D. Jayaramanna vs D. Mallikanna
2021 Latest Caselaw 5117 Kant

                                             RSA.1631/2018
                                 1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 30TH DAY OF NOVEMBER, 2021

                               BEFORE

       THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

                      R.S.A.No.1631/2018

BETWEEN:

1.     D.Jayaramanna,
       Aged about 69 years,
       S/o late Danappa & Kuppanna,
       Agriculturist,
       R/o Water tank road,
       Birur town, Kadur taluk,
       Chikkamagaluru district-577101.

2.     Guru @ Keshavamurthy
       S/o D.Jayaramanna,
       Aged about 40 years,
       Agriculturist,
       R/o Water tank road,
       Birur town, Kadur taluk,
       Chikkamagaluru district-577101.   ... APPELLANTS

(By Sri Gururaj.R., Adv. For
    Sri.V.S.Shashi, Adv.)

AND:

D.Mallikanna
Dead by LRs.

1.     Smt. B.H.Jayalakshmi,
       Aged about 64 years,
       W/o late D.Mallikanna;
       R/o Margada Camp,
       Birur town, Kadur taluk,
       Chikkamagaluru district-577101.
                                                RSA.1631/2018
                                   2


2.    Dr. Madhukar
      S/o late D.Mallikanna,
      Aged about 46 years,
      R/o Margada Camp,
      Birur town, Kadur taluk,
      Chikkamagaluru district-577101.

3.    Smt. M.Manjula
      W/o S.Rudrappa,
      D/o late D.Mallikanna,
      Aged about 48 years,
      R/o Margada Camp,
      Birur town, Kadur taluk,
      Chikkamagaluru district-577101.

4.    Smt. M.Rajeshwari
      W/o N.Shivanand,
      D/o late D.Mallikanna,
      Aged about 42 years,
      R/o Margada Camp,
      Birur town, Kadur taluk,
      Chikkamagaluru district-577101.

5.    M.Shashikiran
      S/o late D.Mallikanna,
      Aged about 40 years,
      R/o Margada Camp,
      Birur town, Kadur taluk,
      Chikkamagaluru district-577101.    ... RESPONDENTS

(By Sri H.J.Ananda, Adv. for R1)

      This Regular Second Appeal is filed under Section 100 of
CPC against the judgment and decree dated 05.06.2018 passed
in R.A.No.36/2013 by the Senior Civil Judge, Kadur, confirming
the judgment and decree dated 06.09.2013 passed in
OS.No.375/2009 by the II Addl. Civil Judge and JMFC, Kadur.

      This appeal coming on for Orders, this day, the Court
delivered the following:
                                              RSA.1631/2018
                             3


                        JUDGMENT

Learned Counsel for the appellants has filed a memo

stating that the appeal has been rendered infructuous and

accordingly, he prays to dismiss the appeal as having been

rendered infructuous.

Memo is placed on record. Appeal is dismissed as having

been rendered infructuous.

Sd/-

JUDGE

KK