Karnataka High Court
Giddappa Naneppa Lamani vs Ningappa Neelappa Madar @ Doddamani on 21 November, 2025
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NC: 2025:KHC-D:16065
RSA No. 1336 of 2007
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 21ST DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE C M JOSHI
REGULAR SECOND APPEAL NO.1336 OF 2007 (SP)
BETWEEN:
GIDDAPPA NANEPPA LAMANI
SINCE DECEASED BY HIS LRS.
1. BUDEPPA GIDDAPPA LAMANI
S/O. GIDDAPPA, AGED ABOUT 52 YEARS,
2. CHANDRAPPA GIDDAPPA LAMANI
S/O. GIDDAPPA, AGED ABOUT 42 YEARS,
3. SURESH GIDDAPPA LAMANI
S/O. GIDDAPPA, AGED ABOUT 39 YEARS,
4. GANGAWWA
W/O. SHIVAPPA LAMANI.
Digitally
AGED ABOUT 45 YEARS,
signed by
YASHAVANT R/O. GANGAJALA THANDA,
YASHAVANT NARAYANKAR
NARAYANKAR Date:
2025.11.24
RANEBENNUR TALUK,
10:19:31
+0530 HAVERI DISTRICT-581115.
5. PARAWWA
W/O. HEMALLAPPA,
AGED ABOUT 43 YEARS, R/O. KUNCHOOR,
HARAPANAHALLI TALUK,
DAVANGERE DISTRICT, PIN CODE-581115.
6. LALITAVVA
W/O. BHEEMAPPA LAMANI,
AGED ABOUT 34 YEARS,
R/O. DEVARAGUDDA,
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RANEBENNUR TALUK, HAVERI DISTRICT,
PIN CODE-581115.
7. SMT. CHALAVVA W/O. RAMAPPA LAMANI,
AGED ABOUT 50 YEARS,
DESHAPPA DUGGEPPA LAMANI
SINCE DECEASED BY HIS LRS.
8. CHANDRASHEKARAPPA DESHAPPA LAMANI
S/O. DESHAPPA, AGED ABOUT 40 YEARS,
9. PARASHURAMAPPA DESHAPPA LAMANI
S/O. DESHAPPA, AGED ABOUT 38 YEARS,
10. MANJULA D/O. DESHAPPA LAMANI,
AGED ABOUT 36 YEARS,
11. RENUKA D/O. DESHAPPA LAMANI,
AGED ABOUT 29 YEARS,
12. PARAVVA W/O. DESHAPPA LAMANI,
AGED ABOUT 50 YEARS,
13. SMT. TOCHAVVA W/O. GOMAPPA LAMANI,
AGED ABOUT 50 YEARS,
LACHAVVA W/O. TEBAPPA LAMANI,
SINCE DECEASED BY HIS LRS.
14. HALESHAPPA S/O LAXMAPPA LAMANI,
AGED ABOUT 30 YEARS,
15. CHANDRU S/O. TEBAPPA LAMANI,
AGED ABOUT 28 YEARS,
16. BASAPPA TEBAPPA LAMANI S/O. TEBAPPA,
AGED ABOUT 35 YEARS,
17. SMT. SHANTAVVA W/O. SOMALEPPA LAMANI,
AGED ABOUT 32 YEARS,
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HC-KAR
18. SMT SUNDRAVVA W/O. SOMALEPPA LAMANI,
AGED ABOUT 29 YEARS,
19. SMT. NEGLAVVA W/O. KUBEPPA LAMANI,
AGED ABOUT 42 YEARS,
20. HANUMANTHAPPA KUBEPPA LAMANI
S/O KUBEPPA, AGED ABOUT 35 YEARS,
21. YALLAPPA KUBEPPA LAMANI S/O. KUBEPPA,
AGED ABOUT 28 YEARS,
22. KHEERAPPA KUBEPPA LAMANI
S/O. KUBEPPA, AGED ABOUT 30 YEARS,
23. SHEKHAPPA KUBEPPA LAMANI
S/O. KUBEPPA,
AGED ABOUT 29 YEARS,
24. HALESH KUBEPPA LAMANI
S/O. KUBEPPA, AGED ABOUT 28 YEARS,
25. PRAKASH KUBEPPA LAMANI
S/O. KUBEPPA, AGED ABOUT 26 YEARS,
SMT. NAGAVVA
SINCE DECEASED BY HIS LRS.
26. SMT MALLAVVA
W/O. CHANDRASHEKAR LAMANI,
AGED ABOUT 33 YEARS,
27. MANJULA W/O. SHEKAPPA LAMANI,
AGED ABOUT 31 YEARS,
28. SMT. PREMAVVA
W/O. HANUMANTHAPPA LAMANI,
AGED ABOUT 27 YEARS,
R/O. DEVARAGUDDA, RANEBENNUR TALUKM
HAVERI DISTRICT, PIN-581115.
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RSA No. 1336 of 2007
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ALL EXCEPT 4, 5, 6 AND 28 ARE
R/O. HUNASIKATTI, RANEBENNUR TALUK,
HAVERI DISTRICT, PIN CODE-581115.
...APPELLANTS
(BY SRI. M.V. HIREMATH, ADVOCATE AND
SRI. BASAVANNA R. M, ADVOCATE)
AND:
1. NINGAPPA NEELAPPA MADAR @ DODDAMANI,
S/O. NEELAPPA, AGE: MAJOR,
R/O. RANEBENNUR, HAVERI DISTRICT,
PIN CODE-581115.
2. HALAPPA S/O. NEELAPPA MADAR @ DODAMANI,
AGE: MAJOR, R/O. RANEBENNUR,
HAVERI DISTRICT, PIN CODE-581115.
...RESPONDENTS
(BY SRI. S.S. VIJANNAVAR, ADVOCATE AND
SRI. G. MEERABAI, ADVOCATE FOR R1 AND R2)
THIS RSA IS FILED UNDER SECTION 100 OF CPC, PRAYING
TO SET ASIDE THE AND DECREE DATED 12.02.2007 PASSED
BY THE CIVIL JUDGE, (SR.DN), AND PRL. JMFC, RANEBENNUR
IN R.A.NO.53/2006 AND CONSEQUENTIAL JUDGMENT AND
DECREE DATED 19.06.2006 PASSED BY THE PRL. CIVIL JUDGE
(JR.DN), & I ADDL. JMFC, RANEBENNUR IN O.S.NO.160/2000
AND ALLOW THE APPEAL WITH COST, IN THE INTEREST OF
JUSTICE AND EQUITY.
THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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RSA No. 1336 of 2007
HC-KAR
ORAL JUDGMENT
(PER: THE HON'BLE MR. JUSTICE C M JOSHI)
This appeal was de-linked from RSA No.5946/2013 on
17.10.2025 and adjourned. On 13.11.2025, this Court observed
as below:
"ORAL ORDER
"No representation on both sides in the
morning Session. Hence, the matter is passed
over.
When the matter called out in the
afternoon session, learned counsel
Sri.Shashwat Hiremath on behalf of the learned
counsel on record Sri.M.B.Hiremath seeks for a
short accommodation, stating that the counsel
on record has some inconvenience today.
Since the matter is of the year 2007, the
appeal is adjourned to be listed on 05.11.2025
with a condition that no further adjournment
will be given on the next date of hearing."
2. On the last date of hearing, matter was adjourned at
request.
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HC-KAR
3. Today also, none appears for the appellants to
advance the arguments. It seems that the appellants are not
interested in prosecuting the appeal. Hence, the appeal stands
dismissed for non-prosecution.
SD/-
(C M JOSHI)
JUDGE
YAN
CT:PA
