Sri Rama Rao vs M/S Bharat Petroleum Corporation Ltd
2025 Latest Caselaw 9396 Kant

Karnataka High Court

Sri Rama Rao vs M/S Bharat Petroleum Corporation Ltd on 25 October, 2025

                                                     -1-
                                                               NC: 2025:KHC-D:14242
                                                               RSA No. 1169 of 2008


                        HC-KAR




                       IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                            DATED THIS THE 25TH DAY OF OCTOBER, 2025

                                              BEFORE

                               THE HON'BLE MR. JUSTICE C M JOSHI

                       REGULAR SECOND APPEAL NO.1169 OF 2008 (RES)

                       BETWEEN:
                       1.     SRI. RAMA RAO S/O. SHANKAR RAO MIRJANKAR,
                              AGED ABOUT 52 YEARS,
                              R/O. VIDYANAGAR, HUBBALLI-580 020.
                       2.     SMT. RANJANA W/O. RAMA RAO MIRJANKAR,
                              AGED ABOUT 47 YEARS,
                              R/O. VIDYANAGAR, HUBBALLI-580 020.
                       3.     MISS DEVIKA D/O RAMA RAO MIRJANKAR,
                              AGED ABOUT 26 YEARS,
                              R/O. VIDYANAGAR, HUBBALLI-580 020.
                                                                          ...APPELLANTS
                       (BY SRI. KRISHNAKUMAR JOSHI, ADVOCATE FOR
                           SRI. V.P. KULKARNI, ADVOCATE)
                       AND:
                       M/S. BHARAT PETROLEUM CORPORATION LTD.,
                       BELAGAVI TERRITORY,
YASHAVANT
NARAYANKAR             REPRESENTED BY ITS TERRITORY MANAGER,
 Digitally signed by
                       NEAR DESUR RAILWAY STATION, BELAGAVI-590001.
 YASHAVANT
 NARAYANKAR                                                               ...RESPONDENT
 Date: 2025.10.27
 10:44:18 +0530        (BY SRI. V.M. SHEELVANTH ADVOCATE FOR R1)
                            THIS RSA FILED UNDER SECTION 100 OF CPC., PRAYING TO
                       SET ASIDE THE JUDGMENT AND DECREE PASSED BY THE I ADDL.
                       DISTRICT JUDGE, HUBBALLI IN R.A.NO.16/2008 DATED 07.03.2008
                       REVERSING THE JUDGMENT AND DECREE PASSED BY THE I
                       ADDITIONAL CIVIL JUDGE (SR.DN.) HUBBALLI, IN O.S.NO.319/2005
                       DATED 04.01.2008 IN THE INTEREST OF JUSTICE AND EQUITY.

                            THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
                       JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                    -2-
                                              NC: 2025:KHC-D:14242
                                              RSA No. 1169 of 2008


 HC-KAR



CORAM:          THE HON'BLE MR. JUSTICE C M JOSHI

                            ORAL JUDGMENT

Learned counsel appearing for the appellants submits

that the appeal has become infructuous, since the

possession of suit property is taken by the respondent. In

view of the same, the appeal is dismissed as infructuous.

SD/-

(C M JOSHI) JUDGE

RKM Ct:pa