Smt.Apasana W/O Jabbar Kurandawad vs Smt.Nooranjan W/O Gousasab Kurandawad
2025 Latest Caselaw 9914 Kant

Karnataka High Court

Smt.Apasana W/O Jabbar Kurandawad vs Smt.Nooranjan W/O Gousasab Kurandawad on 6 November, 2025

                                                        -1-
                                                                    NC: 2025:KHC-D:15177
                                                                RSA No. 100798 of 2019


                        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.100798 OF 2019 (PAR)

                       BETWEEN:

                       SMT. APASANA W/O. JABBAR KURANDAWAD,
                       AGE: 43 YEARS, OCC. HOUSEHOLD WORK,
                       R/O. BARAPETH GALLI, JAMAKHANDI,
                       TQ. JAMAKHANDI, DIST. BAGALKOTE.
                                                                                ...APPELLANT
                       (BY SRI. M.C. HUKKERI, ADVOCATE)

                       AND:

                       SMT. NOORANJAN W/O. GOUSASAB KURANDAWAD,
                       AGE: 73 YEARS, OCC. HOUSEHOLD WORK,
                       R/O. BARAPETH GALLI, JAMAKHANDI,
                       TQ. JAMAKHANDI, DIST. BAGALKOTE.
                                                                      ...RESPONDENT
                       (BY SRI. PRASHANT S. KADADEVAR, ADVOCATE FOR C/R)
YASHAVANT
NARAYANKAR
                              THIS RSA IS FILED UNDER SECTION 100 OF CPC, PRAYING TO
Digitally signed by
YASHAVANT              CALL FOR THE RECORDS AND SET ASIDE BOTH COURTS JUDGMENT &
NARAYANKAR
Date: 2025.11.07
14:29:03 +0530         DECREE PASSED IN R.A.NO.162/2017 ON THE FILE OF THE I
                       ADDITIONAL DISTRICT AND SESSIONS JUDGE, BAGALKOTE TO SIT AT
                       JAMKHANDI DATED 29.06.2019        AND THE JUDGMENT AND DECREE
                       PASSED IN O.S.NO.103/2013 BY THE COURT OF THE PRINCIPAL
                       SENIOR CIVIL JUDGE, JAMKHANDI DATED 28.04.2017 AND DISMISS
                       THE SUIT OF THE PLAINTIFF WITH COST AND ETC.


                              THIS   APPEAL,   COMING   ON    FOR   ADMISSION   THIS   DAY,
                       JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -2-
                                          NC: 2025:KHC-D:15177
                                       RSA No. 100798 of 2019


 HC-KAR




                         ORAL JUDGMENT

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

Learned counsel appearing for the appellant submits that in

pursuance of the decree passed in FDP No.23/2017, an appeal in

R.A.No.5013/2021 was filed questioning the final decree drawn,

which also came to be disposed of. It is submitted that the

Execution Petition No.21/2021 filed for execution of the final

decree has also been closed recording satisfaction of the decree.

Therefore, it is submitted that the present appeal does not

survive for consideration. Hence, the appeal stands disposed of

as infructuous.

In view of disposal of the appeal, pending interlocutory

applications, if any, do not survive for consideration and are

disposed of accordingly.

SD/-

(C M JOSHI) JUDGE

YAN CT:PA