Karnataka High Court
Mallanagouda vs Basanagouda on 15 January, 2013
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
-1-
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 15TH DAY OF JANUARY, 2013
BEFORE
THE HON'BLE MR.JUSTICE MOHAN SHANTANAGOUDAR
R.S.A. NO.1175/2005
BETWEEN :
Mallanagouda
S/o.Hanumantharayagouda Patil
Aged 55 years
R/o.Halyal
Basavana Bagewadi Taluk
Bijapur Dist.
Pin-585 239
.. APPELLANT
(By Sri Koujalagi Chandrakanth, Adv., - absent)
AND:
1. Basanagouda
S/o.Bheemanagouda Patil
Aged 55 years
2. Sanganagouda
S/o.Bheemanagouda Patil
Aged 50 years
3. Gurubasavva
D/o.Bheemanagouda Patil
Aged 45 years
4. Smt.Laxmibai
W/o.Basanagouda Biradar
Aged 48 years
-2-
5. Basanagouda
S/o.Sanganagouda Patil
Minor
Rep.by his natural guardian mother
Smt.Gurubai
W/o.Balawantappa Hanchinal
Major
All are r/o.Halyal
Basavana Bagewadi Taluk
Bijapur Dist.
Pin-585 239
6. Gurunagouda
S/o.Hanumantharaya Patil
Aged 57 years
R/o.Akki Chawl
Bijapur-585 304
7. Smt.Neelamma
W/o.Basanagouda Patil
Aged 55 years
R/o.Halyal
Basavana Bagewadi Taluk
Bijapur Dist.
Pin-585 239
8. Smt.Anasuya
W/o.Basanagouda Patil
Aged 52 years
R/o.Hunagund
Bagalkot Dist.
Pin-587 101
9. Smt.Sharadabai
W/o.Tippanagouda Patil
Aged 48 years
R/o.Phalagaladinni
Lingasur, Raichur-584 102
-3-
10.Smt.Mantabai
W/o.Tippanagouda Patil
Aged 45 years
R/o.Halyal
Basavana Bagewadi Taluk
Bijapur Dist.
Pin-585 239
11.Ramanagouda
S/o.Hanumantharaya Patil
Aged 55 years
R/o.Halyal
Basavana Bagewadi Taluk
Baijapur Dist.
Pin-585 239
12.Neelawwa
w/o.Rantappa
aged 49 years
r/o.Halyal
Basavana Bagewadi Taluk
Bijapur Dist.
Pin-585 239
13. Basalingavva
@ Shantabai
w/o.Irapanagouda Patil
aged 46 years
r/o.Halyal
Basavana Bagewadi Taluk
Bijapur dist.
Pin-585 239
14. Smt.Sidbai
W/o.Mudakappa Hhosagoudar
Aged 45 years
R/o.Halyal
Basavana Bagewadi Taluk
-4-
Bijapur Dist.
Pin-585 239 RESPONDENTS
(By Sri S.B.Shahapur, Adv., for R1 to R5,
R7-R9, R11 & R12 - served
R6, R10 & R13, R14 - notice held sufficient)
This RSA is filed under Section 100 of CPC against the
judgment and decree dated 30.3.2005 passed in
RA.No.213/2003 on the file of the civil Judge (Sr.Dn.)
Basavana Bagewadi, allowing the appeal and setting aside
the judgment and decree dated 17.11.2000 passed in
O.S.No.276/1995 on the file of the Civil Judge (Jr.Dn.),
Bagewadi.
This RSA coming on for admission, this day the Court
delivered the following:-
JUDGMENT
None appears for the appellants. Hence, appeal is dismissed for non-prosecution.
Sd/-
JUDGE *ck/-