Sidarayappa @ Sidramappa vs Rangappa on 10 March, 2011

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Karnataka High Court

Sidarayappa @ Sidramappa vs Rangappa on 10 March, 2011

Bench: Ram Mohan Reddy

IN PHE HIGH COURT OF KARNATAKA

CIRCUIT BENCH AT DHARWAD

DATED THIS THE 107! DAY OF MARCH, 2011...
BEFORE

THE HON'BLE MR.JUSTICE RAM MOHAN REDDY oad

WRIT PETITION No. 2863) 2008 (GMs

SIDARAYAPPA @ SIDRAM: APPA:
S/O. THIMMAPPA MAREGUDDI,"
AGED ABOUT 30 YEARS, 7"
R/AT.HALAKI, MUD? AOL TAWUR,
BAGALKOT DISTR iCly _

(By Sri. MBUTYU NJAY LATA BANGH; ADV]

1, RANGAP "

%

WDMOL TALUR,

iT nan XE ARS,
» MU DEOL TALUS,

cre}

_ PETITIONER


BAGALKOT DISTRICT.

HUSENSAB
S/O.NABISAB JAJIBAI @ HAJAPPAGOL,
AGED ABOUT 45 YEARS,

R/AT. MADDAPUR, MUDHOL TALUK
BAGALKOT DISTRICT.

GAPBUSAHEB me
S/O. KATALSAHEB HAJIBAL@ HAJAPPAGECL, |
RGED ABOUT 12 YEARS, . oe

RREP.BY MUKKAWWA W/O.KATAISAHEB .
HAJIBAL @ HAJAPPAGOL, RESPONDENT NO.6,

M LU KKAWWA :

W /O.KATALSAH EB HAJIBAI a HAG. ap PAGOL, AGE Db ABOUT 40 YEARS: ee R/AT. MUDDAPUR,MUDHOL TALUK, « BAGALKOT DIST RCT. an 8 APASAHE TIMMAPPA MAREGUDD! a AGED ABOUT: "Ag YEARS" ' R/AT-HALAKI, MUDHOL TAL WK, - BAGALKOT DISTRICT.

RA M APPA @ TU ie ARAM, AT. HALAK! MUDHOL TALUK, BAGALKOT DISTRICT.

VAMANAWWA ANAC, "AC RAT.

i ARGAPP. 4 HADIMANL, "35 YEARS, AA A-SANSHI, PAGALKOT TALUK AND DISTRICT.

fi.) LARBKAWWA W /O.RAMAPPA BIRADAR PATIL, AGED ABOUT 35 YEARS.

R/AT.BUDNI BK, MUDHOL TALUK, BAGALKOT DISTRICT.

. RESPO! NDEN TS. ~ (By Sri, V P KULKARNI, ADV. FOR RS. R1,R3.R4 & R6 FOPRIO | ARE SERVED.) Bey THIS WP FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA IS PRAYING. TO DIRECT AND QUASH THE ORDER PASSED BY THE ORDER PASSED BY THE ADDL. CIVIL JUDGE (SR.DN3, JAMRHANDI SITTING AT MUDHOL PASSED IN°O.S.NO.200/ 1897 ON iA UNDER ORDER XVI RULE 1 CPC. DATE 14.12.2067, COPY AS PER ANN-D AND ETC. er THIS PETITION COMING ON F OR QRDERS THIS DAY, THE COURT MADE THE FOLLOWING: vs

- caer Recording the submhission of the learned counsel for the petitioner 'that, the "suit in the trial Court is disposed bof and: nothing 'surviv ves for consideration. The a petition is accordingly rejected.

Say ey by fosu pores OD é a Y

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