SANGAPPA Vs. SHARNAPPA

JUDGEMENT

(1.) Heard learned counsel, Sri Shivashankar H. Manur, and learned counsel, Sri D. P. Ambekar.

(2.) These two writ petitions are filed challenging the order passed in R.A.No.190/2019 by the learned Additional District and Sessions Judge, Fast Track Court-I, Vijayapur dtd. 31/8/2023 and 24/7/2023 respectively.

(3.) The facts in brief which are utmost necessary for disposal of these two writ petitions are as under: A suit came to be filed in O.S.No.121/2012 before the II Additional Senior Civil Judge, Vijayapur by Smt. Bhayawwa and another against Sri Pandappa and others. The said suit ultimately came to be decreed on 23/8/2019. Against which, Sangappa and others filed an appeal in R.A.No.190/2019. During the pendency of the appeal, Sangappa said to have died on 20/1/2021. The writ petitioners in W.P.No.200067/2024 filed application under Order 22 Rule 3 of CPC stating that they are the only legal representatives of deceased Sangappa which came to be allowed by order dtd. 24/7/2023 which is under challenge in W.P.No.202598/2023.