Karnataka High Court
Gurusiddappa S/O Siddaiah vs N Shivanna S/O Ningaiah on 13 April, 2017
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF APRIL, 2017
BEFORE
THE HON' BLE MR. JUSTICE L.NARAYANA SWAMY
REGULAR SECOND APPEAL NO 70 OF 2004
BETWEEN
SRI.GURUSIDDAPPA
S/O SIDDAIAH
SINCE DECEASED REPRESENTED BY HIS LRS.
1(a). SRI.SIDDARAJU
S/O LATE GURUSIDDPPA
AGED ABOUT 51 YEARS.
1(b). SRI.MAHADEVASWAMY
S/O LATE GURUSIDDPPA
AGED ABOUT 46 YEARS.
1(c). SRI.GURUSWAMY
S/O LATE GURUSIDDPPA
AGED ABOUT 44 YEARS.
..2..
2 RSA NO.:70/2004
1(d). SRI.SHIVAPPA
S/O LATE GURUSIDDPPA
AGED ABOUT 42 YEARS.
1(e). SMT.RATHNAMMA
W/O SHANKARAPPA
D/O LATE GURUSIDDAPPA
AGED ABOUT 48 YEARS.
1(f). SMT.BHAGYA
W/O MANTYASWAMY
D/O LATE GURUSIDDPPA
AGED ABOUT 35 YEARS.
1(a) TO 1(f) ARE R/AT
MARABALLI VILLAGE & POST
JAYAPURA HOBLI,
MYSURU TALUK & DISTRICT - 570 008.
1(g). SMT.SUCHEELA
W/O SURESHA
D/O LATE GURUSIDDAPPA
AGED ABOUT 39 YEARS,
GOWDARAHANDI VILLAGE,
RAMPURA POST,
CHATTRA HOBLI,
..3..
3 RSA NO.:70/2004
NANJANGUD TALUK,
MYSURU DISTRICT - 571 301.
1(h). SMT. PADMA
W/O RAJENDRA
D/O LATE GURUSIDDAPPA
AGED ABOUT 37 YEARS,
TAGADURU VILLAGE POST
BELIGIRI HOBLI,
NANJANGUD TALUK,
MYSURU DISTRICT - 571 301.
1(i). SMT.PREMA
W/O SHIVANNA
D/O LATE GURUSIDDAPPA
MARBALI VILLAGE,
TALOUR POST,
JAYAPURA HOBLI,
MYSURU TALUK & DISTRICT - 571 008.
... APPELLANTS
(BY SRI. : N. NANJUNDA SWAMY, ADVOCATE )
AND
1. N SHIVANNA
S/O NINGAIAH
AGED ABOUT 64 YEARS,
..4..
4 RSA NO.:70/2004
R/AT MARABALLI VILLAGE
MYSURU TALUK
2. SWAMY @ MAHADEVA
S/O NINGAIAH
AGED ABOUT 55 YEARS,
R/AT MARABALLI VILLAGE
MYSURU TALUK
... RESPONDENTS
(BY SRI. : P. NATARAJU, ADVOCATE FOR R1)
RSA FILED U/S 100 OF CPC AGAISNT THE JUDGEMENT
AND DECREE DATED 7.10.2003 PASSED IN R.A.NO.93/1994
ON THE FILE OF THE PRL. CIVIL JUDGE (SR.DN.), MYSURU,
DISMISSING THE APPEAL AND CONFIRMING THE
JUDGEMENT AND DECREE DATED 22.4.94 PASSED IN
O.S.NO.389/86 ON THE FILE OF THE II MUNSIFF, MYSURU.
This Regular Second Appeal coming on for Orders, this day the
Court made the following Orders.
..5..
5 RSA NO.:70/2004
ORDER
Finally, two weeks time is granted to take steps failing which appeal shall stand dismissed for non prosecution without reference to Bench.
Sd/-
JUDGE COPY Sd/-
ASSISTANT REGISTRAR T By: MJ R By : VS C By: PKSG Ty Date: 07.06.2017 C Date: 29.6.2017