Fakkirappa S/O Yallappa Bajantri vs Vithal S/O Ramachandra Jitturi
2022 Latest Caselaw 3052 Kant

              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

         DATED THIS THE 22ND DAY OF FEBRUARY 2022

                             BEFORE

     THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM


   REGULAR SECOND APPEAL NO.100680 OF 2014 (DEC & INJ)

BETWEEN
FAKKIRAPPA S/O YALLAPPA BAJANTRI
AGE: 66 YEARS, OCC: COOLIE,
R/O. MUMMIGATTI,
TQ AND DIST: DHARWAD-580001.
                                                   ...APPELLANT

(BY SRI. SHRIHARSH A NEELOPANT, ADVOCATE)

AND
VITHAL S/O RAMACHANDRA JITTURI
AGE: 56 YEARS, OCC: BUSINESS,
R/O. "RAJ FINANCES", EUREKA CENTER,
KOPPIKAR ROAD, HUBLI,
DIST: DHARWAD-580002
                                                 ...RESPONDENT

(BY SRI. VIJAY MALALI, ADV.,)

      THIS RSA IS FILED U/S.100 OF CPC, praying to set aside the
JUDGEMENT      &    DECREE      DTD:25.07.2014    PASSED     IN
R.A.NO.76/2012 BY THE PRINCIPAL SENIOR CIVIL JUDGE & CJM.,
DHARWAD, AND THE JUDGMENT AND DECREE DTD:08.08.2012
AND THE DECREE PASSED IN O.S. NO.553/2009 BY THE PRINCIPAL
CIVIL JUDGE & PRINCIPAL JMFC., DHARWAD.
                             2




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


                       JUDGMENT

Learned counsel for appellant submits that the sole

appellant has died in the month of March-2021. The

abatement has already taken place. Hence, the appeal is

dismissed as abated.

Sd/-

JUDGE YAN