Narasingrao Khanderao @ vs Ramanna Kedari @ Tammanna Magadum
2025 Latest Caselaw 9912 Kant

Karnataka High Court

Narasingrao Khanderao @ vs Ramanna Kedari @ Tammanna Magadum on 6 November, 2025

                                                      -1-
                                                                NC: 2025:KHC-D:15175
                                                              RSA No. 100108 of 2014


                          HC-KAR




                         IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                           DATED THIS THE 6TH DAY OF NOVEMBER, 2025

                                               BEFORE

                                 THE HON'BLE MR. JUSTICE C M JOSHI

                      REGULAR SECOND APPEAL NO. 100108 OF 2014 (DEC/INJ)

                          BETWEEN:

                          1.   SRI. NARASINGRAO KHANDERAO
                               @ BAPUSAHEB GHORPADE,
                               SINCE DECEASED BY HIS LRS.

                          1A. SMT. UJWALADEVI NARASINGRAO GHORPADE
                              AGE: 68 YEARS, OCC. HOUSEHOLD WORK,
                              R/O. MADABHAVI-591232,
                              TQ. ATHANI, DIST. BELAGAVI.

                          1B. SRI. DAULATRAO NARASINGRAO GHORPADE
                              AGE: 46 YEARS, OCC. AGRICULTURE,
                              R/O. MADABHAVI-591232,
                              TQ. ATHANI, DIST. BELAGAVI.

                          1C. SRI. KHANDERAO NARASINGRAO GHORPADE
YASHAVANT                     AGE: 42 YEARS, OCC. AGRICULTURE,
NARAYANKAR
                              R/O. MADABHAVI-591232,
Digitally signed by           TQ. ATHANI, DIST. BELAGAVI.
YASHAVANT
NARAYANKAR                                                                ...APPELLANTS
Date: 2025.11.07
14:29:01 +0530            (BY SMT. S.V. DESHPANDE AND
                              SRI. S.M. NAGANUR, ADVOCATES)

                          AND:

                          1.   SRI. RAMANNA KEDARI @ TAMMANNA MAGADUM
                               AGE: 49 YEARS, OCC. AGRICULTURE,
                               R/O. MADABHAVI-591232,
                               TQ. ATHANI, DIST. BELAGAVI.

                          2.   SRI. MAHADEV KEDARI @ TAMMANNA MAGADUM
                               AGE: 44 YEARS, OCC. AGRICULTURE,
                                 -2-
                                             NC: 2025:KHC-D:15175
                                         RSA No. 100108 of 2014


HC-KAR



     R/O. MADABHAVI-591232,
     TQ. ATHANI, DIST. BELAGAVI.

3.   SRI. BHAVANISINGH MALOJIRAO GHORPADE
     AGE: 42 YEARS, OCC: BUSINESS,
     R/O. 517, E WARD, SHIVAJI PARK,
     BEHIND CENTRAL BUS STAND,
     KOLHAPUR, MAHARASHTRA STATE.

4.   SRI. SANTAJIRAO MALOJIRAO GHORPADE
     AGE: 39 YEARS, OCC. BUSINESS
     R/O. 517, E WARD, SHIVAJI PARK,
     BEHIND CENTRAL BUS STAND,
     KOLHAPUR, MAHARASHTRA STATE.
                                               ...RESPONDENTS
(BY SRI. PRASAD R SIDHANTI, ADVOCATE FOR R1 & R2;
    R3-NOTICE SERVED; R4- APPEAL DISMISSED)

      THIS RSA IS FILED UNDER SECTION 100 R/W. ORDER 41 RULE

1 OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND DECREE

DATED 04.12.2013 PASSED BY THE VII ADDITIONAL DISTRICT AND

SESSIONS JUDGE, BELAGAVI AT CHIKODI IN RA NO.201/2010 AND

SET ASIDE THE JUDGMENT AND DECREE DATED 26.02.2010 PASSED

BY THE CIVIL JUDGE AND ASSISTANT SESSIONS JUDGE ATHANI IN

O.S.NO.29/1996    AND    ALLOW        THIS   APPEAL   WITH      COSTS

THROUGHOUT BY DISMISSING THE SUIT IN O.S.NO.29/1996 ON THE

FILE OF THE SENIOR CIVIL JUDGE ATHANI AND ETC.


      THIS   APPEAL,   COMING   ON     FOR   ADMISSION   THIS    DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                   -3-
                                             NC: 2025:KHC-D:15175
                                          RSA No. 100108 of 2014


 HC-KAR




                          ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE C M JOSHI)

None appear for the appellant. On the last occasion i.e. on

14.01.2025, this Court observed as below:

"None appears for the appellant.

Even on the last occasion also none had

appeared for the appellant.

List the matter as a last and final chance

on 06.11.2025."

In view of no representation today also, the appeal is

dismissed for non-prosecution.

SD/-

(C M JOSHI) JUDGE

YAN CT:PA