Huseenbi W/O. Aminsab Malekop vs Mallikarjun S/O. Irappa @
2025 Latest Caselaw 9155 Kant

Karnataka High Court

Huseenbi W/O. Aminsab Malekop vs Mallikarjun S/O. Irappa @ on 14 October, 2025

                                                       -1-
                                                                   NC: 2025:KHC-D:13804
                                                                 RSA No. 100192 of 2014


                         HC-KAR




                        IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                             DATED THIS THE 14TH DAY OF OCTOBER, 2025

                                                BEFORE

                                THE HON'BLE MR. JUSTICE C M JOSHI

                    REGULAR SECOND APPEAL NO. 100192 OF 2014 (DEC/INJ-)

                        BETWEEN:

                        1.     SMT. HUSEENBI
                               W/O. AMINSAB MALEKOP,
                               AGE: 80 YEARS,
                               OCC: HOUSEHOLD WORK,
                               R/O. HARIPUR-582120,
                               TQ. SHIRAHATTI, DIST. GADAG.

                        2.     SMT. NANNIMA @ MUNNIMA
                               W/O. ALLISAB SANADI @ WALIKAR,
                               AGE: 65 YEARS, OCC: HOUSEHOLD,
                               R/O. HARIPUR-582120,
                               TQ. SHIRAHATTI, DIST. GADAG.
                                                                             ...APPELLANTS
                        (BY SRI. G.K. HIREGOUDAR, ADVOCATE)

           Digitally
           signed by
                        AND:
           YASHAVANT
YASHAVANT  NARAYANKAR
NARAYANKAR Date:
           2025.10.15   1.     SRI. MALLIKARJUN S/O. IRAPPA
           11:28:04
           +0530               @ VEERAPPA DESAIPATTI,
                               AGE: 58 YEARS, OCC. SERVICE,
                               KALASAPUR TANDA, R/O. HARIPUR-582120,
                               TQ. SHIRAHATTI, DIST. GADAG.

                        2.     SRI. GURURAJ S/O. IRAPPA
                               @ VEERAPPA DESAIPATTI,
                               AGE: 51 YEARS, OCC: AGRICULTURE
                               R/O. HARIPUR-582120,
                               TQ. SHIRAHATTI, DIST. GADAG.

                        3.     SRI. RAJASHEKHAR S/O. IRAPPA
                               @ VEERAPPA DESAIPATTI,
                                 -2-
                                              NC: 2025:KHC-D:13804
                                            RSA No. 100192 of 2014


HC-KAR



     AGE: 47 YEARS, OCC: AGRICULTURE,
     R/O. HARIPUR-582120, TQ. SHIRAHATTI,
     DIST. GADAG.

4.   SRI. MUTTU S/O. IRAPPA
     @ VEERAPPA DESAIPATTI,
     AGE: 43 YEARS, OCC: AGRICULTURE
     R/O. HARIPUR-582120,
     TQ. SHIRAHATTI, DIST. GADAG.

5.   SMT. SHARADA W/O. PALAXAPPA KODEKAL ,
     AGE: 49 YEARS, OCC: HOUSEHOLD,
     R/O. DANDELI-581325,
     TQ. HALIYAL, DIST. KARWAR,
     NOW R/AT: GAJENDRAGHAD,
     TQ. RON, DIST. GADAG.

6.   SRI. SUBANSAB S/O. MEHEBUBSAB ONTI,
     AGE: 60 YEARS, OCC: AGRICULTURE,
     R/O. HARIPUR-582120,
     TQ. SHIRAHATTI, DIST. GADAG.
                                                ...RESPONDENTS
(BY SRI. ABHISHEK L. KALLED, ADVOCATE FOR R1, R2, R4 AND R5;
    NOTICE TO R3 AND R6 ARE SERVED)

      THIS RSA IS FILED UNDER SECTION 100 R/W. ORDER 41 RULE
1 OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND DECREE
DATED 20.12.2013 PASSED BY THE ADDITIONAL SENIOR CIVIL JUDGE
GADAG SITTING AT LAXMESHWAR IN RA NO.45/2013; SET ASIDE THE
JUDGMENT AND DECREE DATED 19.04.2013 PASSED BY THE CIVIL
JUDGE AND JMFC LAXMESHWAR IN OS.NO.154/2011; ALLOW THIS
APPEAL WITH COSTS THROUGHOUT BY DECREEING THE SUIT IN OS
NO.150/2011   ON   THE   FILE   OF    THE    CIVIL   JUDGE   AND    JMFC
LAXMESHWAR AND ETC.,


      THIS   APPEAL,   COMING   ON     FOR    ADMISSION      THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -3-
                                           NC: 2025:KHC-D:13804
                                        RSA No. 100192 of 2014


 HC-KAR




                         ORAL JUDGMENT

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

Learned counsel appearing for the appellants is absent.

Learned counsel appearing for the respondents is present

and objects for adjournment.

On the last occasion also there was no representation on

behalf of the appellants. Hence, the appeal stands dismissed for

non-prosecution.

SD/-

(C M JOSHI) JUDGE

SSP CT:PA