Karigouda S/O Devendragouda ... vs Girigouda S/O. Bhimangouda ...
2022 Latest Caselaw 3169 Kant

              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

          DATED THIS THE 23RD DAY OF FEBRUARY 2022

                           BEFORE

      THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                   RSA.NO.100635/2014 (INJ)
BETWEEN

KARIGOUDA S/O DEVENDRAGOUDA GOUDAR
AGE: 67 YEARS, OCC: AGRICULTURE
R/O. TALLIKERI, TQ: HUNGUND
DIST: BAGALKOT-587118.

                                                     ... APPELLANT

(BY SRI.S.B.HEBBALLI, & SRI.S.C.HIREMATH, ADVS.)


AND

GIRIGOUDA S/O. BHIMANGOUDA GOUDAR @ PATIL
AGE: 74 YEARS, OCC: AGRICULTURE
R/O. TALLIKERI, TQ: HUNGUND
DIST: BAGALKOT-587118.

                                                   ... RESPONDENT

(BY SRI.MRUTYUNJAYA S.HALLIKERI, ADV.)

     THIS APPEAL IS FILED UNDER SECTION 100 OF CPC PRAYING
TO SET ASIDE THE JUDGMENT AND DECREE DATED 15.07.2013
PASSED IN R.A.NO.41/2012 ON THE FILE OF THE SENIOR CIVIL
JUDGE, HUNGUND AND RESTORE THE JUDGMENT AND DECREE
DATED 12.10.2012 PASSED IN O.S.NO.185/2006 ON THE FILE OF
THE PRINCIPAL CIVIL JUDGE, HUNGUND.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                2




                          JUDGMENT

Learned counsel for the appellant submits that sole

appellant died about six months back.

His submission is placed on record.

Accordingly, the appeal is dismissed as abated.

Sd/-

JUDGE MBS/-