Bhanudas S/O Late Bhim Rao Potdar vs Sudhakar Rao S/O Late Bhim Rao ...
2022 Latest Caselaw 8780 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

        DATED THIS THE 14TH DAY OF JUNE 2022

                         BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

             RSA No.200089/2015 (DEC/INJ)

BETWEEN:

Bhanudas S/o Late Bhim rao Potdar,
Age: about 67 years,
Occ: Agriculture & Pensioner,
R/o Village Nidoda, Tq. Aurad-B,
Dist. Bidar-584101.
                                                ... Appellant
(By Sri. Roja Amresh Sharanappa, Advocate)

AND:

1.     Sudhakar Rao S/o Late Bhim rao Potdar,
       Aged: 69 years,
       Occ: Agriculture & Pensioner,
       R/o Village Nidoda, Tq. Aurad-B,
       Dist. Bidar-584101.

2.     Venkat rao S/o Late Bhim rao Potdar,
       Aged: 61 years, Occ: Agriculture & Service,
       R/o Village Nidoda, Tq. Aurad-B,
       Dist. Bidar-584101.
                                            ... Respondents

(By Sri. Hanamanthraya Sindol, Advocate for R1 & R2)
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       This Regular Second Appeal is filed under Section
100 R/w Order 42 of CPC, praying to set aside the
judgment     and   decree   dated   22.07.2014     in    RA
No.119/2012, passed by the Addl. District & Sessions
Judge at Bidar confirming the judgment and decree dated
03.07.2012 in OS No.75/2005 passed by the Addl. Senior
Civil Judge Bidar Camp at Aurad-B, allowing the suit of the
plaintiff.

      This appeal coming on for Admission, this day, the
Court delivered the following:-

                       JUDGMENT

Learned counsel for the appellant submits that

the appellant has expired on 14.02.2022. He seeks

time to take proper steps. The appeal is filed by sole

appellant. Hence, the appeal stands abated. However,

the learned counsel is at liberty to take appropriate

steps.

Sd/-

JUDGE

msr