Mayamma @ Dollamma vs Sharadamma @ Ningamma
2022 Latest Caselaw 771 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17TH DAY OF JANUARY, 2022

                       BEFORE

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

            R.S.A. No.79/2016 (DEC/INJ)

BETWEEN:

MAYAMMA @ DOLLAMMA,
W/O LATE MAYANNA @ DODDEGOWDA,
AGED ABOUT 75 YEARS,
R/O GOVINDA PATTANA VILLAGE,
BINDENAHALLI POST,
DEVALAPURA HOBLI,
NAGAMANGALA TALUK,
MANDYA - 571 431.
                                        ... APPELLANT

(BY SRI.CHANDRASHEKAR H.B., ADV.)

AND:

SHARADAMMA @ NINGAMMA,
W/O LATE SANNAMARI @ RAMEGOWDA,
AGED ABOUT 52 YEARS,
R/O PITTER SHED, OPP. NEW TOWN,
JANNAPURA, BHADRAVATHI TOWN,
SHIVAMOGGA DISTRICT - 577 301
                                       ... RESPONDENT

(BY SRI.T.A.KARUMBAIAH, ADV.,)

     THIS APPEAL IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT & DECREE DATED 06.08.2015
PASSED IN R.A.NO.10/2013 ON THE FILE OF THE I ADDL.
DISTRICT & SESSIONS JUDGE, MANDYA, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
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DATED 31.10.2012 PASSED IN OS NO.150/2006 ON THE FILE
OF THE SENIOR CIVIL JUDGE & JMFC, NAGAMANGALA.

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

                           JUDGMENT

It is submitted that the appellant - Smt. Mayamma

passed away in the year 2018.

Since no steps have been taken within the

prescribed time, this appeal stands abated.

Sd/-

JUDGE

SJK