Shivaray S/O Veerabhadrappa vs Pramilabai And Ors
2022 Latest Caselaw 11229 Kant

           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 1ST DAY OF AUGUST 2022

                           PRESENT

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                              AND

       THE HON'BLE MR. JUSTICE C.M. POONACHA

       REGULAR FIRST APPEAL No.200072/2021

BETWEEN:

Shivaray S/o Veerabhadrappa
Age:74 years, Occ: Agriculture,
R/o.Navadgeri, Bidar,
Tq & Dist:Bidar-585 401.
                                         ... Appellant
(By Sri. K.M.Ghate, Advocate)


AND:

1.     Pramilabai W/o Mallikarjun
       Age:41 years, Occ: Household,
       R/o Navadgeri, Bidar,
       Tq & Dist:Bidar-585 401

2.     Easwaramma W/o Shivaray,
       Age:70 years, Occ: Household,
       R/o Navadgeri, Bidar,
       Tq & Dist:Bidar-585 401.

3.     Sharanappa S/o Shivaray,
       Age:45 years, Occ: Agriculture,
       R/o Navadgeri, Bidar,
                                                   RFA No.200072/2021
                                2




     Tq & Dist:Bidar-585 401.

4.   Rajkumar S/o Shivaray,
     Age:42 years, Occ: Agriculture,
     R/o Navadgeri, Bidar,
     Tq & Dist:Bidar-585 401.

5.   Vimalabai D/o Shivaray (W/o Subhash)
     Age:35 years, Occ: Household,
     R/o Wadagoan, Tq-Aurad(B),
     Dist:Bidar-585 401.
                                                      ... Respondents

(Notice to R2 to R4 served)


     This Regular First Appeal is filed under Section 96 Code of
Civil Procedure 1908, praying to set aside the judgment and
decree dated 15.01.2021 and pleased to allow the appeal filed
by the appellant and thereby dismiss the suit of the respondent
No.1/plaintiff with costs throughout, to meet the ends of justice
and equity.

     This appeal coming on for Orders, through physical
hearing/video conference, this day Dr.H.B.Prabhakara Sastry
J., made the following:

                              ORDER

Learned counsel for the appellant files a memo,

which reads as under:

"In the above case the counsel for the appellant, has been informed by the respondents who are his sons and RFA No.200072/2021

daughters, that appellant expired on 04.07.2022. So, the appeal for the present may be closed.

Hence, this memo."

2. The learned counsel makes the submission

in support of the memo stating that the appeal be

dismissed as not pressed.

3. In view of the memo, the appeal stands

dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE

BL