Sri Singaiah vs Smt Javaramma
2022 Latest Caselaw 2596 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU


        DATED THIS THE 16TH DAY OF FEBRUARY, 2022

                           BEFORE

           THE HON'BLE MR.JUSTICE M.G.S. KAMAL

                    RSA No.520 OF 2013
BETWEEN:

SRI. SINGAIAH
S/O SRI. SINGAIAH
AGED ABOUT 58 YEARS
R/O CHOWDAHALLY VILLAGE
KASABA HOBLI
H.D. KOTE TALUK
MYSORE DISTRICT - 571 114.
                                             ... APPELLANT

(BY SRI. V.R. BALARAJ, ADVOCATE)

AND:

1.     SMT. JAVARAMMA
       W/O SRI. KALASAIAH
       D/O SRI. JAVARAIAH
       AGED ABOUT 58 YEARS

2.     SRI. NARASIMHAIAH
       S/O SRI. GIRIYAIAH
       AGED ABOUT 73 YEARS

3.     SMT. NANJAMMA
       S/O SRI. NARASIMHAIAH
       AGED ABOUT 65 YEARS

       ALL ARE RESIDENTS OF
       CHOWDAHALLY VILLAGE
       KASABA HOBLI
       H.D. KOTE TALUK
       MYSORE DISTRICT - 571 114.
                                            ...RESPONDENTS
(BY SRI. D.C. SRINIVASA, ADVOCATE FOR R1;
    R-2 SERVED, R3 SERVED)
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     THE REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC AGAINST THE JUDGEMENT AND DECREE DATED
19.07.2012 PASSED IN R.A. NO. 17/2007 ON THE FILE OF SENIOR
CIVIL JUDGE, HUNSUR, ALLOWING THE APPEAL AND SETTING
ASIDE THE JUDGEMENT AND DECREE DATED 20.12.2006 PASSED
IN OS NO.109/2004 ON THE FILE OF CIVIL JUDGE (JR.DN.),
H.D.KOTE.

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


                         JUDGMENT

Learned counsel for the appellant submits that

appellant is stated to have passed away two years ago.

His submission is taken on record.

Accordingly, appeal stands abated.

Sd/-

JUDGE

RU