C M Appachchu S/O P.C.Muthanna vs Rama Rao S/O Durgappa Jannu
2021 Latest Caselaw 2492 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 29TH DAY OF JUNE, 2021

                       BEFORE

 THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR

       REGULAR FIRST APPEAL NO.827 OF 2006 (INJ)

BETWEEN:

C M APPACHCHU,
S/O P.C.MUTHANNA,
AGED ABOUT 49 YEARS,
R/A NO.1118, 1ST HOUSE,
5TH CROSS, K.N.EXTENSION,
YASHWANTHPURA, BANGALORE,
REPRESENTED BY POWER
OF ATTORNEY HOLDER
B.T.MURARAPPA,
S/O LATE THIMMAIAH,
AGED ABOUT 48 YEARS,
NO.269, 8TH MAIN,
6TH A CROSS, RPC LAYOUT,
VIJAYANAGAR,
BANGALORE - 560040.                    ... APPELLANT

(BY SRI A.V.GANGADHARAPPA AND G.RAVISHANKAR
ADVOCATES)

AND:

RAMA RAO,
S/O DURGAPPA JANNU,
(WRONG TYPED AS GANGAPPA
IN THE JUDGMENT OF TRIAL COURT)
AGED ABOUT 68 YEARS
RETIRED K.S.R.T.C. TRAFFIC INSPECTOR
                            2


NO.43, MOODALA PALYA,
SANJEEVINI NAGARA,
BANGALORE -560072.                       ... RESPONDENT

(BY SRI N.B.NIJALINGAPPA, ADVOCATE)
                          ****

      THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF CPC AGAINST THE JUDGMENT AND DECREE
DATED 16.01.2006 PASSED IN O.S.NO.8011/96 ON THE FILE
OF THE XVII ADDL. CITY CIVIL JUDGE, BANGALORE (CCH-
16), DISMISSING THE SUIT FOR PERMANENT INJUNCTION.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING THROUGH VIDEO
CONFERENCE:

                      JUDGMENT

Learned counsel for the appellant submits that

despite making best efforts the information regarding

legal representatives of the deceased respondent could

not be secured. Hence no steps have been taken.

In view of the submission of learned counsel, this

appeal stands abated as against the respondent.

Sd/-

JUDGE ykl