A Venkataramappa vs Muneppa
2022 Latest Caselaw 563 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 12TH DAY OF JANUARY 2022

                       BEFORE

         THE HON'BLE MR.JUSTICE M G S KAMAL

        REGULAR SECOND APPEAL NO. 1252/2014
BETWEEN:

A. VENKATARAMAPPA
@ A. VENKATRAMAIAH
S/O. LATE ABBAGA
AGED ABOUT 63 YEARS
R/AT SEESANDRA VILLAGE
HUTHUR HOBLI,
KOLAR TALUK-563 101.                ..APPELLANT

(BY SRI K. VISHWANATHA, ADV.)

AND:

MUNEPPA
S/O. NYATHAPPA
AGED ABOUT 82 YEAR
R/AT SEESANDRA VILLAGE
PRESENTLY
R/AT. BETAMANGALA VILLAGE
BANGARAPET TALUK
KOLAR DISTRICT-563 114.             ..RESPONDENT

(BY SRI N.S. BHAT, ADV.)

     THIS APPEAL IS FILED UNDER SECTION 100 OF THE
CODE OF CIVIL PROCEDURE AGAINST THE JUDGEMENT
AND    DECREE    DATED    13.09.2013  PASSED    IN
R.A.NO.40/2011 ON THE FILE OF THE II ADDITIONAL
SENIOR CIVIL JUDGE AND JMFC., KOLAR ALLOWING THE
APPEAL AND SETTING ASIDE THE JUDGEMENT AND
                              2




DECREE DATED: 22.01.2011 PASSED IN O.S.NO.414/2006
ON THE FILE OF THE I ADDITIONAL CIVIL JUDGE (JR.DN)
KOLAR.

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


                          JUDGMENT

The learned counsel for the appellant submits that,

the sole appellant passed away about one year back.

His submission is placed on record.

In view of the death of the sole appellant, appeal has

been abated against the sole appellant.

Sd/-

JUDGE

brn