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Karnataka High Court

Rajanna vs Sri Andani on 8 July, 2009

IN THE HIGH COURT OF KARNATAKA AT BA:§::}fA:;:;»:2E

SATEI.) THIS THE am DAY OF JULY 2=:)jb9V    

BEFORE 

THE HOINFBLE MR JUSFICE K N;"KES_§{}§VAi%:§RAY{um;g§«L:

R.S.A. No§»T64._9I2dt3fi" V
AN};-._  

R.S.A. No.54 1- .2606
m R__§,;_arao. 6491_goo6   

BETWEEN:      '

1 RAJANNA    4%   
AGED AB0'i_II"4v-1:--_j[EARS'~~.V  A '

2 SQMAMNA 

AGED ABG{3?£'_§9.VYEé;f§'S   % 

3 DEVA;i¥;AJ_   %  
AGED A393'? 3.3 YEARS

 ,4 F.¥é1sIiII~IAK1§nmR %%%% M .

 »  MANDYA ms'r121c'1'-- _. 5?: 66'?

 % _AGEm}.mQU*r 27 YEARS

 .APPEL"LAN'1'S.--.~~ 1 TO 4 ARE SONS OF
531%}. J;:?.Ifa:nI;iA, HINDUS
A§3R:r:;UL.'3:UR1sT AND R/A HONGAHALLY
EELAGGLA HOBLI, SRIRANGAPATNA TALUK
KRISHZNARAJASAGAR POST,

.. .APPELANTS

'i3§'5R1. B RQOPESH, ADVOCATE (ABSENT 1)

, R 1.'?



2 SR1 ANDAN1

s/0 KULAVADI JAVARAIAH

AGED ABOUT '?6 YEARS

2 J smm   x

8/0 LATE KULAVADI JAvARA1AH'_
AGED ABOUT '23 YEARS?   "

3 MANCHAIAH  
s/0 LATE KULAVAD1 JAVA" IAH
AGED ABOUT 69 Yeasts   ~  ~

4 SMTJAVARAMMA    
D/O LATE .VK-{§LAVADIJ1{&filARAL§:H' 
AGED    

5 Sb/1TSAI;iI§IP;3\'?I;?JG1'§;Fu?il\:#--I}*'§L_' .1  

D/C,LATEV"jKUE:5L'JADI"JA'JA1'QAiAH
AGED mom §cS4Yf3AR.S_   %

6 MAR1JQc;x@ Kiirgamaif 

s/0 MAI-{?(a3HA1AIf{A*._V 

 7 Né;:RAY;aNA,% "   %%%%% 

 
A  AGE:)4'A.B €)§'JT 2? YEARS

REé13dréDE'N9i*$--: A: TO 3 ARE scms ANE

 ' 'RESPO£'.§DEN'F.S}= 4 & 5 ARE DAUGHTERS OF LATE

KULAVADI "JAVARAIAH. RESPONDENTS: 6 6n 7'

:'1AREn SONS " OF LATE MANCHAIAH. ALL THE 4: R}?;'SPOE$ DENTS ARE I-IINDUS, AGRICULTURISTS P.NI}"«..£;RE RESIDING R/A HONGAHALLY, * BELAEQAIA 309:3 SRIRANGAPATNA TALUK, 'j:»z.aN:)YA DISTRICT-571 607. RESPONDENTS (BY SR1. V SRINIVAS, ADVOCATE FOR R1 ) THIS RSA FILED U] S. 100 OF CPC AGAENST THE JUDGEMENT 8:. DEGREE DTD: 19.11.05 PASSED {N ER.-.A.NO. 79/ 1.7.000 ON THE FILE OF THE PRL. CIVIL JUDGE 81. JMFQ, SRIRANGAPATNA ALLOWING THE SETTING ASIDE THE JUDGEMENT AN13 DTD:11.08.2000 ?ASSEDIN 03.617/89 0N'%A4THETV§ILEJ%Q:»~,..% mm crvn, JUDGE (mun) SRIRANGAIfATNA.-- ~ % _ - m RSA no gm 0_Ii'_§006 % % smwmn :

1 SR} MANCHAJAH s/0 LATE KULAVAVE?£..5JAVA%Ai~IV "
2 SRI NARAYANA .. A S/C} MANCHASAH V 3 SMT V% w/0' LAEPE, VMAR1J0Gi.@ KUMARA Asap AI-"3OVU'E.'V %25yRs_ ..
4 MS SNEHA .
3/0 LATE: N§PLRIsJO{j':It§:), KUMARA .»;(3E1}..6 YRS, MINOR REP. BY ~ _ 1»41t>*:';§--=1E;?:_ SMT M;~m'GALA W/() A «L.ATE'MARLIoGI@ KUMARA S ._ $313 I)/O LATE; MAMJOGI @ KUMARA A5332: 4 YES, MINOR REP. BY M0'FHi3R SMT MMIGALA W/() A. LATE"MARIJOGI @ KUMARA 6 M3 HEMALATHA 21:)/0 LATE MARIJOGI @ KUMARA " may 4 ms MINOR REP. BY MOTHER SMT MANGALA W/O LATE MARIJOGE @ KUMARA (MARIGOJI DIED AFTER THE JUDGEMENT AND UECREE PASSED IN RA. 79/2000 AND HIS LRS ARE MADE PARTIES/APPELLANTS~3TO 6 IN THIS APPEAJJE --.

ALL THE APPELLANTS ARE R/AT HONGAHALLI VILLAGE, BELAGOLA HOBLI, SRIRANGAPATNA; TQ ' MANDYA DIST --571 433. }_.A,,'s.i?P_z:LLv%.: ' [BY SR1. MYLARAIAH Assocmifiss, AE§f.'V{ABS1§':*Nif)V': ") AND :

1 3121 ANDANI s/0 LATE :;ULAvA:;:~%J.tsv.é;:;eA::AHTV1 _ 2 SRIJSIDDAX "
s/0 LATE ziwgvaul J:Av'ARA;'AH» 3 sMTVJAvA§AM§§§A D /omfrr; .K'U'I;;Afii'z'§D§.,JP.VARAIAH 4 sm' ' D/_o_ LATE KULAVADI ZJAVARAIAH cm"

_ :~i 1€iRAJ?»??NA" "' '*5 $1121. s§j0is/mezfizéi 7 ~ .. 3 SR1 "K_I§ESHNAKUMAR THERESPONDENTS ARE MAJOR REA'? HONGAHALLI VILLAGE % ' "BELAEGOLA HOBLI SRIRANGAPATNA TQ 'T A V % MANDYA mm' -- 57 1 433.

RESPGNDENTS (BY SKI. V SRINIVAS, ABVOCATE) L THIS RSA FEED U/S. 100 OF CPC AGAINST THE JEJDGMENT ANE) DEGREE DT. 19.11.2005 PASSES ZN R.A.NO.79/2000 ON THE FILE OF THE PRL. CEVIL. [JUDGE (SRDN) AND JMFC, SRIRANGAPATNA, ALLOWING ._'I'HE APPEAL AND SETTING ASIDE THE JUDGMENT AND' BF;-CR-EE-A_ D'r.:1.s.2o0o PASSED IN O.S.N(}.617/89 ON "?HEjA§iLEV' THE CIVIL JUDGE (JRDN), SRIRANGAPATNA .~~ .. _ jg, THESE RSAS. ARE COMING 'ONpftja'-m:Ai2iNg?x L?m:s my, '91-13: COURT DELIVEREDVTHEFOL§.OWIi§¥(}:- = * - JanG&fifix W When these _Wés1'c:;_ 2.45 p.::n., the advocates appearing; for the appeals are absent on behaif of any of the appeiiants. V for the respondcitnts are presexit, . _ A l€f:a)m.{%:d«V{iiiié§1V;1sel for the appellariis arc absent, tlie. '-arc: Véismissed for non--pr0secution. Sd/-3 hmbfi V V ' Ab