Karnataka High Court
Hanamanth Shingadeppa Gadded vs Rudrapa Krishnappa Gadded on 7 February, 2018
Author: John Michael Cunha
Bench: John Michael Cunha
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 7TH DAY OF FEBRUARY, 2018
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
R.P.NO.100074/2014
IN
RSA NO.5510/2009
BETWEEN:
1. HANAMANTH SHINGADEPPA GADDED,
AGED ABOUT 78 YEARS,
OCC: AGRICULTURE,
2. KRISHNAPPA SHINGADEPPA GADDED,
AGED: 76 YEARS, OCC: AGRICULTURE,
APPELLANT NOs.1 AND 2 ARE
R/A VENKATAPUR,
TQ: MUDHOL, DIST: BAGALKOT.
... PETITIONERS
(BY SRI. SACHIN S.MAGADUM, ADV.)
AND:
1. SRI.RUDRAPPA KRISHNAPPA GADDED,
SINCE DECEASED BY
LEGAL REPRESENTATIVES,
1A) SMT.NAGAWWA,W/O RUDRAPPA GADDED
@ GADDEDAWAR, AGE: 63 YEARS,
OCC: HOUSE WIFE,
R/O: LAKAPUR (VENKATAPUR),
TAL: MUDHOL, DIST: BAGALKOTE.
1B) SMT.BHAGIRATHI, W/O SANKAPPA HOSAMANI,
AGE: 43 YEARS, OCC: HOUSEWIFE,
R/O: SALAHALLI, TAL: RAMDURG,
DIST: BELAGAVI.
2
1C) SMT.GANGAWWA, W/O SATYAPPA HOSAMANI,
AGE: 35 YEARS, R/O: SALAHALLI,
TAL: RAMDURG, DIST: BELAGAVI.
1D) KUSHNAPPA, S/O RUDRAPPA GADDED
@ GADDEDAWAR, AGE: 40 YEARS,
OCC: AGRICULTURE,
R/O: LAKAPUR (VENKATPUR),
TAL: MUDHOL, DIST: BAGALKOTE.
1E) NINGAPPA, S/O RUDRAPPA GADDED
@ GADDEDAWAR, AGE: 38 YEARS,
OCC: AGRICULTURE,
R/O: LAKAPUR (VENKATPUR),
TAL: MUDHOL, DIST: BAGALKOTE.
1F) MUTHAPPA, S/O RUDRAPPA GADDED
@ GADDEDAWAR, AGE: 28 YEARS,
OCC: AGRICULTURE,
R/O: LAKAPUR (VENKATPUR),
TAL: MUDHOL, DIST: BAGALKOTE.
2. MAYAPPA SHINGADEPPA GADDED,
AGED ABOUT 84 YEARS, OCC: AGRICULTURIST,
3. HULIYAPPA SHINGADEPPA GADDED
AGED ABOUT 81 YEARS, OCC: AGRICULTURIST,
4. SIDDAPPA SHINGADEPPA GADDED
AGED ABOUT 81 YEARS, OCC: AGRICULTURIST
ALL ARE R/O VENKATAPUR
TQ: MUDHOL DIST: BAGALKOT-587 101.
... RESPONDENTS
(BY SRI.S.S. PATIL, ADV. FOR R1(F), R1(A)
TO R1(E)-SERVED, R2 TO R4 SERVED)
THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 R/W SECTION 114 OF CPC, PRAYING TO REVIEW THE
ORDER DATED 03.03.2014 PASSED IN THE RSA
NO.5510/2009(PAR/INJ) ON THE FILE OF HON'BLE HIGH
COURT OF KARNATAKA, DHARWAD BENCH.
3
THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Heard the learned counsel for the petitioners and the learned counsel for respondents.
The contentions urged in the review petition are beyond the power of this Court. In review, the Court can only consider the errors apparent on the face of record. The findings cannot be reconsidered as sought for. Hence, no grounds are made out to review the order.
Review Petition is rejected. Pending IAs are consigned to file.
Sd/-
JUDGE Hmb