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Shri Chandrakant Bhima Gurav S/O ... vs Smt Vaishali W/O Dada Gurad
2022 Latest Caselaw 6055 Kant

Citation : 2022 Latest Caselaw 6055 Kant
Judgement Date : 4 April, 2022

Karnataka High Court
Shri Chandrakant Bhima Gurav S/O ... vs Smt Vaishali W/O Dada Gurad on 4 April, 2022
Bench: K.S.Hemalekha
                            1


           IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

        DATED THIS THE 04TH DAY OF APRIL, 2022

                        PRESENT
       THE HON'BLE MRS.JUSTICE K.S. HEMALEKHA
                    RSA No.2464/2006
BETWEEN:

SHRI. CHANDRAKANT BHIMA GURAV,
S/O. LATE BHIMA GURAV,
AGED ABOUT 61 YEARS, OCC: AGRICULTURE,
R/O. CHANDUR, TQ: CHIKKODI,
DIST: BELGAUM-591 201.
                                             ...APPELLANT
(BY SRI. DINESH M. KULKARNI, ADVOCATE)

AND

1.    SMT. VAISHALI W/O. DADA GURAV,
      AGED ABOUT 26 YEARS, OCC: AGRICULTURE AND
      HOUSEWIFE, R/O. KADOLI-INGALI,
      TQ: HATAKANAGALA, DIST: KOLHAPUR,
      STATE: MAHARASTRA-416 006.

2.    SMT. SHANABAI W/O. CHANDRAKANT GURAV,
      AGED ABOUT 51 YEARS, OCC: HOUSEHOLD,
      R/O. CHANDUR, TQ:CHIKKODI-591 201.

3.    SMT. ANSUYA W/O. KRISHNA GURAV,
      AGED ABOUT 33 YEARS, OCC: HOUSEHOLD,
      R/O. RAJAPUR, TQ:SHIROL, DIST: KOLHAPUR,
      MAHARASTRA STATE-416 006.

4.    SMT. SAVITRI W/O. ANNASAHEB GURAV,
                             2


     AGED ABOUT 28 YEARS, OCC: HOUSEHOLD,
     R/O. KADOLI-INGALI, TQ:HATAKANGALA,
     DIST: KOLHAPUR-416 006.

5.   SMT. AKKATAI W/O. SHAMARAO BEDAGE,
     AGED ABOUT 66 YEARS, OCC: HOUSEHOLD,
     R/O. CHANDUR, TQ:CHIKKODI-591 201.

6.   SMT. DEVAKI W/O. CHANDRAKANT GURAV,
     AGED ABOUT 46 YEARS, OCC: AGRICULTURE,
     R/O. CHANDUR, TQ:CHIKKODI-591 201.

7.   SRI. KRISHNA W/O. CHANDRAKANT GURAV,
     AGED ABOUT 27 YEARS, OCC: AGRICULTURE,
     R/O. CHANDUR, TQ:CHIKKODI-591 201.

8.   SRI. BHARAT W/O. CHANDRAKANT GURAV,
     AGED ABOUT 25 YEARS, OCC: AGRICULTURE ,
     R/O. CHANDUR, TQ:CHIKKODI-591 201.
                                          ...RESPONDENTS

(BY SRI. B.S.KAMATE, ADVOCATE FOR R-1)

(R-2 TO R-4 AND R-6 TO R-8 ARE SERVED)

     THIS APPEAL IS FILED UNDER SECTION 100 OF THE CPC,
AGAINST JUDGMENT AND DECREE DATED 23.06.2006 PASSED
IN R.A. NO.34/2005 ON THE FILE OF PRESIDING OFFICER, DIST
AND SESSIONS JUDGE, FTC-I, CHIKODI, PARTLY ALLOWING
THE APPEAL AND MODIFYING THE JUDGMENT AND DECREE
DATED 23.02.2005 PASSED IN O.S. NO.91/1997 ON THE FILE
OF THE CIVIL JUDGE (SR. DN) CHIKODI.


     THIS APPEAL COMING ON FOR ORDERS, THIS DAY, K.S.
HEMALEKHA, MADE THE FOLLOWING:
                                  3



                         ORDER

The learned counsel for appellant has filed a memo

reporting death of the sole appellant who died on 05.01.2013.

The said memo is placed on record.

The appeal stands abated.

Sd/-

JUDGE PJ

 
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