Karnataka High Court
Aftab Ahammed Abdul Razak Sarkaji vs Zaheerabi Mohammad Anwarulla on 30 April, 2026
Author: H.P.Sandesh
Bench: H.P.Sandesh
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RFA No.100070/2014
C/W RFA No.100042/2014
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 30TH DAY OF APRIL, 2026
PRESENT
THE HON'BLE MR. JUSTICE H.P.SANDESH
AND
THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
REGULAR FIRST APPEAL NO.100070 OF 2014
C/W
REGULAR FIRST APPEAL NO.100042 OF 2014
IN RFA NO.:100070/2014
BETWEEN:
1. SHRI AFTAB AHAMMED ABDUL RAZAK SARKAJI,
AGE: 66 YEARS, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG, DIST: BELAGAVI
PIN CODE: 591123.
2. SRI. ABDUL REHMAN MOHAMMED GHOUSE SARKAJI,
SINCE DECEASED BY HIS LRS AS APPELLANTS NO.2(A) TO (C)
2A. MOHAMMED YUNUS ABDUL REHMAN SARKAJI,
Digitally signed
by YASHAVANT AGE: 51 YEARS, OCCU: BUSINESS,
NARAYANKAR
Location: HIGH
COURT OF
R/O: L.I.G. - 137, ASHOK NAGAR,
KARNATAKA
DHARWAD
BENCH
BELAGAVI, PIN CODE590016.
Date: 2026.04.30
17:03:04 +0530
2B. MOHAMMED AYUB ABDUL REHMAN SARKAJI,
AGE: 49 YEARS, OCCU: BUSINESS,
R/O: L.I.G. - 137, ASHOK NAGAR,
BELAGAVI. PIN CODE590016.
2C. MOHAMMED YUSUF ABDUL REHMAN SARKAJI,
AGE: 53 YEARS, OCCU: BUSINESS,
R/O: L.I.G. - 137, ASHOK NAGAR,
BELAGAVI. PIN CODE590016.
3. MOHAMMED AYUB ALLAUDDIN SARKAJI,
AGE: 46 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
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DISTRICT: BELAGAVI. PIN CODE: 591123.
4. FAIROZ AHMED ABDUL RAZZAK SARKAJI,
AGE: 53 YEARS, OCCU: SERVICE,
R/O: HALE TORGAL, TAL: RAMDURG,
DISTRICT: BELAGAVI. PIN CODE: 591123.
5. HASSANALI MOHAMMED GOUSE SARKAJI,
AGE 70 YEARS, OCCU: PENSIONER,
R/O: HALE TORGAL, TAL: RAMDURG,
NOW AT HOUSING BOARD COLONY,
NEAR DENTAL HOSPITAL,
P.B. ROAD DHARWAD. 580009.
... APPELLANTS
(BY SRI SANJAY S. KATAGERI, ADVOCATE)
AND:
1. SMT. ZAHEERABI W/O MIRJABEG @ DADAJAN INAMDAR,
AGE: 76 YEARS, OCCU: AGRICULTURE & SERVICE,
R/O: GOUDAWAD TQ: HUKKERI, DIST: BELAGAVI,
NOW AT ARRABI COLLEGE, LATIFIYA HAJRAT MAKHAN,
TQ & DIST: VELLUR,
STATE: TAMILNADU. PIN 632001.
2. MOULVISHA MOHAMMED ANWARULLA,
S/O D. SAHIBLAL SARKAJI,
SINCE DECEASED BY HIS L.RS. AS
RESPONDENTS NO. 2(A) TO (H).
2(A). SMT. TAHEERABEGUM W/O. MOULVISHA
MOHAMMAD ANWARULLA,
AGE: 60 YEARS, OCC: HOUSEHOLD WORK,
2(B). MR. MOHAMMAD FASEHUDDIN
S/O. MOULVISHA MOHAMMAD ANWARULLA,
AGE: 40 YEARS, OCC: BUSINESS,
2(C). MR. SAYED FAREEDUDDIN
S/O. MOULVISHA MOHAMMAD ANWARULLA,
AGE: 42 YEARS, OCC: PRIVATE WORK,
2(D). MR. AZEEZUDDIN S/O. MOULVISHA MOHAMMAD ANWARULLA,
AGE: 40 YEARS, OCC: PRIVATE WORK,
2(E). SMT. RAHEEMUNISSA D/O. MOULVISHA MOHAMMAD ANWARULLA,
AGE: 38 YEARS, OCC: HOUSEHOLD WORK,
2(F). MR. SAYEDMOHAMMAD FATHAUDDIN
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S/O. MOULVISHA MOHAMMAD ANWARULLA,
AGE: 35 YEARS, OCC: PRIVATE WORK,
2(G). MR. MOHAMMAD FAKRUDDIN
S/O. MOULVISHA MOHAMMAD ANWARULLA,
AGE: 34 YEARS, OCC: PRIVATE WORK,
2(H). MR. MOHAMMAD NIZAMUDDIN
S/O. MOULVISHA MOHAMMAD ANWARULLA,
AGE: 30 YEARS, OCC: PRIVATE WORK,
ALL THE RESPONDENTS NO.2 (A) TO 2 (H) ARE
RESIDENCE OF HALE TORGAL, RAMDURG TALUKA,
NOW NEAR ARABBI COLLEGE,
LATIPHIYA HAJARAT MAKAN,
TALUKA AND DISTRICT:VELLORE, TAMILNADU STATE.
PIN CODE: 632001.
3. ALIMUDDIN SHAMSUDDIN SARKAJI,
SINCE DECEASED BY L.RS. ON RECORD RESP. NO. 3(A) TO (B)
3A. MOHAMMED FAIZALALI ALLIMUDDIN SARKAJI,
AGE:44 YEARS, OCC: AGRICULTURE,
R/O. HALE-TEGUR, TQ: RAMADURGA,
DISTRICT: BELAGAVI. PIN CODE: 591123.
3B. MEHABOOB BHASHA ALLIMUDDIN SARJKAJI,
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O. HALE-TEGUR, TQ: RAMADURGA,
DISTRICT: BELAGAVI. PIN CODE: 591123.
4. FAYAZUDDIN SHAMSUDDIN SARKAJI,
OCC: RETD. TEACHER,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
5. SMT. NAZAMUNNISA W/O: ALLAUDDIN SARKAJI,
AGE: 71 YEARS, OCC: HOUSEHOLD,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
6. IQBAL AHAMMAD ALLAUDDIN SARKAJI,
AGE: 71 YEARS, OCC:AGRICULTURE,
R/O. HALE TORGAL, TAL RAMDURG,
DIST: BELGAUM. PIN 591123.
7. MAHAMAD LATHIF ALLAUDDIN SARKAJI,
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AGE: 53 YEARS, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE:591123.
8. MAHAMMAD YAKUB ALLAUDDIN SARKAJI,
AGE: 51 YEARS, OCC:AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
9. MAHAMMAD AYUB ALLAUDDIN SARKAJI,
AGE: 51 YEARS, OCC:AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
10. MOHAMMAD AYUB ALLAUDDIN SARKAJI,
AGE: 51 YEARS, OCC:AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
11. FAKIRSAB KHADARSAB BIRADAR KHAJI,
SINCE DECEASED BY HIS L.RS.
AS RESPONDENTS NO.11(A) TO 11(K)
11A. MAHAJANABI W/O. FAKIRSAB BIRADAR KHAJI,
AGE: 70 YEARS, OCC: HOUSE WIFE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
11B. SHENAJI W/O. SHEBBEER JAMADAR,
AGE: 51 YEARS, OCC: HOUSE WIFE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
11C. DADAPEER S/O. FAKKIRSAB BIRADAR KHAJI,
AGE: 49 YEARS, OCC: NIL,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
11D. RIHAN W/O. KHADARSAB BIRADAR KHAJI,
AGE: 47 YEARS, OCC: HOUSE WIFE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
11E. MOHAMMAD HASHIM S/O. FAKKIRSAB BIRADAR KHAJI,
AGE: 49 YEARS, OCC: NIL,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
11F. NOORJAN W/O. PEERBHASHA BIRADAR KHAJI,
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AGE:40 YEARS, OCC: HOUSE WIFE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
11G. MOHAMMAD GOUSH S/O. FAKKIRSAB BIRADAR KHAJI,
AGE:36 YEARS, OCC: PRIVATE WORK,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123
11H. RAJNANA W/O. JAHUR B. KHAJI,
AGE: 34 YEARS, OCC: HOUSE WIFE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
11I. MOHAMMADSADIQ FAKKIRSAB BIRADAR KHAJI,
AGE: 49 YEARS, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123
11J. JAHURA W/O. MAJATABA HUSHEN SAIYAD
AGE: 30 YEARS, OCC: HOUSE WIFE,
R/O. NO. 56, KALYAN NAGAR,
PART-II, MAJARAWAD, TALUKA: SOLAPUR (N),
MAHARASHTRA. PIN CODE: 4130003.
11K. KHAJAMEER S/O. FAKKIRSAB BIRADAR KHAJI,
AGE: 28 YEARS, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN 591123.
12. MAHAMMAD HUSSAIN ABDULREHMAN SARKAJI,
SINCE DIED PRIOR TO SUIT AND AS PER APPLICATION OF THE
RESPONDENTS HEREIN, HIS LRS IS DEFT. NO.60 AND NOW AS
RESPONDENT NO. 57 HEREIN. THE SAME IS NOW MENTIONED AS
PER THE MEMO DATED: 18-01-2023 FILED BY RESPONDENTS.
HENCE, THE SAME IS NOTED.
13. ABDUL JABBAR FAKARUDDIN SARKAJI,
SINCE DECEASED, HIS L.RS. ARE ALREADY ON
RECORD AS RESPONDENTS NO.46, 47 AND 48A IN THIS APPEAL.
14. SMT. BANUBEGUM W/O BADRUDDIN SARKAJI,
AGE: MAJOR, OCC: HOUSEHOLD,
R/O:SUNNAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
15. MURTOZA MAHAMMED HUSSAIN HAZI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
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DIST: BELGAUM. PIN CODE: 591123.
16. ABDUL SATTAR MAHAMMAD HUSSAIN HAZI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
17. ZAHEER AHAMMED MOHAMMAD HUSSAIN HAZI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
18. MOHAMMED ILIYAS HABEEBUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
19. SHAMSHUDDIN AZEEZODDIN SARKAJI,
SINCE DECEASED BY HIS LRS WHO ARE ALREADY ON RECORD AS
RESPONDENTS NO. 3 AND 4, AS PER THE COURT ORDER
DATED:09-03-2023.
20. SHAMRUDDIN NOORUDDIN SARKAJI,
OCC: AGRICULTURE,
R/O: HALE TORGAL,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123.
21. MOHAMMED GHOUSE NOORUDDIN SARKAJI,
SINCE DECEASED BY HIS L.RS. WHO ARE ALREADY ON RECORD AS
APPELLANTS NO.2(A), 2(B), 2(C), 5 AND RESPONDENTS NO.31
AND 44 IN THIS APPEAL.
22. JIYAVUDDIN NOORUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
23. SMT. MAJANABI W/O SHAHABUDDIN SARKAJI,
SINCE DECEASED BY HER L.RS. WHO ARE ALREADY ON RECORD
AS APPELLANTS NO.1 AND 4 AND RESPONDENTS NO.35, 36, 50,
51, 52, 53, 54, 55 AND 56 IN THIS APPEAL.
24. ZAROOR MAHAMMED HASIM SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123
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25. JAHANGIR MAHAMMED HASIM SARKAJI,
SINCE DECEASED BY HIS L.RS. AS 25 (A) TO 25 (C)
25(A) SMT. SAHEZEEB W/O. JAHANGIR SARKAJI,
AGE: 46 YEARS, OCC: HOUSEHOLD WORK,
25(B) AYEESHA D/O. JAHANGIR SARKAJI,
AGE: 25 YEARS, OCC: STUDENT,
25(C) MUSKAN D/O. JAHANGIR SARKAJI,
AGE: 23 YEARS, OCC: STUDENT,
ALL THE RESPONDENTS NO.25 (A) TO 25 (C)
ARE RESIDENCE OF HALE TORGAL, RAMDURG TALUKA,
DISTRICT: BELAGAVI. PIN CODE: 591123.
26. ADIL MAHAMMED HASIM SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
27. MUNAF MOHAMMED HASIM SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123.
28. SMT. DADIBEE W/O RAFIQ HAJI,
AGE: MAJOR, OCC: HOUSEHOLD,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
29. FAKRUDDIN JIYAVUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
30. MANIRUDDIN KHALEEL BASHA SARKAJI,
SINCE DECEASED BY HIS L.RS. AS RESPONDENTS NO.30 (A) TO
(C)
30A. SHIRAJ S/O. MUNNIRUDDIN SARKAZI,
AGE: 53 YEARS, OCC: CONTRACTOR,
30B. ABDUL RAUF S/O. MUNNIRUDDIN SARKAJI,
AGE: 47 YEARS, OCC: CONTRACTOR,
30C. RIYAZUDDIN S/O. MUNNIRUDDIN SARKAZI,
AGE: 45 YEARS, OCC: CONTRACTOR,
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ALL THE RESPONDENTS ARE 30(A) TO 30(C)
RESIDENCE OF MUNICIPAL OFFICER COLONY,
PLOT NO.5, BEHIND TVS SHOW ROOM,
SAAT RASTA, TQ AND DISTRICT: SOLAPUR,
STATE: MAHARASHTRA PIN CODE: 413001.
31. SMT. GAUSABI W/O MOHAMMED GHOUSE SARKAJI.
SINCE DECEASED BY HER L.RS.
WHO ARE ALREADY ON RECORD AS
APPELLANTS NO.2(A), 2(B), 2(C), 5 AND
RESPONDENTS NO.31 AND 44 IN THIS APPEAL.
32. SMT. SAHEBJADI @ SAIBANABI
W/O ABDUL HAMEED SARKAJI,
AGE: MAJOR, OCC: HOUSEHOLD,
R/O: HALE TORGAL, TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123.
33. SMT. AMINABI GUDUMA W/O ABDUL HAMEED SARKAJI,
SINCE DECEASED BY HER L.RS. WHO ARE ALREADY ON RECORD
AS RESPONDENTS NO.34 AND 39 IN THIS APPEAL.
34. SMT. ZAREENA @ ZABEEN W/O SHABEER BHASHA SARKAJI,
AGE: MAJOR, OCC: HOUSEHOLD WORK,
R/O: DESAI GALLI, 2ND WARD, MUDHOL,
TAL: MUDHOL, DIST: BAGALKOT PIN CODE: 587313.
35. IQBAL AHAMMED ABDUL RAZAK SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
36. NISAR AHAMMED ABDUL RAZAK SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
37. BASEERODDIN FAKARUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
38. MUNIRUDDIN FAKURUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
39. SMT. HASEENA W/O ABDUL KHADAR IDROS,
AGE: MAJOR, OCC: HOUSEHOLD,
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R/O: MANAGOOLI, TAL: BASAVANA BAGEWADI,
DIST: BIJAPUR. PIN CODE: 586122
40. SHAKEEL AHAMMED JILANI SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
41. JAMEEL AHAMMED JILANI SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
42. KHALEEL AHAMMED JILANI SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
43. JILANI MOHAMMED GHOUSE SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
44. FAKARUDDIN MOHAMMED GHOUSE SARKAJI,
OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
45. MAHABOOB BASHA ALLAUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
46. NAZEER AHAMMED ABDUL ZABBAR SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
47. AZEEZUDDIN ABDUL ZABBAR SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
48. WAZEER AHAMMED ABDUL ZABBAR SARKAJI,
SINCE DECEASED BY HIS L.RS. AS RESPONDENT NO.48A
48A. GULAMMOHAMMED S/O. VAZIRAHMED SARKAJI,
AGE: 38 YEARS, OCC: AGRICULTURE AND BUSINESS,
R/O. BHAGYA NAGAR, RAMDURG,
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DISTRICT: BELAGAVI. PIN CODE: 591123.
49. SMT. MADARUNNEESA ANWARALAL SARKAJI,
SINCE DECEASED BY HER L.RS. AS RESPONDENT NO.49 (A).
49(A) SMT. GOUSIA W/O. AFZAL SAYYED,
AGE:50 YEARS, OCC: HOUSEHOLD WORK,
R/O. PLOT NO.70, NEAR RAMNAGAR MASJID,
BEHIND RAMDEV HOTEL, BELAGAVI. PIN CODE: 590017.
50. MOHAMMED ASIF MAHABOOB BASHA SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123
51. GAYAS MEHABOOB BASHA SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
52. MOHAMMED FARAHAT NOORUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
53. VIQAR AHAMMED NOORUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
54. TANVEER AHAMMED NOORUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
55. TOUSIF AHAMMED NOORUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
56. ASEEM NOORUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM PIN CODE: 591123.
57. SMT. ZAHEEDA BEGUM W/O RAHAMAT BASHA SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
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58. ABUBAKKAR KHAJESAB SARKAJI,
SINCE DECEASED BY HIS LRS
AS RESPONDENTS NO. 58 (A) TO (F)
58A. SMT. RAZIYA ABUBAKAR SARKAJI,
AGE: 76, OCC: HOUSEHOLD,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
58B. JAHEER ABUBAKKAR SARKAJI,
AGE: 46 YEARS, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
58C. MAZHAR ABUBAKKAR SARKAJI,
AGE: 40 YEARS, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
58D. RIZWANA ASIF SARKAJI,
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
58E. ASMA SHABBIR AHAMMAD KHAJI,
AGE: 38 YEARS, OCC: HOUSEHOLD,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
58F. SMT. RUKSANA MUNAF SARKAJI,
AGE: 36 YEARS, OCC: HOUSEHOLD,
R/O: C/O VAIBHAV NAGAR 6TH CROSS
BELGAUM. PIN CODE: 590010.
59. NIZAMUDDIN KHAJESAB SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
60. AKHTAR KHAJESAB SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
61. HABIB BASHA ABDUL KHADAR SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
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62. DADASAB ABDUL KHADAR SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: ASARGALLI, NEAR KARNALKAR HOUSE,
BIJAPUR, TAL & DIST: BIJAPUR. PIN CODE: 586101.
63. MEHABOOB BASHA ABDUL KHADAR SARKAJI,
SINCE DECEASED BY HIS L.RS. AS
RESPONDENTS NO. 63(A) TO 63 (I)
63(A) SMT. SALIMABI W/O. MEHBOOB BASHA SARKAZI,
AGE: 58 YEARS, OCC: HOUSEHOLD WORK,
63(B) MR. MOHAMMAD RIYAZ S/O. MEHBOOB BASHA SARKAZI,
AGE: 42 YEARS, OCC: PRIVATE WORK,
63(C) SMT. SURIYABANU W/O. MOHAMMED SIRAZ TAZIMTARK,
AGE: 40 YEARS, OCC: HOUSEHOLD WORK,
63(D) SMT. SAYEEDABANU W/O. JAFAR AHMED INAMDAR,
AGE: 38 YEARS, OCC: HOUSEHOLD WORK,
63(E) SMT. SHAKEELABANU ABDUL HAMEED INAMDAR,
AGE: 36 YEARS, OCC: HOUSEHOLD WORK,
63(F) SMT. WAHEEDABEGUM W/O. ZAHID AHMED USTAD,
AGE: 35 YEARS, OCC: HOUSEHOLD WORK,
63(G) SMT. FAHMEEDABANU W/O. TANVEER PATEL,
AGE: 32 YEARS, OCC: HOUSEHOLD WORK,
63(H) MR. MOHAMMED FAYAZ S/O. MEHBOOB BASHA SARKAZI,
AGE: 30 YEARS, OCC: PRIVATE WORK
63(I) MR. MOHAMMED ZAMEER S/O. MEHBOOB BASHA SARKAZI,
AGE: 29 YEARS, OCC: AGRICULTURE,
ALL RESPONDENTS NO.63 (A) TO (I) ARE
RESIDENCE OF J.M. ROAD, DAULAT KOTI DARGA,
VIJAYAPUR, TALUKA AND DISTRICT: VIJAYAPUR,
PIN CODE: 586108.
64. CHAND BASHA ABDUL KHADAR SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: ASARGALLI, NEAR KARNALKAR HOUSE,
BIJAPUR, TAL & DIST: BIJAPUR PIN CODE: 586101.
65. MEHAMOOD PASHA SHAFIUDDIN SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
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RFA No.100070/2014
C/W RFA No.100042/2014
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
66. BABAJAN ABDUL KHADAR SARKAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
67. ZAHEERABI @ MUNNAPASHA
D/O LATE HASAMSAB SAYYAD AJAMTULLA KHADRI,
AGE: 74 YEARS, OCC: HOUSEHOLD,
R/O CHIKKAJANTRAL, GANGAVATI,
D/O LATE TAL AND DIST: KOPPAL.
PIN CODE: 583277.
68. NAYEEDA SIGAR SULTANA
W/O HASAMSAB KHADRI,
AGE: 68 YEARS, OCC: VIDYAGIRI,
KITTUR DIST: BELGAUM. PIN CODE: 591115.
69. SAYEEDA SIFAHEMIDABI
W/O MAHABOOB SUBHANI,
D/O: DECEASED SAYYAD AZAMPASHA,
AGE: 68 YEARS, OCC: HOUSEHOLD,
R/O CHIKKAJANTRAL, GANGAVATI,
TAL AND DIST: KOPPAL. PIN CODE: 583277.
70. SAYEEDA SURAVARABI W/O MAHABOOB SUBHANI,
D/O DECEASED HASAMSAB,
AGE: 61 YEARS,
R/O CHIKKAJANTRAL, GANGAVATI,
TAL AND DIST: KOPPAL. PIN CODE: 583277.
71. SOHELA BEGUM ABDUL RASHEED KHAJI,
D/O ABDULKHAJI,
AGE 57 YEARS, OCC: HOUSEHOLD WORK,
R/O: NAVIPETH, RAMDURG TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
72. FAREEDA BEGUM W/O ABDUL RAHEED KHAJI,
D/O ABDULKHAJI,
AGE: 54 YEARS, OCC: HOUSEHOLD,
R/O: NAVIPETH, RAMDURG TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
73. REHANA KHAJI W/O ABDUL KHADAR KHAJI,
D/O ABDUL AJEEJ KHAJI,
AGE: 44 YEARS, OCC: HOUSEHOLD,
R/O: HALE TORGAL, TAL: RAMDURG,
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RFA No.100070/2014
C/W RFA No.100042/2014
DIST: BELGAUM. PIN CODE: 591123
74. BUDDESAB KHADARSAB KHAJI,
AGE: 68 YEARS, OCC: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
75. MUSTAFASAB KHADAR BASHA KHAJI,
AGE: 66 YEARS, OCC: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
76. MIYYASAB KHADAR BASHA KHAJI,
AGE: 56 YEARS, OCC: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
77. JAHOORSAB KHADAR BASHA KHAJI,
AGE: 55 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
78. DADASAB AJEEJSAB KHAJI,
AGE: 46 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
79. MAHAMMAD HASIM RAHIMANASAB KHAJI,
AGE: 57 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
80. DADABASHA RAHIMANSAB KHAJI,
AGE: 43 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
81. IRFAN RAHIMANSAB KHAJI,
AGE: 41 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
82. ARIF RAHIMANSAB KHAJI,
AGE: 38 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM-591123.
83. RAFEEK HABEEBSAB KHAJI,
AGE: 48 YEARS, OCCU: BUSINESS,
- 15 -
RFA No.100070/2014
C/W RFA No.100042/2014
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
84. AMMAJAN W/O HAMIDSAB KHAJI,
AGE: 71 YEARS, OCC: HOUSEHOLD,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
85. AMEER BASHA BABALAL KHAJI,
AGE: 86 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
86. FAIRIBI KARIMSAB KHAJI,
AGE: 76 YEARS, OCCU: HOUSEHOLD,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
87. MAHABOOB BASHA ABDULRASOOL KHAJI,
AGE: 77 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
88. MOHAMMAD HANEEF ABDULRASOOL KHAJI,
AGE: 54 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM.PIN CODE: 591123.
89. DADA BASHA ABDUL RASOOL KHAJI,
AGE: 51 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
90. ABDUL MUNAF KHASIMSAB KHAJI,
AGE: 48 YEARS, OCCU: BUSINESS,
R/O: BHAGYANAGAR, RAMDURG,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE:591123
91. ASHFAK AHAMMAD KHASIMSAB KHAJI,
AGE: 53 YEARS, OCCU: BUSINESS,
R/O: BHAGYANAGAR, RAMDURG,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123
92. ABDUL KHADAR ABDULSAB KHAJI,
AGE: 71 YEARS, OCCU: BUSINESS,
R/O: NAVIPETH, RAMDURG,
TAL: RAMDURG, DIST: BELGAUM.
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RFA No.100070/2014
C/W RFA No.100042/2014
PIN CODE: 591123
93. ABDUL SATTAR ABDULSAB KHAJI,
AGE: 66 YEARS, OCCU: BUSINESS,
R/O: NAVIPETH, RAMDURG,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123.
94. MOHAMMAD SHAFI ABDULSAB KHAJI,
AGE: 53 YEARS, OCCU: BUSINESS,
R/O: NAVIPETH, RAMDURG,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123.
95. RAZIYA BEGUM ABDULSAB KHAJI,
AGE: 71 YEARS, OCCU: HOUSEHOLD,
R/O: NAVIPETH, RAMDURG, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
96. MAMTAJ D/O BUDDESAB KHAJI,
AGE: 77 YEARS, OCCU: HOUSEHOLD,
R/O: RAMDURG, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
97. NAJEER AHAMMAD AMANBI KHAJI, SINCE DECEASED BY HIS L.RS.
AS RESPONDENTS NO.97 (A) TO (G)
97(A) RAFIQ S/O. NAJEERAHMAD KHAJI,
AGE: 47 YEARS, OCC: BUSINESS,
97(B) MOHAMAD S/O. NAJEERAHMAD KHAJI,
AGE: 42 YEARS, OCCU: BUSINESS,
97(C) ARIFAHMAD S/O. NAJEERAHMAD KHAJI,
AGE: 39 YEARS, OCCU: BUSINESS,
97(D) SMT. SHAMASHAD W/O. MAHAMADSHAFI KHAJI,
AGE: 36 YEARS, OCC: HOUSEHOLD WORK,
97(E) SMT. MAMTAJ W/O. MAHAMAD IQBAL KHAJI,
AGE: 44 YEARS, OCC: HOUSEHOLD WORK,
97(F) DILSHADBEGUM D/O. NAJEERAHMAD KHAJI,
AGE: 30 YEARS, OCC: HOUSEHOLD WORK,
97(G) ASIFAHMAD S/O. NAJEERAHMAD KHAJI,
AGE: 38 YEARS, OCC: BUSINESS,
ALL THE RESPONDENTS NO.97 (A) TO (G) ARE
R/O NAVIPETH, RAMDURG, TAL: RAMDURG,
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RFA No.100070/2014
C/W RFA No.100042/2014
DIST: BELGAUM. PIN CODE: 591123.
98. NAJEERSAB AMEERSAB KHAJI,
SINCE DECEASED, SAME PERSON AS RESPONDENT NO. 97,
NOW BY HIS LRS, AS RESOPNDENTS NO. 97 (A) TO (G),
AS PER THE ORDER DATED: 23-11-2023
99. ABDUL WAHEED SHAHAZADBI KHAJI,
AGE: 76 YEARS, OCCU: BUSINESS,
R/O NAVIPETH, RAMDURG, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
100. RASHEED AHAMMAD SHAHAZADBI KHAJI,
AGE: 70 YEARS, OCC: GOVT. SERVANT,
R/O. NAVIPETH, RAMDURG, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
101. ABDUL SATTAR SHAHAZADBI KHAJI,
AGE: 68 YEARS, OCC: GOVT. SERVANT,
R/O NAVIPETH, RAMDURG, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
102. SHABBIR AHAMMAD SHAHAZADBI KHAJI,
AGE: 59 YEARS, OCC: GOVT. SERVANT,
R/O NAVIPETH, RAMDURG, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123
103. MOHAMMED SHAFISHAHAZADBI KHAJI,
AGE: 56 YEARS, OCC: BUSINESS,
R/O NAVIPETH, RAMDURG, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
104. HAMMADSAB MIYYASAB KHAJI,
AGE: 83 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123
105. ABBAS SAB MIYASAB KHAJI,
SINCE DECEASED BY HIS L.RS. AS
RESPONDENT NO. 105(A) TO (H)
105A. MAREMBI W/O. ABBASAB BIKAZI,
AGE: 60 YEARS, OCC: HOUSEWIFE,
R/O.HALE-TORGAL, RAMDURG,
DISTRICT:BELAGAVI. PIN CODE: 591123
105B. HUSSAINBASH S/O. ABASAB BIKAZI
AGE: 44 YEARS, OCC: BUSINESS,
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RFA No.100070/2014
C/W RFA No.100042/2014
R/O.HALE-TORGAL, RAMDURG, DISTRICT: BELAGAVI
PIN CODE: 591123.
105C. MUSTAFA S/O. ABBASAB BIKAZI,
AGE: 40 YEARS, OCC: BUSINESS,
R/O. HALE-TORGAL, RAMDURG,
DISTRICT: BELAGAVI PIN CODE: 591123.
105D. SHAMEENABANU W/O. ABDULKHADAR RAMDURG,
AGE: 39 YEARS, OCC: HOUSEHOLD WORK,
R/O.HALE-TORGAL, RAMDURG, DISTRICT:BELAGAVI
PIN CODE: 591123.
105E. HASEENABANU D/O. ABBASAB BIKAZI,
AGE: 37 YEARS, OCC: HOUSEHOLD,
R/O. HALE-TORGAL, RAMDURG, DISTRICT:BELAGAVI
PIN CODE: 591123.
105F. RAFIZ S/O. ABBASAB BIKAZI,
AGE: 36 YEARS, OCC: BUSINESS,
R/O.HALE-TORGAL, RAMDURG, DISTRICT:BELAGAVI
PIN CODE: 591123.
105G. ZAHOORBASHA S/O. ABBASAB BIKAZI,
AGE: 24 YEARS, OCC: BUSINESS,
R/O.HALE-TORGAL, RAMDURG,
DISTRICT:BELAGAVI PIN CODE: 591123.
105H. ASLAM S/O. ABBASAB BIKAZI,
AGE: 22 YEARS, OCC: BUSINESS,
R/O.HALE-TORGAL, RAMDURG,
DISTRICT: BELAGAVI PIN CODE: 591123.
106. HASANSAB MIYASAB KHAJI,
AGE: 76 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123.
107. HUSEB SAB MIYASAB KHAJI,
AGE: 71 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123.
108. BABUSAB MIYASAB KHAJI,
SINCE DECEASED R/BY HIS L.R'S.
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RFA No.100070/2014
C/W RFA No.100042/2014
108A. MRS. SHAHED BEGUM W/O. BABUSAB @ BABAJAN B. KHAJI,
AGE: 40 YEARS, OCC: HOUSEHOLD WORK,
108B. MR. SHAHARUK S/O. BABUSAB @ BABAJAN B. KHAJI,
AGE: 24 YEARS, OCC: PRIVATE WORK,
108C. MR. MUBARAK S/O. BABUSAB @ BABAJAN B. KHAJI,
AGE: 15 YEARS, OCC: STUDENT,
108D. MR. YASIN S/O. BABUSAB @ BABAJAN B. KHAJI,
AGE: 13 YEARS, OCC: BUSINESS,
SINCE, THE RESPONDENTS NO.108(A) AND (C) ARE MINOR
REPRESENTED BY THEIR MOTHER AS RESPONDENT NO.108(A)
HEREIN AS NATURAL GUARDIAN.
ALL THE RESPONDENTS NO. 108(A) TO (D) HEREIN ARE
RESIDING AT HALE TORGAL,
TALUKA: RAMDURGA,DISTRICT: BELAGAVI.
PIN CODE: 591123.
109. DADA BASHA MIYASAB KHAJI,
AGE: 53 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL,
TAL: RAMDURG, DIST: BELGAUM.
PIN CODE: 591123.
110. BASHIR AHAMMAD HASHEEMSAB KHAJI,
AGE: 53 YEARS, OCCU: BUSINESS,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
111. MOHAMMAD SHAFI HASANMIYA KHAJI,
AGE: 61 YEARS, OCC: GOVT. JOB,
R/O: DR. PATIL CHAL, BARAKOTRI,
KESHWAPUR, HUBLI, DISTRICT: DHARWAD.
PIN CODE: 580023
112. MOHAMMAD RAFIK HASANMIYA KHAJI,
AGE: 59 YEARS, OCC: GOVT. JOB,
R/O: DR. PATIL CHAL, BARAKOTRI,
KESHWAPUR, HUBLI, DISTRICT DHARWAD.
PIN CODE: 580023
113. JAMEEL AHAMMAD KHAJI S/O HASANMIYA KHAJI,
AGE: 56 YEARS, OCC: GOVT. JOB,
R/O: DR. PATIL CHAL, BARAKOTRI, KESHWAPUR,
HUBLI, DISTRICT DHARWAD. PIN CODE: 580023
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C/W RFA No.100042/2014
114. FAYAZ AHAMMAD HASANMIYA KHAJI,
AGE: 53 YEARS, OCC: GOVT. JOB,
R/O: DR. PATIL CHAL, BARAKOTRI, KESHWAPUR,
HUBLI, DISTRICT DHARWAD. PIN CODE: 580023
115. FAZALURINISSA D/O ABDULSAMAD KHAJI,
AGE: 71 YEARS, OCC: HOUSEHOLD,
R/O: LIG, 92, GOLDEN PARK, HUBLI,
DIST: DHARWAD. PIN CODE: 580042.
116. KHURESHIYA ABDULSAMAD KHAJI,
AGE: 61 YEARS, OCC: HOUSEHOLD,
R/O: LIG, 92, GOLDEN PARK, HUBLI,
DIST: DHARWAD. PIN CODE: 580042
117. BABALAL ABDULSAMAD KHAJI,
SINCE DECEASED BY HIS L.RS. AS 117(A) TO 117 (D)
117A. FAZALUNNISA W/O. BABALAL KHAJI,
AGE:55 YEARS, OCC: HOUSEHOLD,
117B. RIYAZAHMED S/O. BABALAL KHAJI,
AGE: 32 YEARS, OCC: HOUSEHOLD,
117C. IRSHADAHMAD S/O. BABALAL KHAJI,
AGE: 30 YEARS, OCC: HOUSEHOLD,
117D. MAHABOOBALI S/O. BABALAL KHAJI,
AGE: 26 YEARS, OCC: HOUSEHOLD,
RESP. NO. 117A TO 117 D ARE
R/O. LIG-92, GOLDEN PARK, HUBBALLI,
DISTRICT: DHARWAD. PIN CODE: 580042.
118. RAHIMABI D/O ABDUL REHAMANSAB KHAJI,
AGE: 66 YEARS, OCC: HOUSEHOLD,
R/O: 1148, LIME CHAL, GOOD SHED ROAD,
HUBLI. DISTRICT: DHARWAD.
PIN CODE:580020.
119. SHAHANAVAJ HASAMALI KHAJI,
AGE: 32 YEARS, OCC: SERVICE,
R/O: 73 AKASH PARK, KUSUGAL ROAD,
KESHWAPUR, HUBLI, DISTRICT DHARWAD.
PIN CODE: 580023.
120. SAFARU KARUGI D/O ABDUL REHMAN KHAJI,
AGE: 55 YEARS, OCC: HOUSEHOLD,
R/O: 1148, LIME CHAL, GOOD SHED ROAD, HUBLI,
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RFA No.100070/2014
C/W RFA No.100042/2014
DISTRICT: DHARWAD. PIN CODE:580020.
121. MAINUDDIN ABDUL REHAMANSAB KHAJI,
AGE: 52 YEARS, OCC: BUSINESS,
R/O: 80 AKASH PARK, KUSUGAL ROAD,
KESHWAPUR, HUBLI. DISTRICT: DHARWAD.
PIN CODE: 580023
122. BABAJAN AZEEZSAB KHAJI,
AGE: 76 YEARS, OCC: RETD. EMPLOYEE,
R/O: MTS COLONY, AKASH PARK, KUSUGAL ROAD,
KESHWAPUR, HUBLI DISTRICT: DHARWAD. PIN CODE: 580023
123. PYARIJAN D/O AZEEZSAB KHAJI,
AGE 71 YEARS, OCC: HOUSEHOLD,
R/O RAMANAGAR, HUBLI.
DISTRICT: DHARWAD. PIN CODE: 580023
124. BEGUM D/O AJEEJSAB KHAJI,
AGE: 69 YEARS, OCC: HOUSEHOLD,
R/O MULLABAD, HUBLI. DISTRICT: DHARWAD.
PIN CODE: 580030
125. BASHEER AHAMAD NIJAMUDDIN KHAJI,
AGE: 66 YEARS, OCC: GOVT. SERVANT,
R/O: RAMANAGAR, HUBLI, DISTRICT: DHARWAD.
PIN CODE: 580023
126. MAHABUBI @ AMMAJAN D/O NIJAMUDDIN KHAJI,
AGE: 68 YEARS, OCC: HOUSEHOLD WORK,
R/O MBN COLONY, KARWAR ROAD, HUBLI.
DISTRICT: DHARWAD. PIN CODE: 580023
127. GULNAZ D/O HASAMALI, KHAJI,
AGE: 34 YEARS, OCC: HOUSEHOLD,
R/O: SADHANKERI, NADAGER PARK,
1ST MAIN, 3RD CROSS, DHARWAD. PIN CODE: 580001.
128. MAHAMMAD GHOUSE KHWAJA AMEER KHAJI,
AGE: 99 YEARS, OCC: BUSINESS,
R/O: HIROOR, TAL: HANAGAL,
DIST: HAVERI PIN CODE: 581104
129. MAHAMMAD HUSSAIN KHWAJA AMEER KHAJI,
SINCE DECEASED BY HIS LRS AS
RESPONDENTS NO. 129 (A) TO (J)
129A. KHWAJA AMEER MOHAMMAD HUSSAIN KHAJI,
AGE: 56 YEARS, OCC: AGRICULTURE,
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RFA No.100070/2014
C/W RFA No.100042/2014
R/O HIROOR, TAL: HANAGAL, DIST: HAVERI,
PIN CODE: 581104
129B. MOHAMMAD JAFAR MOHAMMAD HUSSAIN KHAJI,
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O HIROOR, TAL: HANAGAL,
DIST: HAVERI PIN CODE: 581104
129C. AZEEMUNNISA MIYAJAN KHATIB,
AGE: 54 YEARS, OCC: AGRICULTURE,
R/O HIROOR, TAL: HANAGAL,
DIST: HAVERI. PIN CODE: 581104
129D. MOHAMMAD IBRAHIM MOHAMMAD HUSSAIN KHAJI,
AGE: 53 YEARS, OCC: AGRICULTURE,
R/O HIROOR, TAL: HANAGAL,
DIST: HAVERI PIN CODE: 581104
129E. SHEMSUNNISSA SHAKEEL AHAMMAD KHAJI,
AGE: 52 YEARS, OCC: HOUSEHOLD,
R/O: ANNIGERI, TAL: NAVALGUND,
DIST: GADAG PIN CODE: 581209
129F. MAGDUM MOHAMMAD HUSSAIN KHAJI,
AGE: 51 YEARS, OCC: HOUSEHOLD,
R/O HIROOR, TAL: HANAGAL,
DIST: HAVERI. PIN CODE: 581104
129G. REHAMUNNISSA DADAFEER KHAJI,
AGE: 49 YEARS, OCCU: HOUSEHOLD,
R/O: HALE TORGAL, TAL: RAMDURG,
DIST: BELGAUM. PIN CODE: 591123.
129H. MAKBUL AHAMMAD MOHAMMAD HUSSAIN KHAJI,
AGE: 48 YEARS, OCC: AGRICULTURE,
R/O HIROOR, TAL: HANAGAL,
DIST: HAVERI PIN CODE: 581104.
129I. FAIZUNANISSA RABBAGI DARGA KHAJI,
AGE: 47 YEARS, OCC: HOUSEHOLD,
R/O HULGOOR VILLAGE, TAL: SHIGGAVI,
DIST: HAVERI, PIN CODE: 582103
129J. BEEBI AAYESHA ZAMIL AHAMMAD KHAJI,
AGE: 46 YEARS, OCC: HOUSEHOLD,
R/O: NARAGUND, TAL: NARAGUND, DIST: GADAG
PIN CODE: 581211
130. MAIMUNNISA BEGUM D/O H.N. KHAJI,
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RFA No.100070/2014
C/W RFA No.100042/2014
AGE: 69 YEARS, OCC: HOUSEHOLD,
R/O: DASAR GALLI, GADAG.
PIN CODE: 582103.
131. SHAIKEERA D/O ABDUL SAMAD KHAJI,
AGE: 65 YEARS, OCC: HOUSEHOLD,
R/O: DASAR GALLI, GADAG.
PIN CODE:582103
132. SHAFI AHAMMAD SOGRABI KHAJI,
AGE: 65 YEARS, OCC: GOVT. SERVANT,
R/O: DASAR GALLI, GADAG.
PIN CODE:582103.
133. SHAMIM BANU W/O MUNAFSAB KHAJI,
AGE: 49 YEARS, OCC: GOVT. SERVANT,
R/O: DASAR GALLI, GADAG.
PIN CODE: 582103.
134. AZARUDDIN ZAHUR AHAMMAD KHAJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: NEAR BABAJAN KHAJI,
GOLDEN PARK EXTENSION, HUBLI,
DISTRICT: DHARWAD, PIN CODE: 580042.
135. ZUBEDA SOGRABI KHAJI,
AGE 63 YEARS, OCC: HOUSEHOLD,
R/O: DASAR GALLI, GADAG. PIN CODE:582103
136. ABDUL MUNAFA AMMERSAB KHAJI,
AGE: 72 YEARS, OCC: BUSINESS,
R/O: DASAR GALLI, GADAG.
PIN CODE:582103.
137. ABDUL RASULSAB AMMERSAB KHAJI,
AGE: 69 YEARS, OCC: GOVT. SERVANT,
R/O HUBLI, DIST: DHARWAD. PIN CODE: 580001.
138. GOORBHASHA AMEERSAB KHAJI,
AGE: 66 YEARS, OCC: BUSINESS,
R/O: DASAR GALLI, GADAG
PIN CODE: 582103.
139. MAHABOOB BASHA AMEERSAB KHAJI,
AGE: 61 YEARS, OCC: GOVT. SERVANT,
R/O: DASAR GALLI, GADAG. PIN CODE:582103.
140. SHAFI AHAMMAD AMMERSAB KHAJI,
AGE: 59 YEARS, OCC: BUSINESS,
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C/W RFA No.100042/2014
R/O: DASAR GALLI, GADAG PIN CODE:582103.
141. MAHAMMAD GHOUSE SAB AMMERSAB KHAJI,
AGE; 56 YEARS, OCC: BUSINESS,
R/O: DASAR GALLI, GADAG. PIN CODE:582103
142. MEHAMOODSAB KHASIMSAB KHAJI,
SINCE DECEASED BY HIS L.RS. AS
RESPONDENT NO. 142 (A) TO (F)
142A. SAYEEDBEGUM W/O. MAHAMOODSAB KHAZI,
AGE:55 YEARS, OCC: HOUSEWIFE,
142B. TABASUMBANU W/O. NISSARAHAMMED KHAZI,
AGE: 36 YEARS, OCC: HOUSEWIFE,
142C. ZUBERAHMMED S/O. MAHAMMODSAB KHAZI,
AGE: 33 YEARS, OCC: BUSINESS,
142D. TARUNNBANU W/O. KALANDAR MULLA,
AGE: 30 YEARS, OCC: HOUSEWIFE,
142E. TAHASINBANU W/O. MAHAMMADUDDIN KHAZI,
AGE: 28 YEARS, OCC: HOUSEWIFE,
142F. RIYAZAHAMMED S/O. MAHAMMADUDDIN KHAZI,
AGE: 24 YEARS, OCC:BUSINESS
RESP. NO. 142A TO 142 F ARE
R/O. GADAG, TQ. AND DIST: GADAG PIN CODE: 582103.
143. SHAHAZAHAB KHASIMSAB KHAJI,
AGE: 73 YEARS, OCC: BUSINESS,
R/O: DASAR GALLI, GADAG. PIN CODE:582103.
144. MAKBOOLSAB KHASIMSAB KHAJI,
SINCE DECEASED BY HIS L.RS. 144 (A) TO (D)
144A. AKHILBEGAM W/O. MAKBULAHAMMED KHAZI,
AGE: 48 YEARS, OCC: HOUSEWIFE,
144B. SALEHA W/O. MAHAMMADYOSUF JAGIRDAR,
AGE: 27 YEARS, OCC: HOUSEWIFE,
144C. SADIKAHAMMED S/O. MAKBULAHAMMED KHAZI,
AGE:25 YEARS, OCC: BUSINESS,
144D. YUNUSAHAMMED S/O. MAKBULAHAMMED KHAZI,
AGE: 23 YEARS, OCC: BUSINESS,
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RFA No.100070/2014
C/W RFA No.100042/2014
RESP. NO. 144A TO 144 D ARE
R/O.KHAZI ONI, ANNIGERI, TQ: NAVALAGUND,
DISTRICT: DHARWAD. PIN CODE: 582201.
145. MOHAMMAD SHAFEESAB KHASIMSAB KHAJI,
AGE: 68 YEARS, OCC: BUSINESS,
R/O: DASAR GALLI, GADAG.
PIN CODE:582103.
146. MOHAMMAD RAFEEKSAB KHASIMSAB KHAJI,
SINCE DECEASED AND HIS LRS ARE
RESPONDENTS NO. 92 (A) TO (D) IN
RFA NO. 100042/2014 AS PER THE ORDER
DT: 02-08-2022 BY THIS HON'BLE COURT.
146A. SMT. ZAHIDABEGUM W/O. RAFIQHAMAD KHAZI,
AGE: 43 YEARS, OCC: HOUSEHOLD WORK,
146B. SHRI. MUZAFAR S/O. RAFIQHAMAD KHAZI,
AGE: 27 YEARS, OCC: STUDENT,
146C. SMT. AFRIN D/O. RAFIQHAMAD KHAZI,
AGE: 22 YEARS, OCC: STUDENT,
146D. SHRI. MAHAMADMOIZ S/O. RAFIQHAMAD KHAZI,
AGE: 21 YEARS, OCC: STUDENT,
ALL THE RESPONDENTS NO. 146 (A), (B) (C) (D)
ARE RESIDENCE OF WARD NO.32, GADAG,
TALUKA & DISTRICT: GADAG
147. ZARINA BEGUM KHASIMSAB KHAJI,
AGE: 66 YEARS, OCC: HOUSEHOLD,
R/O: DASAR GALLI, GADAG.
PIN CODE:582103.
148. SHAKEERABI D/O KHASIMSAB KHAJI,
AGE:64 YEARS, OCC: HOUSEHOLD,
R/O: DASAR GALLI, GADAG.
PIN CODE:582103.
149. TAHEERABI D/O: KHASIMSAB KHAJI,
AGE 58 YEARS, OCC: HOUSEHOLD,
R/O DASAR GALLI, GADAG. PIN CODE:582103.
150. MOHAMMAD ANWAR ALIMUDDIN KHAJI,
AGE; 66 YEARS OCC: BUSINESS,
R/O DASAR GALLI, GADAG.
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RFA No.100070/2014
C/W RFA No.100042/2014
PIN CODE:582103.
151. RIYAJ AHAMMAD ALIMUDDIN KHAJI,
AGE: 61 YEARS, OCC: BUSINESS,
R/O: DASAR GALLI, GADAG.
PIN CODE:582103.
152. HABIBUNNISSA ALIMUDDIN KHAJI,
AGE: 56 YEARS, OCC: BUSINESS,
R/O: DASAR GALLI, GADAG.
PIN CODE:582103.
153. ABDUL KHADARSAB ABDUL KAREEMSAB KHAJI,
SINCE DECEASED HIS L.RS. AS 153 (A) TO (F)
153A. SMT. PYARIJAN W/O. ABDUL KHADAR KHAJI
AGE: 85 YEARS, OCC: HOUSEHOLD WORK,
153B. MR. SHEKHIL AHMAD S/O. ABDUL KHADAR KHAJI
AGE: 58 YEARS, OCC: PRIVATE WORK,
153C. MR. MAHAMAD ASLAM S/O. ABDUL KHADAR KHAJI,
AGE: 55 YEARS, OCC: PRIVATE WORK,
153D. MR. AFZAL AHMAD S/O. ABDUL KHADAR KHAJI
AGE: 51 YEARS, OCC: PRIVATE WORK,
153E. MR. MAHAMAD AJIM S/O. ABDUL KHADAR KHAJI
AGE: 48 YEARS, OCC:PRIVATE WORK,
153F. MR. RASHID AHAMAD S/O. ABDUL KHADAR KHAJI,
AGE: 45 YEARS, OCC: PRIVATE WORK,
ALL THE RESPONDENTS NO. 153 (A), (B) (C) (D) (E) & (F)
ARE RESIDENCE OF WARD NO. 9, ANNIGERI TOWN,
DISTRICT: DHARWAD. PIN CODE: 582201.
154. BIBIJAN W/O NAIYAD ALLAUDDIN KHAJI,
AGE: 87 YEARS, OCC: HOUSEHOLD,
R/O JS NAIKHAJI, VIVEKANAND NAGAR, GADAG.
PIN CODE:582103.
155. SAIYYAD AMEERUDDIN NIJAMUDDIN KHAJI,
AGE: 89 YEARS, OCC: BUSINESS,
R/O: BEHIND KSRTC DEPOT,
GIDDESHAWAR NAGAR, GADAG.
PIN CODE:582103.
156. ASHABI W/O JILANISAB KHAJI,
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RFA No.100070/2014
C/W RFA No.100042/2014
AGE 71 YEARS, OCC: HOUSEHOLD,
R/O ZAKEERHUSSAIN COLONY, GADAG.
PIN CODE:582103.
157. ILIYAJ MOTHER MOMATAJBI KHAJI,
AGE: 53 YEARS, OCC: HOUSEHOLD,
R/O MULLA GALLI, SHIRHATTI,
TAL: SHIRHATTI, DIST: GADAG.
PIN CODE:582103.
158. FEEYAJ MOTHER MOMATAJBI KHAJI,
AGE: 49 YEARS, OCC: BUSINESS,
R/O MULLA GALLI, SHIRHATTI,
TAL: SHIRHATTI, DIST: GADAG.
PIN CODE:582103.
159. IRSHAD MOTHER MOMATAJBI KHAJI,
SINCE DECEASED BY HIS L.RS.
AS RESPONDENT NO.159 (A) (B) (C) & (D)
159A. SMT. MUBIN BEGUM W/O. IRSHAD KHAJI,
AGE: 38 YEARS, OCC: HOUSEHOLD WORK,
159B. KUMARI MUMTAJ BEGUM D/O. IRSHAD KHAJI,
AGE: 16 YEARS, OCC: STUDENT,
159C. KUMAR. MOHAMMAD JAFAR S/O. IRSHAD KHAJI,
AGE: 10 YEARS, OCC: STUDENT,
159D. KUMAR. MOHAMMAD KHADIR S/O. IRSHAD KHAJI,
AGE: 8 YEARS, OCC: STUDENT,
SINCE, THE RESPONDENTS NO. 159 (B),
(C) AND (D) ARE MINORS ARE REPRESENTED BY
THEIR NATURAL GAURDIAN MOTHER - RESPONDENT NO. 159(A)
ALL THE RESPONDENTS NO. 159(A) TO (D) ARE
RESIDING AT NO.27, MULLA ONI, SHIRHATTI,
TAL: SHIRHATTI, DIST: GADAG.
PIN CODE:582120.
160. MOHAMMADGHOUSE ABDUL REHMAN KHAJI,
SINCE DECEASED BY HIS LRS AS 160 (A) TO (G)
160A. KUMARI MUMTAJ BEGUM D/O. IRSHAD KHAJI,
AGE: 16 YEARS, OCC: STUDENT,
160B. KUMAR. MOHAMMAD JAFAR S/O. IRSHAD KHAJI,
AGE: 10 YEARS, OCC: STUDENT,
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160C. KUMAR. MOHAMMAD KHADIR S/O. IRSHAD KHAJI,
AGE: 8 YEARS, OCC: STUDENT,
160D. SINCE, THE RESPONDENTS NO. 159 (B),
(C) AND (D) ARE MINORS ARE
REPRESENTED BY THEIR NATURAL
GAURDIAN MOTHER - RESPONDENT NO. 159(A)
ALL THE RESPONDENTS NO. 159(A) TO (D) ARE
RESIDING AT NO.27, MULLA ONI, SHIRHATTI,
TAL: SHIRHATTI, DIST: GADAG.
PIN CODE:582120.
160E. SADIK MOHAMMADGHOUSE KHAJI,
AGE: 29 YEARS, OCC: BUSINESS,
R/O: NEAR MORA FLOOR MILL, CHANDANPADI,
TAL: MIRAJ, DIST: SANGALI
PIN CODE: 416410
160F. ASHIMA MOHAMMADGHOUSE KHAJI,
AGE: 27 YEARS, OCC: BUSINESS,
R/O: NEAR MORA FLOOR MILL, CHANDANPADI,
TAL: MIRAJ, DIST: SANGALI PIN CODE: 416410
160G. KABIR MOHAMMADGHOUSE KHAJI,
AGE: 25 YEARS, OCC: BUSINESS,
R/O: NEAR MORA FLOOR MILL, CHANDANPADI,
TAL: MIRAJ, DIST: SANGALI PIN CODE: 416410.
161. HABIDABI D/O ABDULKHADARSAB KHAJI,
AGE 87 YEARS, OCC: HOUSEHOLD,
R/O: QUARTERS NO. 365, KOLHAPUR CHOWK,
TAL: MIRAJ, DIST: SANGALI. PIN CODE: 416410.
162. BURISHIDABI D/O ABDULKHADARSAB KHAJI,
AGE: 87 YEARS, OCC: HOUSEHOLD,
R/O: NIYAM KHAJI, KHAJABASTI MIRAJ,
TAL: MIRAJ, DIST: SANGALI. PIN CODE: 416410.
163. SHAMSHAD JAMADAR S/O ABDULKHADARSAB KHAJI,
AGE: 53 YEARS, OCC: HOUSEHOLD,
R/O: BUDWAR PETH, IN FRONT OF KHATIBA GALLI,
VAIRANNA BAZAR, TAL: MIRAJ,
DIST: SANGALI. PIN CODE: 416410
164. KHURASHID AHAMMAD AJEEJSAB KHAJI,
AGE: 72 YEARS, OCC: RETD. EMPLOYEE,
R/O SAMARDHA NAGAR, NEAR WEAR HOUSE,
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KHOT PLOT MIRAJ, TAL: MIRAJ,
DIST: SANGALI PIN CODE: 416410
165. ZAREENA BEGUM NAJEER AHAMAD KHAJI,
AGE: 56 YEARS, OCC: HOUSEHOLD,
R/O: 778 KHAJA BASTI, NEAR OLD MASJID,
MIRAJ TAL: MIRAJ, DIST: SANGALI PIN CODE: 416410
166. IRSHAD AHAMMAD AJEEJSAB KHAJI.
AGE: 55 YEARS, OCC: BUSINESS,
R/O: 778 KHAJA BASTI, NEAR OLD MASJID,
MIRAJ, TAL: MIRAJ, DIST: SANGALI.
PIN CODE:416410
167. SHAMSHAD BEGUM AJEEJSAB KHAJI,
AGE: 59 YEARS, OCC: HOUSEHOLD,
R/O: 793/1B, BARAGARE PLOT, MANIK NAGAR,
CHILLI MADUR RESIDENCY, MIRAJ,
TAL: MIRAJ, DIST: SANGALI.
PIN CODE: 416410
168. AMIRABI W/O KHAJASAB KHAJI,
AGE: MAJOR, OCC: HOUSEHOLD,
R/O: BUDWAR PETH, IN FRONT OF KHATIBA GALLI,
VAIRANNA BAZAR, TAL: MIRAJ,
DIST: SANGALI PIN CODE: 416410
169. HAFIJSAB HABIBSAB KHAJI,
AGE: 59 YEARS, OCC: GOVT. SERVANT,
R/O: LAW OFFICE, MIRAJ, TAL: MIRAJ,
DIST: SANGALI PIN CODE: 416410.
170. GANISAB BABULALU KHAJI,
AGE: 76 YEARS, OCC: BUSINESS,
R/O: DHERGALLI, MIRAJ, TAL: MIRAJ,
DIST: SANGALI. PIN CODE: 416410.
171. AMMAJAN W/O SHAFI AHAMMAD KHAJI,
AGE 56 YEARS, OCC: HOUSEHOLD,
R/O: BUDWAR PETH, IN FRONT OF KHATIBA
GALLI VAIRANNA BAZAR, TAL: MIRAJ, DIST: SANGALI.
PIN CODE: 416410
172. ABDUL AMIJASAB BUDDESAB KHAJI,
AGE 77 YEARS, OCC: BUSINESS,
R/O: SUBHASH NAGAR ROAD,
KARATI NA AMMANNA NAGAR, MIRAJ,
TAL: MIRAJ, DIST: SANGALI. PIN CODE: 416410.
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173. BIBIJAHEERABI W/O ABDUL MAJEED KHAJI,
AGE 71 YEARS, OCC: HOUSEHOLD,
R/O: NEAR YASIN MARKET,
NAVARASPUR ROAD, BAGALKOT ROAD, BIJAPUR.
PIN CODE: 586101.
174. KHATUNBI D/O ABDUL KHADARSAB KHAJI,
AGE: 85 YEARS, OCC: HOUSEHOLD,
R/O: DARBAR HOUSE, GM ROAD, BIJAPUR.
PIN CODE: 586101.
175. ALIYA MOTHER MAMATAJBI KHAJI,
AGE: 41 YEARS, OCC: HOUSEHOLD,
R/O: DARBAR HOUSE, GM ROAD, BIJAPUR.
PIN CODE: 586101
176. FARJAN ROJIMDAR MOTHER MAMATAJBI KHAJI,
AGE: 38 YEARS, OCC: HOUSEHOLD,
R/O: DOODBEL, INDI, TAL: INDI, DIST: BIJAPUR.
PIN CODE: 586101
177. RIYANA ROJIMDAR MOTHER MAMATAJBI KHAJI,
AGE: 38 YEARS, OCC: HOUSEHOLD,
R/O: JAMANKHAN BAZAR, NEAR BADI KAMAN, BIJAPUR.
PIN CODE: 586101
178. IMTIYAZ MOTHER MAMATAJBI KHAJI,
AGE: 56 YEARS, OCC: BUSINESS,
R/O: DARBAR HOUSE,
G M ROAD, BIJAPUR. PIN CODE: 586101.
179. RAMIJA W/O BABAJAN KHAJI,
AGE 76 YEARS, OCC: HOUSEHOLD,
R/O: CTS NO. 9659/2, MAHANTESH NAGAR,
NEAR BRAHMAKUMARI ASHRAM, BELGAUM.
PIN CODE: 591103
180. MAMTAJ W/O ABBAS ALI KHAJI,
AGE: 61 YEARS, OCC: HOUSEHOLD,
R/O: PANTA BALEKUNDRI,
BELGAUM. PIN CODE: 591103
181. ABDUL SATTAR GOUSSAB KHAJI,
AGE: 63 YEARS, OCC: BUSINESS,
R/O: PANTA BALEKUNDRI,
BELGAUM. PIN CODE: 591103
182. HASSIMABI W/O ABDUL AJEEJ KHAJI,
SINCE DECEASED BY HER L.RS. AS
RESPONDENTS NO.182(A) TO 182(E)
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182A. MR. ABDULRASUL S/O ABDUL AZIZ KHAJI @ KAZI,
AGE: 65 YEARS, OCC: BUSINEES
182B. MR. BASHIR AHMED S/O ABDUL AZIZ KHAJI @ KAZI
AGE: 62 YEARS, OCC:BUSINESS,
182C. MR. MUSTAQ AHMED S/O ABDUL AZIZ KHAJI @ KAZI,
AGE: 56 YEARS, OCC: BUSINESS
182D. MR. RIYAZ AHMED S/O ABDUL AZIZ KHAJI @ KAZI.
AGE: 52 YEARS, OCC: BUSINESS,
182E. MR. IRSHAD AHMED S/O ABDUL AZIZ KHAJI @ KAZI.
AGE: 50 YEARS, OCC: BUSINESS,
ALL THE RESPONDENTS NO. 182 (A) TO (E)
HEREIN ARE RESIDING AT H. NO. 685,
MULLA GALLI, BALEKUNDRI K H,
BELAGAVI TALUKA & DISTRICT:BELAGAVI.
PIN CODE: 591103.
183. BAS AHAMAD AJEEJSAB KHAJI
AGE: 60 YEARS, OCC: GOVT. SERVANT,
R/O: PANTA BALEKUNDRI, BELGAUM.
PIN CODE: 591103
184. RIYAZ AHAMAD AJEEJSAB KHAJI,
AGE: 49 YEARS, OCC: BUSINESS,
R/O: PANTA BALEKUNDRI,
BELGAUM. PIN CODE: 591103
185. MAIRUNNISA JIYAUDDIN KHATIB,
D/O: LATE ABDULSAMAD KHAJI,
SINCE DECEASED BY HER L.RS. AS
RESPONDENTS NO.185(A) TO 185(E)
185A. SMT. REHAN D/O JIYAUDDIN KHATIB,
AGE: 45 YEARS, OCC: HOUSEWIFE.
185B. SMT. JABEEN D/O JIYAUDDIN KHATIB,
AGE: 38 YEARS, OCC: HOUSEWIFE,
185C. SMT. RASHIDA D/O JIYAUDDIN KHATIB,
AGE: 35 YEARS, OCC: HOUSEWIFE,
185D. SMT. AYEESHA D/O JIYAUDDIN KHATIB,
AGE: 36 YEARS, OCC: HOUSEWIFE,
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185E. MR. SHRI. ZUBER S/O JIYAUDDIN KHATIB,
AGE: 30 YEARS, OCC: BUSINESS,
ALL THE RESPONDENTS NO. 185 (A) TO (E)
HEREIN ARE RESIDING AT H. NO. 633/1,
KALMATH ROAD, KHATIB WADA,
BELAGAVI TALUKA & DISTRICT:BELAGAVI.
PIN CODE: 590001.
186. JAREEN IQBAL KINIKAR, D/O LATE ABDULSAMAD KHAJI,
AGE: 76 YEARS, OCC: HOUSEHOLD,
R/O: H. NO. 264, MUJAWAR GALLI,
BELGAUM PIN CODE: 580001
187. MANASHEERA BEGUM W/O NAJEER AHAMAD PEERJADE,
AGE: 61 YEARS, OCC: HOUSEHOLD,
R/O: SHRINAGAR, BELGAUM PIN CODE: 580001.
188. RAJIYA A RAJAGOLI D/O LATE ABDULSAMAD KHAJI,
AGE: 59 YEARS, OCC: HOUSEHOLD,
R/O: CTS NO. 9659/2, MAHANTESH NAGAR,
BELGAUM. PIN CODE: 580001.
189. IMAMJAFAR JAHOOR KHAJI,
AGE: 41 YEARS, OCC: BUSINESS,
R/O: NO. 1276, RAMLINGKHIND GALLI,
RANGUBAI PALACE, BELGAUM. PIN CODE: 580001.
190. NIGAR SULTANA BEJGAR D/O JAHOOR KHAJI,
AGE: 44 YEARS, OCC: BUSINESS,
R/O: NO. 1276, RAMLINGKHIND GALLI,
RANGUBAI PALACE, BELGAUM PIN CODE: 580001.
191. BIJAR IMAM BOJGAR S/O JAHOOR KHAJI,
AGE: 31 YEARS, OCC: BUSINESS,
R/O: NO. 1276, RAMLINGKHIND GALLI,
RANGUBAI PALACE, BELGAUM. PIN CODE: 580001
192. SHAMEEMA D/O JAHEER KHAJI,
AGE: 31 YEARS, OCC: BUSINESS,
R/O: NO. 1276, RAMLINGKHIND GALLI,
RANGUBAI PALACE, BELGAUM. PIN CODE: 580001
193. SHABANA D/O JAHIR KHAJI,
AGE: 29 YEARS, OCC: BUSINESS,
R/O: NO. 1276, RAMLINGKHIND GALLI,
RANGUBA PALACE, BELGAUM. PIN CODE: 580001
194. FAKEERALISAB KHADARSAB BIRADAR KHAJI,
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SINCE DECEASED AS ONE AND SAME AS
RESPONDENT NO. 11. HENCE,
HIS L.RS. RESPONDENTS NO.11(A) TO 11(K).
HE WAS DEFT. NO.199 AND WAS
DELETED AS THE TRIAL COURT ORDER DATED: 21-03-2013.
195. ILIYAS PASHA SHAFUDDIN SARKAJI
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HALE TORGAL, TQ: RAMDURG
DIST: BELGAUM. PIN CODE: 591123.
... RESPONDENTS
(BY V/O DATED 28.08.2024, SRI V.P. KULKARNI, SRI H.R. GUNDAPPA,
SRI HM. DHARIGOND, SRI SHIVARAJ S. BALLOLI AND SRI SAYED
LIYAKATH, ADVOCATES)
THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41 RULE 1 OF
CPC., PRAYING TO, SETASIDE THE JUDGMENT AND DECREE PASSED BY
SENIOR CIVIL JUDGE RAMDURG IN O.S.NO.28/2010 DATED 25.02.2014
BY ALLOWING THE APPEAL, IN THE INTEREST OF JUSTICE.
IN RFA NO.:100042/2014
BETWEEN:
1. SHRI MAULVISHA MOHAMMED ANWRULLA
S/O. LATE SAHEBLSAB SIRKAZI
AGED ABOUT 70 YEARS, OCC: EMPLOYEE,
R/O LATIFIYA AREBIA COLLEGE, HAJARAT MAKAN
TALUKA DIST: VELLUR, TAMILNADU STATE 632004
1A. SMT.TAHERA BEGUM W/O MAULVISHA
MOHAMMED ANWRULLA SIRKAZI
AGED ABOUT 70 YEARS, OCC: HOUSE HOLD WORK
R/O. NO.21/25, HAZARATH MAKEN
BANGALORE ROAD, VELLORE-632004 TAMIL NADU
1B. SRI MOHAMMED FASSEHUDDIN @ AMEEN S/O MAULVISHA
MOHAMMED ANWRULLA SIRKAZI
AGED ABOUT 50 YEARS, OCC: AYUSH DOCTOR
R/O. NO.118, KATTABOMMAN STREET,
R.V.NAGAR, KODUNGALYUR, CHENNAI-600118 TAMIL NADU
(DELETED AS PER ORDERS ON I.A.NO. /2023 AND LR'S ARE BROUGHT ON
RECORD)
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1BA. SMT. SYEDASHANAZ BEGAUM W/O AMDFASEEHUDDIN SARKAZI
AGE: 58 YEAR OCC: HOUSE HOLD WORK
R/O: KATTABOMMAN STREET, R.V. NAGAR,
KODUYNGAIYUR, CHENNAI,TAMIL NADU,
PIN CODE :600118
1BB. SMT. LUBNASALIHA F D/O AMDFASEEHUDDIN SARKAZI
AGE: 26 YEAR OCC: HOUSE HOLD WORK
R/O: KATTABOMMAN STREET, R.V. NAGAR,
KODUYNGAIYUR, CHENNAI,TAMIL NADU,
PIN CODE :600118
1BC. SHRI MOHAMMED FAQI ALI. F S/O AMDFASEEHUDDIN SARKAZI
AGE: 21 YEAR OCC: STUDENT
R/O: KATTABOMMAN STREET, R.V. NAGAR,
KODUYNGAIYUR, CHENNAI,TAMIL NADU,
PIN CODE :600118
1C. SRI MOHAMMED FASEEHUDDIN @ AMJAD S/O MAULVISHA
MOHAMMED ANWRULLA SIRKAZI
AGED ABOUT 48 YEARS, OCC: KHAZI, VELLORE DISTRICT
R/O. NO.21/25, HAZARATH MAKEN
BANGALORE ROAD, VELLORE-632004 TAMIL NADU
1D. SMT.RAHEEMUNISS D/O MAULVISHA
MOHAMMED ANWRULLA SIRKAZI
AGED ABOUT 46 YEARS, OCC: HOUSE HOLD WORK
R/O. NO.21/25, HAZARATH MAKEN
BANGALORE ROAD, VELLORE-632004 TAMIL NADU
1E. SRI MOHAMMED AZZEZUDDIN S/O MAULVISHA
MOHAMMED ANWRULLA SIRKAZI
AGED ABOUT 45 YEARS, OCC: IMAM OF MASJID
R/O. NO.21/25, HAZARATH MAKEN
BANGALORE ROAD, VELLORE-632004 TAMIL NADU
1F. SRI MOHAMMED FATHAUDDIN @ AEJAZ S/O MAULVISHA
MOHAMMED ANWRULLA SIRKAZI
AGED ABOUT 44 YEARS, OCC: BUSINESS
R/O. NO.21/25, HAZARATH MAKEN
BANGALORE ROAD, VELLORE-632004 TAMIL NADU
1G. SRI MOHAMMED FATHAUDDIN @ RIYAZ S/O MAULVISHA
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RFA No.100070/2014
C/W RFA No.100042/2014
MOHAMMED ANWRULLA SIRKAZI
AGED ABOUT 44 YEARS, OCC: PRINCIPAL QA ENGINEER
R/O. NO.21/25, HAZARATH MAKEN
BANGALORE ROAD, VELLORE-632004 TAMIL NADU
BROUGTH THE LR'S ON RECORD AS PER ORDERS ON I.A.NO.IV/2021
DATED 18.01.2021
2. SHRI ALIMUDDIN SHAMSHUDDIN SIRKAZI,
AGED ABOUT 79 YEARS, OCC: RTD. TEACHER
R/O. HALETORGAL TQ:RAMDURG 591123
SINCE DECEASED BY HIS L.RS.
2A SMT.ZULEKHABEGUM W/O ALIMUDDIN SIRKAZI
AGE: 69 YEAR OCC: HOUSE HOLD WORK
R/O: HALETORGAL TQ:RAMDUR DISTRICT BELAGAVI
2B SHRI.MOHAMMAD FAZALALI S/O ALIMUDDIN SIRKAZI
AGE: 44 YEAR OCC: AGRICULTURE
R/O: HALETORGAL TQ:RAMDUR DISTRICT BELAGAVI
2C SHRI.MEHABOOBBASHA S/O ALIMUDDIN SIRKAZI
AGE: 38 YEAR OCC: AGRICULTURE
R/O: HALETORGAL TQ:RAMDUR DISTRICT BELAGAVI
3. SHRI FAYAZUDDIN SHAMSHUDDIN SIRKAZI
AGED ABOUT 68 YEARS, OCC: RTD. TEACHER
R/O. HALETORGAL TQ:RAMDURG 591123 DEF NO.3
BROUGTH THE LR'S ON RECORD AS PER ORDERS ON I.A.NO.I TO
III/2020 DATED 18.01.2021
3A. SMT. SHEHANAZABEGAM W/O FAIZUDDIN SIRKAZI
AGE : 60 YRS OCC.: HOUE HOLD WORK
R/O: HALETORGAL TQ: RAMDURG DISTRICT BELAGAVI
4. SHRI MOHAMMEDYAQUB ALLAUDDIN SIRKAZI
AGED 42 YEARS, OCC: AGRICULTURE
R/O. HALETORGAL TQ:RAMDURG 591123
5. SMT. BANUBEGAUM W/O BADRUDDIN SIRKAZI,
AGED 85 YEARS, OCC: HOUSEWIFE
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RFA No.100070/2014
C/W RFA No.100042/2014
R/O. SUNNAL TQ: RAMDURG 591123
6. SHRI MURTOZA MOHAMMEDHUSSEN HAJI
AGED : 38 YEARS, OCC: AGRICULTURE
R/O.JUNIPETH, NEAR JAMIYA MASJID, BELGAUM ROAD,
RAMDURG TQ:RAMDURG 591123
7. SHRI ABDULSATTAR MOHAMMEDHUSSEN HAJI
AGED 25 YEARS, OCC: AGRICULTURE
R/O.JUNIPETH, NEAR JAMIYA MASJID, BELGAUM ROAD,
RAMDURG TQ:RAMDURG 591123.
8. SHRI ZAHEERAHMED MOHAMMEDHUSSEN HAJI
AGED 23 YEARS, OCC: AGRICLTURE
R/O.JUNIPETH, NEAR JAMIYA MASJID, BELGAUM ROAD,
RAMDURG TQ:RAMDURG 591123.
9. SHRI ZAHOORUDDIN MOHAMMEDHASIM SIRKAZI
AGED 58 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
10. SHRI JAHANGIR MOHAMMEDHASIM SIRKAZI
AGED 49 YEARS, OCC: AGRICLTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
10A. SMT. SHEHZEB S/O JAHANGIR SARKAZI
AGE: 48 YEAR OCC: SERVICE
R/O: H.NO.20B BLUSTAR,BELDING NATHANI,
COMPLEX OPP. DOMINAL PIZA KUSSA MUMBAR,
DISTRICT THANE PIN CODE :400612.
10B. SMT. AAISHA D/O JAHANGIR SARKAZI
AGE: 25 YEAR OCC: HOUSE HOLD WORK
R/O: H.NO.20B BLUSTAR,BELDING NATHANI,
COMPLEX OPP. DOMINAL PIZA KUSSA MUMBAR,
DISTRICT THANE PIN CODE :400612.
10C. SMT. MUSKAN D/O JAHANGIR SARKAZI
AGE: 22 YEAR OCC: HOUSE HOLD WORK
R/O: H.NO.20B BLUSTAR,BELDING NATHANI,
COMPLEX OPP. DOMINAL PIZA KUSSA MUMBAR,
DISTRICT THANE PIN CODE :400612.
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RFA No.100070/2014
C/W RFA No.100042/2014
BROUGTH THE LR'S ON RECORD AS PER ORDERS ON I.A.NO.V/2021
DATED .11.2021
11. SHRI ADIL MOHAMMEDHASIM SIRKAZI
AGED 36 YEARS, OCC: AGRICLTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
12. SHRI MUNAF MOHAMMEDHASIM SIRKAZI
AGED 36 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
13. SHRI MUNIRUDDIN KHALEELBASHA SIRKAZI
AGED 82 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
SINCE DECEASED BY HIS L.RS.
13A SRI.SHIRAJ MUNEERBASHA S/O MUNEERUDDIN SIRKAZI
AGE: 53 YEAR OCC: BUSINESS
R/O: PLOT NO.5 MUNICIPAL OFFICERS COLONY,
BEHIND TVS SHOWROOM
SAAT RASTA SHOLAPUR MAHARASTRA.
13B SRI.ABDULRAUF MUNEERBASHA S/O MUNEERUDDIN SIRKAZI
AGE: 47 YEAR OCC: GOVT. SERVICE
R/O: PLOT NO.5 MUNICIPAL OFFICERS COLONY,
BEHIND TVS SHOWROOM
SAAT RASTA SHOLAPUR MAHARASTRA.
13C SRI. RIYAJODDIN MUNEERBASHA S/O MUNEERUDDIN SIRKAZI
AGE: 45 YEAR OCC: BUSINESS
R/O: PLOT NO.5 MUNICIPAL OFFICERS COLONY,
BEHIND TVS SHOWROOM
SAAT RASTA SHOLAPUR MAHARASTRA.
13D SMT. KHALEDA W/O FAZALAHMED KAZI
AGE: 44 YEAR OCC: HOUSE HOLD WIFE
R/O: PLOT NO.5 MUNICIPAL OFFICERS COLONY,
BEHIND TVS SHOWROOM
SAAT RASTA SHOLAPUR MAHARASTRA.
13E SMT. JAHEDA SAYED LIYAQAT JAHAGIRDAR
AGE: 49 YEAR OCC: HOUSE HOLD WIFE
R/O: PLOT NO.5 MUNICIPAL OFFICERS COLONY,
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RFA No.100070/2014
C/W RFA No.100042/2014
BEHIND TVS SHOWROOM
SAAT RASTA SHOLAPUR MAHARASTRA.
13F SMT. NAHIDA ABDUL RASHID PATEL
AGE: 39 YEAR OCC: HOUSE HOLD WIFE
R/O: PLOT NO.5 MUNICIPAL OFFICERS COLONY,
BEHIND TVS SHOWROOM
SAAT RASTA SHOLAPUR MAHARASTRA.
14. SMT. SAHEBJADI @ SAIBANABI W/O ABDULHAMEED SIRKAZI
AGED 60 YEARS, OCC: HOUSEWIFE
R/O. HALETORAGAL TQ: RAMDURG 591123.
15. SMT. ZARINA @ ZABEEN W/O SABIRBASHA PEERZADE
AGED 44 YEARS, OCC: HOUSEWORK
R/O. HALETORAGAL TQ: RAMDURG 591123.
16. SHRI IQBALAHMED ABDULRAZAK SIRKAZI
AGED 63 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
17. SHRI NISARAHAMED ABDULRAZAK SIRKAZI
AGED 58 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
18. SHRI HAFIZUDDIN BASHIRUDDIN SIRKAZI
AGED 59 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
19. SHRI GAYASUDDIN BASHIRUDDIN SIRKAZI
AGED 53 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
20. SMT. HASINA W/O ABDULKHADAR IDRUS
AGED 45 YEARS, OCC: HOUSEWIFE
R/O. HALETORAGAL TQ: RAMDURG 591123.
21. SHRI SHAKEELAHMED JILANI SIRKAZI
AGED 41 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
22. SHRI JAMEELAHMED JEELANI SIRKAZI
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RFA No.100070/2014
C/W RFA No.100042/2014
AGED 36 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
23. SHRI KHALEELAHMED JILANI SIRKAZI
AGED 33 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
24. SHRI FAKRUDDIN MOHAMMEDGOUS SIRKAZI
AGED 68 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
SINCE DECEASED BY HIS L.RS.
24A SMT. KHAIRUNNISA W/O FAKAURUDDIN SIRKAZI
AGE: 65 YEAR OCC: HOUSE HOLD WORK
R/O: HALETORGAL TQ: RAMDUR DISTRICT BELAGAVI.
24B. SHRI. MOHAMMADIBRAHIM S/O FAKAURUDDIN SIRKAZI
AGE: 44 YEAR OCC: AGRICULTURE
R/O: HALETORGAL TQ: RAMDUR DISTRICT BELAGAVI.
24C. SHRI. MOHAMMADISAMAIL S/O FAKAURUDDIN SIRKAZI
AGE: 42 YEAR OCC: AGRICULTURE
R/O: HALETORGAL TQ: RAMDUR DISTRICT BELAGAVI.
24D. SHRI. NOORMOHAMMAD S/O FAKAURUDDIN SIRKAZI
AGE: 35 YEAR OCC: AGRICULTURE
R/O: HALETORGAL TQ: RAMDUR DISTRICT BELAGAVI.
24E. SHRI. GULAMMOHAMMAD S/O FAKAURUDDIN SIRKAZI
AGE: 32 YEAR OCC: AGRICULTURE
R/O: HALETORGAL TQ: RAMDUR DISTRICT BELAGAVI.
24F. SMT. BIBIFATIMA W/O AHAMAD IDROS
AGE: 30 YEAR OCC: HOUSE HOLD WORK
R/O: HALETORGAL TQ: RAMDUR DISTRICT BELAGAVI.
24G. SMT. BIBISALAMA W/O NADIM IDROS
AGE: 27 YEAR OCC: HOUSE HOLD WORK
R/O: HALETORGAL TQ: RAMDUR DISTRICT BELAGAVI.
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RFA No.100070/2014
C/W RFA No.100042/2014
25. SHRI MAHEBOOBBASHA ALLAUDDIN
AGED 65 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
26. SHRI NAZEERAHMED ABDULJABBAR SIRKAZI
AGED 78 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
DELETED AND LR'S ARE BROUGHT ON RECORD AS PER ORDER
ON I.A.NO.1/2024
26A. SMT JUBEDABEGAM W/O NAJIRAHMAD SIRKAZI
AGE: 69 YEARS, OCC: AGRICULTURE
R/O: HALETORGAL,TQ: RAMDURG
BELGAUM, KARNATAKA
PIN CODE : 591123
AADHAAR NO.4650 2329 8457.
26B. SMT. NASIMABANU C/O KAMRUDDIN HARAPANAHALLI
AGE: 51 YEARS, OCC: AGRICULTURE
R/O: EWS 107 HUDCO COLONY ASHOK NAGAR BELGAUM.
PIN CODE : 591101
AADHAAR NO. 8508 5457 9547.
26C. SMT. YASMIN W/O KAMRUDDIN JAMADAR
AGE: 49 YEARS, OCC: AGRICULTURE
R/O: #616 KAROSHI BELGAUM KARNATAKA
PIN CODE : 591101
AADHAAR NO. 2168 2513 9846.
26D. SMT. RABIYA C/O MAHAMMADHUSSAIN KAZI
AGE: 46 YEARS, OCC: AGRICULTURE
R/O: MOMIN GALLIKAZI WADA MIRAJ, SANGLI,
PIN CODE:416406
AADHAAR NO. 8225 0297 3532.
26E. SMT. JAINULABBIDDIN S/O NAJIRA AHMAD SIRKAZI
AGE: 44 YEARS, OCC: AGRICULTURE
R/O: HALETORAGAL, TQ: RAMADURGA,
DIST: BELAGAVI. PIN CODE : 591123
AADHAAR NO. 7042 7104 0169.
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RFA No.100070/2014
C/W RFA No.100042/2014
26F. SRI. SAJID S/O NAJIRAHMAD SIRKAZI
AGE: 43 YEARS, OCC: AGRICULTURE
R/O: HALETORGAL BELGAUM PIN CODE : 591123
KARNATAKA AADHAAR NO. 4903 8836 5486.
26G. SRI. ABDULAJABBAR S/O NAJIRA AHMAD SIRKAZI,
AGE: 38 YEARS, OCC: AGRICULTURE
R/O: HALETORGAL, BELGAUM, PIN CODE : 591123
AADHAAR NO. 9908 2897 9147.
26H. SMT. RIZWANA W/O MOHAMMAD BAKAR SIRKAZI,
AGE: 38 YEARS, OCC: AGRICULTURE
R/O: ASAR GALLI, ATAWULLA CHOWK,
BIJAPUR, KARNATAKA PIN CODE:586101
AADHAAR NO. 9335 6309 0736.
26J. SRI. ABDULMANNAN S/O MOHAMMAD BAKAR SIRKAZI,
AGE: 38 YEARS, OCC: AGRICULTURE
R/O: ASAR GALLI, ATAWULLA CHOWK,
BIJAPUR, KARNATAKA. PIN CODE:586101
AADHAAR NO. 9810 8477 7752.
27. SHRI AJIJUDDIN ABDULJABBAR SIRKAZI
AGED ABOUT 70 YEARS OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
28. SHRI VAJEERAHMED ABDULJABBAR SIRKAZI
AGED 75 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
SINCE DECEASED BY HIS L.RS.
28A SMT.HAWWABI W/O VAJEERAHMED SIRKAZI
AGE: 70 YEAR OCC: HOUSE HOLD WORK
R/O: BHAGYA NAGAR AT & POST RAMDUR DISTRICT BELAGAVI.
28B SHRI.GULAMMOHAMMAD S/O VAJEERAHMED SIRKAZI
AGE: 38 YEAR OCC: AGRICULTURE
R/O: HALETORGAL TQ:RAMDUR DISTRICT BELAGAVI.
28C SMT.SUMAIYBANU W/O MOHAMMED SHIRAZ
AGE: 41 YEAR OCC: GOVERNMENT SERVANT
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RFA No.100070/2014
C/W RFA No.100042/2014
R/O: BHAGYA NAGAR AT & POST RAMDUR
DISTRICT BELAGAVI.
29. SHRI MOHAMMEDASIF MEHABOOBASHA SIRKAZI
AGED 42 YEARS, OCC: AGRICULTURE
R/O. HALETORGAL TQ:RAMDURG 591123.
30. SHRI GAYAS MEHABOOBASHA SIRKAZI
AGED 36 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
31. SHRI MOHAMMEDFARAHAT NOORUDDIN SIRKAZI
AGED 40 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
32. SHRI VIBARAHMED NOORUDDIN SIRKAZI
AGED 38YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
33. SHRI TANWEERAHMED NOORUDDIN SIRKAZI
AGED 36 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
34. SHRI TOUSIFAHMED NOORUDDIN SIRKAZI
AGED 34 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
35. SHRI AASIM NOORUDDIN SIRKAZI
AGED 32 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
36. SMT. JAHIDABEGAUM RAHAMATBASHA SIRKAZI
AGED 63 YEARS, OCC: HOUSEWIFE
R/O. HALETORAGAL TQ: RAMDURG 591123.
37. SMT. RAJIYA ABUBAKKAR SIRKAZI
AGED 55 YEARS, OCC: HOUSEWIFE
R/O. HALETORAGAL TQ: RAMDURG 591123.
38. SHRI ZAHEER ABUBAKAR SIRKAZI
AGED 36 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
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RFA No.100070/2014
C/W RFA No.100042/2014
39. SHRI MAZHAR ABUBAKAR SIRKAZI
AGED 33 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
40. SMT. RIZWANA W/O ASIF SIRKAZI
AGED 34 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
41. SMT ASMA W/O SHABBIRAHMED KAZI
AGED 38 YEARS, OCC: HOUSEWIFE
R/O. HALETORAGAL TQ: RAMDURG 591123.
42. SMT. RUKSANA W/O MUNAF SIRKAZI
AGED 30 YEARS, OCC: HOUSEWIFE
R/O. HALETORAGAL TQ: RAMDURG 591123.
43. SHRI NIJAMUDDIN KHAZISAB SIRKAZI
AGED 58 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
44. SHRI AKTAR KHAZISAB SIRKAZI
AGED 53 YEARS, OCC: GOVT. SERVANT
R/O. HALETORAGAL TQ: RAMDURG 591123.
45. SHRI HABIBUDDIN ABDULKHADAR SIRKAZI
AGED 70 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
46. SHRI DADABASHA ABDULKHADAR SIRKAZI
AGED 68 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
47. SHRI MEHABOOBASHA ABDULKHADAR SIRKAZI
AGED 65 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
47A. SMT. SALIMABI W/O MAHEBOOB BASHA SIRKAZI
AGED 71 YEARS, OCC: HOUSE HOLD WORK
R/O. J.M.ROAD, DOULATKOTHI DARGA
TQ & DISTRICT VIJAYPUR PIN CODE : 586104.
47B. SRI MOHAMAD RIYAZ S/O MAHEBOOB BASHA SIRKAZI
AGED 46 YEARS, OCC: BUSINESS
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RFA No.100070/2014
C/W RFA No.100042/2014
R/O. J.M.ROAD, DOULATKOTHI DARGA
TQ & DISTRICT VIJAYPUR PIN CODE : 586104.
47C. SMT. SURAYYABANU W/O MOHAMADSIRAJ TAZIMTAREK
AGED 44 YEARS, OCC: HOUSE HOLD WORK
R/O. J.M.ROAD, DOULATKOTHI DARGA
TQ & DISTRICT VIJAYPUR PIN CODE : 586104.
47D. SMT. SAYIDABANU W/O JAFFERAHAMAD INAMDAR
AGED 43 YEARS, OCC: HOUSE HOLD WORK
R/O. J.M.ROAD, DOULATKOTHI DARGA
TQ & DISTRICT VIJAYPUR PIN CODE : 586104.
47E. SMT. SHAKEELABANU W/O ABDULHAMMED INAMADAR
AGED 40 YEARS, OCC: HOUSE HOLD WORK
R/O. J.M.ROAD, DOULATKOTHI DARGA
TQ & DISTRICT VIJAYPUR PIN CODE : 586104.
47F. SMT. WAHIADABEGUM W/O JAHIDAHAMED USTAD
AGED 38 YEARS, OCC: HOUSE HOLD WORK
R/O. J.M.ROAD, DOULATKOTHI DARGA
TQ & DISTRICT VIJAYPUR PIN CODE : 586104.
47G. SMT. FAHEMIDABANU W/O TANVEER PATEL
AGED 36 YEARS, OCC: HOUSE HOLD WOKR
R/O. J.M.ROAD, DOULATKOTHI DARGA
TQ & DISTRICT VIJAYPUR PIN CODE : 586104.
47H. SRI MOHAMMA FAYAZ S/O MAHEBOOB BASHA SIRKAZI
AGED 34 YEARS, OCC: BUSINESS
R/O. J.M.ROAD, DOULATKOTHI DARGA
TQ & DISTRICT VIJAYPUR PIN CODE : 586104.
47J. SRI MOHAMMAD ZAMEER S/O MAHEBOOB BASHA SIRKAZI
AGED 33 YEARS, OCC: HOUSE HOLD WOKR
R/O. J.M.ROAD, DOULATKOTHI DARGA
TQ & DISTRICT VIJAYPUR PIN CODE : 586104.
BROUGTH THE LR'S ON RECORD AS PER ORDERS ON I.A.NO.IV/2021
DATED 18.11.2021
48. SHRI CHANDBASHA ABDULKHADAR SIRKAZI
AGED 50 YEARS, OCC: AGRICULTURE
- 45 -
RFA No.100070/2014
C/W RFA No.100042/2014
R/O. HALETORAGAL TQ: RAMDURG 591123.
49. SHRI BABAJAN ABDULKHADAR SIRKAZI
AGED 57 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
50. SHRI MOHAMMEDYUSUF ABDULREHMAN SIRKAZI
AGED 47 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL TQ: RAMDURG 591123.
(NOTE : - THE NAME OF ABDULREHMAN MOHAMMEDGOUSA SIRKAZI HAS
BEEN SHOWN AS DEFENDANT NO.44 AND AS WELL AS DEFENDANT
NO.47 WHO ARE ON AND THE SAME PERSON.)
... APPELLANTS
(BY SRI R.K. KULKARNI, ADVOCATE)
AND:
1. SMT. ZAHIRABI W/O MIRZABEG@DADAJAN INAMADAR
AGE 65 YEARS OCC: HOUSEHOLD WORK
R/O GOUDAWAD, TQ: HUKKERI, DIST: BELGAUM 591309.
2. FAKEERSAB S/O. KHADARSAB BIRADAR KHAJI
AGED ABOUT 60 YEARS, OCC: AGRICULTURE
R/O. HALETORAGAL, TALUKA: RAMDURG DIST: BELGAUM 591123.
BROUGHT THE LR'S ON RECORD AS PER ORDERS ON I.A.NO.II/2021
DATED 11.02.2021
2 A. SMT. MAHAJANBI W/O FAKEERSAB KHAZI
AGE : 70 YRS OCC : HOUSE HOLD WORK
R/O. HALETORGAL, TQ: RAMDURG DIST. BELAGAVI
PIN CODE : 591123.
2B. SMT. SHAHANAJI W/O SHABBEER JAMADAR
AGE : 51 YRS OCC : HOUSE HOLD WORK
R/O. CHAVARA BAZAR, JAMADAR GALLI, TQ: MIRAJ
DISTRICT SANGLI (MAHARSHTRA STATE)
PIN CODE : 416410.
2C. SHRI.DADAPEER S/O FAKEERSAB KHAZI
AGE : 49 YRS OCC : AGRICULTURE
R/O. HALETORGAL, TQ: RAMDURG DIST. BELAGAVI
PIN CODE : 591123.
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RFA No.100070/2014
C/W RFA No.100042/2014
2D. SMT. RIHANA W/O KHADARBASHA KHAZI
AGE : 47 YRS OCC : HOUSE HOLD WORK
R/O. HALETORGAL, TQ: RAMDURG DIST. BELAGAVI
PIN CODE : 591123.
2E. SHRI.MAHAMADHASIM S/O FAKEERSAB KHAZI
AGE : 42 YRS OCC : AGRICULTURE
R/O. HALETORGAL, TQ: RAMDURG DIST. BELAGAVI
PIN CODE : 591123.
2F. SMT. NOORJAHAN W/O PEERBASHA KHAZI
AGE : 40 YRS OCC : HOUSE HOLD WORK
R R/O. 10TH B.N. KSRP, GANGI BHAVI, TQ : SHIGGAON
DIST. HAVERI, PIN CODE : 581205.
2G. SHRI.MAHAMADGOUS S/O FAKEERSAB KHAZI
AGE : 36 YRS OCC : AGRICULTURE
R/O. HALETORGAL, TQ: RAMDURG DIST. BELAGAVI
PIN CODE : 591123.
2H. SMT. RIJIWANA W/O ZAHOOR B. KHAZI
AGE : 34 YRS OCC : HOUSE HOLD WORK
R/O. HALETORGAL, TQ: RAMDURG DIST. BELAGAVI
PIN CODE : 591123.
2I. SHRI.MAHAMADHASIM S/O FAKEERSAB KHAZI
AGE : 32 YRS OCC : AGRICULTURE
R/O. HALETORGAL, TQ: RAMDURG DIST. BELAGAVI
PIN CODE : 591123.
2 J. SMT. ZAHOOR W/O MUJATABAHUSEN SAYYAD
AGE : 30 YRS OCC : HOUSE HOLD WORK
R/O. NO.56 KALYAN NAGAR, PART-2,
MAJAREVADI, SOLAPUR (NORTH), DISTRICT SOLAPUR
(MAHARSHTRA STATE) 413003.
2 K. SHRI.KHAZAMEER S/O FAKEERSAB KHAZI
AGE : 28 YRS OCC : PRIVATE SERVICE
R/O. HALETORGAL, TQ: RAMDURG DIST. BELAGAVI
PIN CODE : 591123.
3. ZAHIRABI @ MUNNAPASHA D/O LATE HASAMSAB
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W/O SYED AZMATAHULLA KHAADRI.
AGED ABOUT 63 YEARS, R/O. CHIKKAJANTHAKAL
GANGAVATI TALUK KOPPAL DISTRICT 583227.
4. NAYEEDA SIGAR SULTHANA
W/O HASSAM SAB KADRI
AGED ABOUT 58 YEARS R/O. VIDHYAGIRI
KITTHUR TALUKA, BELGAUM DISTRICT 591123.
5. SAYEEDA SIFA HEMIDABI
D/O. DECEASED SYED AJAMPASHA
AGED ABOUT 58 YEARS R/O. CHIKKAJANTHAKAL
GANGAVATI TALUK, KOPPALA DISTRICT 583227.
6. SAYYEDA SURAVARABI
W/O. MAHABOOB SUBHANI
D/O. DECEASED HASANSAB
AGED ABOUT 50 YEARS R/O. CHIKKAJANTHAKAL
GANGAVATHI TALUK KOPPALA DISTRICT 583227.
7. SOHELA BEGAUM KHAJI
D/O. ABDUL RASHEED KHAJI
D/O. ABDUL KHAJI
AGED ABOUT 46 YEARS R/O. NAVIPETH
RAMDURG TALUK,
BELGAUM DISTRICT. 591123.
8. FARIDA BEGUM KHAJI W/O. ABDUL RASHEED KHAJI
D/O ABDUL KHAJI
AGED ABOUT 43 YEARS HOUSE WIFE
R/O. NAVIPETH, RAMDURG TALUK
BELGAUM DISTRICT. 591123.
9. REHANA KHAJI W/O. ABDUL KHADER KHAJI
D/O. ABDULAZEEZ KHAJI
AGED ABOUT 33 YEARS, HOUSEHOLD WORK
R/O. HALE TORGAL RAMDURG TALUK,
BELGAUM DISTRICT. 591123.
10. BUDDESAB S/O. KHADER BASHA KHAJI
AGED ABOUT 57 YEARS, OCCUPATION BUSINESS
R/O. HALE TORAGAL, RAMDURG TALUK
BELGAUM DISTRICT. 591123.
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11. MUSTAFASAB S/O. KHADER BASHA KHAJI
AGED ABOUT 55 YEARS, R/O. HALE TORGAL
RAMDURG TALUK, BELGAUM DISTRICT. 591123.
12. MIYASAB S/O. KHADER BASHA KHAJI
AGED ABOUT 45 YEARS, OCCUPATION BUSINESS
R/O. HALE TORAGAL, RAMDURG TALUK
BELGAUM DISTRICT.591123.
13. ZOHURSAB S/O. KHADER BASHA KHAJI
AGED ABOUT 44 YEARS, OCCUPATION BUSINESS
R/O. HALE TORAGAL, RAMDURG TALUK
BELGAUM DISTRICT 591123.
14. DADSAB S/O. AZEEZSAB KHAJI
AGED ABOUT 35 YEARS, OCCUPATION BUSINESS
R/O. HALE TORGAL, RAMDURG TALUK,
BELGAUM DISTRICT. 591123.
15. MOHAMMED HASHIM S/O. RAHIMAN SAB KHAJI
AGED ABOUT 46 YEARS OCCUPATION BUSINESSMEN
R/O HALE TORGAL RAMDURG TALUK
BELGAUM DISTRICT. 591123.
16. DADA BASHA S/O. RAHIMAN SAB KHAJI
AGED ABOUT 32 YEARS OCCUPATION BUSINESSMEN
R/O. HALE TORAGAL RAMDURG TALUK,
BELGAUM DISTRICT. 591123.
17. IRFAN S/O. RAHEMAN SAB KHAJI
AGED ABOUT 30 YEARS OCCUPATION BUSINESSMEN
R/O. HALE TORAGAL RAMDURG TALUK,
BELGAUM DISTRICT.591123.
18. ARIF S/O. RAHEMAN SAB KHAJI
AGED ABOUT 28 YEARS OCCUPATION BUSINESSMEN
R/O. HALE TORAGAL RAMDURG TALUK
BELGAUM DISTRICT. 591123.
19. RAFIQ S/O. HABIB SABKHAJI
AGED ABOUT 37 YEARS OCCUPATION BUSINESS
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RFA No.100070/2014
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R/O HALE TORAGAL RAMDURG TALUK
BELGAUM DISTRICT. 591123.
20. AMMA JAN W/O. HAMMED SAB KHAJI
AGED ABOUT 60 YEARS HOUSE HOLD WORK
R/O. HALE TORAGAL RAMDURG TALUK
BELGAUM DISTRICT. 591123.
21. AMMER BASHA S/O. BABALAL KHAJI
AGED ABOUT 75 YEARS OCCUPATION BUSINESS
R/O. HALE TORAGAL RAMDURG TALUK,
BELGAUM DISTRICT.591123.
22. FAIRIBI W/O. KARIM SAB KHAJI
AGED ABOUT 65 YEARS HOUSE WIFE
R/O. HALE TORGAL, RAMDURG TALUK
BELGAUM DISTRICT.591123.
23. MAHABOOB BASHA S/O. ABDUL RASOOL KHAJI
AGED ABOUT 66 YEARS OCCUPATION BUSINESS
R/O. HALE TORAGAL, RAMDURG TALUK,
BELGAUM DISTRICT. 591123.
SINCE DECEASED BY HIS LRS. BROUGHT AN RECORD AS PER ODERS ON
I.A.NO. I/2015, I.ANO.II/2015 & I.A.NO III/2015.
23A. MOHAMMED SADIQ S/O MEHABOOBBASHA KHAZI
AGE : 28YRS OCC : BUSINESS
R/O. HALETORAGAL TQ:RAMDURG
23B. KHWAJA HUSAIN W/O MEHABOOBBASHA KHAZI
AGE : 18YRS OCC : BUSINESS
R/O. HALETORAGAL TQ:RAMDURG
23C. SADDAM S/O MEHABOOBBASHA KHAZI
AGE : 27YRS OCC : BUSINESS
R/O. HALETORAGAL TQ:RAMDURG
23D. SHABANABANU W/O MOHAMEDSHARIEF KHATEEB
AGE : 32YRS OCC : HOUSEWIFE
R/O. HALETORAGAL TQ:RAMDURG
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23E. FARZANABANU W/O DADAPEER HAJI
AGE : 25YRS OCC : HOUSEWIFE
R/O. HALETORAGAL TQ:RAMDURG
23F. JABEEN W/O SHAUKAT DESAI
AGE : 30YRS OCC : HOUSEWIFE
R/O. HALETORAGAL TQ:RAMDURG
24. MOHAMMED HANEEF S/O. ABDUL RASOOL KHAJI
AGED ABOUT 43 YEARS OCCUPATION BUSINESS
R/O. HALE TORAGAL RAMDURG TALUK
BELGAUM DISTRICT. 591123.
25. DADA BASHA S/O. ABDUL RASOOL KHAJI
AGED ABOUT 40 YEARS OCCUPATION BUSINESS
R/O. HALE TORAGAL RAMDURG TALUK
BELGAUM DISTRICT 591123.
26. ABDUL MUNAF S/O. KHASIM SAB KHAJI
AGED ABOUT 37 YEARS OCCUPATION BUSINESS
R/O. BHAGYA NAGAR RAMDURG TALUK
BELGAUM DISTRICT 591123.
27. ASHFAQ AHMED S/O. KHASIM SAB KHAJI
AGED ABOUT 42YEARS OCCUPATION BUSINESS
R/O. BHAGYA NAGAR RAMDURG TALUK,
BELGAUM DISTRICT. 591123.
28. ABDUL KHADAR S/O. ABDUL SAB KHAJI
AGED ABOUT 60 YEARS OCCUPATION BUSINESS
R/O. NAVIPETH, RAMDURG TALUK
BELGAUM DISTRICT 591123.
29. ABDUL SATTAR S/O. ABDUL SAB KHAJI
AGED ABOUT 55 YEARS OCCUPATION BUSINESS
R/O. NAVIPETH RAMDURG TALUK,
BELGAUM DISTRICT.591123.
30. MOHAMMED SHAFI S/O. ABDUL SAB KHAJI
AGED ABOUT 42 YEARS OCCUPATION BUSINESS
R/O. NAVIPETH RAMDURG TALUK
BELGAUM DISTRICT. 591123.
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31. RAZIYA BEGAUM D/O. ABDUL SAB KHAJI
AGED ABOUT 60 YEARS, OCC: HOUSE HOLD WORK
R/O. NAVIPETH, RAMDURG TALUK
BELGAUM DISTRICT. 591123.
32. MUMATAJ D/O. BUDDESAB KHAJI
AGED ABOUT 66 YEARS OCC: HOUSEHOLD WORK
RAMDURG TALUK
BELGAUM DISTRICT.591123.
33. NAZEER AHAMED S/O. AMANBI KHAJI
AGED ABOUT 78 YEARS OCCUPATION BUSINESSMEN
R/O. NAVIPETH RAMDURG TALUK
BELGAUM DISTRICT.591123.
SINCE DECEASED BY HIS LRS. BROUGHT AN RECORD AS PER ODERS ON
I.A.NO.I/2022.
33 A. SRI.RQFIQ W/O NAZEERAHAMED KAZI
AGE : 47. YRS OCC : PRIVATESERVICE.
R/O. NAVIPETH,RAMDURG.DIST.BELAGAVI.PIN CODE : 591123.
33 B. SRI. MOHAMMED S/O NAZEERAHAMED KAZI
AGE : 42 YRS OCC : PRIVATE SERVICE.
R/O. NAVIPETH,RAMDURG.DIST:BELAGAVI.PIN CODE : 591123.
33 C. SRI. ARIFAHAMED S/O NAZEERAHEM KAZI
AGE : 39 YRS OCC : PRIVATE SERVICE
R/O.NAVIPETH, RAMDURG. DIST:BELAGAVI.
PIN CODE : 591123.
33 D. SMT. SHAMASHAD W/O MOHAMMAD SHAFI KAZI
AGE : 36 YRS OCC : HOUSEHOLDWORK
R/O. NAVIPETH,RAMDURG.DIST:BELAGAVI.
PIN CODE : 591123.
33 E. SMT. MUMTAZ W/O MOHAMMADIQUBAL KAZI
AGE : 44 YRS OCC : HOUSEHOLD WORK.
R/O.NAVIPETH, RAMDURG. DIST;BELAGAVI.
PIN CODE : 591123.
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RFA No.100070/2014
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33 F. SMT. DILSAHDBEGUM D/O NAZEERAHAMED KAZI
AGE : 30 YRS OCC :HOUSEHOLD WORK.
R/O. NAVIPETH. RAMDURG.DIST;BELAGAVI.
PIN CODE : 591123.
33 G. SRI. ASIFAHAMED S/O NAZEERAHAMED KHAJI.
AGE;38 YEARS. OCCP; AGRICULTURE.
R/O NAVIPETH RAMDURG.DIST;BELAGAVI.
PIN. 591123.
34. NAZEER SAB S/O. AMEER SAB KHAJI
AGED ABOUT 55 YEARS OCCUPATION BUSINESS
R/O. NAVIPETH RAMDURG TALUK
BELGAUM DISTRICT.591123 .
35. ABDUL WAHID S/O. LATE SHAHZADBI KHAJI
AGED ABOUT 65 YEARS OCCUPATION BUSINESSMEN
R/O NAVIPETH RAMDURG TALUK,
BELGAUM DISTRICT. 591123.
36. RASHEED AHAMED S/O. LATE SHAHAZADBI KHAJI
AGED ABOUT 59 YEARS OCCUPATION GOVT. EMPLOYEE
R/O. NAVIPETH RAMDURG TALUK
BELGAUM DISTRICT.591123.
37. ABDUL SATTAR S/O. LATE SHAHAZADBI KHAJI
AGED ABOUT 57 YEARS OCCUPATION GOVT. EMPLOYEE
R/O. NAVIPETH RAMDURG TALUK
BELGAUM DISTRICT.591123.
38. SHABBIR AHAMED S/O. LATE SHAHAZADBI KHAJI
AGED ABOUT 48 YEARS OCCUPATION GOVT. EMPLOYEE
R/O. NAVIPETH RAMDURG TALUK
BELGAUM DISTRICT 591123.
39. MOHAMMED SHAFI S/O. LATE SHAHAZADBI KHAJI
AGED ABOUT 45 YEARS OCCUPATION BUSINESS
R/O. NAVIPETH RAMDURG TALUK,
BELGAUM DISTRICT 591123.
40. HAMMEDSAB S/O. LATE MIYYASAB KHAJI
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RFA No.100070/2014
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AGED ABOUT 72 YEARS OCCUPATION BUSINESSMEN
R/O. HALE TORAGAL RAMDURG TALUK,
BELGAUM DISTRICT 591123.
41. ABBAS SAB S/O. LATE MIYYASAB KHAJI
AGED ABOUT 65 YEARS OCCUPATION BUSINESSMEN
R/O. HALE TORGAL RAMDURG TALUK
BELGAUM DISTRICT 591123.
SINCE DECEASED BY HIS L.RS.
41 A. SMT.MAREMBI W/O ABBASAB B KHAZI
AGE : 60 YEARS OCC : HOUSEHOLD
R/O. HALETORGAL, TALUKA RAMDURG BELAGAVI DISTRICT.
41 B. SHRI.HUSSAINBASHA ABBASAB B KHAZI
AGE : 44 YEARS OCC : AGRICULTURE
R/O. HALETORGAL, TALUKA RAMDURG BELAGAVI DISTRICT.
41 C. SHRI.MUSTAFA ABBASAB B KHAZI
AGE : 40 YEARS OCC : AGRICULTURE
R/O. HALETORGAL, TALUKA RAMDURG BELAGAVI DISTRICT.
41 D. SMT.SHABINABANU W/O ABDULKHADAR RAIYADURG
AGE : 39 YEARS OCC : HOUSEHOLD
R/O. HALETORGAL, TALUKA RAMDURG BELAGAVI DISTRICT.
41 E. SMT.HASINABANU D/O ABBASAB B KHAZI
AGE : 37 YEARS OCC : HOUSEHOLD
R/O. HALETORGAL, TALUKA RAMDURG BELAGAVI DISTRICT.
41 F. SHRI.RAFEEQUE ABBASAB B KHAZI
AGE : 36 YEARS OCC : AGRICULTURE
R/O. HALETORGAL, TALUKA RAMDURG BELAGAVI DISTRICT.
41 G. SHRI.JAHOORBASHA ABBASAB B KHAZI
AGE : 24 YEARS OCC : AGRICULTURE
R/O. HALETORGAL, TALUKA RAMDURG BELAGAVI DISTRICT.
41 H. SHRI.ASLAM ABBASAB B KHAZI
AGE : 22 YEARS OCC : AGRICULTURE
- 54 -
RFA No.100070/2014
C/W RFA No.100042/2014
R/O. HALETORGAL, TALUKA RAMDURG BELAGAVI DISTRICT.
42. SHRI. HASSAN SAB S/O. LATE MIYYASAB KHAJI
AGED ABOUT 65 YEARS OCCUPATION BUSINESSMEN
R/O. HALE TORGAL RAMDURG TALUK,
BELGAUM DISTRICT. 591123.
43. SHRI.HUSEB SAB S/O. LATE MIYYASAB KHAJI
AGED ABOUT 60 YEARS OCCUPATION BUSINESSMEN
R/O. HALE TORAGAL RAMDURG TALUK,
BELGAUM DISTRICT 591123.
44. SHRI.BABUSAB S/O. LATE MIYYASAB KHAJI
AGED ABOUT 37 YEARS OCCUPATION BUSINESSMEN
R/O. HALE TORAGAL RAMDURG TALUK
BELGAUM DISTRICT 591123.
45. SHRI.DABA BASHA S/O MIYYASAB KHAJI
AGE : 42 YEARS OCCUPATION BUSINESSMEN
R/O. HALE TORAGAL RAMDURG TALUK
BELGAUM DISTRICT 591123.
46. SHRI.BASHEER AHAMED S/O. LATE HASHIM SAB KHAJI
AGED ABOUT 42 YEARS OCCUPATION GOVT. EMPLOYEE
R/O. MAHANTESH NAGAR RAMDURG, TALUK,
BELGAUM DISTRICT 591123.
47. SHRI.MOHAMMED SHAFI S/O. LATE HASAN MIYA KHAJI
AGED ABOUT 50 YEARS OCCUPATION GOVT. EMPLOYEE
A/P DR. PATIL CHAWL NEAR BARAKOTRI
KESHAVAPURA, HUBLI 580023.
48. SHRI.MOHAMMED RAFIK S/O HASANMIYA KHAJI
AGE: 48 YEARS OCC: BUSINESS
R/O A/P DR. PATIL CHAWL NEAR BARAKOTRI
KESHAVAPURA, HUBLI 580023.
49. SHRI.JAMEELAHAMMAD S/O HASANMIYA KHAJI
AGE: 45 YEARS OCC: BUSINESS
R/O A/P DR. PATIL CHAWL NEAR BARAKOTRI
KESHAVAPURA, HUBLI 580023.
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50. SHRI.FAYAZAHAMAD S/O HASANMIYA KHAJI
AGE : 42 YEAR OCC: BUSINESS
R/O A/P DR. PATIL CHAWL NEAR BARAKOTRI
KESHAVAPURA, HUBLI 580023.
51. SHRI.FAZLUNISSA D/O ABDULSAMAD KHAJI
AGE: 60 YEAR OCC: HOUSEHOLD WORK
R/O LIG 92 GOLDEN PARK. HUBLI 580020
52. SHRI.KHURESHIYA D/O ABDULSAMAD KHAJI
AGE: 50 YEAR OCC: HOUSEHOLD WORK
R/O LIG 91 GOLDEN PARK. HUBLI 580020
53. SHRI.BABALAL S/O ABDULSAMAD KHAJI
AGE : 73 YEARS OCC: RETIRED EMPLOYEE,
R/O LIG 92 GOLDEN PARK. HUBLI 580020
SINCE DECEASED BY HIS LRS. BROUGHT AN RECORD AS PER ODERS ON
I.A.NO. I/2016, I.ANO.II/2016 & I.A.NO III/2016.
53A. SHRI FAZALLUNNISA KHAZI W/O LATE BABALAL KHAZI
AGE : 58 YEARS OCC : HOUSEHOLD
R/O. LIG-92 GOLDEN PARK,
VIJAYANAGAR (EXTN) HUBBALLI.
53B. SHRI.RIYAZ AHMAD KHAZI S/O LATE BABALAL KHAZI
AGE : 30 YEARS OCC : BUSINESS
R/O. LIG-92 GOLDEN PARK,
VIJAYANAGAR (EXTN) HUBBALLI.
53C. SHRI.IRSHAD AHMAD KHAZI S/O LATE BABALAL KHAZI
AGE : 28 YEARS OCC : BUSINESS
R/O. LIG-92 GOLDEN PARK,
VIJAYANAGAR (EXTN) HUBBALLI.
53D. SMT. MAHABOOBI W/O SAYAD LIYAKATH
AGE : 26 YEARS OCC : HOUSEHOLD WORK
R/O. SAVAI PALYA SHIMOGGA.
54. SHRI.RAHIMABI D/O ABDULREHAMANSAB KHAJI
AGED : 55 YEARS OCC: HOUSEHOLDWORK
R/O 1148 LIME CHAL GOODS SHED ROAD
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RFA No.100070/2014
C/W RFA No.100042/2014
HUBLI -20 580020 .
55. SHIR.SHANAWAZ S/O. LATE HASAM ALI KHAJI
AGED ABOUT 21 YEARS OCC: STUDENT,
A/P NO. 73, LIMEY AKASH PARK, KUSUGAL ROAD
KESHAVAPUR HUBLI 580020.
56. SMT.SAFARU KARJUGI D/O. LATE ABDUL RAHAMAN KHAJI
AGED ABOUT 44 YEARS HOUSE WIFE
A/P NO. 1148, LIMEY CHAWAL, GOODS SHED ROAD,
HUBLI 20 580020
57. SHRI.MAINUDDIN S/O. LATE ABDUL RAHAMAN SAB KHAJI
AGED ABOUT 42 YEARS OCC: BUSINESSMEN,
A/P NO. 73, AKASH PARK, KUSUGAL ROAD,
KESHAVAPUR HUBLI. 580020.
58. SHRI.BABA JAN S/O. LATE AZEEZ SAB KHAJI
AGED ABOUT 65 YEARS RETIRED GOVT. EMPLOYEE,
A/P M TS COLONY AKASH PARK,
KUSUGAL ROAD KESHWAPUR, HUBLI 580020.
59. SMT.PYARIJAN D/O. LATE AZEEZ SAB KHAJI
AGED ABOUT 60 YEARS HOUSE WIFE,
A/P: RAMANAGAR, HUBLI 580020.
60. SMT.BEGAUM D/O. LATE AZEEZSAB KHAJI
AGED ABOUT 58 YEARS HOUSE WIFE,
A/P: MULLA BADA, HUBLI 580020.
61. SHRI.BASHEER AHAMED S/O. LATE NIZAMUDDIN KHAJI
AGED ABOUT 55 YEARS OCC: GOVT. EMPLOYEE
A/P: RAMANAGAR HUBLI 580020.
62. SMT.MAHABOOB-BI @ AMMAJAN
D/O. LATE NIZAMUDDIN KHAJI AGED ABOUT 57 YEARS
RETIRED GOVT. EMPLOYEE, A/P M.B.N. COLONY
KARWAR ROAD, HUBLI 580020.
63. SMT.GULNAAZ D/O. LATE HASM ALI KHAJI
AGED ABOUT 23 YEARS NADEGAR PARK
1ST MAIN, 3RD CROSS DHARWAD 580005.
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64. SHRI.MAHAMMED GHOUSE S/O. LATE KHAWAJAMEER KHAJI
AGED ABOUT 88 YEARS OCC: BUSINESSMEN
A/P. HIRUR, HANAGAL TALUK
HAVERI DISTRICT 581104.
BROUGTH THE LR'S ON RECORD AS PER ORDERS ON I.A.NO.I/2021
DATED 11.02.2021
64 A. SMT. MAHAJANBI MOHAMANDGOUS KAZI @ SARKAJI
AGE : 42 YEARS, OCC : SERVICE
R/O. NAGASHETTIKOPPA, TQ: HUBBALLI DIST. HUBBALLI
PIN CODE : 580032.
64B. SMT. SHAJANBI W/O AFAZAL KAZI
AGE : 39 YEARS,OCC : HOUSE HOLD WORK
R/O. NAGASHETTIKOPPA, TQ: HUBBALLI DIST. HUBBALLI
PIN CODE : 580032.
64C. SMT MUZZAFAREENBEGUM W/O FAZALUDDINSAB PEERJADE
AGE : 35 YEARS,OCC : HOUSE HOLD WORK
R/O. NAGASHETTIKOPPA, TQ: HUBBALLI DIST. HUBBALLI
PIN CODE : 580032.
64D. SMT. NOORNISA W/O MOHAMMED IRAFAN HAFIZ HAVE
AGE : 32 YEARS,OCC : HOUSE HOLD WORK
R/O. NAGASHETTIKOPPA, TQ: HUBBALLI DIST. HUBBALLI
PIN CODE : 580032.
64E. SMT. SAIDASABIRA W/O MOHAMADFAHIM KAZI
AGE : 30 YEARS, OCC : HOUSE HOLD WORK
R/O. NAGASHETTIKOPPA, TQ: HUBBALLI DIST. HUBBALLI
PIN CODE : 580032.
64F. SMT. TABBASSUM W/O ABDULHALEEM KHATEEB
AGE : 29 YEARS, OCC : HOUSE HOLD WORK
R/O. NAGASHETTIKOPPA, TQ: HUBBALLI DIST. HUBBALLI
PIN CODE : 580032.
64G. SRI.SAIYADUMARASHA S/O MOHAMANDGOUS KAZI @SARKAJI
AGE : 25 YEARS, OCC : SERVICE
R/O. NAGASHETTIKOPPA, TQ: HUBBALLI DIST. HUBBALLI
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RFA No.100070/2014
C/W RFA No.100042/2014
PIN CODE : 580032.
65. SHRI.MAHAMMED HUSSIAN S/O. LATE KHAWAJAMEER KHAJI
AGED ABOUT 88 YEARS OCC: BUSINESSMEN
A/P. HIRUR, HANAGAL TALUK
HAVERI DISTRICT 581104.
SINCE DECEASED BY HIS LRS.
65A SHRI.MUSTAK S/O MOHAMMED HUSAIN KHAZI
AGE :55 YEARS, OCC: BUSINESS
R/O. H.NO.:88 HIRUR TQ: HANAGAL DIST.: HAVERI.
65B SHTI.MAGADUM S/O MOHAMMED HUSAIN KHAZI
AGE :52 YEARS, OCC: BUSINESS
R/O. H.NO.:88 HIRUR TQ: HANAGAL DIST.: HAVERI.
65C SHRI.IBRAHIM S/O MOHAMMED HUSAIN KHAZI
AGE :49 YEARS,S OCC: BUSINESS
R/O. H.NO.:88 HIRUR TQ: HANAGAL DIST.: HAVERI.
65D SHRI.SADIK S/O MOHAMMED HUSAIN KHAZI
AGE :47 YEARS, OCC: BUSINESS
R/O. H.NO.:88 HIRUR TQ: HANAGAL DIST.: HAVERI.
65E SHRI.MAKBOOL S/O MOHAMMED HUSAIN KHAZI
AGE :45 YEARS, OCC: BUSINESS
R/O. H.NO.:88 HIRUR TQ: HANAGAL DIST.: HAVERI.
66. SHRI.KHAWAJAMEER S/O MOHAMMADHUSAIN KHAJI,
AGED ABOUT : 45 YEARS OCC: AGRICULTURE
A/P. HIRUR, HANAGAL TALUK
HAVERI DISTRICT 581104.
67. SHRI.MOHAMMEDJAFFAR S/O MOHAMMEDHUSAIN KHAJI,
AGED ABOUT : 44 YEARS OCC: AGRICULTURE
A/P.HIRUR HANAGAL TALUK
HAVERI DISTRICT 581104.
68. SHRI.AZEEMUNISSA MIYAJAN KATIB
AGED ABOUT: 43 YEARS OCC: HOUSEHOLD WORK
A/P. HIRUR, HANAGAL TALUK
HAVERI DISTRICT 581104.
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69. SHRI.MOHAMMEDIBRAHIM S/O MOHAMMEDHUSAIN KHAJI,
AGED ABOUT : 42 YEARS OCC: HOUSE HOLDWORK
A/P. HIRUR, HANAGAL TALUK
HAVERI DISTRICT 581104.
70. SHRI.SHAMSUNISSA SAKILHAMD KHAJI
AGED ABOUT 41 YEARS OCC: HOUSEHOLD WORK
A/P. ANNIGERI TQ: NAVALAGUND
GADAG DISTRICT 582201.
71. SHRI.MAGADUMM MOHAMMADHUSAIN KHAJI
AGED ABOUT : 40 YEARS OCC: AGRICULTURE
A/P. HIRUR, HANAGAL TALUK
HAVERI DISTRICT 581104.
72. SHRI.RAHAMUNISSA DADAPEER KHAJI
AGED ABOUT : 38 YEARS OCC: HOUSE HOLDWORK
A/P HALETORGAL, RAMDURG TALUKA
BELGAUM DISTRICT 591123.
73. SHRI.MAKABULAHAMED MOHAMMADHUSAIN KHAJI
AGED ABOUT : 37 YEARS OCC: AGRICULTURE
A/P. HIRUR, HANAGAL TALUK
HAVERI DISTRICT 581104.
74. SMT.FAIZUNISSA RABBAGIDARGA KHAJI
AGED ABOUT : 36 YEARS OCC: HOUSEWORK
A/P. HULUGUR TQ: SIGGANVI
HAVERI DISTRICT 581126.
75. SMT.BIBIAISHA JAMILAHAMAD KHAJI
AGED ABOUT : 35 YEARS OCC: HOUSEHOLDWORK
A/P. NARAGUND TQ:NARAGUND
GADAG DISTRICT. 582207 .
76. SMT.MAIMUNNISA BEGUM D/O. H. N. KHAJI
AGED ABOUT 58 YEARS OCC:HOUSE HOLD WORK
A/P. DASARAGALLI, GADAG 582101.
77. SMT.SHAKIRA D/O. ABDUL SAMAD . KHAJI
AGED ABOUT 54 YEARS HOUSE HOLD WORK
A/P. DASARAGALLI GADAG 582101.
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78. SHRI.SHAFI AHAMED S/O. LATE SOGHRABI KHAJI
AGED ABOUT 54 YEARS OCC:GOVT. SERVENT
A/P. DASARAGALLI GADAG 582101.
79. SMT.SHAMIN BANU W/O. LATE MUNAF SAB KHAJI
AGED ABOUT 36 YEARS OCC: GOVT. SERVENT
A/P. DASARAGALLI GADAG 582101.
80. SHRI.AZARUDDIN S/O. LATE ZAHUR AHAMED KHAJI
C/O. BABAJAN KHAJI GOLDEN PARK,
EXTENSION HUBLI 580032.
81. SMT. ZUBEDA D/O. LATE SOGHRABI KHAJI
AGED ABOUT 52 YEARS OCC:HOUSE HOLD WORK
A/P. DASARAGALLI GADAG 582101.
82. SHRI.ABDUL MUNAF S/O. LATE AMEER SAB KHAJI
AGED ABOUT 61 YEARS BUSINESS
A/P. DASARAGALLI GADAG 582101.
83. SHRI.ABDUL RASOOL SAB S/O. LATE AMEER SAB KHAJI
AGED ABOUT 58 YEARS GOVT. SERVENT
R/O. HUBLI DHARWAD DISTRICT. 580020.
84. SHRI.GOORBASHA S/O. LATE AMEER SAB KHAJI
AGED ABOUT 55 YEARS BUSINESS
A/P. DASARAGALLI GADAG. 582101.
85. SHRI.MAHABOOB BASHA S/O. LATE AMEER SAB KHAJI
AGED ABOUT 50 YEARS GOVT. SERVENT
A/P. DASARAGALLI GADAG 582101.
86. SHRI.SHAFI AHAMED S/O. LATE AMEER SAB KHAJI
AGED ABOUT 48 YEARS OCC:BUSINESS
A/P. DASARAGALLI GADAG. 582101.
87. SHRI.MAHAMMED GHOUSE SAB
S/O. LATE AMEER SAB KHAJI
AGED ABOUT 45 YEARS OCC: BUSINESS
A/P. DASARAGALLI GADAG. 582101.
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88. SHRI.MEHAMOOD SAB S/O. LATE KHASIM SAB KHAJI
AGED ABOUT 65 YEARS OCC: BUSINESS
A/P. DASARAGALLI GADAG. 582101.
SINCE DECEASED BY HIS L.RS.
88A. SMT.SAIDHABEGUM W/O MEHABOOBSAB KHAZI
AGE : 55YRS OCC : HOUSEHOLD
R/O. WARD NO.32 GADAG BETAGERI MUNCIPALTY
TALUKA AND DISTRICT GADAG.
88B. SMT.TABASUMBANU W/O NISARAHAMAD KHAZI
AGE : 36YRS OCC : HOUSEHOLD
R/O. WARD NO.32 GADAG BETAGERI MUNCIPALTY
TALUKA AND DISTRICT GADAG.
88 C. SHRI.JUBERAHAMAD S/O MEHABOOBSAB KHAZI
AGE : 33YRS OCC : PRIVATE SERVICE
R/O. WARD NO.32 GADAG BETAGERI MUNCIPALTY
TALUKA AND DISTRICT GADAG.
88 D. SMT.TARUNABANU W/O KALANDAR MULLA
AGE : 30YRS OCC : HOUSEHOLD
R/O. WARD NO.32 GADAG BETAGERI MUNCIPALTY
TALUKA AND DISTRICT GADAG
88 E. SMT.TAHASEENBANU W/O MAHAMADUDIN KHAZI
AGE : 28YRS OCC : HOUSEHOLD
R/O. WARD NO.32 GADAG BETAGERI MUNCIPALTY
TALUKA AND DISTRICT GADAG.
88F. SHRI.RIYAZUDIN S/O MEHABOOBSAB KHAZI
AGE : 26YRS OCC : PRIVATE SERVICE R/O. WARD NO.32
GADAG BETAGERI MUNCIPALTY TALUKA & DISTRICT GADAG.
89. SHRI.SHAHJAHAN S/O. LATE KHASIM SAB KHAJI
AGED ABOUT 62 YEARS OCC: BUSINESS
A/P. DASARAGALLI GADAG. 582101.
90. SHRI.MAQBOOL SAB S/O. LATE KHASIM SAB KHAJI
AGED ABOUT 60 YEARS, OCC:BUSINESS
A/P. DASARAGALLI GADAG. 582101.
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SINCE DECEASED BY HIS L.RS.
90A. SMT.AKHILABEGUM W/O MAKABULAHAMAD KHAZI
AGE : 40 YEARS,OCC : HOUSEHOLD
R/O. KHAZI ONI, ANNIGERI TQ.:NAVALGUND
DISTRICT DHARWAD.
90B. SMT.SALEHA D/O MAKABULAHAMAD KHAZI
AGE : 27 YEARS,OCC : HOUSEHOLD R/O. KHAZI ONI,
ANNIGERI TQ.:NAVALGUND DISTRICT DHARWAD.
90C. SHRI.SADIKAHAMAD S/O MAKABULAHAMAD KHAZI
AGE : 25 YEARS,OCC : PRIVATE SERVICE
R/O. KHAZI ONI, ANNIGERI TQ.:NAVALGUND
DISTRICT DHARWAD.
90D. SHRI.INNUSAHAMAD S/O MAKABULAHAMAD KHAZI
AGE : 23 YEARS,OCC : STUDENT
R/O. KHAZI ONI, ANNIGERI TQ.:NAVALGUND
DISTRICT DHARWAD.
91. SHRI.MOHAMMED SHAFI SAB S/O. LATE KHASIM SAB KHAJI
AGED ABOUT 78 YEARS OCC: BUSINESS
A/P. DASARAGALLI GADAG. 582101.
92. SHRI.MOHAMMED RAFIQ SAB S/O. LATE KHASIM SAB KHAJI
AGED ABOUT 57 YEARS OCC:BUSINESS
A/P. DASARAGALLI GADAG. 582101.
SINCE DECEASED BY HIS L.RS.
92 A. SMT.ZAHIDABEGUM W/O RAFIQHAMAD KHAZI
AGE : 43 YEARS,OCC : HOUSEHOLD
R/O. WARD NO.32, GADAG TQ. & DISTRICT: GADAG.
92 B. SHRI.MUZAFAR S/O RAFIQHAMAD KHAZI
AGE : 27 YEARS, OCC : STUDENT
R/O. WARD NO.32, GADAG TQ. & DISTRICT: GADAG.
92 C. SMT.AFRIN D/O RAFIQHAMAD KHAZI
AGE : 22 YEARS, OCC : STUDENT
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R/O. WARD NO.32, GADAG TQ. & DISTRICT: GADAG.
92 D. SHRI.MAHAMADMOIZ S/O RAFIQHAMAD KHAZI
AGE : 21 YEARS,OCC : STUDENT
R/O. WARD NO.32, GADAG TQ. & DISTRICT: GADAG.
93. SHRI.ZAREENA BEGAUM D/O. LATE KHASIM SAB KHAJI
AGED ABOUT 55 YEARS OCC:HOUSE HOLD WORK
A/P. DASARAGALLI, GADAG. 582101.
94. SHRI.SHAKIRABI D/O. LATE KHASIM SAB KHAJI
AGED ABOUT 53 YEARS OCC:HOUSE HOLD WORK
A/P. DASARAGALLI, GADAG. 582101.
95. SHRI.TAHIRBI D/O. LATE KHASIM SAB KHAJI
AGED ABOUT 49 YEARS OCC:HOUSE HOLD WORK
A/P. DASARAGALLI, GADAG. 582101.
96. SHRI.MOHAMMED ANWAR S/O. LATE ALLIMUDDIN KHAJI
AGED ABOUT 55 YEARS OCC: BUSINESS
A/P. DASARAGALLI GADAG. 582101.
97. SHRI.RIYAZ AHMED S/O. LATE ALLIMUDDIN KHAJI
AGED ABOUT 50 YEARS OCC: BUSINESS
A/P. DASARAGALLI GADAG 582101.
98. SHRI.HABBIBUNNISA D/O. LATE ALLIMUDDIN KHAJI
AGED ABOUT 48 YEARS OCC: BUSINESS
A/P. DASARAGALLI GADAG. 582101.
99. SHRI.ABDUL KHADAR SAB S/O. LATE ABDUL KARIM SAB KHAJI
AGED ABOUT 75 YEARS OCC: BUSINESS
A/P. BAZAR MOHALLA ANNIGERI NAVALAGUND TALUKA
DHRWAD DISTRICT 582201.
99 A. SMT. PYARIJAN W/O ABDULKHADAR KAZI
AGE : 85 YRS OCC : HOUSE HOLD WORK
R/O. WARD NO.9, ANNIGERI, TQ: ANNIGERI, DIST. DHARWAD
PIN CODE : 582201.
99 B. SRI. SHAKILAHAMAD S/O ABDULKHADAR KAZI
AGE : 58 YRS OCC : NIL
R/O. WARD NO.9, ANNIGERI, TQ: ANNIGERI, DIST. DHARWAD
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PIN CODE : 582201.
99 C. SRI. MAHAMADASLAM S/O ABDULKHADAR KAZI
AGE : 55 YRS OCC : PRIVATE SERVICE
R/O. WARD NO.9, ANNIGERI, TQ: ANNIGERI, DIST. DHARWAD
PIN CODE : 582201.
99 D. SRI. AFZALAHAMAD S/O ABDULKHADAR KAZI
AGE : 51 YRS OCC : PRIVATE SERVICE
R/O. WARD NO.9, ANNIGERI, TQ: ANNIGERI, DIST. DHARWAD
PIN CODE : 582201.
99 E. SRI. MAHAMADAZAM S/O ABDULKHADAR KAZI
AGE : 48 YRS OCC : PRIVATE SERVICE
R/O. WARD NO.9, ANNIGERI,
TQ: ANNIGERI, DIST. DHARWAD
PIN CODE : 582201.
99 F. SRI. RASHIDAHAMAD S/O ABDULKHADAR KAZI
AGE : 45 YRS OCC : PRIVATE SERVICE
R/O. WARD NO.9, ANNIGERI,
TQ: ANNIGERI, DIST. DHARWAD
PIN CODE : 582201.
BROUGTH THE LR'S ON RECORD AS PER ORDERS ON I.A.NO.VI/2021
DATED 11.11.2021
100. SHRI.BIBIJAN W/O. LATE SAYYAD ALLAHUDDIN KHAJI
AGED ABOUT 76 YEARS OCC: HOUSE WIFE
C/O. G. S. NAIKHAJI VIVEKANAND NAGAR
GADAG 582101.
101. SHRI.SAYYED AMEERUDDIN S/O. LATE NIJAMUDDIN KHAZI
AGED ABOUT 78 YEARS OCC: BUSINESS
A/P. BEHIND KSTRC DEPT. SHIDDESHWAR NAGAR,
GADAG 582101.
102. SMT. ASHABI W/O. LATE JILANI SAB KHAZI
AGED ABOUT 60 YEARS OCC: HOUSE HOLD WORK
A/P. JAKHIR HUSEN COLONY GADAG 582101.
103. SHRI.ILIYAZ S/O. LATE MOMTAZBI KHAZI
AGED ABOUT 42 YEARS OCC:BUSINESS
MULLA GALLI, A/ P : SHIRAHATTI TALUKA
GADAG DISTRICT 582120.
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104. SHRI.FIYAZ S/O. LATE MOMTAZBI KHAZI
AGED ABOUT 38 YEARS OCC: BUSINESS
MULLA GALLI, A/ P : SHIRAHATTI TALUKA
GADAG DISTRICT 582120.
105. SHRI.IRSHAD S/O. LATE MOMTAZBI KHAZI
AGED ABOUT 35 YEARS OCC:BUSINESS
MULLA GALLI, A/ P : SHIRAHATTI TALUKA
GADAG DISTRICT. 582120.
106. SHRI.MOHAMMEDGOUSA S/O. ABDULREHMAN KHAJI
SINCE DECEASED BY HIS L.R.'S. ORI DEFED 165 NOW DECEASED
SINCE DECEASED BY HIS L.RS.
106A. SMT.MAREMBI W/O ABBASAB B KHAZI
AGE : 60 YEARS OCC : HOUSEHOLD
R/O. HALETORGAL,
TALUKA RAMDURG BELAGAVI DISTRICT.
106B. SHRI.HUSSAINBASHA ABBASAB B KHAZI
AGE : 44 YEARS OCC : AGRICULTURE
R/O. HALETORGAL,
TALUKA RAMDURG BELAGAVI DISTRICT.
106C. SHRI.MUSTAFA ABBASAB B KHAZI
AGE : 40 YEARS OCC : AGRICULTURE
R/O. HALETORGAL,
TALUKA RAMDURG BELAGAVI DISTRICT.
106D. SMT.SHABINABANU W/O ABDULKHADAR RAIYADURG
AGE : 39 YEARS OCC : HOUSEHOLD
R/O. HALETORGAL,
TALUKA RAMDURG BELAGAVI DISTRICT.
106E. SMT.HASINABANU D/O ABBASAB B KHAZI
AGE : 37 YEARS OCC : HOUSEHOLD
R/O. HALETORGAL,
TALUKA RAMDURG BELAGAVI DISTRICT.
106F. SHRI.RAFEEQUE ABBASAB B KHAZI
AGE : 36 YEARS OCC : AGRICULTURE
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R/O. HALETORGAL,
TALUKA RAMDURG BELAGAVI DISTRICT
106G. SHRI.JAHOORBASHA ABBASAB B KHAZI
AGE : 24 YEARS OCC : AGRICULTURE
R/O. HALETORGAL,
TALUKA RAMDURG BELAGAVI DISTRICT
106H. SHRI.ASLAM ABBASAB B KHAZI
AGE : 22 YEARS OCC : AGRICULTURE
R/O. HALETORGAL,
TALUKA RAMDURG BELAGAVI DISTRICT.
107. SMT. SAINAZ MOHAMMADGOUSA KHAZI
AGED ABOUT 48 YEARS OCC: BUSINESS
AT: NEAR MORE HITTIN GIRANI, CHANDANAPADI,
TALUKA MIRAJ, DISTRICT SANGLI,
MAHARASHTRA 416410.
108. SHRI GULBAZ MOHAMMADGOUSA KHAZI
AGED ABOUT 26 YEARS OCC: BUSINESS
AT: MORE FLOOR MILL, CHANDANAPADI,
TALUKA MIRAJ, DISTRICT SANGLI,
MAHARASHTRA 416410.
109. SHRI SABAJ MOHAMMADGOUSA KHAZI
AGED ABOUT 24 YEARS OCC: BUSINESS
AT: MORE FLOOR MILL, CHANDANAPADI,
TALUKA MIRAJ, DISTRICT SANGLI,
MAHARASHTRA 416410.
110. SHRI SARAFRAJ MOHAMMADGOUSA KHAZI
AGED ABOUT 22 YEARS OCC: BUSINESS
AT: MORE FLOOR MILL, CHANDANAPADI,
TALUKA MIRAJ, DISTRICT SANGLI,
MAHARASHTRA 416410.
111. KUMAR. SADIQ MOHAMMADGOUSA KHAZI
AGED ABOUT 18 YEARS OCC: BUSINESS
AT: MORE FLOOR MILL, CHANDANAPADI,
TALUKA MIRAJ, DISTRICT SANGLI,
MAHARASHTRA 416410.
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112. KUMAR. ASHIMA MOHAMMADGOUSA KHAZI
AGED ABOUT 16 YEARS OCC: BUSINESS
AT: MORE FLOOR MILL, CHANDANAPADI,
TALUKA MIRAJ, DISTRICT SANGLI,
MAHARASHTRA 416410.
113. KUMAR. KABIR MOHAMMADGOUSA KHAJI
AGED ABOUT 14 YEARS OCC: BUSINESS
AT: MORE FLOOR MILL, CHANDANAPADI,
TALUKA MIRAJ DISTRICT SANGLI,
MAHARASTRA 416410.
114. SMT HAMIDABI D/O. LATE ABDUL KHADAR SAB KHAJI
AGED ABOUT 76 YEARS OCC: HOUSE HOLD WORK
QUATRESS NO. 365, KOLHAPUR CHOWK MIRAJ
TALUKA MIRAJ DISTRICT SANGLI
MAHARASHTRA 416410.
115. KURISHID BI D/O. LATE ABDUL KHADAR SAB KHAJI
AGED ABOUT 76 YEARS OCC: HOUSE HOLD WORK
C/O. NIYEEM KHAJI, MIRAJ TALUKA MIRAJ
DISTRICT SANGLI, MAHARASHTRA 416410.
116. SHAMSHAD JAMADAR D/O. LATE ABDUL KHADAR SAB KHAJI
AGED ABOUT 42 YEARS OCC: HOUSE HOLD WORK
VAIRNNA BAZAR, MIRAJ TALUKA MIRAJ
DISTRICT SANGLI, MAHARASHTRA 416410.
117. KURISHID AHMED S/O. LATE AZEEZ SAB KHAJI
AGED ABOUT 61 YEARS OCC: RETIRED GOVT. SERVANT
SAMARTH NAGAR, NEAR WARE HOUSE,
KHOT PLOT, MIRAJ TALUKA MIRAJ
DISTRICT SANGLI, MAHARASHTRA 416410.
118. ZEREEN BEGUM W/O. LATE NAZEER AHEMD KHAJI
AGED ABOUT 45 YEARS OCCC:HOUSE HOLD WORK
NO. 778, KHAZA BASTI,
NEAR OLD MASZID MIRAJ TALUKA MIRAJ
DISTRICT SANGLI, MAHARASHTRA 416410.
119. IRSHAD AHMED S/O. LATE AZEEZ SAB KHAJI
AGED ABOUT 44 YEARS OCC: BUSINESS
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NO. 778, KHAZA BASTI, NEAR OLD MASZID
MIRAJ TALUKA MIRIJ, DISTRICT SANGLI,
MAHARASHTRA 416410.
120. SHAMSHAD BEGAUM D/O. LATE AZEEZ SAB KHAJI
AGED ABOUT 48 YEARS OCC: HOUSE HOLD WORK
NO. 793/1B, BARGARE PLOT,
MANIK NAGAR, CHILLI MATHUR RESIDENCE MIRAJ
TALUKA MIRAJ DISTRICT SANGLI,
MAHARASHTRA 416410.
121. AMEER BI W/O. LATE KHAZA SAB KHAJI
AGED ABOUT 70 YEARS OCC: HOUSE WIFE
BUDHAVAR PETH, OPPOSITE KHATIB GALLI
VAIRANA BAZAR MIRAJ TALUKA MIRAJ
DISTRICT SANGLI, MAHARASHTRA 416410.
122. HAFIZ SAB S/O. LATE HABEEB SAB KHAJI
AGED ABOUT 48 YEARS OCC:GOVT. SERVENT
LOW OFFICE, MIRAJ TALUKA MIRAJ
DISTRICT SANGLI, MAHARASHTRA 416410.
123. GANISAB S/O. BABULAL KHAJI
AGED ABOUT 65 YEARS OCC:BUSINESS
DOR GALLI, MIRAJ TALUKA MIRAJ
DISTRICT SANGLI, MAHARASHTRA 416410.
124. AMMAJAN W/O. LATE SHAFI AHEMD KHAJI
AGED ABOUT 45 YEARS OCC: HOUSE HOLD WORK
BUDHAVAR PETH, OPPOSITE KHATIB GALLI
VAIRANA BAZAR MIRAJ TALUKA MIRAJ
DISTRICT SANGLI, MAHARASHTRA 416410.
125. ABDUL AMEEZ SAB S/O. LATE BUDDE SAB KHAJI
AGED ABOUT 66 YEARS OCC: BUSINESS
SUBHAS NAGAR ROAD,
KARATI NAKA, AMMAN NAGAR, MIRAJ
TALUKA MIRAJ DISTRICT SANGLI,
MAHARASHTRA 416410.
126. BIBI ZAHEERABI W/O. LATE ABDUL MAZEED KHAJI
AGED ABOUT 60 YEARS OCC: HOUSE HOLD WORK
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NEAR YASEEN MARKET, NAVARASPUR ROAD,
BAGALKOT ROAD BIJAPUR. 586101.
127. KHATUNBI D/O. LATE ABDUL KHADAR KHAJI
AGED ABOUT 74 YEARS OCC: HOUSE HOLD WORK
DARBAR HOUSE, G. M. ROAD BIJAPUR. 586101.
128. ALIYA D/O. MAMTAZABI KHAJI
AGED ABOUT 30 YEARS OCC: HOUSE HOLD WORK
DARBAR HOUSE, G. M. ROAD BIJAPUR. 586101.
129. FARZAAN ROJIMADAR D/O. MAMTAZABI KHAJI
AGED ABOUT 27 YEARS OCC: HOUSE HOLD WORK
DOOD KHEL, INDI TALUKA, DIST : BIJAPUR 586209.
130. RIYANA ROJIMDAR D/O. MAMTAZABI KHAJZI
AGED ABOUT 27 YEARS OCC: HOUSE HOLD WORK
JAMANKHAN BAZAR, NEAR BADI KAMAN
BIJAPUR. 586101.
131. IMTIYAZ S/O. LATE MAMTAZABI KHAJI
AGED ABOUT 45 YEARS OCC: HOUSE HOLD WORK
DARBAR HOUSE, G. M. ROAD BIJAPUR 586101.
132. RAMEEZA W/O. LATE BABAJAN KHAJI
AGED ABOUT 65 YEARS OCC: HOUSE HOLD WORK
CTSNO. 9659/2, MAHANTESH NAGAR,
NEAR BHRAMHAKUMARI ASHRYAM,
BELGAUM. 590001.
133. MAMTAZ W/O. LATE ABBASALI KHAJI
AGED ABOUT 50 YEARS OCC: HOUSE HOLD WORK
R/O. PANTABALE KUNDRI TQ
DIST : BELGAUM.591124.
134. ABDUL SATTAR S/O. LATE GOUSU SAB KHAJI
AGED ABOUT 52 YEARS OCC: BUSINESS,
R/O. PANTABALE KUNDRI TQ
DIST : BELGAUM. 591124.
135. HASIMBI W/O. LATE ABDUL AZEEZ KHAJI
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AGED ABOUT 65 YEARS OCC: HOUSE HOLD WORK,
R/O. PANTABALE KUNDRI TQ
DIST : BELGAUM 591124 .
136. BASA. AHMED S/O. LATE AZEEZ SAB KHAJI
AGED ABOUT 49 YEARS OCC: GOVT. SERVANT
R/O. PANTABALE KUNDRI TQ
DIST : BELGAUM 591124 .
137. RIYAZ AHEMD S/O. LATE AZEEZ SAB KHAJI
AGED ABOUT 38 YEARS OCC: BUSINESS,
R/O. PANTABALE KUNDRI TQ
DIST : BELGAUM 590001.
138. MAIRUNNISA ZIYAHUDDIN KHATIB
D/O. LATE ABDUL SAMAD KHAJI
AGED ABOUT 65 YEARS OCC: HOUSE HOLD WORK
DOOR NO. 633, KHATIB WADA RAVIVAR PETH,
TQ DIST : BELGAUM. 590001.
139. ZAREEN IQBAL KINIKAR
D/O. LATE ABDUL SAMAD KHAJI
AGED ABOUT 65 YEARS OCC: HOUSE HOLD WORK
DOOR NO. 264, MUZAVAR GALLI,
BELGAUM. 590001.
140. MUNSHERA BEGAUM W/O. NAZEER AHAMED PEERZADE
AGED ABOUT 50 YEARS OCC: HOUSE HOLD WORK
R/O. SHRINAGAR BELGAUM. 590001.
141. RAZIA A. RAJAGOLI D/O. LATE ABDUL SAMAD KHAJI
AGED ABOUT 48 YEARS OCC: HOUSE HOLD WORK
CTSNO. 9659/2, MAHANTESH NAGAR,
NEAR BRAMHAKUMAR ASHRAM BELGAUM 590001.
142. IMAM ZAFAR S/O. LATE ZAHOOR KHAJI
AGED ABOUT 30 YEARS OCC: BUSINESS,
NO. 1276, RAMALING KHINDA GALLI,
RANGUBAI PALACE, BELGAUM. 590001.
143. NIGARSULTHANA BEJGAR
D/O. LATE ZAHOOR KHAJI
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AGED ABOUT 33 YEARS OCC: HOUSE HOLD WORK
NO. 1276, RAMALING KHINDA GALLI,
RANGUBAI PALACE, BELGAUM 590001.
144. BIZAR IMAM BOJGAR
S/O. LATE ZAHOOR KHAJI
AGED ABOUT 20 YEARS OCC: BUSINESS
NO. 1276, RAMALING KHINDA GALLI,
RANGUBAI PALACE, BELGAUM 590001 .
145. SHAMIMA D/O. LATE ZAHEER KHAJI
AGED ABOUT 20 YEARS OCC: BUSINESS
NO. 1276, RAMALING KHINDA GALLI,
RANGUBAI PALACE, BELGAUM 590001.
SINCE DECEASED BY HIS L.RS.
146. SMT.SHABANA D/O. LATE ZAHEER KHAJI
AGED ABOUT 18 YEARS OCC: BUSINESS
NO. 1276, RAMALING KHINDA GALLI,
RANGUBAI PALACE, BELGAUM 590001.
147. SMT. NAZAMUNNISA W/O ALLAUDDIN SIRKAZI
AGED ABOUT 75 YEARS OCC: HOUSEWIFE
R/O HALETORAGAL TQ: RAMDURG 591123.
148. SHRI IQBALAHMED S/O ALLAUDDIN SIRKAZI
AGED ABOUT 60 YEARS OCC: AGRICULTURE
R/O HALETORGAL TQ: RAMDURG 591123.
149. SHRI MOHAMMEDLATIF S/O ALLAUDDIN SIRKAZI
AGED ABOUT 55 YEARS OCC: AGRICULTURE
R/O HALETORGAL TQ:RAMDURG 591123.
150. SHRI MOHAMMEDAYUB S/O ALLUDDIN SIRKAZI
AGED ABOUT 38 YEARS OCC: AGRICULTURE
R/O HALETORGAL TQ: RAMDURG 591123.
151. SHRI MOHAMMEDILIYAS S/O HABIBUDDIN SIRKAZI
AGED ABOUT 58 YEARS OCC: AGRICULTURE
R/O HALETORGAL TQ:RAMDURG 591123.
152. SHRI FAIROZAHMED S/O ABDULRAZAK SIRKAZI
AGED ABOUT 48 YEARS OCC: AGRICULTURE
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R/O HALETORGAL TQ: RAMDURG 591123.
153. SHRI HASANALI S/O MOHAMMEDGOUSA SIRKAZI
AGED ABOUT 65 YEARS OCC: AGRICULTURE
R/O HALETORGAL TQ:RAMDURG 591123.
154. SMT. MAIRUNISSA W/O ANWARLAL SIRKAZI
AGED ABOUT 60 YEARS OCC: HOUSEWIFE
R/O HALETORGAL TQ:RAMDURG 591123.
155. SHRI MEHAMOODPASHA S/O SAFFIUDDIN SIRKAZI
AGED BOUT 49 YEARS OCC: GOVT.SERVENT
R/O HALETORGAL TQ:RAMDURG 591123.
156. SHRI ILIYASPASHA S/O SHAFIUDDIN SIRKAZI
AGED ABOUT 45 YEARS OCC: AGRICULTURE
R/O HALETORGAL TQ:RAMDURG 591123.
157. SMT. DADIBEE W/O RAFIQ HAJI
AGE 40 YEARS. OCC: HOUSE WIFE
R/O HALE TORGAL, TQ:RAMDURG 591123.
158. SHRI AAFTABAHMED S/O ABDULRAZAK SIRKAZI
AGE 61 YEARS, OCC: AGRICULTURE
R/O HALETORGAL TQ:RAMDURG 591123.
159. SHRI MOHAMMED AYUB ALLAUDDIN SIRKAZI
(NO SUCH PERSON IN EXISTENCE AS PER THE BAILEEF REPORT)
160. SHRI MOHAMMEDHUSSAIN S/O ABDULREHAMAN SIRKAZI
(DEAD AS PER THE BAILEEF REPORT)
161. SHRI ABDULJABBAR S/O FAKRUDDIN SIRKAZI
(DEAD AS PER THE BAILEEF REPORT)
162. SHRI SHAMASHUDDIN S/O AJEEJUDDIN SIRKAZI
(DEAD AS PER THE BAILEEF REPORT)
163. SHRI SHAMRUDDIN S/O NOORUDDIN SIRKAZI
(NO SUCH PERSON IN EXISTENCE AS PER THE BAILEEF REPORT)
164. SHRI MOHAMMEDGOUSA S/O NOORUDDIN SIRKAZI
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RFA No.100070/2014
C/W RFA No.100042/2014
(DEAD AS PER THE BAILEEF REPORT)
165. SHRI JAIUDDIN S/O NOORUDDIN SIRKAZI
(DEAD AS PER THE BAILEEF REPORT)
166. SMT. MAJANABI W/O SHABUDDIN SIRKAZI
(DEAD AS PER THE BAILEEF REPORT)
167. SHRI FAKRUDDIN S/O JIAUDDIN SIRKAZI
(NO SUCH PERSON IN EXISTENCE AS PER THE BAILEEF REPORT)
168. SMT. GOUSBAI W/O MOHAMMEDGOUS SIRKAZI
(DEAD AS PER THE BAILEEF REPORT)
169. SMT. AMINABI @ GUDUMA W/O ABDULHAMED SIRKAZI
(DEAD AS PER THE BAILEEF REPORT)
170. SHRI MUNIRUDDIN S/O FAKRUDDIN SIRKAZI
(NO SUCH PERSON IN EXISTENCE AS PER THE BAILEEF REPORT)
171. SHRI ABDULREHMAN S/O MOHAMMEDGOUSA SIRKAZI
(DEAD AS PER THE BAILEEF REPORT)
(AS SL.NO.S 159 TO 171 ARE EITHER NON EXISTING OR DEAD PERSONS
AGAINST WHOM STEPS WHERE NOT TAKEN BEFORE THE TRIAL COURT
HAVE NOT BEEN CITED AS RESPONDENTS BEFORE THIS HON'BLE
COURT.)
... RESPONDENTS
(BY V/O. DATED 28.08.2024, SRI V.P. KULKARNI, SRI H.R. GUNDAPPA,
SRI H.M. DHARIGOND, SRI SHIVARAJ S. BALLOLI AND SRI SAYED
LIYAKATH, ADVOCATES)
THIS RFA IS FILED UNDER ORDER XLI RULE 1 R/W SECTION 96 OF
CPC., PRAYING TO, SET ASIDE AND ALLOW THIS APPEAL WITH COSTS BY
DISMISSING THE SUIT FILED BY THE RESPONDENT NO.1 IN O.S.
NO.28/2010 ON THE FILE OF THE SENIOR CIVIL JUDGE RAMDURG AT
RAMDURG AND ALSO TO DISMISS THE COUNTER CLAIM MADE BY THE
RESPONDENT NOS.3 TO 146 I.E., THE DEFENDANTS NO.71 TO 198 IN
O.S. NO.28/2010 ON THE FILE OF THE SENIOR CIVIL JUDGE RAMDURG
AT: RAMDURG AND ETC.,.
THESE APPEALS ARE COMING ON PRONOUNCEMENT AND THE
SAME HAVING BEEN HEARD AND RESERVED FOR JUDGMENT ON
16.04.2026, THIS DAY, B. MURALIDHARA PAI J., DELIVERED THE
FOLLOWING:
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RFA No.100070/2014
C/W RFA No.100042/2014
CORAM: THE HON'BLE MR. JUSTICE H.P.SANDESH
AND
THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
CAV JUDGMENT
(PER: THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI) Defendant No.35, legal representatives of Defendant No.44, Defendants Nos.8, 37 and 46 have maintained the appeal in RFA No.100070/2014 praying to set aside the judgment and decree dated 25.02.2014 passed in O.S. No.28/2010 by learned Senior Civil Judge, Ramdurg (in short, 'trial court') .
2. Defendant Nos.1 to 3, 7, 13 to 16, 23 to 26, 29, 31, 33, 34, 36, 38B, 38D, 42, 43, 44A, 45, 48 to 51, 53 to 60, 61A to 61F, 62 to 70 in O.S. No.28/2010 have maintained the appeal in RFA No. 100042/2014 praying to dismiss the suit as well as counter claim of Defendant Nos.71 to 198 by setting aside the judgment and decree passed therein by the trial court.
3. Brief facts leading to these appeals are as under:
i) The plaintiff/Respondent No.1 herein namely Smt. Zaheerabi maintained the suit in O.S. No.28/2010 for the relief of partition and separate possession, claiming her half share out of 1/18th share of her father namely Saheblal in Schedule A and B properties situated in Hale Torgal Village of Ramdurg Taluk.
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RFA No.100070/2014C/W RFA No.100042/2014
ii) Initially, the plaintiff had maintained the suit against Defendant Nos.1 to 70. During pendency of the suit, Defendant Nos.71 to 199 maintained one more suit in O.S. No.1/2011 claiming share in almost same properties involved in O.S. No.28/2010 and obtained some interim order in I.A. No.I. It was challenged before this Court in MFA No.24629/2011. While disposing of the said miscellaneous appeal this Court gave liberty to Defendant Nos.71 to 199 to get themselves impleaded in O.S. No.28/2010 as the defendants. Accordingly, they maintained necessary application in the suit and came on record as additional Defendant Nos.71 to 199. Subsequently, Counsel for Defendant Nos.71 to 199 filed a memo before the trial court on 21.03.2013 stating that Defendant No.199 is not pressing for his impleadment as an additional defendant in the suit. Consequently, only Defendant Nos.71 to 198 were brought on record.
iii) The case of the plaintiff is that the schedule properties are the lands inherited from the ancestors by the plaintiff and defendants, which are in their possession and enjoyment. It is stated that one Fakai Ali was the propositus of the family. He had six sons and all of them were residing
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RFA No.100070/2014C/W RFA No.100042/2014 together and no partition had taken place amongst them. It is further stated that one of the sons of Fakai Ali namely Azeezoddin, was the grandfather of the plaintiff, who had three sons including Saheblal, the father of the plaintiff and Defendant No.1. She stated that during the lifetime of her father i.e, in the year 1989, the revenue authorities mutated the name of Defendant No.1 in respect of suit lands illegally, based on alleged wardi of her father and behind her back. According to her, Azeezoddin had 1/6th share in the schedule properties and she claims that being the daughter of Saheblal, she is entitled for half share in the 1/18th share of her father in the schedule properties. She contends that as Defendant No.1 refused to allot her share in the schedule properties, she was constrained to maintain the suit.
iv) On service of summons, Defendant Nos.1 to 70 appeared before the trial court through their counsel. Then, Defendant Nos.1, 10 and 35 filed their separate written statements. Defendant Nos.2 to 8, 11 to 27, 29 to 37, 39 to 46 and 48 to 70 adopted the written statement filed by Defendant No.35.
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RFA No.100070/2014C/W RFA No.100042/2014
v) Defendant No.1, in his written statement, has emphatically denied correctness of the genealogy furnished in Schedule II of the plaint as well as description of the suit properties. He stated that the plaintiff does not know anything about the family and that she is not in possession and enjoyment of any of the schedule properties. Further, he stated that it is a speculative suit. According to Defendant No.1 after introduction of the Karnataka Land Reforms Act, his family had submitted a declaration before the Land Tribunal, Ramadurg, wherein after an enquiry, a detailed order came to be passed on 26.08.1981 holding that the family is holding excess land to an extent of 518.19 acres and a direction was given to surrender the same. Thus, he contended that in view of the said land, the family was not at all holding so much land as mentioned in the Schedule A of the plant as on the date of the suit. He further stated that on 23.06.1989 his father made an oral hiba and gifted all his properties in his favour, which was also reduced into writing on the same day. According to him the said act of his father was well within the knowledge of the plaintiff and as such she did not challenge either the said oral hiba or the revenue entries made in his name. In the above circumstances, Defendant No.1
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RFA No.100070/2014C/W RFA No.100042/2014 contended that the plaintiff does not have any right or share in the schedule properties and prayed for dismissal of the suit. In his written statement, Defendant No.10 has categorically admitted all the contentions taken up by the plaintiff and submitted that the plaintiff and the defendants are entitled for share in the properties and that he has no objection for decreeing the suit.
vi) In his written statement, Defendant No.10 admitted all the averments of the plaint and prayed to decree the suit as prayed for.
vii) Defendant No.35, in his written statement, stated that the dispute is only between the plaintiff and Defendant No.1 and there is no claim against them. He stated that the plaintiff never challenged the mutation entry made in M. E. No.1740 of Hale Torgal Village and it is binding on her. According to him King Ali Adil Shah of Bijapur had granted the suit properties to Khazi Mohammed Bhaker(III) in the form of decree (farman), and those lands came to be granted to discharge his duties as Khazi of the said area. Thus, he contended that suit lands were watan properties. He submitted that after implementation of Land Reforms Act, they were compelled to seek declaration of
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RFA No.100070/2014C/W RFA No.100042/2014 their holdings before the Land Tribunal, Ramdurg, which passed an order and granted the suit lands to 16 families. He also stated that his ancestors had partitioned the properties amicably prior to 1981. He specifically contended that if at all the plaintiff has got any share, it is between her and Defendant No.1 and that Defendant Nos.2 to 70 are no way necessary parties to the suit. Hence, he prayed for dismissal of the suit.
viii) After the impleadment of Defendant Nos.71 to 198, Defendant Nos.116, 117, 119 and 120 have filed their common written statement and same was adopted by Defendant Nos.71 to 115, 118 and 121 to 198. In their written statement it is contended that the plaintiff and Defendant Nos.1 to 198 are the lineal descendants of Khazi Mohammed Bhaker and that Schedule B properties are the properties inherited by the parties to the suit from common propositus namely Khazi Mohammed Bhaker. They claimed that Schedule B properties are in joint possession and enjoyment of all the parties to the suit as tenants in common, which was originally granted to the propositus namely Khazi Mohammed Bhaker by King Adil Shah of Bijapur around 16th Century. They stated that the plaintiff and Defendant Nos.1 to 74 are the lineal decedents of Fakai Ali and Hasham
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RFA No.100070/2014C/W RFA No.100042/2014 Sab, who are the sons of 5th son of Sri Moulana Ibrahim Budke namely Sri Chotte Khazi Mohammed Bhaker. According to them the propositus namely Khazi Mohammed Bhaker died intestate and Schedule B properties were not divided amongst his descendants up to 7th generation and as a result, the vested inheritance devolved on his legal heirs as tenants in common. In view of the same, they contended that the plaintiff and 60 other female defendants are entitled to 1/337th share and 138 male defendants are entitled for 2/337th share each in Schedule B properties. In the above circumstances, they prayed to pass a judgment and decree for partition and separate possession of their share by metes and bounds and other consequential reliefs.
ix) In response to the counter claim of Defendant Nos.71 to 198, Defendant Nos.1 and 23 filed their separate written statement/rejoinder and disputed all their contentions and prayed for its rejection.
x) Based on the above pleadings and materials available on record, the trial court framed the following issues and additional issues:
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ISSUES
1) Whether plaintiff proves that, one Fakai Ali was the propositus of plaintiff and defendants?
2) Whether the plaintiff further proves that, suit schedule properties are originally owned by Fakai Ali?
3) Whether the 1st defendant proves that, by virtue of Land Tribunal Order No.LR:DSR:906+908 dated 26.08.1991, 1st defendant father Saheblal Sirkhazi became the owner of lands in R.Sy.No.32/5, 28/1, 18/7, 53 and in R.Sy.No.92 of Hale-Torgal village?
4) Whether 1st defendant further proves that, Sri.Saheblal Sirkhazi has gifted away all his lands in favour of 1st defendant under oral gift dated 23.06.1989, as pleaded at para-8 of the written statement?
5) Whether 1st defendant further proves that, the mining lease dated 23.12.1978 is valid and binding on the share of plaintiff?
6) Whether defendants No.2 to 70 except D-10, proves that, suit schedule properties are originally granted to one Sri. Khazi Mohammed Bhaker (III) by his highness King Ali Adilsha and issued a Sanad in that regard?
7) Whether defendants No.2 to 70 except D-10. proves that, the Assistant Commissioner and Chairman of Ramdurg granted suit schedule lands in favour of 16 families of defendants ancestors and all of them are in separate possession and enjoyment of their respective shares?
8) Whether plaintiff further proves that, father of plaintiff and 1st defendant Sri. Saheblal was entitled for 1/18th in the suit schedule properties?
9) Whether plaintiff further proves that Sri.Saheblal father of 1st defendant was entitled for 1/18th share in the suit schedule properties?
10) Whether plaintiff proves that, she is entitled for partition and separate possession of half of the share in 1/18th share of suit schedule properties by metes and bounds?
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RFA No.100070/2014C/W RFA No.100042/2014
11) Whether plaintiff further proves that, she is entitled for mesne profits with costs?
12) What order or decree?
Dt.09.09.2011 ADDITIONAL ISSUES
1) Whether defendants No.71 to 199 proves that, they are lineal descendants of Khazi Mohammad Bakher @ Fakirali?
2) Whether defendants No.71 to 199 proves that, the King Adilshah of Bijapur granted "B" schedule properties to one Khazi Mohammad Bakher @ Fakirali?
3) Whether defendants No.71 to 199 further proves that, they have vested interest in the "B" schedule properties?
4) Whether defendants No.71 to 199 further proves that, all female defendants are entitled for partition and separate possession of 1/337th share each in the "B" schedule properties and all male defendants are entitled for partition and separate possession of 2/337th share each in the "B" schedule properties?
5) Whether defendants No.71 to 199 further proves that, they are entitled for mesne profits, as prayed in their written statements?
Dt.03.09.2012 ADDITIONAL ISSUES
6) Whether defendants No.71 to 199 further proves that, they are entitled to legal shares as claimed in counter claim?
7) Whether defendant No.1 proves that, the counter claim made by defendants No.71 to 199 against co-defendants is not maintainable?
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RFA No.100070/2014C/W RFA No.100042/2014 Dt.06.12.2012 ADDITIONAL ISSUES
8) Whether defendants No.2 to 9 and defendants No.11 to 17 proves that, defendants No.71 to 199 have no right to seek partition in the plaint "B" schedule properties?
xi) During the trial of the case, the plaintiff adduced her evidence through her GPA holder, examined one more witness and got marked documents at Exs.P-1 to P-25. On the other hand, Defendant Nos.1, 10, 121 and 34 got examined as DW-1 to DW-3 and DW-7 respectively, examined three more witnesses as DW-4 to DW-6 and got marked documents at Exs.D-1 to D-
25.
xii) Afterwards, the trial court heard the arguments of both sides, considered the materials placed on record and answered the above issues as under:
Issue Nos.1 & 2 : In the affirmative;
Issue Nos.3, 4, 6, 7 & 11: In the negative;
Issue No.5 : Does not survive
for consideration;
Issue Nos.8 to 10 : Partly in affirmative;
Addl. Issue Nos.1 to 3 : In the affirmative;
Addl. Issue Nos.4 & 6 : Partly in affirmative;
Addl. Issue Nos.5 & 8 : In the negative;
Addl. Issue No.7 : Decided by Order
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RFA No.100070/2014
C/W RFA No.100042/2014
dated 15.12.2012;
Main Issue No.12 : As per final order.
Accordingly, the trial court decreed the suit of the plaintiff as well as counter claim of Defendant Nos.71 to 198 in part holding that the plaintiff is entitled for 1/335th share and Defendant No.10 is entitled for 2/335th in Schedule A and B properties, and that female defendants are entitled for 1/335th share each and male defendants are entitled for 2/335th share each in Schedule B properties. Being aggrieved by the said judgment and decree, these appeals are filed.
4. Before proceeding further, it is proper to refer to the Order dated 28.08.2024 passed in these appeals. This Court, taking note of there being more than 190 persons as respondents, with one or other amongst them breathing last, necessitating filing of multiple applications to bring their legal representatives, with the consensus of the counsels appearing for both sides, disposed of all the pending applications to bring the legal representatives of the deceased parties as on that day and dispensed with need of bringing the legal representatives of
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RFA No.100070/2014C/W RFA No.100042/2014 any party, who demises during further proceedings as their respective branch is duly represented.
5. Based on the contentions of the parties, they can be broadly identified in two groups. The first comprises the plaintiff, Defendant No.10, and Defendant Nos. 71 to 198, who support the prayer for partition and separate possession of their shares in the schedule properties. The remaining defendants are the contesting defendants, who oppose both the prayer in the suit and the counter claim. For the sake of convenience, the defendants are hereinafter referred to as 'supporting defendants' or 'contesting defendants,' as the case may be.
6. Sri R. K. Kulkarni, learned Counsel for Appellants in RFA No.100070/2014 vehemently submitted that not only the genealogy furnished by the plaintiff and Defendant Nos.71 to 198 are different but also they have failed to prove the genealogy by adducing cogent evidence. He submitted that though the trial court proceeded to hold that the genealogy is reliable but it has not recorded which genealogy is reliable. He further submitted that the trial court relied on evidence of PW-2 to hold that Defendant Nos.71 to 198 are the family members of other parties to the suit, who does not know even his date of birth. He
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RFA No.100070/2014C/W RFA No.100042/2014 contended that the trial court has erred in entertaining the counter claim of Defendant Nos.71 to 198 directed against co- defendants. As such, he prayed to allow the appeal and set aside the impugned judgment and decree.
7. Sri Sanjay S. Katageri, learned Counsel for Appellants in RFA No.100042/2024, apart from adopting the above noted submissions, vigorously submitted that the documents produced at Ex.D-4 and D-6 goes to show that out of total holding of 2786.19 acres of land, excess land of 518.19 acres came to be vested with the government and remaining extent came to be allotted to the members of 16 families as detailed in the order of the Land Tribunal, Ramdurg. In view of the same, he contended that no other person has got any right of share in the properties in question.
8. Per contra, Sri V.P. Kulkarni, learned Counsel appearing for Sri H.R. Gundappa, Counsel for the Plaintiff and some of the supporting defendants submitted that Defendant No.23 has admitted the grant made in favour of Khazi Mohammed Bhaker and same has been adopted by other defendants. He submitted that though Defendant No.1 adduced his evidence as DW-1, he did not tender himself for cross-
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RFA No.100070/2014C/W RFA No.100042/2014 examination by Defendant Nos.71 to 198. In view of the same, he prayed to drawn an adverse inference against Defendant No.1. He further submitted that Defendant No.121 has stated about genealogy in detail, which was not specifically denied either by the plaintiff or by other defendants. He contended that the genealogy is of more than 30 years old document and other materials on record support the contents of the said document. In view of the same, he forcefully submitted that the plaintiff and the supporting defendants have clearly established that they are the members of the family of propositus namely Khazi Mohammed Bhaker. He also submitted that the appeals filed by the contesting defendants are not maintainable as they have failed to file separate appeals against the decree passed in the suit and the decree passed based on the counter claim of Defendant Nos.71 to 198. As such, he prayed for dismissal of the appeals.
9. Sri H.M. Dharigond, Sri Shivaraj S. Balloli and Sri Syed Liyakath, learned Counsels appearing for remaining supporting defendants also supported the impugned judgment and decree as well as the findings recorded by the trial court and submitted that the contesting defendants have not made out any
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RFA No.100070/2014C/W RFA No.100042/2014 valid grounds to interfere with the impugned judgment and decree. As such, they prayed to maintain the same.
10. Having heard learned Counsels appearing for both sides and on re-appreciating the oral and documentary evidence available on record, the following points arise for consideration of this Court:
i. Whether the contesting defendants ought to have filed separate appeals against the decree passed in the suit and based on the counter-claim of Defendant Nos. 71 to 198?
ii. Whether the counter-claim sought by Defendant Nos. 71 to 198 is maintainable?
iii. Whether the trial court was justified in decreeing the suit and the counter claim of Defendant Nos.71 to 198?
Point No.(i)
11. As noted above, these appeals are directed against the judgment and decree where under the trial court partly decreed the suit of the plaintiff as well as the counter claim sought by Defendant Nos.71 to 198 holding that the plaintiff and Defendant No.10 are entitled for 1/335th share each in Schedule A and B properties and that the male and female defendants are entitled for 2/335th share each and 1/335th share each, in
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RFA No.100070/2014C/W RFA No.100042/2014 Schedule B properties. Admittedly, the contesting defendants have not maintained separate appeals challenging the decree passed in the suit and on counter claim of Defendant Nos.71 to
198.
12. Learned Counsel for the plaintiff and supporting defendants strenuously submitted that the contesting defendants ought to have filed separate appeals questioning the decree in the suit and on counter claim and they having failed to do so, the present appeals are not maintainable and they are liable to be dismissed. In support of this contention, he relied on a decision in Girija Vs Rajan reported in 2015(2) Civil Court Cases 106 (Kerala). In this case, the appellant was the defendant in a suit for permanent prohibitory injunction filed on the allegation of his attempt to trespass the schedule property. While contesting the said suit, the appellant raised a contention that the respondent/plaintiff was trying to annihilate her right of way over the schedule property and sought counter claim. The trial court decreed the suit and dismissed the counter claim. The appellant took up the matter in first appeal, which was also dismissed. Feeling aggrieved, the appellant preferred the second appeal, wherein two questions, i.e, whether a defendant, who raised a
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RFA No.100070/2014C/W RFA No.100042/2014 counter claim in the suit, bound to file two appeals if the suit was decreed after rejecting the counter claim and Will that part of the judgment, disallowing the counter claim, operates as res judicata in so far as the appeal filed against the decree in the suit is concerned?, arose for consideration. Learned Single Judge of Hon'ble High Court of Kerala relying on the judgment in Janardhanan Pillai and Premier Tyres Limited Vs Kerala State Road Transport Corporation reported in 1993 (Suppl) Civil Court Cases 694 (SC) and other cases held that there should be separate appeals in cross suits and dismissed the second appeal as not maintainable.
13. The factual matrix of the present case is totally different from the factual aspects of the above referred case. These appeals arise out of the judgment and decree passed in a suit for partition and separate possession of the plaintiff's share in Schedule A and B properties, wherein the trail court considered the counter claim of supporting defendants, who prayed for allotment of their legitimate share in Schedule B properties. Thereby, it becomes clear that both these prayers had been sought mainly in respect of five items of properties mentioned in Schedule B of the plaint. The materials on record
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RFA No.100070/2014C/W RFA No.100042/2014 make it clear that the supporting defendants have not made any independent claim over Schedule B properties to the exclusion of the plaintiff or contesting defendants. On the other hand, it is their case that the plaintiff and all the defendants are the lineal descendants of common ancestor and all of them have got a share in the schedule properties as per their personal law. It is relevant to note that Order XX Rule 18(2) of CPC mandates the court which passes a decree for the partition and separate possession, to declare the rights of the interested parties in the property in dispute. In view of the same, the trial court was required to declare the shares of the defendants in the schedule properties, if any, even in the absence of the counter claim made by Defendant Nos.71 to 198. It is noteworthy that though the contesting defendants have filed a single appeal, they have paid the requisite court fee payable in the event of filing separate appeals against the decree in the suit as well as on the counter claim. In the peculiar facts and circumstances of the case, this Court holds that there was no need for the contesting defendants to prefer separate appeals against the impugned judgment and decree and that these appeals are perfectly maintainable. Accordingly, Point No.(i) is answered in the negative.
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RFA No.100070/2014C/W RFA No.100042/2014 Point No.(ii):
14. Learned Counsels for contesting defendants have vehemently contended that the counter claim sought by Defendant Nos.71 to 198 is not maintainable as the said relief has been sought against co-defendants and not against the plaintiff. In support of this argument, they have placed reliance on the decisions in Sanjay Tiwari Vs Yugal Kishore Prasad Sao and Others (2025 INSC 1310) and Satyender and Others Vs. Saroj and Others (2022 INSC 839). In these decisions, Hon'ble Apex Court has emphatically held that a counter claim can be set up only against the claim of the plaintiff and such a counter claim must be against the plaintiff only. The case on hand is a suit for partition. It is well settled that in partition suits, particularly involving co-owned or joint family property, all parties claiming a share are treated as both plaintiffs and defendants due to the interchangeable nature of their positions. The defendants filing written statements with court fees for their shares become co-plaintiffs in substance. In view of this settled position of law, the relief sought by Defendant Nos.71 to 198 - partition and separate possession of their share in plaint Schedule B properties, cannot be treated as
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RFA No.100070/2014C/W RFA No.100042/2014 a claim directed against co-defendants. Hence, this Court does not find any merit in the objection raised by the contesting defendants regarding maintainability of the reliefs sought by Defendant Nos.71 to 198. Accordingly, Poinr No.(ii) is answered in the affirmative.
Point No.(iii) :
15. The parties to the suit are Mohammedans and governed by their personal law. Basic position in Mohammedan law is that all properties of a person - either self acquired or inherited, are treated as his individual properties. There is no concept of joint family or coparcenary and even 'ancestral property'. The heirs acquire fixed shares only on the death of the owner and there is no birth right in the property during the lifetime of the ancestor. Hence, their contentions need to be appreciated in the light of above narrated legal principles.
16. The plaintiff - Smt. Zaheerabi has maintained the suit against her brother i.e, Defendant No.1 and others, claiming her half share out of 1/18th share of her father in Schedule A and B properties situated in Hale Torgal Village of Ramdurg Taluk or for her legitimate share therein and other consequential reliefs. The
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RFA No.100070/2014C/W RFA No.100042/2014 plaintiff has furnished genealogy of her family at Schedule II of the plaint. It is the case of the plaintiff that one Fakai Ali was the propositus of her family. He had six sons namely Azeezoddin, Nooruddin, Adbul Admed, Fakruddin, Abdul Rehman and Khalil Basha. It is stated that the above mentioned Azeezoddin had three sons namely Saheblal, Shamshuddin and Allahuddin and that the plaintiff and Defendant No.1 are the children of Azeezoddin. The case of the plaintiff is that her grandfather Azeezoddin had 1/6th share in the schedule properties and her father Saheblal had 1/18th share. In the background of these contentions, the plaintiff claimed that she has got half share in 1/18th share of her father in the schedule properties.
17. The averments of the plaint go to show that the plaintiff has not come up with a definite case regarding source of her claim. On the other hand, she has vaguely contended that the schedule properties of the plaintiff and defendants, which were succeeded from their ancestors. The plaintiff has adduced her evidence in the case through her GPA holder, who is also her husband, namely Mirza Beg Alias Dadajan and her son namely Ameer Beg as PW-1 and PW-2 respectively. During their examination-in-chief, none of them made a specific statement
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RFA No.100070/2014C/W RFA No.100042/2014 about the person, who had acquired the properties in questions and thereby to probabilise the basis for the claim of the plaintiff.
18. No doubt, it is the case of the plaintiff that the revenue authorities effected mutation in the name of Defendant No.1 based on alleged wardi of her father and that it was an illegal entry. She has further stated that during the year 2007 the defendants got entered their names in the revenue records of Schedule B properties behind her back and at their whims and fancies. However, in the considered view of this Court these contentions of the plaintiff cannot be a basis to hold that she has a right to claim a share in the schedule properties. As already pointed out, the plaintiff has not come up with a definite case regarding the person through whom the schedule properties devolved upon and about the persons who succeeded to the properties. The plaintiff has got marked certain RORs and mutation register extracts during the evidence of PW-1 and PW-
2. However, it is to be noted all these revenue records pertain to recent years. These documents do not throw any light about the ancestor of the plaintiff, who had acquired the properties in question or the manner in which devolved upon his successors.
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RFA No.100070/2014C/W RFA No.100042/2014
19. Defendant Nos.71 to 198 are the other persons who have claimed their share in Schedule B properties and who conceded the claim of the plaintiff for her share in the schedule properties. According to these defendants, one Khazi Mohammed Bhaker Alias Fakir Ali was the original grantee of Schedule B properties, who got the properties under a grant made by King Adil Shah of Bijapur around 18th Century. They have contended that the plaintiff and Defendant Nos.1 to 198 are the lineal descendents of said Khazi Mohammed Bhaker Alias Fakir Ali and that after his death, Schedule B properties were not divided amongst his family members up to seventh generation.
20. These defendants have examined Defendant No.121 as DW-3 to prove their case. During his evidence, DW-3 has reiterated the averments of the written statement and stated that he is of seventh generation in the family. Thus, based on such categorical statement of DW-3, it can be safely held that he has no personal knowledge about his ancestors or about the family affairs that transpired particularly during first to fourth generation.
21. Defendant No.121 has got marked a certified copy of genealogy at Ex.D-7, which was said to be produced in
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RFA No.100070/2014C/W RFA No.100042/2014 O.S.No.1/2011. Admittedly, O.S. No.1/2011 is a suit instituted by Defendant Nos.71 to 198 subsequent to filing of this suit. In Ex.D-7, one Khazi Mohammed Bhaker Saheb urf Bhoo Mahim Fakir Ali has been shown as the propositus of the family. As per the said document, he had four sons by name Ali Sab, Maulana Ibrahim Budke, Habib Sab and Mustafa Sab. Further, it is mentioned that Habib Sab went to Ganaganur and Mustafa Sab became Shaheed. Thus, it becomes clear that Ex.D-7 does not contain the details of the legal heirs of Habib Sab and Mustafa Sab, who were said to be of first generation and it is an incomplete document.
22. As shown in Ex.D-7, all other persons mentioned therein are either the descendants of Ali Saheb urf Khazi Ali and Maulana Ibrahim Budke. In Ex.D-7 it is shown that Khazi Mohammed Bhaker Saheb urf Chotte Khazi Bhaker was the son of Maulana Ibrahim Budake and the person adopted by Ali Saheb urf Khazi Ali. Whereas, in their written statement, it is stated that "....the fifth son of Maulana Ibrahim Budke Chotte Khazi Mohammed Bhaker was given to his elder brother Ali Sab Alias Khazi Ali. He was begotten under his care and custody....(para
16)". The contention of Chotte Khazi Mohammed Bhaker having
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RFA No.100070/2014C/W RFA No.100042/2014 been adopted by Ali Saheb Alias Khazi Ali was raised during the examination-in-chief of DW-3. At the same time, DW-3 has even made a statement to the effect the mohammedan law does not recognize the adoption. It is trite law that the personal law of mohammedans does not recognize creation of a parent-child relationship based on adoption for the purpose of inheritance or maintenance. The mohammedans can only take care of the orphans by way of guardianship, without altering identity and biological ties. Thereby, it becomes clear that Defendant Nos.71 to 198 have raised inconsistent and unacceptable contention regarding succession/inheritance of Chotte Khazi Mohammed Bhaker through Ali Saheb urf Khazi Ali, who is said to be the son of Khazi Mohammed Bhaker urf Bhoo Mahim Fakir Ali.
23. Perusal of the impugned judgment goes to show that the trial court proceeded to accept the genealogy tree produced at Ex.D-19 on the ground that it is very old document, which has come from proper custody and that Defendant Nos.71 to 198 have adduced cogent evidence to prove the said document. During the course of argument in this appeal, Counsel for these defendants relied on a decision in Jagdeo and Others Vs Vithoba and Others reported in AIR 1928 Nagpur 20 and
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RFA No.100070/2014C/W RFA No.100042/2014 submitted that the trial court was justified in accepting the said evidence, which is a relevant fact under Section 32(5) and (6) of the Evidence Act.
24. In the above referred decision, while appreciating the evidence on record in connection with pedigree, a presumption was raised under Section 32(6) and Section 90 of the Evidence Act as to its genuineness for the following reasons:
"... Except the testimony of plaintiff as P.W.1 and of P.W.2 there is no independent evidence on record to prove the handwriting of the genealogical tree. The statement of P.W.2 that his father used to say that the genealogical tree was prepared by Bhagwan, his father, uncorroborated though it is, makes the document more than 30 years old as Bhagwan is said to have died more than 32 years ago. In my opinion the lower appellate court before proceeding to consider the weight to be attached to Ex.P-5 ought to have come to a definite finding whether that document is genuine or not in all its particulars. In judging its genuineness it has really put the cart before the horse. In view of the fact that the relationship as described therein ws corroborated in material parts by the oral testimony of plaintiffs' witnesses as also of defendants' witnesses, and of the prima facie believable evidence on record that Bhagwan, its author, had died more than 32 years prior to the present litigation, and of the further circumstance that it prima facie satisfies all the conditions prescribed by S.32 (6), Indian Evidence Act, I think the learned Judge ought to have made a presumption in favour of its genuineness. This view finds ample support in the case Jahangir v. Sihvrajsingh (1) and Lahnoo v. Motiram (2). In those cases there was no evidence to show who had
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actually written the document. In any case the document in question was admissible and had a great evidentiary value as a statement of a deceased relation of Raising, the last male holder, or at any rate of the witness's ancestor who must be taken to have adopted it, as pointed out by this Court in Namdeo v. Ganoba (3)."
25. Section 32(5) and (6) of Evidence Act stipulates the circumstances in which the statement of a dead person or who cannot be found or who has become incapable of giving evidence or whose attendance cannot be procured without an amount of delay or expense, are themselves relevant facts. In the case on hand, though Defendant Nos.71 to 198 produced a document at Ex.D-19 claiming to be the genealogy of their family, they have not come up with definite details such as the person who prepared the document, the date or period when it was prepared and basis/source of information, mentioned therein. The question of invoking the presumption under Section 32(5) and (6) of Evidence Act would arise only when the party relying on the document, adduces evidence relevant to draw such a presumption.
26. In his evidence, Defendant No.121 i.e., DW-3 has claimed that his father-in-law namely Abdul Samad Saheb, son of Budan Khazi Alias B. Khazi had handed an old genealogy to
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RFA No.100070/2014C/W RFA No.100042/2014 him and that he would produce the said document before the court. However, during his evidence, no such document was got marked. Defendant Nos.71 to 198 have produced one document at Ex.D-19, said to be the original genealogical tree in Modi language. First of all, it was got marked through DW-5, Fakruddin, who claims to be a transcriptor and translator since 20 to 25 years. Undisputedly, Ex.D-19 is in two parts. The bigger portion of the document seems to be written on a paper. The other small portion has been laminated. A bare look at the small portion indicates that it is not the part of bigger portion found at Ex.D-19. It is because with bare eyes one can make out the differences between these two portions of the document such as its paper and texture. Added to the above, one can make out usage of different papers and pasting of some piece of paper containing some writings thereon. Added to the above, during his cross-examination, DW-3 himself admitted that the said document appears to be in the handwriting of different persons. In view of the same, it is to be held that the supporting defendants have failed to prove genuineness and authenticity of the document marked at Ex.D-19.
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RFA No.100070/2014C/W RFA No.100042/2014
27. Undisputedly, there are two genealogy trees before the court. One is furnished by the plaintiff as Schedule II to the plaint and other one is the genealogy produced at Ex.D-7 and Ex.D-19. Admittedly, the contents of these documents do not tally with each other. Added to the above, neither the plaintiff nor the supporting defendants have adduced convincing evidence to prove the genealogy of their family. Learned Counsel for supporting defendants drew the attention of this Court to certain admissions made by the plaintiff and other defendants and forcefully argued that none of the parties to the suit has specifically denied the genealogy of the family given by them. No doubt, the case papers indicate the plaintiff and other defendants having made certain admissions as contended by the supporting defendants. However, the court is required to appreciate reliability of such admissions before arriving at a conclusion based on such admission. It is to be noted that all the parties to the suit are either the persons of 6th or 7th generation. Whereas, the case of supporting defendants is that there was no partition in the family for seven generations. As such, the court has got a greater responsibility of carefully scrutinizing the admissions given by the parties before relying on it. It is to be noted that
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RFA No.100070/2014C/W RFA No.100042/2014 the plaintiff, Defendant No.10 and Defendant Nos.71 to 198 are sailing together and seeking partition and separate possession of their share in Schedule B properties. Thus, the materials on record indicate that they have no conflicting interest in the case. In spite of the same, Defendant Nos.71 to 198 opted to cross- examine the plaintiff and Defendant No.10 and obtained the admissions based on suggestions. In the above circumstances, this Court does not find any valid reason to invoke the provisions of Section 32(5) and (6) of Evidence Act and to rely on these genealogy trees furnished by the plaintiff and Defendant Nos.71 to 198.
28. The other main document relied on by Defendant Nos.71 to 198 is Ex.D25, which is a xerox copy of alleged Sanad, received in evidence subject to objection. They have produced a document at Ex.D25(a) said to be the true translation of the document marked at Ex.D25. The document marked at Ex.D25(a) reads as under :
"Bismillah Al-Rahaman Al-Rahim (In the name of Allah the Benovelant & Most Merciful) 10th Day of Rabiul Awwal Month 1980 Hijiri.
Be it known to the Jagirdars and Servants, Present and Future times of "Darul-Zaraf' Bijapur province (suba) who are resident and apponted on
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the authority of the glorious 'Firman' (Decree) dated 10th Rabiul Awwal 34th Jaloos Year related to the above said 'Taluka' inclusive of the Old Torgal, the Hill, the Forests, and the villages near and around have been handed over to Khazi Mohammed Baqar son of Khazi Ali who is holding office of Khazi at present by 'Madarul Maham' (official title) Asad Khan, 'Risaldar' and 'Sadroos Sudoor' (official title) Salar Khan and Minister Diyanath Khan and that a sum of Rupees 382/- be paid annually to the servants related to Torgal Taluk on behalf of abovesaid sircar (Administration) of Torgal and in the event of failure to perform duties a sustenance allowance by way of grace be fixed in accordance with the income according to the terms of the 'Parvana' (Decree) and the Khazi shall function as such, bearing in view all rituals and obligations in discharge of the duties of the Khazi and implementation of the duties and all matters, affairs, and litigations of the commonfolk, division of shares in properties, clarification of doubts, motivating and counseling the people towards valid and right means of income, (Halal) worship and penalties, Friday prayers establishment of Jamaath (congregation) Instituting inquiries against usurpation of rights and properties foisted false charges and deal with perseverance to identify the rights of people and motivating them to obey every royal farman (Decree). Towards this end the above said old Torgal, Hill, Forests, Villages are handed over to him with full rights and powers over these and which shall accrue and pass on hereditarily, generation after generation to the successors and remain as such and other such causes that may emerge later and are liable to be ignored or excused are to be treated as out of this purview."
29. It is the case of Defendant Nos.71 to 198 that this document is the Sanad, evidencing grant of Schedule B properties by King Adil Shah of Bijapur to Khazi Mohammed
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RFA No.100070/2014C/W RFA No.100042/2014 Bhaker. No doubt, this document contains a reference to one Khazi Mohammed Bhaker, son of Khazi Ali. However, this document does not mention about its author and the capacity in which it was executed or issued. Further, the document is also silent about conferring of right, title and interest over any property in favour of Khazi Mohammed Bhaker. On the other hand, it gives an impression that it was an authorization to administer an area i.e., Old Torgal, the Hill, the forest and the villages near and around, with a liability of paying a sum of Rs.382/- annually to the servants related to Torgal Taluka on behalf of the Sircar (Administration) of Torgal. This document contains specific mention about the works entrusted to the concerned as "...the Khazi shall function as such, bearing in view all rituals and obligations in discharge of the duties of the Khazi and implementation of the duties and all matters, affairs, and litigations of the common folk, division of shares in properties (emphasis supplied), clarification of doubts, motivating and counseling the people towards valid and right means of income, (Halal) worship and penalties, Friday prayers establishment of Jamaath (congregation) Instituting inquiries against usurpation of rights and properties foisted false charges and deal with
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RFA No.100070/2014C/W RFA No.100042/2014 perseverance to identify the rights of people and motivating them to obey every royal firman (Decree)...". As per this document, one of the responsibilities cast on person concerned is of "division of shares in properties". If at all the document in question had been executed with an intention of conferring right, title and interest over entire property on the person concerned, there was no question of entrusting him with the responsibility of dividing the shares in the properties. As such, this Court holds that the document marked at Ex.D25 does not support the case of Defendant Nos.71 to 198.
30. At this stage, it is relevant to note that during his cross-examination PW-1 has categorically stated that after the death of Sri Khazi Mohammed Bhaker, the lands granted to him were partitioned. The deposition of PW-1 makes it clear that the above statement of PW-1 is not a stray admission. It is because during his further cross-examination, PW-1 has asserted that he has produced the documents before the court to prove the partition effected between the legal heirs of Khazi Mohammed Bhaker. It is true that the plaintiff has not produced any such document before the trial court. However, the unequivocal assertion of PW-1 undoubtedly indicates existence of document
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RFA No.100070/2014C/W RFA No.100042/2014 evidencing such partition or his clear knowledge about earlier partition in the family. In addition to the above, PW-1 has categorically denied the suggestion that there was no partition of the lands granted after the death of Khazi Mohammed Bhaker. Such an assertion was made by PW-1 during his further cross- examination conducted on 10.10.2012, i.e., after a gap of about one month from the date on which he faced the cross- examination for first time.
31. The materials on record give an impression that the plaintiff chose to examine her son as PW-2 in the case so as to get over the consequences of the admissions/statements made by PW-1. Otherwise, there was no need for the plaintiff to examine her son, who was aged 45 years at the time of giving his evidence. During his examination in chief, PW-2 has not made any statement other than reiterating the averments of the plaint. It is also to be noted that during his cross-examination on the side of Defendant No.1, PW-2 has categorically admitted that he was present in the court during the examination of PW-1. He contended that there are mistakes in the evidence adduced by his father i.e., PW-1 and claimed that his version is correct. It is relevant to note that to a pointed question, PW-2 has stated
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RFA No.100070/2014C/W RFA No.100042/2014 that he does not know his date of birth or even the date of marriage of his parents. He further admitted that he had neither maintained the genealogy of the family or seen genealogy pertaining to the family of Sarkaji. He has unequivocally admitted that he has no information about the said genealogy. In the above circumstances, this Court does not find any reason to believe and rely on the testimony of PW-2 in preference to the statements/admissions given by PW-1.
32. It is relevant to note that Defendant No.1 in his written statement has specifically contended that after the implementation of Land Reforms Act, his ancestors had filed a declaration about their holdings before the Assistant Commissioner and the Chairman of Land Tribunal, Ramdurg, based on which an order came to be passed to surrender excess extent of land held by the family. He further stated that such a declaration had been submitted by 16 families of his ancestors, who had got partitioned the properties amicably between them. In support of the documents produced at Ex.D4 and D5 support the above contention of Defendant No.1. It is to be noted that even the plaintiff or the defendants do not dispute such proceeding before concerned authority. Their only contention is
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RFA No.100070/2014C/W RFA No.100042/2014 that there is no order or document evidencing grant of lands in favour of 16 families as contended by Defendant No.1. The absence of such an order or lack of proof to show grant of land is not material in the case. It is because Defendant No.1 has not sought any relief in the suit based on such an order. However, admission regarding proceeding conducted before concerned authority and the materials to prove submission of the declarations by some of the parties would certainly help Defendant No.1 in probabilizing his contentions and particularly earlier partition in the family.
33. Counsel for Defendant Nos.71 to 198 has even made an attempt to seek for discarding evidence of Defendant No.1 i.e., DW-1 on the ground that he did not tender for cross- examination on their side. In this regard, learned Counsel for these defendants relied on a decision in Vidhyadhar Vs. Manikrao and another reported in (1999) 3 SCC 573. In this decision Hon'ble Apex Court has held that where a party to the suit does not appear in the witness box and states his own case on oath and does not offer himself to be cross-examined by the other side, a presumption would arise that the case set up by him is not correct. In the present case, the plaintiff and
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RFA No.100070/2014C/W RFA No.100042/2014 Defendant Nos.71 to 198 are claiming their right to have a share in the schedule properties. The materials on record go to show that Defendant No.1 filed his affidavit in lieu of examination in chief on 19.11.2012, adduced his further evidence and even faced cross-examination on the side of the plaintiff on the same day as well as on 06.12.2012. The order sheet reveals that on 06.12.2012 further cross-examination of Defendant No.1 was deferred for want of time. On subsequent dates of hearing, Defendant No.1 remained absent before the Court and as such on 14.12.2012 the trial court noted the absence of Defendant No.1 and his failure to tender for cross-examination on the side of Defendant Nos.71 to 198. In the facts and circumstances, this Court does not find any justification either to eschew the testimony of Defendant No.1 or to draw any adverse inference against him.
34. It is true that though Defendant No.1 raised a contention about his father having made an oral hiba and gifted all his properties to him in the presence of certain witnesses, he has not substantiated the said contention by examining concerned persons. This aspect has no bearing on the case particularly when the plaintiff and Defendant Nos.71 to 198 have
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RFA No.100070/2014C/W RFA No.100042/2014 failed to establish their case by discharging the initial burden on them. On reappreciation of the materials available on record, it becomes clear that the plaintiff, Defendant No.10 and Defendant Nos.71 to 198 have failed to prove their right to claim share in the schedule properties through their propositus as well as the said properties being available for partition as on the date of the suit. For the foregoing reasons, this Court proceeds to pass the following:
ORDER i. Both the appeals in RFA Nos.100070/2014 and 100042/2014 are allowed with cost throughout.
ii. Consequently, judgment and decree dated 25.02.2014 passed in O.S.No.28/2010 passed by learned Senior Civil Judge, Ramdurg, decreeing the suit of the plaintiff and the counter claim of Defendant Nos.71 to 198 is set aside and same are dismissed.
iii. Draw decree accordingly.
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RFA No.100070/2014C/W RFA No.100042/2014 iv. The registry is directed to send back the record to concerned trial court at the earliest.
Sd/-
(H.P.SANDESH) JUDGE Sd/-
(B. MURALIDHARA PAI) JUDGE YAN/RKM CT-CMU