Smt Mallawwa vs Smt Gaurawwa
2025 Latest Caselaw 8523 Kant

Karnataka High Court

Smt Mallawwa vs Smt Gaurawwa on 17 September, 2025

                                             -1-
                                                           NC: 2025:KHC-D:12356
                                                           RSA No. 5221 of 2010


                   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.5221 OF 2010
                                       (DEC)

                   BETWEEN:

                   1.   SMT. MALLAWWA BASANGOUDA
                        TIPPANGOUDAR
                        AGE: 60 YEARS, OCC: HOUSEHOLD WORK,
                        R/O UDAKERI, TQ: BAILHONGAL,
                        DIST: BELGAUM-591102.

                   2.   SHRI MOOGANGOUDA BASANGOUDA
                        TIPPANGOUDAR
                        AGE: 45 YEARS, OCC: BUSINESS,
                        R/O UDAKERI, TQ: BAILHONGAL,
                        DIST: BELGAUM-591102.

                   3.   SHRI SANGANGOUDA BASANGOUDA
                        TIPPANGOUDAR
Digitally signed
                        AGE: 42 YEARS, OCC: AGRICULTURE,
by MALLIKARJUN
RUDRAYYA
KALMATH
                        R/O UDAKERI, TQ: BAILHONGAL,
Location: HIGH
COURT OF
KARNATAKA
                        DIST: BELGAUM-591102.
DHARWAD
BENCH
Date: 2025.09.20
10:57:01 +0530
                   4.   SHRI NAGANGOUDA BASANGOUDA
                        TIPPANAGOUDAR
                        AGE: 37 YEARS, OCC: AGRICULTURE,
                        R/O UDAKERI, TQ: BAILHONGAL,
                        DIST: BELGAUM-591102.

                   5.   SHRI SURESH BASANGOUDA
                        TIPPANGOUDAR
                        AGE: 27 YEARS, OCC: AGRICULTURE,
                        R/O UDAKERI, TQ: BAILHONGAL,
                        DIST: BELGAUM-591102.
                            -2-
                                       NC: 2025:KHC-D:12356
                                      RSA No. 5221 of 2010


HC-KAR




6.   SMT. MALLAWWA MAHADEVI
     W/O MADIWALAPPA TUKKANNAWAR
     AGE: 40 YEARS, OCC: HOUSEHOLD WORK,
     R/O HOSUR, TQ: SOUNDATTI,
     DIST: BELGAUM-591126.

7.   SMT. KASTUREWWA W/O RUDRAPPA MULIMANI
     AGE: 32 YEARS, OCC: HOUSEHOLD WORK,
     R/O HOSUR, TQ: SOUNDATTI,
     DIST: BELGAUM-591126.

8.   SMT. KASTUREWWA
     W/O SIDDANGOUDAR BHARAGOUDAR
     AGE: MAJOR, OCC: HOUSEHOLD WORK,
     R/O UDAKERI, TQ: BAILHONGAL,
     DIST: BELGAUM.
                                               ...APPELLANTS
(BY SRI B.G. INDI, ADVOCATE FOR SRI K.L. PATIL, ADVOCATE.)

AND:

1.   SMT. GAURAWWA
     W/O RAMCHANDRA BOLSHETTY
     AGE: MAJOR, OCC: AGRICULTURE &
     HOUSEHOLD WORK,
     R/O UDAKERI, TQ: BAILHONGAL,
     DIST: BELGAUM.

2.   SMT. ANUSUYA
     W/O SHIVAPPA NILGUND
     AGE: MAJOR, OCC: HOUSEHOLD WORK,
     C/O S.S. NILGUND ADVOCATE
     AT POST GADAG. DIST: GADAG.
                                           ...RESPONDENTS
(R1 - ABATED;
R2 - NOTICE SERVED)


    THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF THE CIVIL PROCEDURE CODE, 1908, PRAYING TO
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                                             NC: 2025:KHC-D:12356
                                            RSA No. 5221 of 2010


 HC-KAR




ALLOW THE APPEAL AND SET ASIDE THE JUDGMENT AND
DECREE DATED 11.12.2009 PASSED BY THE IV ADDITIONAL
DISTRICT JUDGE, BELGAUM, IN R.A.NO.8/1999, DISMISSING
THE JUDGMENT AND DECREE PASSED BY CIVIL JUDGE (SR.DN.),
BAILHONGAL, IN O.S.NO.32/1993, DATED 08.01.1999 IN THE
INTEREST OF JUSTICE AND EQUITY & ETC.,.

    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 seeks time. This Court

has passed an order on 15.02.2013 stating that the appeal

against respondent No.1 stands abated. Till this day steps

are not taken. In the absence of L.Rs. of respondent No.1,

appeal is not maintainable. Hence, the appeal is dismissed.

Sd/-

(G BASAVARAJA) JUDGE

MRK, CT: VP