Nemanna Jinnappa Parappanavar vs Bharamappa S/O Junnappa Magadum
2025 Latest Caselaw 9157 Kant

Karnataka High Court

Nemanna Jinnappa Parappanavar vs Bharamappa S/O Junnappa Magadum on 14 October, 2025

                                                         -1-
                                                                    NC: 2025:KHC-D:13803
                                                                   RP No. 100071 of 2023


                         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

                                REVIEW PETITION NO.100071 OF 2023

                        BETWEEN:

                        NEMANNA JINNAPPA PARAPPANAVAR
                        SINCE DECEASED BY HIS LRS.,

                        MAHAVEER
                        S/O. LATE NEMANNA PARAPPANAVAR,
                        AGED ABOUT 69 YEARS,
                        OCC. AGRICULTURE, R/O. DHUPADAL,
                        TQ. GOKAK, TQ. DIST.BELAGAVI.
                                                                              ...PETITIONER
                        (BY SRI. A.R. PATIL, ADVOCATE)

                        AND:

                        1.     BHARAMAPPA
                               S/O. JUNNAPPA MAGADUM,
                               AGED ABOUT 79 YEARS,
           Digitally
           signed by
           YASHAVANT
                               OCC. AGRICULTURE, R/O. KONNUR,
YASHAVANT  NARAYANKAR
NARAYANKAR Date:               TQ. GOKAK, TQ. BELAGAVI DISTRICT,
           2025.10.15
           11:28:03
           +0530
                               CALLING HIMSELF AS BHARAMAPPA
                               A/F JUNNAPPA MUNNOLLI.

                        2.     INDRAWWA
                               W/O. BHARAMAPPA MAGADUM @ MUNNOLLI,
                               AGED ABOUT 73 YEARS,
                               OCC. HOUSEHOLD, R/O.DHUPADAL,
                               TQ. GOKAK, DIST.BELAGAVI.

                               RAMAPPA MALLAPPA MUNNOLI
                               SINCE DECEASED BY HIS LRS.,

                               MALLAPPA KADAPPA MUNNOLI
                               SINCE DECEASED BY HIS LRS.,
                                 -2-
                                             NC: 2025:KHC-D:13803
                                            RP No. 100071 of 2023


HC-KAR




3.   TAVANAPPA RAMAPPA MUNNOLI
     AGED ABOUT 71 YEARS,
     OCC. AGRICULTURE, R/O.DHUPADAL,
     TQ. GOKAK, DIST.BELAGAVI.

     SATTEWWA W/O/ BHIMAPPA MUNNOLLI
     SINCE DECEASED BY HER LRS.,

4.   MAHAVEER
     S/O. BHIMAPPA MUNNOLI,
     AGED ABOUT 49 YEARS,
     OCC. AGRICULTURE, R/O.KONNUR,
     TQ. GOKAK, DIST.BELAGAVI.

5.   BAHUBALI
     S/O. BHIMAPPA MUNNOLI,
     AGED ABOUT 38 YEARS,
     OCC. AGRICULTURE, R/O.KONNUR,
     TQ. GOKAK, DIST.BELAGAVI.

6.   SMT. DEVAKKI
     W/O. TAMANNA DEMANNAVAR,
     AGED ABOUT 74 YEARS,
     OCC. HOUSEHOLD, R/O.KONNUR,
     TQ. GOKAK, DIST.BELAGAVI.
                                                       ...RESPONDENTS

      THIS REVIEW PETITION IS FILED UNDER SECTION 114 R/W.

ORDER    XLVII   RULE   (1)   R/W.    151   OF   C.P.C.,   PRAYING   TO

REVIEW/MODIFY THE JUDGMENT AND DECREE DATED 23.04.2014,

PASSED IN R.A.NO.39/2013, BY ALLOWING THE REVIEW PETITION

FILED BY THE PETITIONERS IN THE ENDS OF JUSTICE AND EQUITY

AND ETC.


      THIS REVIEW PETITION, COMING ON FOR ORDERS THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:
                                   -3-
                                             NC: 2025:KHC-D:13803
                                           RP No. 100071 of 2023


 HC-KAR




                             ORAL ORDER

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

This Court on 06.07.2024 passed the following order:

"Two weeks time is granted to do the

needful, failing which, the review petition

shall stand dismissed".

Despite the said conditional order, the review petitioner

has not complied with the same. Hence, the review petition

stands dismissed.

SD/-

(C M JOSHI) JUDGE

YAN Ct:pa