Srinivasachar vs Hanumanthachar
2021 Latest Caselaw 1034 Kant

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

      DATED THIS THE 16TH DAY OF JANUARY 2021

                        BEFORE

      THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


               R.S.A. No.1757/2005 (DEC)

BETWEEN

SRINIVASACHAR S/O GURACHAR KONNUR,
AGED ABOUT 47 YEARS,
AGRICULTURIST, GANGAVATHI.

                                             ...APPELLANT

(By SRI. M MADHVACHAR, ADV.)

AND

HANUMANTHACHAR S/O GURACHAR KONNUR,
AGED ABOUT 58 YEARS,
RETD. GOVT.SERVANT,
R/O WADDARAHALLI, GANGAVATHI TALUK,
KOPPAL DISTRICT.

                                           ....RESPONDENT

(By SRI. B SHARANABASAWA, ADV.)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 20.06.2005 PASSED IN
R.A.NO.6/2003 ON THE FILE OF THE DISTRICT AND SESSIONS
JUDGE, KOPPAL, ALLOWING THE APPEAL AND SETTING ASIDE THE
                                 2




JUDGMENT AND DECREE DATED 17.04.2003 PASSED IN
O.S.NO.195/2001 ON THE FILE OF THE CIVIL JUDGE (SR.DN.),
GANGAVATHI.

    THIS RSA COMING ON FOR FINAL HEARING, THIS DAY, THE
COURT, MADE THE FOLLOWING:

                             ORDER

Learned counsel Sri.B.Sharanabasawa files a memo reporting

death of sole respondent.

2. Memo is taken on record. The memo is accompanied by

copy of the death certificate which indicates that sole respondent

died on 19.04.2020. No steps are taken.

3. Hence, appeal is dismissed as abated.

Sd/-

JUDGE

KGK