Smt Sulochana W/O Shekappa Malladad vs Channappa S/O Chikkappa Hammigi Since ...
2025 Latest Caselaw 9156 Kant

Karnataka High Court

Smt Sulochana W/O Shekappa Malladad vs Channappa S/O Chikkappa Hammigi Since ... on 14 October, 2025

Author: R.Devdas

Bench: R.Devdas

                                              -1-
                                                     NC: 2025:KHC-D:13783-DB
                                                     RFA No. 100422 of 2023


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                            DATED THIS THE 14TH DAY OF OCTOBER 2025
                                           PRESENT
                               THE HON'BLE MR. JUSTICE R.DEVDAS
                                             AND
                         THE HON'BLE MR. JUSTICE MURALIDHARA PAI B
                        REGULAR FIRST APPEAL NO. 100422 OF 2023 (DEC)
                   BETWEEN:

                   1.   SMT. SULOCHANA W/O. SHEKAPPA MALLADAD,
                        AGE: 55 YEARS, OCC: AGRL.,
                        R/O. HAROGERI-591220, TQ: MUNDARAGI,
                        DIST: GADAG.

                   2.  SMT. ANNAKKA @ LAXMI W/O. BASATTEPPA ITAGI,
                       AGE: 43 YEARS, OCC: AGRL.,
                       R/O. DASANAHALLI-583217,
                       TQ: HUVINHADAGALI, DIST: BALLARI.
                                                            - APPELLANTS
                   (BY SRI. LAXMAN T.MANTAGANI, ADVOCATE)

                   AND:
Digitally signed
by VINAYAKA
BV                      CHANNAPPA S/O. CHIKKAPPA HAMMIGI
Location: HIGH          SINCE DEASED BY HIS LR's ALREADY ON RECORD.
COURT OF
KARNATAKA
DHARWAD            1.   SMT. GANGAVVA W/O. CHANNAPPA HAMMIGI,
BENCH
                        AGE: 53 YEARS, OCC: AGRL.,
                        R/O. BUDANOOR-583217,
                        TQ: HUVINHADAGALI, DIST: BALLARI.

                   2.   SMT. NEELAVVA W/O. MOHANGOUDA PATIL,
                        AGE: 35 YEARS, OCC: AGRL.,
                        R/O. LAKKUNDI-582115,
                        TQ: LAKKUNDI, DIST: GADAG.

                   3.   MALLIKARJUN S/O. CHANNAPPA HAMMIGI,
                            -2-
                                  NC: 2025:KHC-D:13783-DB
                                  RFA No. 100422 of 2023


HC-KAR




     AGE: 35 YEARS, OCC: AGRL.,
     R/O. BUDANOOR-583217,
     TQ: HUVINHADAGALI, DIST: BALLARI.

4.   CHANNABASAPPA S/O. CHANNAPPA HAMMIGI,
     AGE: 31 YEARS, OCC: AGRL.,
     R/O. BHUDANOOR-583217,
     TQ: HUVINHADAGALI, DIST: BALLARI.

5.   YALLAPPA S/O. CHIKKAPPA HAMMIGI,
     AGE: 57 YEARS, OCC: AGRL.,
     R/O. BHUDANOOR-583217,
     TQ: HUVINHADAGALI, DIST: BALLARI.

6.   PARAMESHWARAPPA S/O. CHANNAPPA HAMMIGI,
     AGE: 41 YEARS, OCC: AGRL.,
     R/O. BHUDANOOR-583217,
     TQ: HUVINHADAGALI, DIST: BALLARI.

7.   SMT. LALITAVVA W/O. SHANMUKAGOUDA RONAD,
     AGE: 59 YEARS, OCC: AGRL.,
     R/O. LAKKUNDI-582115,
     TQ: LAKKUNDI, DIST: GADAG.

8.   SMT. GIRIJAVVA,
     S/O. HOLALAPPA KENGABHARAPPANAVAR,
     AGE: 53 YEARS, OCC: AGRL.,
     R/O. NADUVINAHALLI-583217,
     TQ: HUVINHADAGALI, DIST: BALLARI.
                                          - RESPONDENTS
(BY SRI. RAJENDRA R.PATIL, ADVOCATE FOR
SRI.   SRINAND    A.PACHHAPURE     AND  SMT.       PALLAVI
S.PACHHAPURE, ADVOCATES FOR R1 TO R6, R8, R9)

     THIS REGULAR FIRST APPEAL IS FILED U/S 96 CPC 1908
AGAINST THE JUDGMENT AND DECREE DATED 30.06.2023
PASSED IN O.S. NO. 15/2020 ON THE FILE OF THE SENIOR
CIVIL JUDGE & JMFC, HAGARIBOMMANAHALLI, ITERNARY
COURT AT HOOVINAHADAGALI & ETC.
                                  -3-
                                         NC: 2025:KHC-D:13783-DB
                                         RFA No. 100422 of 2023


HC-KAR




     THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, ORDER WAS PASSED THEREIN AS UNDER:

CORAM:       THE HON'BLE MR. JUSTICE R.DEVDAS
             AND
             THE HON'BLE MR. JUSTICE MURALIDHARA PAI B


                           ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE R.DEVDAS)

The appeal as against respondent No.5 stands

abated in view of the fact that the notice sent to respondent

No.7 returned with the postal sharah on 18.12.2024 that

respondent No.7 is no more. Necessary steps have not

been taken within the time permissible in law.

Further, in view of the judgment of the Hon'ble

Supreme Court in the case of Suresh Chandra

(deceased) Thr. Lrs. & Ors. Vs. Parasram & Ors.

(2025 INSC 873), the appeal stands abated, having

regard to the fact that the appeal arises out of a suit for

partition.

NC: 2025:KHC-D:13783-DB

HC-KAR

In that view of the matter, the appeal is dismissed

as abated.

Sd/-

(R.DEVDAS) JUDGE

Sd/-

(MURALIDHARA PAI B) JUDGE BVV Ct:vh