YEARS

     ALL ARE R/O RAMPURA VILLAGE
     BIRUR POST, KADUR TALUK
     CHICKMANGALORE DISTRICT - 577 548.

                                             ...RESPONDENTS
(BY SRI. A. SATHYANARAYAN .,ADVOCATE FOR C/R3;
    R1(A) IS SERVED.
    NOTICE NON ORDERED IN R/O R2, R4 AND R5)


     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 28.2.2011 PASSED IN
R.A.NO.60/2009 ON THE FILE OF THE SENIOR CIVIL JUDGE &
JMFC., KADUR TALUK, CHIKMAGALUR DISTRICT,          ALLOWED
THE APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED 1.7.2009 PASSED IN O.S.NO.156/2007 ON THE FILE OF
THE I ADDL. CIVIL JUDGE (JR.DN) AND JMFC., KADUR.TRIAL
COURT    PARTLY   DECREED   THE   SUIT,   APPELLATE   COURT
ALLOWED THE APPEAL. THE SUIT FOR PARTITION AND
DECLARATION.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                                    -4-
                                               NC: 2025:KHC:25552
                                            RSA No. 1280 of 2011


 HC-KAR




                         ORAL JUDGMENT

This case is listed today under caption 'dismissal'.

2. As the counsel for the appellant had retired from

the case, this Court had directed to show the names of the

legal representatives of appellant in the cause list.

3. Appellants called out.

4. No representation.

5. Appeal is of the year 2011.

6. Appeal is dismissed for non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

RU