Smt Nanjamma vs Smt Nagarathnamma
2022 Latest Caselaw 11432 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 17TH DAY OF AUGUST, 2022

                      BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

REGULAR FIRST APPEAL No.1358 OF 2012 (INJ)

BETWEEN:

1.     SMT. NANJAMMA,
       AGED ABOUT 55 YEARS,
       W/O SRI. VENKATEGOWDA,
       NO.34TH, 'B' CROSS,
       JUGANAHALLI, 2ND BLOCK,
       RAJAJINAGAR,
       BANGALORE - 560 010.

2.   SMT. M.L.HEMALATHA,
     AGED ABOUT 32 YEARS,
     W/O SRI. M V RAVI,
     NO.34TH, 'B' CROSS,
     JUGANAHALLI, 2ND BLOCK, RAJAJINAGAR,
     BANGALORE - 560 010.
                                     ...APPELLANTS
(BY SRI.A SAI PRAKASH, ADVOCATE)

AND:

SMT. NAGARATHNAMMA,
AGED ABOUT 50 YEARS,
W/O CHIKKANNA,
R/AT NO.23, 4TH CROSS,
7TH MAIN, BANASHANKARI 3RD STAGE,
S.B.COLONY, BHAGIRATHINAGAR,
BANGALORE - 560 085.
                                    ... RESPONDENT
(BY SRI.SATISH G RAIKAR, ADVOCATE FOR C/R)
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     THIS RFA IS FILED U/S 96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 2.7.2012 PASSED IN
O.S.NO.7698/2007 ON THE FILE OF XVIII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BANGALORE,
DISMISSING THE SUIT FILED FOR PERMANENT
INJUNCTION.

     THIS RFA COMING ON FOR ADMISSION, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

This Court, vide its order dated 08.08.2022,

dismissed the case against the sole respondent as no

steps were taken in respect of the deceased -

respondent.

Consequently, the appeal stands dismissed as

abated.

Sd/-

JUDGE

ssb