Karnataka High Court
Govindaiah vs G M Siddagangappa on 27 March, 2017
Author: Ashok B.Hinchigeri
Bench: Ashok B Hinchigeri
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF MARCH, 2017
BEFORE
THE HON' BLE MR. JUSTICE ASHOK B HINCHIGERI
REGULAR SECOND APPEAL NO. 495 OF 2011 C/W
R.S.A.NO. 433/2005
IN RSA NO. 495/2011
BETWEEN
1. GOVINDAIAH
AGED ABOUT 61 YEARS,
2. PUTTAIAH
AGED ABOUT 56 YEARS,
BOTH ARE SONS OF PUTTAKAMAIAH &
ARE R/AT GOWRGONDANAHALLI,
KORA HOBLI, KESTUR POST,
TUMAKURU TALUK AND DISTRICT-572 138.
...APPELLANTS
(By Sri. : R P SOMASHEKARAIAH, ADVOCATE)
...2
2 RSA NO. 495/2011 C/W
RSA NO. 433/2005
AND
G M SIDDAGANGAPPA
S/O MURUDAHOBLAIAH,
AGED ABOUT 64 YEARS,
R/AT GOWRAGONDANAHALLI,
KESTHUR POST, KORA HOBLI,
TUMAKURU TALUK AND DISTRICT - 572 138.
... RESPONDENT
(By Sri. : M R RAJAGOPAL, ADVOCATE)
IN RSA NO. 433/2005
1. GOVINDAPPA
S/O PUTTAKAMAIAH,
AGED ABOUT 50 YEARS,
2. PUTTAIAH,
S/O PUTTAKAMAIAH,
AGED ABOUT 45 YEARS,
ALL ARE MAJORS,
R/AT GOWRAGONDANAHALLI,
KORA HOBLI,
TUMAKURU TALUK. ...APPELLANTS
(By Sri. : R P SOMASHEKARAIAH, ADVOCATE)
...3
3 RSA NO. 495/2011 C/W
RSA NO. 433/2005
AND:
1. MUDALAGIRIYAPPA,
AGED ABOUT 60 YEARS,
2. KALAIAH,
AGED ABOUT 60 YEARS,
3. THIMMAIAH,
AGED ABOUT 53 YEARS,
R1 TO R3 ARE SONS OF VENKATARAVANAPPA,
4. SIDDAGANGAPPA,
S/O MURADOBALIAH,
AGED ABOUT 60 YEARS,
5. THIMMARAYAPPA,
S/O VENKATARAVANAPPA,
AGED ABOUT 44 YEARS,
ALL ARE MAJORS,
R/O GOWRAGONDANAHALLI,
KORA HOBLI,
TUMAKURU TALUK. ...RESPONDENTS
(By Sri. : SRI. M.R.RAJAGOPAL, ADVOCATE FOR R1 & R4,
SRI.T.R.RAMESH, ADVOCATE FOR R2)
...4
RSA NO. 495/2011 C/W
4
RSA NO. 433/2005
REGULAR SECOND APPEAL FILED UNDER SEC.100 OF
CPC., AGAINST THE JUDGMENT AND DECREE DATED
18.12.2010 PASSED IN R.A.NO.312/2008 (OLD R.A.NO. 207 OF
2006) ON THE FILE OF THE PRESIDING OFFICER, FAST
TRACK COURT - III, TUMAKURU, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE DATED:
25.08.2006 PASSED IN O.S.NO.345/99 ON THE FILE OF THE
PRL.CIVIL JUDGE (JR.DN), TUMAKURU.
REGULAR SECOND APPEAL FILED UNDER SEC.100 OF
CPC., AGAINST THE JUDGMENT AND DECREE DATED
29.10.2004 PASSED IN R.A.NO. 90/1998 ON THE FILE OF THE
ADDITIONAL CIVIL JUDGE (SR.DN.), TUMAKURU
DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED: 06.10.1998 PASSED IN
O.S.NO. 69/1992 ON THE FILE OF THE II ADDITIONAL CIVIL
JUDGE (JR.DN.) AND JMFC, TUMAKURU.
These Regular Second Appeals coming on for Orders, this day the
Court made the following Orders.
...5
5 RSA NO. 495/2011 C/W
RSA NO. 433/2005
ORDER
Sri. R.P.Somashekaraiah, learned counsel for the appellants in both the appeals submits that the cost of Rs.100/- each in R.S.A.Nos.495/2011 and 433/2005 is paid to the Karnataka Advocates' Clerks Benevolent Trust. He submits that the original receipts are filed with the Office.
His submission is placed on record. Ten days' time is granted to the appellants' side to file the paper- books.
It is made clear that if the paper-book is not filed within ten days from today, these appeals shall stand dismissed without any further reference to the Court.
Sd/-
JUDGE COPY Sd/-
ASSISTANT REGISTRAR Ty. By: VS R. By: VS C. By: PKSG Ty.Date: 30.05.2017 C. Date: 01.06.2017