Venkatesh S/O. Yamanurappa Kalal vs Irappa S/O. Siddalingappa Kwati
2022 Latest Caselaw 208 Kant

              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

           DATED THIS THE 5TH DAY OF JANUARY 2022

                           BEFORE

      THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                 RSA NO.5530/2012 (DEC/INJ)
BETWEEN

1.    VENKATESH S/O. YAMANURAPPA KALAL
      AGE: 38 YEARS, OCC: AGRICULTURE, R/O. KUKNOOR, TQ:
      YELBURGA, R/BY HIS P.A. HOLDER, NARAYANAPPA S/O.
      YAMANURAPPA KALAL, AGE: 45 YEARS, OCC: AGRICULTURE,
      R/O. KUKNOOR, TQ: YELBURGA, DIST: KOPPAL

                                                ... APPELLANT
(BY SRI.B.V.SOMAR, SMT.N.B.SOMAPUR & SRI.C.B.SHAKUNAVALLI,
ADVS.)

AND

1.    IRAPPA S/O. SIDDALINGAPPA KWATI
      AGE: 51 YEARS, OCC: AGRICULTURE, R/O. KUKNOOR, TQ:
      YELBURGA, DIST: KOPPAL.

                                               ... RESPONDENT
(BY SRI.C.N.HARLAPUR & SRI.P.H.TOTAD, ADVS.)

     THIS APPEAL IS FILED UNDER U/S.100 OF CPC., AGAINST THE
JUDGEMENT & DECREE DTD:01.02.2012 PASSED IN R.A.NO.20/2010
ON THE FILE OF THE SENIOR CIVIL JUDGE AT YELBURGA, ALLOWING
THE APPEAL, FILED AGAINST THE JUDGMENT DTD:01.09.2010 AND
THE DECREE PASSED IN O.S.NO.45/2006 ON THE FILE OF THE CIVIL
JUDGE & JMFC., YELBURGA, DISMISSING THE SUIT FILED FOR
DECLARATION AND INJUNCTION.

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




                          JUDGMENT

On perusal of the order dated 28.07.2020, this court

would find that appeal against sole respondent is abated

Hence, the appeal is dismissed as abated.

Sd/-

JUDGE MBS/-