Karnataka High Court
Bhimappa S/O. Hanumappa Olekar vs Smt. Lakshmavva W/O. Basappa Olekar on 2 September, 2025
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NC: 2025:KHC-D:11159
RSA No. 100233 of 2021
HC-KAR
IN THE HIGH COURT OF KARNATAKA
AT DHARWAD
DATED THIS THE 02ND DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
REGULAR SECOND APPEAL NO. 100233/2021
(PAR)
BETWEEN:
1. BHIMAPPA S/O. HANUMAPPA OLEKAR
AGE: 64 YEARS, OCC: AGRIL,
R/O. HIRENANDIHALLI,
TQ. BYADAGI, DIST. HAVERI-581110.
RAMAPPA S/O. HANUMAPPA OLEKAR
(SINCE DECEASED BY HIS LRS).
2. FAKKIRAVVA W/O. RAMAPPA OLEKAR
AGE. 54 YEARS, OCC. HOUSEHOLD,
R/O. HIRENANDIHALLI,
TQ. BYADAGI, DIST. HAVERI-581110
Digitally signed
by
MALLIKARJUN
RUDRAYYA
KALMATH
Location: HIGH
3. HONNAVVA W/O. NEELAPPA TALAWAR
COURT OF
KARNATAKA
DHARWAD
AGE. 28 YEARS, OCC. HOUSEHOLD,
BENCH
Date:
2025.09.04
R/O. GUDDALLISHWAR ONI,
12:47:22 +0530
HOSARITTI, TQ. BYADAGI,
DIST. HAVERI-581110.
4. NAGARAJ S/O. RAMAPPA OLEKAR
AGE. 25 YEARS, OCC. AGRICULTURE,
R/O. HIRENANDIHALLI,
TQ. BYADAGI, DIST. HAVERI-581110.
5. BASAVARAJ S/O. RAMAPPA OLEKAR
AGE. 25 YEARS, OCC. AGRICULTURE,
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RSA No. 100233 of 2021
HC-KAR
R/O. HIRENANDIHALLI,
TQ. BYADAGI, DIST. HAVERI-581110.
6. SMT. KAMALAVVA W/O. RAMAPPA HAVERI
AGE. 54 YEARS, OCC. AGRIL,
R/O. HIRENANDIHALLI,
TQ. BYADAGI, DIST. HAVERI-581110.
7. BASAVARAJ S/O. RAMAPPA HAVERI
AGE. 38 YEARS, OCC. AGRIL,
R/O. DUMMIHAL, DIST. HAVERI-581110.
(NOW RESIDING AT BANGALORE,
DOOR NO.68, SHYLAPPA BUILDING,
NAGASANDRA POST. KARIOBNAHALLI,
TQ. DASARAHALLI, BANGALORE-560001
...APPELLANTS
(BY SRI DINESH M. KULKARNI, ADVOCATE.)
AND:
1. SMT. LAKSHMAVVA W/O. BASAPPA OLEKAR
AGE. 64 YEARS, OCC. AGRICULTURE,
R/O. HIRENANDIHALLI,
TQ. BYADAGI, DIST. HAVERI-581110.
2. MANJAPPA S/O. BASAPPA OLEKAR
AGE. 39 YEARS, OCC. AGRICULTURE,
R/O. HIRENANDIHALLI,
TQ. BYADAGI, DIST. HAVERI-581110.
3. GURUPRASAD S/O. BASAPPA OLEKAR
AGE. 36 YEARS, OCC. AGRICULTURE,
R/O. HIRENANDIHALLI,
TQ. BYADAGI, DIST. HAVERI-581110.
4. SMT. IRAVVA W/O. PARAMESHAPPA MEGALAMANI
AGE. 44 YEARS, OCC. AGRICULTURE,
R/O. DUMMIHAL,
(NOW RESIDING AT HIRENANDIHALLI)
TQ. BYADAGI, DIST. HAVERI-581110.
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RSA No. 100233 of 2021
HC-KAR
BHIMAVVA W/O. HANUMAPPA OLEKAR
(SINCE DECEASED BY HER LRS)
5. KARIYAPPA S/O. HANUMAPPA HAVANUR
AGE. 44 YEARS, OCC. AGRICULTURE,
R/O. KALLEDEVAR,
TQ. BYADAGI, DIST. HAVERI-581110.
6. KALLAPPA S/O. HANUMAPPA HAVANUR
AGE. 42 YEARS, OCC. AGRICULTURE,
R/O. KALLEDEVAR,
TQ. BYADAGI, DIST. HAVERI-581110.
7. DEVIRAVVA W/O. NAGAPPA TALAWAR
AGE. 39 YEARS, OCC. AGRICULTURE,
R/O. KALLEDEVAR,
TQ. BYADAGI, DIST. HAVERI-581110.
8. DRAKSHANEVVA W/O. YALLAPPA B.,
AGE. 37 YEARS, OCC. AGRICULTURE,
RO. KALLEDEVAR,
TQ. BYADAGI, DIST. HAVERI-581110.
9. MALLAPPA S/O. SANNAGUDDAPPA TALAWAR
AGE. 64 YEARS, OCC. AGRICULTURE,
R/O. ANGARAGATTI,
TQ. BYADAGI, DIST. HAVERI-581110.
10. SHANTAVVA,
W/O. HUCHCHAPPA SANNAMMANAVAR
AGE. 54 YEARS, OCC. AGRICULTURE,
R/O. KODA,
TQ. HIREKERUR, DIST. HAVERI-581111.
11. BASAVVA W/O. SHIVAPPA DODDAMANI
AGE. 52 YEARS, OCC. AGRICULTURE,
R/O. CHIKKANJI,
TQ. BYADAGI, DIST. HAVERI-581110.
12. SMT. SHIVAKKA W/O. BASAVARAJ KAGADAVAR
AGE. 49 YEARS, OCC. AGRICULTURE,
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RSA No. 100233 of 2021
HC-KAR
R/O. ANGARGATTI,
TQ. BYADAGI, DIST. HAVERI-581110.
13. GANESHAPPA S/O. ESHWARAPPA TALAWAR
AGE. 34 YEARS, OCC. AGRICULTURE,
R/O. HONKANA,
TQ. HANAGAL, DIST. HAVERI-581104.
14. MANJAVVA D/O. ESHWARAPPA TALAWAR
AGE. 32 YEARS, OCC. TALAWAR,
R/O. HONKANA,
TQ. HANAGAL, DIST. HAVERI-581104.
15. HANUMAVVA W/O. YALLAPPA BHANGI
AGE. 72 YEARS, OCC. AGRICULTURE,
R/O. KALLEDEVAR,
TQ. BYADAGI, DIST. HAVERI-581110
...RESPONDENTS
(BY SRI N.P. VIVEKMEHTA, ADVOCATE FOR R1 TO R8;
R.10 AND R.11 - NOTICE SERVED;
R12 TO R14 - SERVICE OF NOTICE DISPENSED WITH;
R9 AND R15 - DECEASED.)
THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF THE CIVIL PROCEDURE CODE, 1908, PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE DATED 12.04.2021 PASSED
IN R.A.NO.93/2015, ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JUDICIAL MAGISTRATE FIRST CLASS, BYADGI, BY
REVERSING THE JUDGMENT AND DECREE DATED 05.08.2015,
PASSED IN O.S.NO.97/2007, ON THE FILE OF THE CIVIL JUDGE,
BYADGI, AND ETC.,.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, ORDER
IS MADE THEREIN AS UNDER:
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RSA No. 100233 of 2021
HC-KAR
ORAL JUDGMENT
(PER: THE HON'BLE MR. JUSTICE G BASAVARAJA)
A memo is filed seeking dispensation of service of
notice to respondents No.12 to 14 as they remained exparte
before the First Appellate Court. In view of the memo,
service of notice against respondents No.12 to 14 is
dispensed with.
2. A memo is filed seeking dispensation from
bringing the L.Rs. of deceased respondents No.9 and 15 on
record. In this memo it is stated that respondents No.9 and
15 were respondents No.11 and 17 before the First
Appellate Court and before the First Appellate Court
respondents No.11 and 17 were placed exparte. Hence, in
view of Order XXII Rule 4(4) of CPC, bringing the L.Rs. of
deceased respondents No.9 and 15 may kindly be dispensed
with.
3. This memo cannot be accepted. For the reason
that notice is not issued to the L.Rs. of deceased
NC: 2025:KHC-D:11159
HC-KAR
respondents No.9 and 15, memo is rejected. Even after
lapse of four years, the appellants have not taken any steps
to bring the L.Rs. of deceased respondents No.9 and 15 on
record. In the absence of L.Rs. of deceased respondents
No.9 and 15, the appeal is not maintainable. Hence the
appeal is dismissed.
Sd/-
(G BASAVARAJA)
JUDGE
MRK
CT-CMU
