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Ravindra S/O. Tulasigerigouda ... vs Gireesh S/O. Hanamappa Malali
2022 Latest Caselaw 556 Kant

Citation : 2022 Latest Caselaw 556 Kant
Judgement Date : 12 January, 2022

Karnataka High Court
Ravindra S/O. Tulasigerigouda ... vs Gireesh S/O. Hanamappa Malali on 12 January, 2022
Bench: Sachin Shankar Magadum
          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH
      DATED THIS THE 12TH DAY OF JANUARY 2022
                        BEFORE
 THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
             R.S.A.NO.5524/2012 (DEC/INJ)
BETWEEN

1.    RAVINDRAGOUDA,
      S/O TULASIGERIGOUDA GADDENNAVAR,
      AGE : 42 YEARS, OCC: AGRICULTURE,
      R/O VASAN, TQ: NARAGUND,
      PIN CODE:561109.

2.    MAHESHGOUDA,
      S/O TULASIGERIGOUDA GADDENNAVAR,
      AGE : 40 YEARS, OCC: AGRICULTURE,
      R/O VASAN, TQ: NARAGUND,
      PIN CODE :561109.

3.    LAXMANAGOUDA,
      S/O TULASIGERIGOUDA GADDENNAVAR,
      AGE : 85 YEARS, OCC: AGRICULTURE,
      R/O VASAN, TQ: NARAGUND,
      PIN CODE :561109.
                                           ... APPELLANT
(BY SRI B.V.SOMAPUR AND SRI C.B.SHAKUNAVALLI, ADVTS.)

AND

GIREESH S/O HANAMAPPA MALALI,
AGE : 38 YEARS, OCC: AGRICULTURE,
R/O VASAN, TQ; NARAGUND,
PIN CODE: 561 109..
                                           ... RESPONDENTS
(BY   SRI K.L.PATIL AND SRI P.S.TADAPATRI, ADVTS.)

      THIS APPEAL IS FILED UNDER SECTION 100 OF THE
CODE OF CIVIL PROCEDURE, 1908, PRAYING THIS COURT TO
SET ASIDE THE JUDGMENT AND DECREE DATED 02.04.2012
PASSED IN R.A.NO.78/2009 BY THE LEARNED ADDITIONAL
SENIOR CIVIL JUDGE, GADAG AND THE JUDGMENT AND
DECREE DATED 13.08.2009 PASSED IN O.S.NO.18/2007 BY THE
CIVIL JUDGE (JR.DN.), NAGAGUND.
                           2




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

                   : JUDGMENT :

This Court by order dated 15.12.2020 adjourned

the appeal to enable the appellants to bring the legal

heirs of deceased sole respondent on record.

No applications are filed till this date. However,

the abatement has already taken place. Hence, the

appeal is dismissed as abated.

Sd/-

JUDGE EM

 
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