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Karnataka High Court
Sunagara Gangappa vs Smt Durugamma on 12 January, 2026
Author: Hanchate Sanjeevkumar
Bench: Hanchate Sanjeevkumar
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NC: 2026:KHC-D:306
RSA No. 223 of 2008
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 12TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
REGULAR SECOND APPEAL NO. 223 OF 2008 (PAR)
BETWEEN:
SUNAGAR GANGAPPA
SINCE DIED BY HIS LR'S.
1. SMT. RATHNAVVA W/O. LATE SUNAGARA GANGAPPA,
AGED ABOUT 68 YEARS, HINDU, HOUSEWIFE,
R/O. HYARADA VILLAGE, HADAGALI TALUK,
VIJAYANAGARA DISTRICT.
2. SMT. K. MANJULA W/O. NINGAPPA,
D/O. LATE SUNAGARA GANGAPPA,
AGED ABOUT 50 YEARS, HINDU, HOUSEWIFE,
R/O. HIREHADAGALI VILLAGE, HADAGALI TALUK,
VIJAYANAGAR DISTRICT.
Digitally signed
3. SMT. AKKAMAHADEVI W/O. NAGARAJ,
by SAMREEN
AYUB
DESHNUR
D/O. LATE SUNAGARA GANGAPPA,
Location: High
Court of AGED ABOUT 48 YEARS, HINDU, HOUSEWIFE,
Karnataka,
Dharwad Bench R/O. SANDUR, BALLARI DISTRICT.
4. SUNAGARA PRAKASH
S/O. LATE SUNAGARA GANGAPPA,
AGED ABOUT 42 YEARS, HINDU,
PRIVATE EMPLOYEE AND AGRICULTURIST,
R/O. NEAR GOVERNMENT HOSPITAL,
HOLALU VILLAGE, HADAGALI TALUK,
VIJAYANAGARA DISTRICT.
5. ASHOK S/O. LATE SUNAGARA GANGAPPA,
AGED ABOUT 36 YEARS, HINDU, AGRICULTURIST,
R/O. HYARADA VILLAGE, HADAGALI TALUK,
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NC: 2026:KHC-D:306
RSA No. 223 of 2008
HC-KAR
VIJAYANAGARA DISTRICT.
...APPELLANTS
(BY SRI GODE NAGARAJ, ADVOCATE.)
AND:
1. SMT. DURUGAMMA WIFE TALWAR BHARMAPPA,
MAJOR HINDU, AGRICULTURIST,
RESIDENT OF HULIKATTI VILLAGE,
HARAPANAHALLI TALUK, DAVANAGERE DISTRICT.
2. SMT. NAGAMMA WIFE OF BUDANOOR BASAPPA,
AGE: 40 YEARS, HINDU, AGRICULTURIST,
RESIDENT OF HYARADA VILLAGE,
HUVINAHADAGALI TALUK, BELLARY DISTRICT.
3. SMT. HANUMAVVA WIFE OF MURTHYAPPA,
AGE: 38 YEARS, HINDU, AGRICULTURIST,
RESIDENT OF HULIKATTI VILLAGE,
HUVINAHADAGALI TALUK, BELLARY DISTRICT.
4. SMT. SAVITRAVVA WIFE OF TALWARA REVENAPPA,
AGE: 38 YEARS, HINDU, AGRICULTURIST,
RESIDENT OF HIREKOLACHI VILLAGE,
HOOVINAHADAGALI TALUK, BELLARY DISTRICT.
...RESPONDENTS
(BY SRI GANESH RAIBAGI, ADVOCATE.)
THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CODE OF CIVIL PROCEDURE, PRAYING TO CALL FOR THE
ENTIRE RECORDS IN O.S.NO.72/2004 ON THE FILE OF THE
LEARNED PRL. CIVIL JUDGE, (SR.DN) AND JMFC, HOSPET AND
R.A.NO.6/2007 ON THE FILE OF THE LEARNED ADDITIONAL
DISTRICT AND SESSIONS JUDGE FAST TRACK-III, AT HOSPET,
PERUSE THE SAME AND ALLOW THIS APPEAL WITH COSTS,
THROUGHOUT BY SETTING ASIDE THE JUDGMENT AND DECREE
DATED 03.10.2007 PASSED BY THE LEARNED ADDITIONAL
DISTRICT AND SESSIONS JUDGE FAST TRACK-III AT HOSPET,
IN R.A.NO.6/2007 CONFIRMING THE JUDGMENT AND DECREE
DATED 12.12.2006 PASSED BY THE LEARNED PRL. CIVIL JUDGE
(SR.DN) AND JMFC, HOSPET, IN O.S.NO.72/2004 AND DISMISS
THE SUIT FILED BY THE PLAINTIFF AND ETC.
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NC: 2026:KHC-D:306
RSA No. 223 of 2008
HC-KAR
THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR)
Learned counsel appearing for the appellants submits
that both parties have amicably settled the disputes
between them, and the issues stood crystallized during the
final decree proceedings. Therefore, the appeal has become
infructuous.
2. The submission of learned counsel for the
appellants is taken on record.
3. In view of the same, the appeal is dismissed as
having become infructuous.
Sd/-
(HANCHATE SANJEEVKUMAR)
JUDGE
PMP /CT-AN
List No.: 1 Sl No.: 54
