Shekhappa S/O Kallappa Markalli vs Kallappa S/O Shiddappa Markalli
2025 Latest Caselaw 8949 Kant

Karnataka High Court

Shekhappa S/O Kallappa Markalli vs Kallappa S/O Shiddappa Markalli on 8 October, 2025

                                                        -1-
                                                                     NC: 2025:KHC-D:13646
                                                                RSA No. 100860 of 2015


                          HC-KAR




                        IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                              DATED THIS THE 8TH DAY OF OCTOBER, 2025

                                                 BEFORE

                                 THE HON'BLE MR. JUSTICE C M JOSHI

                       REGULAR SECOND APPEAL NO. 100860 OF 2015 (PAR)

                         BETWEEN:

                         1.    SHEKHAPPA S/O KALLAPPA MARKALLI,
                               AGED ABOUT 75 YEARS,
                               OCC. AGRICULTURE, R/O. DUDIHALLI,
                               TQ. HIREKERUR, DIST. HAVERI-581110.

                         2.    KALLAPPA S/O. KALLAPPA MARKALLI,
                               AGED ABOUT 73 YEARS,
                               OCC. AGRICULTURE, R/O. DUDIHALLI,
                               TQ. HIREKERUR, DIST. HAVERI-581110.

                         3.    KAREGOUDA S/O. CHANABASAPPA MARKALLI,
                               AGED ABOUT 52 YEARS,
                               OCC. AGRICULTURE, R/O. DUDIHALLI,
                               TQ. HIREKERUR, DIST. HAVERI-581110.

                         4.    CHANDRAPPA S/O. CHANNABASAPPA MARKALLI,
YASHAVANT
                               AGED ABOUT 50 YEARS,
NARAYANKAR                     OCC. AGRICULTURE, R/O. DUDIHALLI,
                               TQ. HIREKERUR, DIST. HAVERI-581110.
 Digitally signed by
 YASHAVANT                                                                     ...APPELLANTS
 NARAYANKAR
 Date: 2025.10.09
                         (BY SRI. S.G. KADADAKATTI, ADVOCATE)
 10:03:00 +0530

                         AND:

                         1.    KALLAPPA S/O. SHIDDALINGAPPA MARKALLI,
                               AGED ABOUT 72 YEARS,
                               OCC. AGRICULTURE, R/O. DUDIHALLI,
                               TQ. HIREKERUR, DIST. HAVERI-581110.

                         2.    BHARAMAGOUDA S/O. SHIDLINGAPPA MARKALLI,
                               AGED ABOUT 67 YEARS,
                               OCC. AGRICULTURE, R/O. DUDIHALLI,
                               TQ. HIREKERUR, DIST. HAVERI-581110.
                               -2-
                                           NC: 2025:KHC-D:13646
                                      RSA No. 100860 of 2015


 HC-KAR



3.   MAHADEVAPPA S/O SHIDLINGAPPA MARKALLI,
     AGED ABOUT 69 YEARS,
     OCC. AGRICULTURE, R/O. DUDIHALLI,
     TQ. HIREKERUR, DIST. HAVERI-581110.

4.   KALLANAGOUDA S/O BHARAMAGOUDA MARKALLI,
     AGED ABOUT 57 YEARS,
     OCC. AGRICULTURE, R/O. DUDIHALLI,
     TQ. HIREKERUR, DIST. HAVERI-581110.

5.   SUBHAS S/O KALLAPPA MARKALLI,
     AGED ABOUT 51 YEARS,
     OCC. AGRICULTURE, R/O. DUDIHALLI,
     TQ. HIREKERUR, DIST. HAVERI-581110.

6.   PREMILA W/O RAJAPPA CHIKKAMAGADI,
     AGED ABOUT 54 YEARS,
     OCC. HOUSE MAKER, R/O. MUGALAKOPPA,
     TQ. SHIKARIPUR, DIST. SHIVAMOGGA-577427.

7.   SUSHILA W/O GADIGEPPA KAVALERA,
     AGED ABOUT 54 YEARS,
     OCC. HOUSEMAKER, R/O. CHANNALLI,
     TQ. HIREKERUR, DIST. HAVERI-581110.

8.   SHANTA W/O BASAVARAJ BARKI,
     AGED ABOUT 44 YEARS,
     OCC. HOUSE MAKER, R/O. DUDIHALLI,
     TQ. HIREKERUR, DIST. HAVERI-581110.
                                                    ...RESPONDENTS
(BY SRI. LINGESH V. KATTEMANE, ADVOCATE)

      THIS RSA IS FILED UNDER SECTION 100 R/W. ORDER 41 RULE 1
OF CPC, PRAYING TO CALL FOR RECORDS AND TO SET ASIDE THE
JUDGMENT AND DECREE DATED 21.07.2015 PASSED BY THE COURT OF
SENIOR CIVIL JUDGE AND JMFC., HIREKERUR, IN RA.NO.36/2012 AND
THE JUDGMENT AND DECREE DATED 29.06.2012 PASSED BY THE COURT
OF CIVIL JUDGE AND JMFC, HIREKERUR, IN O.S.NO.89/2007 AND TO
DISMISS THE SUIT BY ALLOWING THIS APPEAL AND ETC.


      THIS APPEAL, COMING ON FOR ADMISSION THIS DAY, JUDGMENT
WAS MADE THEREIN AS UNDER:
                             -3-
                                      NC: 2025:KHC-D:13646
                                   RSA No. 100860 of 2015


HC-KAR




                      ORAL JUDGMENT

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

It is noticed by this Court that by order dated

20.08.2024, the appeal against the appellants No.1 and 2

has abated.

2. The suit being one for partition and separate

possession, after the abatement of the appeal as against

the appellants No.1 and 2, the cause of action would not

survive to continue the appeal in any way. The appellants

No.1 and 2 were defendants No.1 and 2 before the Trial

Court. Therefore, the appeal does not survive and hence, it

abates in entirety.

SD/-

(C M JOSHI) JUDGE

RKM Ct:pa