Parameshwarappa vs Basvarajappa
2025 Latest Caselaw 7948 Kant

Karnataka High Court

Parameshwarappa vs Basvarajappa on 2 September, 2025

                                       -1-
                                                  NC: 2025:KHC:34371
                                                 RSA No. 366 of 2014


              HC-KAR




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                DATED THIS THE 2ND DAY OF SEPTEMBER, 2025

                                     BEFORE
              THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
              REGULAR SECOND APPEAL NO. 366 OF 2014 (DEC)
             BETWEEN:

             PARAMESHWARAPPA,
             S/O RAJAPPA,
             AGED ABOUT 36 YEARS,
             OCC:AGRICULTURIST,
             R/O SARATHI HOSUR,
             KASABA HOBLI, CHANNAGIRI TALUK,
             DAVANAGERE DISTRICT - 577213.
                                                   ...APPELLANT
             (BY SRI MADHUKAR NADIG, ADVOCATE (ABSENT))
             AND:

                       BASVARAJAPPA,
                       S/O KENCHAPPA,
Digitally              AGED ABOUT 61 YEARS
signed by C            DIED ON 26.05.2014
HONNUR SAB
                       SINCE DECEASED REP. BY HIS LRS
Location:
HIGH COURT R1 (a) CHANDRAMMA,
OF
                  W/O LATE BASAVARAJAPPA,
KARNATAKA
                       AGED ABOUT 60 YEARS,
                       R/O SARATHI HOSUR,
                       KASABA HOBLI,
                       CHANNAGIRI TALUK,
                       DAVANAGERE DISTRICT - 577213.
                            -2-
                                      NC: 2025:KHC:34371
                                     RSA No. 366 of 2014


HC-KAR




R1 (b)   RANGA SWAMY,
         S/O LATE BASAVARAJAPPA,
         AGED ABOUT 24 YEARS,
         R/O SARATHI HOSUR,
         KASABA HOBLI, CHANNAGIRI TALUK,
         DAVANAGERE DISTRICT - 577213.

R1 (c)   PALAKSHAPPA,
         S/O LATE BASAVARAJAPPA,
         AGED ABOUT 22 YEARS,
         R/O SARATHI HOSUR,
         KASABA HOBLI, CHANNAGIRI TALUK,
         DAVANAGERE DISTRICT - 577213.
         (AMENDED AS PER COURT ORDER
         DATED 15.06.2016)
                                     ...RESPONDENTS
(BY SRI P M SIDDAMALLAPPA, ADVOCATE FOR R1 (a to c))


     THIS RSA IS FILED U/S.100 OF CPC., AGAINST THE
JUDGEMENT    &    DECREE   DTD   7.12.2013   PASSED    IN
R.A.NO.60/2011 ON THE FILE OF THE SENIOR CIVIL
JUDGE, CHANNAGIRI, DISMISSING THE APPEAL AND
CONFIRMING       THE   JUDGEMENT   AND   DECREE       DTD
15.2.2011 PASSED IN OS.NO.341/2007 ON THE FILE OF
THE PRL. CIVIL JUDGE & JMFC., CHANNAGIRI.

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



CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                                  -3-
                                           NC: 2025:KHC:34371
                                          RSA No. 366 of 2014


 HC-KAR




                         ORAL JUDGMENT

None appears for the appellant though the case is listed

under the caption 'dismissal'.

2. Hence, the Regular Second Appeal is dismissed

for non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE GVP