Bhaurao S/O Ekanath Bandi vs Mohammad Usman And Ors
2026 Latest Caselaw 201 Kant

Karnataka High Court

Bhaurao S/O Ekanath Bandi vs Mohammad Usman And Ors on 13 January, 2026

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                              -1-
                                                          NC: 2026:KHC-K:189
                                                     RSA No. 200047 of 2019


                   HC-KAR




                              IN THE HIGH COURT OF KARNATAKA

                                      KALABURAGI BENCH

                          DATED THIS THE 13TH DAY OF JANUARY, 2026

                                            BEFORE
                        THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
                        REGULAR SECOND APPEAL NO.200047 OF 2019 (SP)
                   BETWEEN:

                   BHAURAO S/O EKNATH BANDI,
                   AGE: 82 YEARS,
                   OCC: RETIRED & AGRICULTURE,
                   R/O SHIKARKHANE,
                   VIJAYAPUR-586104.
                                                                 ...APPELLANT

                   (BY SRI. INAMDAR MEHBOOB PASHA AND
                       SRI.JEELANI PASHA, ADVOCATES)

                   AND:

                   1.    MOHMED USMAN
                         S/O ABDUL RAZAK KALADAGI,
Digitally signed
by NIJAMUDDIN            AGE: 61 YEARS, OCC: MOTOR MECHANIC,
JAMKHANDI                R/O M.G. ROAD, BEHIND PWD OFFICE,
Location: HIGH
COURT OF                 VIJAYPUR-586104.
KARNATAKA
                   2.    ABDUL HAMEED S/O ABDUL RAZAK KALADAGI,
                         AGE: 51 YEARS, OCC: MOTOR MECHANIC,
                         R/O M.G. ROAD, BEHIND PWD OFFICE,
                         VIJAYAPUR-586104.

                   3.    KHAJASAB S/O ABDUL RAZAK KALADAGI,
                         AGE: 49 YEARS, OCC: MOTOR MECHANIC,
                         R/O M.G.ROAD, BEHIND PWD OFFICE,
                         VIJAYAPUR-586104.
                                                               ...RESPONDENTS
                   (BY SRI. GANESH S. KALBURGI, ADVOCATE)
                                -2-
                                          NC: 2026:KHC-K:189
                                     RSA No. 200047 of 2019


HC-KAR




     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CPC, PRAYING TO SET ASIDE THE
COLUMN NO.B OF JUDGMENT AND DECREE DATED 29.11.2018
IN R.A.NO.161/2017 ON THE FILE OF IV ADDITIONAL
DISTRICT JUDGE, VIJAYAPUR BY DISMISSING THE COUNTER
CLAIM MADE BY THE DEFENDANT B) ALLOW THE APPEAL FILED
BY THE APPELLANT.

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

CORAM: HON'BLE MR. JUSTICE PRADEEP SINGH YERUR


                          ORAL JUDGMENT

It is submitted that the sole appellant died on

19.09.2023 and the legal representatives of deceased sole

appellant have not been brought on record in this case.

Hence, due to afflux of time, the appeal stands

abated.

Sd/-

(PRADEEP SINGH YERUR) JUDGE

VNR List No.: 1 Sl No.: 8.2 CT:SI