SRI SHIDDAPPA vs MAHADEVAPPA

- 1 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026



IN THE HIGH COURT OF KARNATAKA AT DHARWAD


TH
DATED THIS THE 17 DAY OF OCTOBER, 2026

BEFORE

THE HON'BLE MR. JUSTICE M.G.S. KAMAL

WRIT PETITION NO. 108500 OF 2026 (GM-CPC)

BETWEEN:


1. SRI. SHIDDAPPA S/O FAKKIRAPPA PUJAR,
AGE. 46 YEARS, OCC: AGRICULTURE,


2. SRI. LAKSHMAN S/O FAKKIRAPPA PUJAR,
AGE. 41 YEARS, OCC: AGRICULTURE,
(BOTH ARE R/O: ACHAMATTI VILLAGE,
TAL: SAUNDATTI, DIST: BELAGAVI – 591110)
…PETITIONER
(BY SRI. SANTOSH B. MALAGOUDAR, ADVOCATE)

AND:








1. MAHADEVAPPA S/O GANGAPPA BHASURE,
AGE: 46 YEARS, OCC: AGRICULTURE.


2. SMT. SHOBHA W/O SHAMBU BHUSARE,
AGE: 49 YEARS, OCC: HOUSEHOLD WORK.


3. BASAPPA S/O YALLAPPA BHUSARE,
AGE: 79 YEARS, OCC: AGRICULTURE.


4. VASU S/O SHIVAJI BHUSARE,
AGE: 56 YEARS, OCC: AGRICULTURE.


5. HANUMANTH S/O SHIVAJI BHUSARE,
AGE: 46 YEARS, OCC: AGRICULTURE.
(RESPONDENTS NO. 1 TO 5 ARE
R/O ACHAMATTI VILLAGE,
TAL: SAUNDATTI, DIST: BELAGAVI – 591110)


6. SHIVANAND S/O ADVEPPA KURI,
AGE: 56 YEARS, OCC: AGRICULTURE,
R/O CHIKKANARAGUND VILLAGE,
TAL: NARAGUND, DIST: GADAG – 582207.





Digitally signed
by SAROJA
HANGARAKI
Location: high
court of
karnataka,
dharwad bench

- 2 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026



7. RAMACHANDRA S/O NAGAPPA BHUSARE,
AGE: 49 YEARS, OCC: AGRICULTURE.


8. KEDARAPPA S/O RATNAPPA BHUSARE,
AGE: 61 YEARS, OCC: AGRICULTURE.


9. GOPAL S/O RATNAPPA BHUSARE,
AGE: 56 YEARS, OCC: AGRICULTURE.

10.PUNDALIK S/O RATNAPPA BHUSARE,
AGE: 56 YEARS, OCC: AGRICULTURE.

11.LAKSHMAN S/O RATNAPPA BHUSARE,
AGE: 49 YEARS, OCC: AGRICULTURE.

12.SURESH S/O RATNAPPA BHUSARE,
AGE: 41 YEARS, OCC: AGRICULTURE.

13.GANGAVVA W/O HANUMANTH BHUSARE,
AGE: 76 YEARS, OCC: AGRICULTURE,
(RESPONDENTS NO. 7 TO 13 ARE
R/O ACHAMATTI VILLAGE,
TAL: SAUNDATTI, DIST: BELAGAVI–591110)

14.RATNAVVA W/O TUKARAMA KADAM,
AGE: 49 YEARS, OCC: AGRICULTURE,
R/O KALLUR VILLAGE, TALUK: RAMDURG,
DIST: BELAGAVI–591130.

15.KEDARAPPA S/O YALLAPPA BHUSARE,
AGE: 66 YEARS, OCC: AGRICULTURE,
R/O JANATA PLOT, NEAR PATRI VANA,
NARAGUND, TAL: NARAGUND, DIST: GADAG – 582207.

16.KALLANAGOUDA S/O SANGANAGOUDA KARIGOUDAR,
AGE: 41 YEARS, OCC: AGRICULTURE,
R/O ACHAMATTI VILLAGE, TAL: SAUNDATTI,
DIST: BELAGAVI – 591110.

17.SHANTAVVA W/O HANUMANTH BHUSARE,
AGE: 71 YEARS, OCC: AGRICULTURE,
R/O JAMALPUR VILLAGE, TAL: NARAGUND,
DIST: GADAG – 582207.

- 3 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026


18.SUBHAS S/O BHEEMAPPA MALLADAD,
AGE: 49 YEARS, OCC: AGRICULTURE,
R/O ACHAMATTI VILLAGE, TAL: SAUNDATTI,
DIST: BELAGAVI – 591110.
…RESPONDENTS
(BY SRI. SUNILKUMAR P. BANGARI, ADVOCATE FOR R8 AND R12)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN
THE NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 16-09-2026 PASSED BY THE COURT OF I ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, GADAG, IN M.A NO.35/2026
VIDE ANNEXURE-J AND CONSEQUENTLY ALLOW THIS WRIT
PETITION AND ETC.

THIS WP COMING ON FOR PRELIMINARY HEARING, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL

ORAL ORDER


1. Petitioners, who are defendants in O.S.No.135/2025 are
before this Court being aggrieved by the order passed by
the First Appellate Court in M.A.No.35/2026 dated
16.09.2026, in terms of which the First Appellate Court
while allowing the appeal filed by the
plaintiffs/respondents, restrained the petitioners herein
from interfering and causing obstructions on the 10 feet
wide mud road lying on the southern side of Sy.No.255
till disposal suit.

2. It is the case of the plaintiffs that there exists 10 feet
wide road on the southern side of the land bearing

- 4 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026


Sy.No.255 connecting to their property in Sy.No.254 and
to the road lying on the eastern side called as Shiddapur
Chikkanaragund Road.

3. It is their case that except that road, they have no other
road and they have been using the said road for over
several years. Trial Court however referring to a sketch
produced by the defendants which indicates the existence
of a Nala on the northern extreme end of the property of
the defendants, has come to the conclusion that there
exists alternate access to the property of the plaintiffs
and the suit being one for easement of necessity, they
cannot claim it as a matter of convenience and
accordingly rejected the application. As against which an
appeal was filed by the plaintiffs in M.A.No.35/2026.

4. The First Appellate Court re-appreciating the plaint
averments has found that the road being claimed by the
plaintiffs at paragraph No.7 of their plaint as extracted
above is the only access they have therefore passed the
interim order. Assailing this order, this present petition.

- 5 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026



5. Learned counsel for the petitioners referring to paragraph
No.4 of the order passed by the First Appellate Court,
submits that, it is the specific case of the plaintiffs that
there existed a 10 feet road on the eastern side of the
land in Sy.No.252. Therefore, even according to the
plaintiffs and even as taken note of by the First Appellate
Court, there exists a 10 feet wide road on the eastern
side of land bearing Sy.No.252. Therefore, granting
interim relief, restraining the defendants from causing
obstruction to the plaintiffs to utilize the road on the
southern side of the property of the defendants is
irregular, unsustainable.

6. Learned counsel for petitioners/defendants also produced
a memo along with the sketch and certain photographs to
indicate that there exists a road alongside the Nala on the
northern side, which connects to the other road shown in
the sketch as Malaprabha Kaluve road which can be
accessed by the defendants. Therefore, he submits that
in a suit for easement of necessity, the plaintiffs having
alternate road cannot as a matter of right claim access

- 6 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026


through the property of the defendants which has not
been taken note of by the First Appellate Court. Hence,
seeks for allowing of the petition.

7. Per contra, learned counsel for the respondents referring
to the photographs produced along with the memo
submits that the Nala being shown in the hand sketch
produced by the petitioners cuts across the road
alongside the Nala without providing any access to the
land of the plaintiffs. He specifically refers to page Nos.7
and 8 of the memo to contend that the obstruction of the
Nala through the road alongside the Malaprabha Kaluve
Road is visible from the photographs disconnecting the
land of the plaintiffs from the main road. He submits
reading of paragraph No.4 of the order passed by the
First Appellate Court is incorrect as it does not take into
consideration the actual pleading of the plaintiffs. Hence,
seeks for dismissal of the petition.

8. Heard. Perused the records.

9. The above suit in O.S.No.135/2025 has been filed by the
plaintiffs seeking following reliefs:

- 7 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026


“10]

ಯ 
ದ ಯ
ಟ ೕ ತಮ 
ಜ ೕಗ ೕ ಬರ  ೕ ಗವಲ" . ಸದರ

ದ ಆ%& '
ಯರ ಅವಶ ಕ
ದ ಹ-. ನ  *
.
(Easement of necessity) ಇ ತ& 2 ಪ4 5
ಯ

67ರಣ ಹರಕ9& :ದ; ಂದ
ಯ ಈ

ಪ4 5
ಯರ >ೕ? 
@ವ Aಗ
9& .


11] 
ದ 7ರಣ :
ಯ ಪ4 5
ಯ 6ಂಕ
15-11-2025 ರಂB ತಮ  ಜ ೕಗ ೕಗ ಆC
ದನಕ ಗಳ E BFಂ@ ೕಗ ಬಂ ಗ
ಪ4 5
ಯ 67ರಣ ಹರಕ9& :B; ಮ9&
G ಯಂದH . 25-11-2025 ರಂB G ಯಂದ
J ;
ದ Kೕ %ದL MN ಇO. ರ :ದ; ಂದ ಈ

P 
ದ 7ರಣ ಉಂRS9.”


10. At paragraph Nos.7 to 10 of the said plaint, plaintiffs
have averred as under:
“7] ಸದರ ಜ  ಸನಂ , 255 ಮ9& 254 ಒಂದF. ಂB
ಂ ಇB; ಜ ೕ ಸನಂ . 255 Vೕದ; ರ ಪWX ಮY.
.
W ; Zರ [ಕ. ನರ\ಂದ ಸರ7  ರ]& ಇ ತ& 2

ಪ4 5
ಯರ G ಯ ಆಚಮ_  `4 ಮ ಂದ ಬಂB
W ; Zರ - [ಕ. ನರ\ಂದ ರ]& ಯ aಲಕ ಬಂB ಜ ೕ
ಸನಂ . 255 ರ ದ-b ಣ >ೕ \ಂಟ c  10 Z_
. 254, 253
ಅಗಲದ d ಯe" d'; ಜ ೕ ಸನಂ Y.
ೕ ಬರ  ಗf `: , ಒಕ. ತನದ O  R4 ಕ  ರ
ವಗ* E BFಂ@ ೕ\ವ ಬ ವ ಅವಶ ಕ
ವ *
ಹ-. ನ Sಂದ d'; ತಮ  G ಯರ 7ಲ ಂದH
ಸದರ 
ದ ಹ-. ನ Sಂದ ತಮ ಜೕಗ ೕ

ಬ ವB @g& ಬಂB; ಇತ& 2.


8] 7ಲಕ4 ಮ
 ಜೕ ಸನಂ . 255 ರe" c  11
hಗಗC ಆ B; ಸನಂ. 255 ರe" 255/1+2, 255/3,
255.2, 255/8, 255/55, 255/5 ಎ , 255/11, 255/10
255/10, 255/5 , 255/6, 255/7

ಇB; e. ಕAj
ವG
_ ಅkಗC ಜೕ ಸ ನಂ. 254/1, 254/2,
254/3, 254/4, 254/5, 254/6, 254/7, 254./8, 254/9,
254/10, 254/11 ಇ ತ& P . >ೕl. mೕ%ದ ಆ%& ಗC
ಒಂದF. ಂB ಂB; ಒಂ2ೕ ಜ ೕnಯ hಗಗo B;
ಇ ತ& P . ಪ4 5
ಯ ಸನಂ . 255 ರe" ಪWX ಮ hಗದ
. 255/1+2 9 -24
ಜ ೕ ಸನಂ Yb ೕತ4 ಎ \ಂp ಬಂ B;

ಯ ಪWX ಮ ಂದ Zವ Y. hಗಗo  ಬಂB;

- 8 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026



ಅkಗಳ  dತನ7q'e" ಸ O& ರ


ವಸlB; ಇ ತ& 2 .


9]
ಯ ಆಚಮ_  `4 ಮ ಂದ ಬಂB ಪ4 5
ಯರ
ಜ ೕ ಸನಂ . 255/1+2 Vೕದ; ರ ಪWX ಮY. W ; Zರ
[ಕ. ನರ\ಂದ ಯe" ಬಂB ಪ4 5
ಯರ ಜ ೕ
. 255/1+2
ಸನಂ Vೕದ; ರ ಪWX ಮ hಗದe"
dತನ7qಯe" rೕ %ದಂE 10 st ಅಗಲ
ದ
ಯe" d'; ತಮ  ಜ ೕಗ ಒಕ. ತನದ
uವv& ಸಲಕರwಗಳ  ಚಕ. : , ಗf `: R4 ಕ  ರ ಆC

ದನಕ ಗಳ E BFಂ@ ೕ\ವB ಬ ವದ ಹ-. ನ
ಯe" d'; ತಮ  ತಮ  ಜ ೕಗ ೕ
ಬ ವದ ತಮ  G ಯರ 7ಲ ಂದH @ತ&
ಬಂ B; ಸದರ dತನ7qಯe" rೕ %ದ Yಂx

ಬಣy ಂದ rೕ %ದ 
ದ ಯ
ಯರ ಅವಶ* ಕ
ಹ-. ನ  ಆ B; ಇ ತ& 2 . ಈ ಯ
ಟ ೕ

ಯ ತಮ  ಜ ೕಗ ೕಗ ಬರ  uವ2ೕ
ೕ ಅನ ಗವಲ" .
ಯ >ೕl. m%ದ *

ಅವಶ* ಕ ಹ-. ನ Sಂದ ತಮ  G ಯರ 7ಲ ಂದH
ಅ
ಹತ
 ಸತತ
 uರz ಅ:{ ಆತಂಕ ಲ" 2ೕ *
uವv& Oವ ಜnಕ |g& \ವ ೕ5ಯe" 
ದ
ಯ ತಮ  ಜ ೕಗ ೕ\ವB ಬ ವB

@ತ& ಬಂ B; ಸದರ ಷಯ ಪ4 5
ಯ d~
ಅವರ G ಯ |5& ದ; L MN • ; ಂ ಆ 
2€ ೕಷJ ; Sಂದ
ಯ rಂದ Fಡ ೕY ವ
B 2; ೕಶಂದ 6ಂಕ 15-11-2025 ರಂB

ಪ4 5
ಯ dತನ7qಯe" rೕ %ದ
ಯರ
ಅವಶ ಕ ಹ-. ನ  ೕ ಬರ  67ರಣ
 *
ಹರಕ9& :B; ಇ ತ& 2 .
ಯ ಪ4 5
ಯ ಈ

ದ ' ತಮ  ಅ5 ಅವಶ ಕ
ದ ಹ-. ನ *

uB; ಈ 
ಟ ೕ ೕ ಗಲ" ಹರಕ9&
ವ ೖ ಏ„ ಡೕ: ಅಂg Kೕ B; ಅಲ" 2ೕ

ಯ ತಮ  ಜ ೕನದe" |ೕ ನ…ೕಳದ †ೕಕ 
:B; ಅkಗಳ ‡Wಯ  :
ಯ ತಮ 
.
ಜ ೕನದe" ~@ d- g&
ಯ Gೕ  ಹರಕ9&
ಡೕ: „‡  ವಷ ಗಂದH ನಮ  G ಯರ
7ಲ ಂದ 
ದ ಯe" ˆೕ 6k ನಮ 
ಜ ೕನY. d'; ೕ ಬಂB :E& ೕP . ಈ ‰

|ೕ ನ…ೕಳದ ಫಸ  ಬಂ B; ಅದ  ‡W :
~@ d-B; ಅkಗಳ  E BFಂ@ ೕ ‡ಟ
ಡೕ‹ nೕk Gೕ  ಹರಕ9& :ದ Kೕ  ಅkಗಳ 
6kಗC Kೕ  E BFಂ@ ೕಗೕ‹ . 
ದ
.
ಯ
ಟ ೕ ನಮ  ೕ ˆೕ ಇ ವಲ"

ಇದ ಂದ ನಮ  7Œ ನ
\ತ& 2 . ಮ9& |ೕ ನ…ೕಳದ

- 9 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026


.
‡W' ಅe" ˆೕ Yt  ೕ\ತ& 2 ದಯ : ಹರಕ9&
ಡೕ: ಅಂg ಪ ಪu Kೕ ದL ಮ9& nೕk
ಈ ೕY ಹರಕ9& @5& ೕ ಅಂg Yೕ ದ 6k ಹರಕ9&
@ವವ ೕ nೕkಗC ೕ7B; :F•  ಅಂg

67ರಣ
 ಹರಕ9& :B; ಇB;
ಯ
ಆಚಮ_  `4 ಮದ ಮ9& [ಕ. ನರ\ಂದ d~ ದಂNZರ
`4 ಮದ G ಯರ ಹ5& ರ ೕ ಷಯವ Kೕಳl 
ಊರ G ಯ ಪ4 5
ಯರ ಕ % 6ಂಕ 25-11-
2025
ರಂB J •
ದವ Kೕ z; ಅಲ" 2ೕ
ಯರ
ಮ9& ಪ4 5
ಯರ ಜ ೕಗ aಲ ಸP  ನಂಬರ
ಒಂ2ೕ ಆ ತ& 2 . nೕk  ಇದ; L MN nೕk Gೕ 
ಹರಕ9& :ದ Kೕ  ಅಂg J •
ದವ Kೕ ದL

MN ಪ4 5
ಯ  ಷಯ |5& ದ; L MN
2€ ೕಷJ • Sಂದ ಇಲ" ಸಲ" ದ Vವ :Fಂ@ ಹರಕ9&

ಡeY. ಹ5& g& .


10]
ಯ 
ದ ಯ
ಟ ೕ ತಮ 
ಜ ೕಗ ೕ ಬರ  ೕ ಗವಲ" . ಸದರ


ದ ಆ%& '
ಯರ ಅವಶ* ಕ
ದ ಹ-. ನ 
.
(Easement of necessity) ಇ ತ& 2 ಪ4 5
ಯ
67ರಣ ಹರಕ9& :ದ; ಂದ
ಯ ಈ

ಪ4 5
ಯರ >ೕ? 
@ವ Aಗ
9& . ”



11. Perusal of the aforesaid paragraphs of the plaint indicate
that it is a specific case of the plaintiffs that there exists
10 feet wide road on the southern side of the property of
the defendants in Sy.No.255 connecting to their property
in Sy.No.254, which has been in existence over several
years.

12. The vehement submission of the learned counsel for the
petitioners referring to the contents of paragraph No.4 of
the order passed by the First Appellate Court is that there

- 10 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026


exists road on the eastern side, appears to be
misconceived.

13. Paragraph No.4 of the First Appellate Court order reads
as under:
“4. It is further specific case of plaintiff that, there is a
10 feet width road existing since more than 100 years
and same is running about 2 K.M. i.e., up to irrigation
canal located at the eastern side of Sy.No.252 (herein
after referred as disputed road). The appellants and
their predecessor approach their agricultural lands
mentioned above by using the said 10 feet road on
the Southern side of lands bearing Sy.No.253,
Sy.No.254 and Sy.No.255. Ancestors of appellant's
are using said road to approach their lands to
transport the agricultural requirements without
obstructions of any person since more than 100 years.
The said road is essential for appellant's to connect
and approach the main road as an easement of
necessity. It is further averred that, the respondents
are very well aware about this fact that appellant and
their predecessors have been continuously using the
said land for more than 100 years without any
hindrance or interruptions. Now the respondents in
order to harass appellants, on 15.11.2025 obstructed
them from passing through the said 10 feet width
road.”



14. Though paragraph No.4 of the First Appellate Court refers
to a purported existence of road on the eastern side to be
the one referred to by the plaintiff, what the said
paragraph misses out is specific averment made in
paragraph No.4 of plaint “ ದ-b ಣ >ೕ \ಂಟ c  10 Z_
ಅಗಲದ d 
”. This southern end direction is missed out in

- 11 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026


the said paragraph. However, the First Appellate Court on
appreciation of material on record, has granted the relief
as sought for. Therefore, that portion of the order cannot
be read to mean that there existed another road. The
order passed by the First Appellate Court cannot be
interfered with. In any event said reasoning and opinion
is only prima facie for the purpose of granting interim
relief.
dismissed
15. Accordingly, petition is .

16. However, the parties are at liberty to seek further relief
before the Trial Court seeking appointment of a
Commissioner regarding existence of alternate road, if
any. If there exists an alternate road, parties are at
liberty to bring to the notice of the Court and seek
modification of the order in accordance with law.

17. There is an allegation that the plaintiffs by virtue of the
order granted by the First Appellate Court attempting to
destroy the standing crop of the defendants, which is
stoutly denied by the learned counsel for the plaintiffs. He
further submits that no such action would ever be

- 12 -
HC-KAR
NC: 2026:KHC-D:17410
WP No. 108500 of 2026


CNR: KAHC020185982026


committed and that plaintiffs would give an undertaking
to that extent.

18. Same is placed on record.

19. The dismissal of this writ petition and the reason assigned
herein is only to the extent of interim order and same
shall not in any manner whatsoever influence the trial
and determination of the issue involved therein on merits.


Sd/-
(M.G.S. KAMAL)
JUDGE


SH
CT:VP
LIST NO.: 1 SL NO.: 7