Sri K T Shanthappa S/O ... vs Sri K T Mayanna S/O Karigowda @ ...
2021 Latest Caselaw 1452 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF JANUARY, 2021

                       BEFORE

    THE HON'BLE MR. JUSTICE N.K.SUDHINDRARAO

                  R.S.A.No.1163/2009

BETWEEN:

SRI K T SHANTHAPPA
AGED 58 YEARS
S/O GADDIGOWDA'S
KARIGOWDA @ THAMMAIAH
R/AT: KAMENAHALLY VILLAGE,
KASABA HOBLI, K.R. NAGAR TOWN,
MYSORE DISTRICT - 571 106.              ..APPELLANT


(BY SRI B S NAGARAJ, ADVOCATE)

AND:

SRI K T MAYANNA
AGED ABOUT 48 YEARS
S/O KARIGOWDA @ THAMMAIAH
R/AT: KAMENAHALLY VILLAGE,
KASABA HOBLI, K.R. NAGAR TOWN,
MYSORE DISTRICT - 571 106.             ..RESPONDENT

(BY SRI RAVINDRA.B.S, ADVOCATE FOR C/R)


     THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 6.6.2009
PASSED IN R.A.No.47/2007 ON THE FILE OF THE CIVIL
JUDGE(SR.DN) AND JMFC, K.R.NAGAR, ALLOWING THE
                              2


APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED 01.01.1998 PASSED IN OS.No.250/1994 ON THE
FILE OF THE CIVIL JUDGE, (JR.DN.) AND JMFC,
K.R.NAGAR.

    THIS RSA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel for respondent has filed a

memo stating that sole respondent expired on

16.01.2020.

Appeal is dismissed as abated.

Sd/-

JUDGE

SBN