Karnataka High Court
Mariyappa vs Laxmamma Alleged D/O Venkatagiriyaiah on 18 January, 2010
Author: Ravi Malimath
Bench: Ravi Malimath
.. 1 _
{N THE HIGH COURT OF KARNATAKA AT BANGAL'Q"P,E
DATED THIS THE 18*" DAY OF JANuARv:V~«2--D'1VD'__'__E*3:
.: 14 V
THE HON'BLE MRJUSTICE RAv§*MA»Lir\4A'TH"j}A,__'=:;:_:
REGULAR SECOND Abe-EAL ATDJS69
BETWEEN: " ''
Sri Martyappa
80 n - i v:':"-Vl'a'w_ "£3c§'wda
@ K.iY|arig_QWd"«.3,---«V.. A
Aged 'a_bOu_t 'SS Yéars*,.. >__ "
R/0. Kop.paTTVi|iage'}' , "
Maddur Ta--«!.ukv e 571'~.428-; ...APE3ELLANT
(E$%f<Sri_DA..I\}ariap";:5'a',vv----B.u«si Gowda @ Marigowda,
" «!.§3a:'né'dV cou:3sel)
Snji; laavxmamma
Alieged D/0 Venkatagiriyaiah
Age? Major,
.. AA '"--RR/0 Koppa Hobii,
_FFa!uE<: Maddur.
Smt. Thimmamma
W/o Late Ramachandraiah,
Aged about 65 years.
VLW
3. Kumari Latha
D/o iate Ramachandraéah
Aged about 37 years.
4. Kumari Gérija
D/o tate Ramachandraéah
Aged about 30 years.
Respondents No.2 to 4,
R/o Dr.B.R.Ambedkar Extensi'ori;r.
Koppa Hobti, *
Maddur Tatuk ~ 5?1
5. Smt. Rathnamma
W/o Venkataramu,-H _ '
Aged abo.o:'«4S.years..
Yadava4Dé_ha§'i'E't'Vzitatgey.
KoppafHob'-!iy"""-.__ '
Maddur*V..Taiu'.§§fi~ s71Vg4%2a.[.g'"t } V
6. Smt..__I'ndirarnm«a' _ "
W/o S'i'd_Vdapajé~, V
Aged aboot'43 years,
"Kira'ng_u r Vii''Eag._e.,. «
Koopa 'Hobti,
' ~.Ma.d>drrjv'r'vr.Ta-ink ~ 571 428.
"smt. "{!ija'yamma
W/.__-o 'séfishnappa (Teacher)
Aged about 40 years.
6"'-Cross, Gandhi Nagar,
AA Vt"-..Mandya -~ 571 401.
8. Sri Puttaswamy
S/o SriSapper1ingappa
Aged about 40 years,
Occ: Agricufturist.
eéc"
9. Sri Ravi
S/o Basavachari
Aged about 45 years,
Respondent No.8 and 9
Resident of Koppa Viilage,
Maddur Taiuk -- 571 428.
(By M/s. Nataraju, iearned counsei f0i'R._1V_)"-."V.= A
This RSA filed "un"d.er7.sectioi:jf1ixO0., CPC against the
Judgment and Decree V dateci _.~.31;1..,2C}05 passed in
FLAJWLBS/2OG2--on the am oftheochnijudge (snonq,
Maddur, dEsm'iisVs'i--ng the-.5a'pp'ea'§--..V__a{id confirming the
judgrnent_uandfidectee*_dated. 2EL9.2002 passed in
os.No.523/1993"cn.theffug of the AddL CJVH Eudge
(JnDm)&JMFCmi«,° *~. :
admission this day, the court
deliveredthev.foiio_wing':i:~7
JUDGMENT
eiavojpears for the appeilant, even though the m.atter..w"a_s'i caiied on two occasions. The appeai is disrnissed for non--prosecution. Sd/-
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