M Yallappa vs D Hanumantha Rao
2022 Latest Caselaw 1244 Kant

                         1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 27TH DAY OF JANUARY, 2022

                     BEFORE

   THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

REGULAR SECOND APPEAL No.57 OF 2016 (DEC/INJ)

BETWEEN:

M.YALLAPPA,
S/O MANJAPPA,
AGED ABOUT 61 YEARS,
RESIDING AT MARALAGALA VILLAGE,
ASSTANT NURSE,
MC.GANN HOSPITAL AND
RESIDENT OF ASHOKA NAGARA,
SHIMOGA - 577 201.
                                      ... APPELLANT

(BY SRI.K.N.PUTTE GOWDA, ADV.)

AND:

D.HANUMANTHA RAO,
S/O R.DURGOJAPPA,
AGED ABOUT 74 YEARS,
'SHRUTHI NILAYA',
2ND CROSS, ASHOKA NAGARA,
SHIMOGA - 577 201.
                                     ... RESPONDENT
(BY SRI.UMESH MOOLIMANI, ADV., FOR
    SRI.S.V.PRAKASH, ADVOCATE)

     THIS APPEAL IS FILED UNDER SECTION 100 OF
CPC., AGAINST THE JUDGMENT AND DECREE DATED
                               2
22.09.2015 PASSED IN R.A.NO.45/2011 ON THE FILE OF
THE 2ND ADDL. DISTRICT AND SESSIONS COURT,
SHIVAMOGGA,      DISMISSING     THE   APPEAL   AND
CONFIRMING THE JUDGMENT AND DECREE DATED
16.12.2010 PASSED IN O.S.NO.7/2008 ON THE FILE OF
THE PRL. CIVIL JUDGE (SR.DVN.) AND CJM SHIVAMOGGA.

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

                      JUDGMENT

1. It is reported that the sole respondent passed away

on 24.07.2020.

2. Since, no steps have been taken, the appeal against

the sole respondent abates.

3. Consequently, the appeal also stands disposed of.

Sd/-

JUDGE

GH