Sri K Ramaswamy vs Sri N Krishnan
2022 Latest Caselaw 8994 Kant

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     IN THE HIGH COURT OF KARNATAKA, BENGALURU

         DATED THIS THE 16th DAY OF JUNE, 2022

                         BEFORE

     THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

             R.F.A.NO.1277 OF 2014 (DEC/INJ)
BETWEEN

SRI K RAMASWAMY
S/O LATE KUPPAN,
AGED ABOUT 81 YEARS,
RESIDING AT NO. 163/A,
BINNYPET QUARTERS,
BANGALORE, LATER RESIDING NO. 53/2,
7TH CROSS, B STREET, MAGADI ROAD,
BANGALORE 560021

PRESENTLY WITH EFFECT FROM MAY, 2012
NO. 139, 9TH CROSS,
FLOWER GARDEN,
MYSORE ROAD CROSS,
BANGALORE 560018
                                               ...APPELLANT
(BY SRI. A.C. BALARAJ, ADVOCATE)

AND

1.     SRI N KRISHNAN
       S/O SUBRAMANI,
       AGED ABOUT 47 YEARS,
       RESIDING AT NO.215, ANANDAPURAM,
       MYSORE ROAD,BANGALORE 560018

2.     SMT.K. VALANGANI
       W/O N.KRISHNAN,
       AGED ABOUT 34 YEARS,
       RESIDING AT NO.215, ANANDAPURAM,
       MYSORE ROAD, BANGALORE 560018
                                          ...RESPONDENTS
(BY SRI.B.M.SATEESHA, ADVOCATE FOR R1 & R2)
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      THIS APPEAL IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 20.6.12 PASSED IN
O.S.NO.9281/2007 ON THE FILE OF XXXIX ADDITIONAL CITY CIVIL
AND SESSIONS JUDGE, BANGALORE, PARTLY DECREEING THE
SUIT FOR PERMANENT INJUNCTION, DECLARATION AND
MANDATORY INJUNCTION.

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


                         JUDGMENT

Material on record discloses that the sole appellant

expired as long back as in the year 2016 itself and no steps

have been taken to bring the legal representatives of the

deceased appellant on record. Accordingly, appeal is

dismissed as having abated reserving liberty in favour of the

appellant to seek revival of this appeal by taking appropriate

steps, if so advised.

SD/-

JUDGE

KLY CT:JL