Meenaxi D/O Basavaraj Hallyal And Ors vs Mahadevi Styling Herself To Be The W/O ...
2025 Latest Caselaw 9327 Kant

Karnataka High Court

Meenaxi D/O Basavaraj Hallyal And Ors vs Mahadevi Styling Herself To Be The W/O ... on 23 October, 2025

Author: M.G.S.Kamal

Bench: M.G.S.Kamal

                                                 -1-
                                                              NC: 2025:KHC-K:6200
                                                        RSA No. 200409 of 2015


                      HC-KAR




                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                            DATED THIS THE 23RD DAY OF OCTOBER, 2025

                                               BEFORE
                               THE HON'BLE MR. JUSTICE M.G.S.KAMAL


                       REGULAR SECOND APPEAL NO. 200409 OF 2015 (PAR/POS)

                      BETWEEN:

                      1.   MEENAXI D/O BASAVARAJ HALLYAL,
                           AGE:48 YEARS, OCC: HOUSEWIFE,
                           R/O. TEMPORARY R/AT BEHIND BUS STAND,
                           GANGAVATI, TQ. GANGAVATI,
                           DIST. KOPPAL-583227.

                      2.   RAJESHWARI D/O BASAVARAJ HALLYAL,
                           AGE:45 YEARS, OCC: PVT. SERVICE,
                           R/O. TEMPORARY R/AT. BEHIND
                           BUS STAND, GANGAVATI, TQ.GANGAVATI,
                           DIST.KOPPAL-583227.
Digitally signed by
SHIVALEELA            3.   JAYASHREE D/O BASAVARAJ HALLYAL,
DATTATRAYA
UDAGI                      AGE:45 YEARS, OCC: HOUSE WIFE,
Location: HIGH             R/O. TEMPORARY
COURT OF
KARNATAKA                  R/AT. BEHIND BUS STAND,
                           GANGAVATI, TQ.GANGAVATI,
                           DIST.KOPPAL-583227.

                      4.   SUDHA D/O BASAVARAJ HALLYAL,
                           AGE: 43 YEARS, OCC: HOUSE WIFE,
                           R/O. TEMPORARY R/AT. BEHIND
                           BUS STAND, GANGAVATI, TQ.GANGAVATI,
                           DIST.KOPPAL-583227.

                      5.   SANTOSH S/O BASAVARAJ HALLYAL,
                           AGE:39 YEARS, OCC: PVT. SERVICE,
                            -2-
                                      NC: 2025:KHC-K:6200
                                  RSA No. 200409 of 2015


HC-KAR




     R/O. TEMPORARY R/AT. BEHIND BUS STAND,
     GANGAVATI, TQ.GANGAVATI,
     DIST.KOPPAL-583227.

6.   YESHODA D/O BASAVARAJ HALLYAL,
     AGE: 37 YEARS, OCC:HOUSEHOLD,
     R/O. TEMPORARY
     R/AT. BEHIND BUS STAND,
     GANGAVATI, TQ.GANGAVATI,
     DIST.KOPPAL-583227.
                                            ...APPELLANTS

(SERVED AND REMAINED ABSENT)

AND:

MAHADEVI STYLING HERSELF TO BE THE
W/O BASAVARAJ HALLLYAL,
AGE:MAJOR, OCC: HOUSEHOLD,
R/O. TIKOTA TQ.DIST. VIJAYAPUR-586101.

                                            ...RESPONDENT
(BY SRI. MAHANTESH PATIL, ADVOCATE)

       THIS RSA IS FILED UNDER SECTION 100 OF CPC,
PRAYING TO ALLOW THE APPEAL BY SETTING ASIDE THE
JUDGMENT AND DECREE DATED 07.11.2007, PASSED IN O.S.
NO. 121/1997 BY THE PRL. CIVIL JUDGE (SR. DN), VIJAYAPUR
AND JUDGMENT & DECREE DATED 05.09.2015 PASSED IN R.A
NO.129/2013 BY THE PRINCIPAL DISTRICT JUDGE, VIJAYAPUR
AND CONSEQUENTLY DECREE THE SUIT OF THE PLAINTIFFS.


       THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:    HON'BLE MR. JUSTICE M.G.S.KAMAL
                                -3-
                                           NC: 2025:KHC-K:6200
                                        RSA No. 200409 of 2015


 HC-KAR




                        ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE M.G.S.KAMAL)

By order dated 04.04.2024, in view of Sri.Ajaykumar

A.K., learned counsel retiring from the matter, this Court

had issued Court notice to the appellants. The Court notice

to the appellants has been duly received by them as

evidenced by the report of the Addl. Dist. & Sessions

Court, Koppal (sitting at Gangavathi).

There is no representation in the matter.

Learned counsel for the respondent is present.

It is thus clear that appellants are not interested in

prosecuting the matter. In that view of the matter, the

appeal is dismissed for non-prosecution.

Sd/-

(M.G.S.KAMAL) JUDGE

SDU

CT:PK