Karnataka High Court
H B Shanmukappa vs Smt. H S Meenakshi on 2 September, 2025
Author: V Srishananda
Bench: V Srishananda
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NC: 2025:KHC:34363
RSA No. 489 of 2021
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
REGULAR SECOND APPEAL NO.489 OF 2021 (PAR)
BETWEEN:
H B SHANMUKAPPA
S/O LATE BHEEMAPPA,
AGED ABOUT 65 YEARS,
R/AT NO.348, BABANNA LAYOUT,
2ND MAIN ROAD, MALLASANDRA,
BANGALORE-560057
...APPELLANT
(BY SRI P.H.VIRUPAKSHAIAH, ADVOCATE)
AND:
1. SMT. H S MEENAKSHI
W/O R RANGASWAMI,
AGED ABOUT 40 YEARS,
RESIDING AT CHIKKASIDDAPPA BUILDING,
18TH CROSS, BLOSSOM SCHOOL ROAD,
Digitally BAGALAGUNTE,
signed by NAGASANDRA POST,
MALATESH BANGALORE-560007
KC
Location: 2. SMT JAYALAKSHMI K
HIGH W/O H B SHANMUKHAPPA,
COURT OF
AGED ABOUT 60 YEARS,
KARNATAKA
R/AT CHIKKASIDDAPPA BUILDING,
18TH CROSS, BLOSSOM SCHOOL ROAD,
BAGALAGUNTE,
NAGASANDRA POST,
BANGALORE-560 073
3. SRI HORAGALAMANE CHANABASAPPA
S/O H DUGGAPPA,
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RSA No. 489 of 2021
HC-KAR
AGED ABOUT 55 YEARS,
R/AT HINDASKATTE VILLAGE,
MAYAKONDA HOBLI,
NALKUNDA POST,
DAVANAGERE TALUK-577 002.
4. SRI HORAGALAMANE PARAMESHWARAPPA
S/O H DUGGAPPA,
AGED ABOUT 53 YEARS,
R/AT HINDASKATTE VILLAGE,
MAYAKONDA HOBLI,
NALKUNDA POST,
DAVANAGERE TALUK-577 002.
5. SRI HORAGALAMANE RAMESHA
S/O H DUGGAPPA,
AGED ABOUT 48 YEARS,
R/AT HINDASKATTE VILLAGE,
MAYAKONDA HOBLI,
NALKUNDA POST,
DAVANAGERE TALUK-577 002.
6. SRI HORAGALAMANE SRINIVASA
S/O H DUGGAPPA,
AGED ABOUT 60 YEARS,
R/AT HINDASKATTE VILLAGE,
MAYAKONDA HOBLI,
NALKUNDA POST,
DAVANAGERE TALUK-577 002.
7. SRI HORAGALAMANE JAYAMMA
W/O H RUDRAPPA,
AGED ABOUT 55 YEARS,
R/AT HINDASKATTE VILLAGE,
MAYAKONDA HOBLI,
NALKUNDA POST,
DAVANAGERE TALUK-577 002.
8. SRI HORAGALAMANE RAJAPPA
S/O H RUDRAPPA,
AGED ABOUT 40 YEARS,
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RSA No. 489 of 2021
HC-KAR
R/AT HINDASKATTE VILLAGE,
MAYAKONDA HOBLI,
NALKUNDA POST,
DAVANAGERE TALUK-577 002.
9. SRI NAGAMMA
WIFE OF MANJUNATH
AGED ABOUT 43 YEARS
RESIDING AT HINDASKATTE VILLAGE
MAYAKONDA HOBLI,
NALKUNDA POST,
DAVANAGERE TALUK - 577 002.
10. SMT.CHANDRAMMA
WIFE OF MANJUNATH
AGED ABOUT 41 YEARS
RESIDING NARASIPURA
DAVANAGERE TALUK-577 002
11. SMT.SHARADA
WIFE OF THIPPESHI
AGED ABOUT 40 YEARS
RESIDING AT HINDASKATTE VILLAGE
MAYAKONDA HOBLI
NALKUNDA POST
DAVANAGERE TALUK-577 002
12 SMT.PARAVATHI
WIFE OF RAJANNA
AGED ABOUT 36 YEARS
RESIDING AT HINDASKATTE VILLAGE
MAYAKONDA HOBLI
NALKUNDA POST
DAVANAGERE TALUK-577 002
...RESPONDENTS
(BY SRI JAIRAJ G, ADVOCATE FOR R1;
VIDE ORDER DATED 02.06.2025, APPEAL AS AGAINST R2, R7
AND R8 IS DISMISSED;
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NC: 2025:KHC:34363
RSA No. 489 of 2021
HC-KAR
R3, R4, R5, R6, R9, R10, R11 AND R12 ARE SERVED AND
UNREPRESENTED)
THIS RSA IS FILED UNDER SECTION 100 OF CODE OF
CIVIL PROCEDURE AGAINST THE JUDGMENT AND DECREE
DATED 12.02.2020 PASSED IN R.A.NO.34/2019 ON THE FILE
OF THE PRINCIPAL SENIOR CIVIL JUDGE, DAVANAGERE,
ALLOWING THE APPEAL AND SETTING ASIDE THE JUDGMENT
AND DECREE DATED 27.02.2019 PASSED IN O.S.NO.520/2011
ON THE FILE OF THE PRINCIPAL CIVIL JUDGE, DAVANAGERE.
THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA
ORAL ORDER
Learned counsel for the appellant has filed memo, which
reads as under:
"The appellant herein most humbly prays that this
Hon'ble Court may be pleased to permit the appellant to
withdraw the instant Regular Second Appeal as not
pressed, in the interest of justice and equity."
2. Placing the memo on record, appeal stands
dismissed as not pressed.
Sd/-
(V SRISHANANDA)
JUDGE
MR
