Karnataka High Court
Tippanna vs Shankrappa on 14 October, 2025
Author: R.Devdas
Bench: R.Devdas
-1-
NC: 2025:KHC-D:13784-DB
RFA No. 100402 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. 100402 OF 2023 (PAR/POS)
BETWEEN:
1. TIPPANNA S/O. DURGAPPA GUMMAGERI,
AGE: 39 YEARS, OCC: AGRICULTURE.
2. LAXMANA S/O. DURGAPPA GUMMAGERI,
AGE: 29 YEARS, OCC: AGRICULTURE.
3. BASAVARAJ S/O. DURAGAPPA GUMMAGERI,
AGE: 23 YEARS, OCC: AGRICULTURE.
4. BHEEMAVVA W/O. DURAGAPPA GUMMAGERI,
AGE: 94 YEARS, OCC: AGRICULTURE,
ALL R/O. GAJENDRAGHAD, DIST: GADAG-582114.
- APPELLANTS
Digitally (BY SRI. S.A.SONDUR, ADVOCTE FOR
signed by
VINAYAKA B V SRI. K.L.PATIL, SRI. MAQBOOL PATIL AND
Location: SRI. S.S.BETURMATH, ADVOCATES)
HIGH COURT
OF
KARNATAKA
DHARWAD AND:
BENCH
1. SHANKRAPPA S/O. BASAPPA GUMMAGERI,
AGE: 59 YEARS, OCC: AGRICULTURE,
R/O. GOGERI, TQ: RON, DIST: GADAG-582114.
HUCHCHAPPA S/O. TIPPANNA GUMMAGERI
SINCE DECEASED BY HIS LR's.
2. SHARANAPPA S/O. HUCHCHAPPA GUMMAGERI,
AGE: 64 YEARS, OCC: AGRICULTURE,
R/O. SHIRAGUPPI, TQ: YALBURGA-583236.
-2-
NC: 2025:KHC-D:13784-DB
RFA No. 100402 of 2023
HC-KAR
3. NINGAPPA S/O. HUCHCHAPPA GUMMAGERI,
AGE: 62 YEARS, OCC: AGRICULTURE,
R/O. SHIRAGUMPPI, TQ: YALBURGA-583236.
4. PARASAPPA S/O. HUCHCHAPPA GUMMAGERI,
AGE: 57 YEARS, OCC: AGRICULTURE,
R/O. SHIRAGUMPPI, TQ: YALBURGA-583236.
5. SMT. NEELAMMA W/O. HANAMAPPA BENKALLA,
AGE: 59 YEARS, OCC: AGRICULTURE,
R/O. SHIRAGUMPPI, TQ: YALBURGA-583236.
KALAKAPPA S/O. TIPPANNA GUMMAGERI
SINCE DECEASED THROUGH LR's.
6. RENAVVA W/O. MALLAPPA SABALLI,
AGE: 44 YEARS, OCC: AGRICULTURE,
R/O. KUKANUR, TQ: YALABURGA-583232.
7. RATNAVVA W/O. KALAKAPPA MUSHIGERI,
AGE: 39 YEARS, OCC: AGRICULTURE,
R/O. PURTHAGERI, TQ: RON-583232.
8. DUGGAVVA W/O. KALAKAPPA MUSHIGERI,
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O. PURTHAGERI, TQ: RON-583232.
9. MALLAPPA S/O. KALAKAPPA GUMMAGERI,
AGE: 34 YEARS, OCC: AGRICULTURE,
R/O. GOGERI, TQ: RON-582114.
10. SMT. NEELAVVA W/O. SHARANAPPA GURIKAR,
AGE: 32 YEARS, OCC: AGRICULTURE,
R/O. SHIRAGUMPPI, TQ: YALBURGA-583236.
- RESPONDENTS
(BY SRI. C.S.SHETTAR AND
SMT. KAVYA C.SHETTAR, ADVOCATES FOR R1;
NOTICE TO R2, R3, R4, R6, R7, R9 AND
R10 ARE SERVED BUT UNREPRESENTED;
NOTICE TO R8 IS HELD SUFFICIENT)
-3-
NC: 2025:KHC-D:13784-DB
RFA No. 100402 of 2023
HC-KAR
THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC PRAYING TO ALLOW THIS APPEAL AND SET-ASIDE
THE JUDGMENT AND DECREE DATED 22.03.2022 PASSED BY
SENIOR CIVIL JUDGE AND JMFC RON AT: RON IN O.S. NO.
72/2019 & ETC.
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.5 returned with the postal sharah on 23.10.2024 that
respondent No.5 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:13784-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
