Sri.Gurusiddaiah vs Smt.Gundamma
2021 Latest Caselaw 947 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH DAY OF JANUARY, 2021

                       BEFORE

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

                  R.S.A.No.866/2009

BETWEEN:

SRI.GURUSIDDAIAH
S/O BORAIAH
AGED ABOUT 68 YEARS
AGRICULTURIST,
R/O.HONNENAHALLI
KASABA HOBLI,
TUMKUR TALUK &
DISTRICT - 572 101.                   ...APPELLANT


(BY SRI T SESHAGIRI RAO, ADVOCATE)

AND:

SMT.GUNDAMMA
W/O.GAVISIDDAIAH
AGED ABOUT 65 YEARS
AGRICULTURIST
R/O.HONNENAHALLI,
KASABA HOBLI
TUMKUR TALUK AND
DISTRICT - 572 101.                   ...RESPONDENT

(BY SRI P.V.ANANTHARAMAN, ADVOCATE)
                            2


     THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST      THE     JUDGMENT      AND     DECREE
DATED:18.04.2009, PASSED IN (R.A.No.268/2008 OLD
R.A.No.93/2006) ON THE FILE OF THE PRESIDING
OFFICER, FAST TRACK COURT-I, DISTRICT AND
SESSIONS JUDGE, TUMKUR, ALLOWING THE APPEAL
SETTING    ASIDE   THE   JUDGMENT    AND   DECREE
DATED:01.03.2006, PASSED IN OS.No.308/1998 ON THE
FILE OF THE I ADDITIONAL CIVIL JUGE (JR.DN.) AND
JMFC, TUMKUR.


     THIS RSA COMING ON FOR ORDERS THIS DAY, THE
COURT THROUGH VIDEO CONFERENCE AT BENGALURU
DELIVERED THE FOLLOWING:


                     JUDGMENT

Learned counsel for appellant submits that the

sole appellant is reported to be dead.

His submission is placed on record.

Appeal is dismissed as abated.

Sd/-

JUDGE

SBN