Basappa S/O. Mallappa Hullikeri vs Sri.Bhimappa S/O. Honnappa Vaggar on 11 April, 2019

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Karnataka High Court

Basappa S/O. Mallappa Hullikeri vs Sri.Bhimappa S/O. Honnappa Vaggar on 11 April, 2019

Bench: Krishna S.Dixit

                         :1:


          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

        DATED THIS THE 11TH DAY OF APRIL 2019

                       BEFORE

     THE HON'BLE MR.JUSTICE KRISHNA S.DIXIT

      WRIT PETITION NO.106112 OF 2019 (GM-CPC)

BETWEEN

1.   BASAPPA
     S/O. MALLAPPA HULLIKERI
     SINCE DECEASED BY HIS LRS.,

1(a) SMT BASAVVA
     W/O. BASAPPA HULIKERI,
     AGE:ABOUT 67 YEARS,
     OCC:AGRICULTURE AND
     HOUSE HOLD WORK,
     R/O. LINGADAL,
     TQ:RAMDURG,
     DIST:BELAGAVI.

1(b) SMT MALLAVVA
    W/O. SIDDAPPA AMARAGOL
    AGE:ABOUT 47 YEARS,
    OCC:AGRICULTURE AND
    HOUSE HOLD WORK,
    R/O.LAKA NAIK KOPPA,
    TQ:RAMDURG,
    DIST:BELAGAVI.

1(c) SMT SIDDAVVA
     W/O PUNALIK GIRENNAVAR
     AGE:ABOUT 37 YEARS,
     OCC:AGRICULTURE AND
     HOUSE HOLD WORK,
     R/O. M-KHANAPUR,
                          :2:


    TQ:RAMDURG,
    DIST:BELAGAVI.

1(d) SMT MAHADEVI
    W/O. RAMANNA KURI
    AGE:ABOUT 34 YEARS,
    OCC:AGRICULTURE AND
    HOUSE HOLD WORK,
    R/O.KENDUR,
    TQ:RAMDURG,
    DIST:BELAGAVI.

1(e) SRI MUTTEPPA
     S/O. BASAPPA HULIKERI
     AGE:ABOUT 31 YEARS,
     OCC:AGRICULTURE,
     R/O. LINGADAL,
     TQ:RAMDURG,
     DIST:BELAGAVI.

1(f) SRI BAILAPPA
     S/O. BASAPPA HULIKERI
     AGE:ABOUT 29 YEARS,
     OCC:AGRICULTURE,
     R/O. LINGADAL, TQ:RAMDURG,
     DIST:BELAGAVI.

1(g) SRI MAHADEV
    S/O. BASAPPA HULIKERI
    AGE:ABOUT 27 YEARS,
    OCC:AGRICULTURE,
    R/O. LINGADAL, TQ:RAMDURG,
    DIST:BELAGAVI.

1(h) SIDDALINGAPPA
    S/O. BASAPPA HULIKERI
    AGE:ABOUT 24 YEARS,
    OCC:AGRICULTURE,
    R/O. LINGADAL,
    TQ:RAMDURG,
    DIST:BELAGAVI.
                         :3:


2. SRI DYAVAPPA
   S/O. MALLAPPA HULLIKERI
   AGE:ABOUT 61 YEARS,
   OCC:AGRICULTURE,
   R/O. LINGADAL,
   TQ:RAMDURG,
   DIST:BELAGAVI.

3. SRI MARUTI
   S/O. MAGUNDAPPA HULLIKERI
   AGE:ABOUT 32 YEARS,
   OCC:AGRICULTURE,
   R/O. LINGADAL,
   TQ:RAMDURG,
   DIST:BELAGAVI.

4. SRI BASAVARAJ
   S/O. MAGUNDAPPA HULLIKERI
   AGE:ABOUT 32 YEARS,
   OCC:AGRICULTURE,
   R/O. LINGADAL,
   TQ:RAMDURG,
   DIST:BELAGAVI.

5. SMT NEELAVVA D,
   W/O. SHIVAPPA HULLIKERI
   AGE:ABOUT 34 YEARS,
   OCC:AGRICULTURE &
   HOUSEHOLD WORK,
   R/O. LINGADAL,
   TQ:RAMDURG,
   DIST:BELAGAVI.

6. SMT SAVITA
   W/O. MAHADEVAPPA HAKKYAGOL
   AGE:ABOUT 22 YEARS,
   OCC:AGRICULTURE &
   HOUSEHOLD WORK,
   R/O. LINGADAL,
   TQ:RAMDURG,
   DIST:BELAGAVI.
                          :4:


7. KUMARI GANGAVVA
   D/O. SHIVAPPA HULLIKERI
   AGED ABOUT 17 YEARS,

8. KUMARI ANNAPURNA
   D/O. SHIVAPPA HULLIKERI
   AGED ABOUT 15 YEARS,

SINCE MINORS REPRESENTED BY
THEIR NATURE GUARDIAN MOTHER
PETITIONER NO.5, SMT NEELAVVA
W/O. SHIVAPPA HULLIKERI,
AGED ABOUT 34 YEARS,
OCC:AGRICULTURE &
HOUSEHOLD WORK,
R/O. LINGADAL, TQ:RAMDURG,
DIST:BELAGAVI.                     ...PETITIONERS

(BY SRI. G. I. GACHCHINAMATH, ADVOCATE)


AND

1.    SRI.BHIMAPPA
      S/O. HONNAPPA VAGGAR
      AGE:ABOUT 53 YEARS,
      OCC:AGRICULTURE,
      R/O. LINGADAL, TQ:RAMDURG,
      DIST:BELAGAVI.

2.    SRI PADIYAPPA
      S/O. HONNAPPA VAGGAR
      AGE:ABOUT 48 YEARS,
      OCC:AGRICULTURE,
      R/O. LINGADAL, TQ:RAMDURG,
      DIST:BELAGAVI.

3.    SRI MARUTI
      S/O. HONNAPPA VAGGAR
      AGE:ABOUT 38 YEARS,
      OCC:AGRICULTURE,
      R/O. LINGADAL, TQ:RAMDURG,
                          :5:


     DIST:BELAGAVI.

4.   SRI PADIYAPPA
     S/O. SHIVAPPA VAGGAR
     AGE:ABOUT 43 YEARS,
     OCC:AGRICULTURE,
     R/O. LINGADAL, TQ:RAMDURG,
     DIST:BELAGAVI.

5.   SRI RAMESH
     S/O. SHIVAPPA VAGGAR
     AGE:ABOUT 38 YEARS,
     OCC:AGRICULTURE,
     R/O. LINGADAL, TQ:RAMDURG,
     DIST:BELAGAVI.

6.   SRI YAMANAPPA
     S/O. SHIVAPPA VAGGAR
     AGE:ABOUT 25 YEARS,
     OCC:AGRICULTURE,
     R/O. LINGADAL, TQ:RAMDURG,
     DIST:BELAGAVI.                   ...RESPONDENTS


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE IMPUGNED ORDER DATED 03.11.2018 MADE IN
O.S.NO.15/2016 PRODUCED AS ANNEXURE-D PASSED BY
THE SENIOR CIVIL JUDGE AND JMFC, RAMDURG BY ISSUE
OF WRIT OF CERTIORARI OR ANY OTHER SUITABLE WRIT OR
ORDER OR DIRECTIONS AND FURTHER REJECT I.A.NO.VII/18
FILED BY THE DEFENDANTS.


     THIS   PETITION   COMING   ON   FOR   PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:-
                                  :6:


                                ORDER

The petitioners, who happen to be the plaintiffs in O.S. No.15/2016, are invoking the writ jurisdiction of this Court assailing the order of the Trial Court whereby the delay in filing having been condoned, the Written Statement has been accepted.

2. The acceptance of belated filing of the Written Statement can be taken up as a ground if and when the decree goes against the petitioners in view of the provision of Order XLIII Rule 1A of the Civil Procedure Code, 1908.

3. Thus, there is alternate and equally efficacious remedy which comes in the way of this Court in exercising the writ jurisdiction. Therefore, all contentions having been left open, petition is disposed off.

No costs.

SD/-

JUDGE Kms

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