Karnataka High Court
Ayyanagouda S/O.Late Hire Yamangouda vs Nagamma W/O. Late Bhimanagouda on 17 September, 2025
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NC: 2025:KHC-D:12357
RSA No. 5325 of 2013
HC-KAR
IN THE HIGH COURT OF KARNATAKA
AT DHARWAD
DATED THIS THE 17TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
REGULAR SECOND APPEAL NO.5325 OF 2013
(PAR)
BETWEEN:
1. AYYANAGOUDA
S/O LATE HIRE YAMANGOUDA POLITE PATIL,
AGE: 59 YEARS, OCC: AGRICULTURE,
R/O. SINGANAL, TQ: GANGAVATHI,
DIST: KOPPAL-583227.
2. HANUMANAGOUDA
S/O LATE HIRE YAMANGOUDA POLICE PATIL,
AGE: 54 YEARS, OCC: AGRICULTURE,
R/O. SINGANAL, TQ: GANGAVATHI,
DIST: KOPPAL-583227.
3. DYAMANAGOUDA
S/O LATE HIRE YAMANGOUDA POLICE PATIL,
Digitally signed by
AGE: 49 YEARS, OCC: AGRICULTURE,
MALLIKARJUN
RUDRAYYA
KALMATH R/O. SINGANAL, TQ: GANGAVATHI,
Location: HIGH
COURT OF
KARNATAKA
DHARWAD BENCH
DIST: KOPPAL-583227.
Date: 2025.09.20
10:57:09 +0530
APPELLANTS NO.1 TO 3 ARE REPRESENTED
THROUGH GPA HOLDER SHIVANAGOUDA
S/O. AYYANANGOUDA
AGE: 31 YEARS, OCC: AGRICULTURE,
R/O. SINGANAL, TQ: GANGAVATHI,
DIST: KOPPAL.
...APPELLANTS
(BY SRI RAJASHEKAR GUNJALLI, ADVOCATE.)
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NC: 2025:KHC-D:12357
RSA No. 5325 of 2013
HC-KAR
AND:
1. SMT. NAGAMMA W/O LATE BHIMANAGOUDA
AGE: 39 YEARS, OCC: AGRICULTURE,
R/O. INDARAGI, TQ: KOPPAL,
DIST: KOPPAL-583231.
2. KUM. INDRAMMA D/O LATE BHIMANAGOUDA
AGE: 25 YEARS, OCC: AGRICULTURE,
R/O. INDARAGI, TQ: KOPPAL,
DIST: KOPPAL-583231.
3. KUM. INDRESH S/O LATE BHIMANAGOUDA
AGE: 19 YEARS, OCC: STUDENT,
R/O. INDARAGI, TQ: KOPPAL,
DIST: KOPPAL-583231.
4. SMT. PADMA W/O KRISHNA
AGE: 54 YEARS, OCC: HOUSEHOLD,
R/O. JEERAL KALGUDI CAMP,
TQ: GANGAVATHI, DIST: KOPPAL-583231.
5. MUNNA SHESHA RATNAMMA
W/O NARASIMHARAO
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O. JEERAL KALGUDI CAMP,
TQ: GANGAVATHI, DIST: KOPPAL-583231.
6. SMT. HULIGEMME W/O. RAJAPPA
AGE: 51 YEARS, OCC: HOUSEHOLD,
R/O. SINGANAL, TQ: GANGAVATHI,
DIST: KOPPAL-583231.
...RESPONDENTS
(BY SRI B.C.JNANAYYASWAMI, ADVOCATE FOR R1-R3;
R4 & R6 - NOTICE SERVED;
R5 - APPEAL ABATED.)
THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF THE CODE OF CIVIL PROCEDURE, 1908, PRAYING TO
SET ASIDE THE JUDGMENT AND DECREE DATED 14.12.2012, IN
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NC: 2025:KHC-D:12357
RSA No. 5325 of 2013
HC-KAR
R.A.NO.20/2011 ON THE FILE OF SENIOR CIVIL JUDGE, AT
GANGAVATHI, CONFIRMING THE JUDGMENT AND DECREE
PASSED IN O.S.NO.71/2009 DATED 06.07.2011 BY THE CIVIL
JUDGE AND J.M.F.C., GANGAVATHI, IN THE INTEREST OF
JUSTICE AND EQUITY.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, ORDER
IS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE G BASAVARAJA)
Learned counsel for appellants is present. The appeal
against respondent No.5 was abated long back. Till this day
steps are not taken to bring her L.Rs. on record. Hence, the
appeal is not maintainable in the absence of L.Rs. of
respondent No.5. Hence, the appeal is dismissed.
Sd/-
(G BASAVARAJA)
JUDGE
MRK,
CT:VP
