Dr Y Vasudevaiah vs Smt M V Nagarathnamma
2022 Latest Caselaw 4261 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 11TH DAY OF MARCH, 2022

                     BEFORE

        THE HON'BLE MR. JUSTICE R NATARAJ

             R.S.A. NO.112/2009 (INJ)

BETWEEN:
DR Y VASUDEVAIAH
S/O. A V NARASIMHAIAH
AGED ABOUT 73 YEARS
C/O. JAGANNATHA NO.74/1
ACHARYA KRUPA 4TH CROSS
BASAVANAGUDI
SHIVAMOGA CITY-577 201
                                        ...APPELLANT

(BY SRI. S V PRAKASH, ADV.(PH))

AND

SMT M V NAGARATHNAMMA
W/O. N V RANGANATHA SETTY
MAJOR
R/AT 3RD CROSS, VIDYANAGAR
SHIVAMOGA TOWN
SHIVAMOGA 577201.
                                    ...RESPONDENT

(BY SRI. R GOPAL, ADV.)

     THIS RSA IS FILED U/S. 100 OF CPC AGAINST
THE JUDGEMENT & DECREE DTD:11.8.2008 PASSED
IN R.A.NO.132/2006 ON THE FILE OF THE 1ST ADDL.
CIVIL JUDGE,(SR.DN) & CJM, SHIVAMOGGA AND
RESTORING THE JUDGMENT AND DECREE DATED:
                              2

11.08.2006 IN OS.NO.380/1994 PASSED BY THE I
ADDL. CIVIL JUDGE (JR.DN) SHIMOGA.

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

                         JUDGMENT

It is stated that the respondent in the present

appeal has expired.

Since the suit was filed for the relief of perpetual

injunction and the respondent herein was the

defendant before the Trial Court, the appeal has

abated.

In view of the same, this appeal is disposed of as

having abated.

Sd/-

JUDGE

DM