Pundalik Basavant Sutar vs Mallappa Appanna Badiger
2021 Latest Caselaw 533 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 08TH DAY OF JANUARY 2021

                             BEFORE

       THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


                 R.S.A. No.1530/2006 (INJ)

BETWEEN

1.    PUNDALIK BASAVANT SUTAR
      AGE: 37 YEARS,OCC:AGRIL,
      R/AT NERALI TALUK HUKKERI,
      DIST: BELGAUM-540018.

                                              ...APPELLANT

(By Sri. G BALAKRISHNA SHASHTRY, ADV.)

AND

MALLAPPA APPANNA BADIGER
AGE: 52 YEARS,OCC:SERVICE,
R/AT NERALI TQ; HUKKERI,
DIST: BELGAUM-540018.

                                             ....RESPONDENT


(By Sri. B S KAMATE, ADV.)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 12.01.2006 PASSED IN
R.A.NO.30/2004 ON THE FILE OF THE CIVIL JUDGE (SR.DN.),
                                  2




HUKKERI, DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 30.03.2004 PASSED IN
O.S.NO.68/98 ON THE FILE OF THE CIVIL JUDGE (JR.DN.),
SANKESHWAR.

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

                              ORDER

As per the memo dated 26.08.2019 filed by the respondent,

sole appellant Pundalik Basavant Sutar died on 04.06.2019.

2. Till date no application is filed for bringing the legal

representatives of the sole appellant on record. Since the limitation

period is expired, appeal is dismissed as abated.

Sd/-

JUDGE

KGK