Sri R Nagappa vs Smt Venkatalaxmi
2022 Latest Caselaw 3735 Kant

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        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 4TH DAY OF MARCH, 2022

                           BEFORE

     THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

        REGULAR FIRST APPEAL NO.866 OF 2010 (DEC)

BETWEEN:

SRI R. NAGAPPA,
S/O LATE RAMAIAH,
AGED ABOUT 60 YEARS,
R/A NO.114, BENNIGANAHALLI,
OLD MADRAS ROAD,
BANGALORE - 560 016.
                                                ...APPELLANT
(BY SRI. P.N.NANJA REDDY, ADVOCATE)

AND:

1.     SMT. VENKATALAXMI,
       W/O SRI.PALANI,
       AGED ABOUT 32 YEARS,
       R/AT NO.13, BENNIGANAHALLI,
       OLD MADRAS ROAD,
       BANGALORE - 560 016.

2.     SMT. ADILAKSHMI,
       D/O LATE RAMACHANDRA,
       AGED ABOUT 21 YEARS,
       R/A NO.13, MUNIRAMAIAH COLONY,
       BENNIGANAHALLI,
       OLD MADRAS ROAD,
       BANGALORE - 560 016.
                                            ....RESPONDENTS
(R1 AND R2 SERVED AND UNREPRESENTED)
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     THIS R.F.A. IS FILED UNDER SECTION 96 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 15.01.2010 PASSED IN
O.S.64/2006 ON THE FILE OF THE XLIV-ADDL. CITY CIVIL AND
SESSIONS JUDGE, BANGALORE (CCH-45), DISMISSING THE SUIT
FOR DECLARATION AND POSSESSION.

     THIS R.F.A. COMING ON FOR HEARING THIS DAY, THROUGH
VIDEO CONFERENCE, THE COURT DELIVERED THE FOLLOWING:

                           JUDGMENT

Learned counsel for the appellant submits that the sole

appellant has died in the month of May, 2021.

His submission is placed on record.

Accordingly, the appeal is dismissed as abated.

Sd/-

JUDGE

MKM