Irappa S/O. Yallappa Daali vs Hanamanta S/O. Yallappa Daali
2025 Latest Caselaw 10483 Kant

Karnataka High Court

Irappa S/O. Yallappa Daali vs Hanamanta S/O. Yallappa Daali on 20 November, 2025

                                                        -1-
                                                                  NC: 2025:KHC-D:15967
                                                               CRP No. 100083 of 2025


                              HC-KAR




                            IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                              DATED THIS THE 20TH DAY OF NOVEMBER, 2025
                                                  BEFORE
                            THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                             CIVIL REVISION PETITION NO. 100083 OF 2025

                             BETWEEN:

                             1.   IRAPPA S/O. YALLAPPA DAALI,
                                  AGE. 52 YEARS, OCC. AGRICULTURE AND
                                  BUSINESS, R/O. KADAMPUR (R.C.) VILLAGE,
                                  TQ. AND DIST. BAGALKOT-587 111.

                             2.  PUNDALIK @ PUNDAPPA S/O. YALLAPPA DAALI,
                                 AGE. 50 YEARS, OCC. AGRICULTURE,
                                 R/O. KADAMPUR (R.C.) VILLAGE,
                                 TQ. AND DIST. BAGALKOT-587 111.
                                                                      ... PETITIONERS
                             (BY SRI. Y.R. JOGI, ADVOCATE)

                             AND:

                             HANAMANTA S/O. YALLAPPA DAALI,
                             AGE. 42 YEARS, OCC. PRIVATE WORK,
CHANDRASHEKAR
LAXMAN
                             R/O. SECTOR NO.65, PLOT NO.C-29,
KATTIMANI


Digitally signed by
CHANDRASHEKAR
                             NAVANAGAR, TQ. AND DIST. BAGALKOT-587 103.
                                                                      ... RESPONDENT
LAXMAN KATTIMANI
Location: High Court of
Karnataka, Dharwad Bench
Date: 2025.11.22 11:19:52
+0530




                                  THIS CRP IS FILED UNDER SECTION 115 OF CPC, 1908,
                             PRAYING TO SET ASIDE THE ORDER DATED 10.03.2025 PASSED
                             BY THE LEARNED PRINCIPAL DISTRICT AND SESSIONS JUDGE,
                             BAGALKOTE IN P AND S.C. NO.17/2024 AND REMAND THE
                             MATTER TO THE PRINCIPAL DISTRICT AND SESSIONS JUDGE,
                             BAGALKOTE FOR CONDUCTING FRESH ENQUIRY GIVING FAIR
                             OPPORTUNITY TO PETITIONERS TO DEFEND THEIR RIGHTS.

                                 THIS PETITION COMING ON FOR ORDERS, THIS DAY,
                             ORDER WAS MADE THEREIN AS UNDER:
                                -2-
                                             NC: 2025:KHC-D:15967
                                           CRP No. 100083 of 2025


HC-KAR




                      ORAL ORDER

(PER: THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE)

Office has raised objection stating that the Civil Revision

Petition against the order passed under Section 276 of the Indian

Succession Act is not maintainable.

2. Learned counsel for the petitioner seeks leave of the

Court to withdraw the petition with a liberty to seek such remedy

as advised in law.

3. Submission is placed on record.

4. Hence, the following:

ORDER

i. The Petition is disposed of.

ii. Petitioner is at liberty to seek such remedy as

advised in law.

iii. Registry to return the certified copy of the

impugned judgment to the petitioner after

retaining Xerox copy.

NC: 2025:KHC-D:15967

HC-KAR

iv. The time spent in prosecuting this petition from

01.08.2025 till date is to be excluded from

computing the limitation, if any.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

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