Smt Adhilakshmamma vs P Rameshappa
2022 Latest Caselaw 4943 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 16TH DAY OF MARCH, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                R.F.A. NO.241 OF 2007 (SP)

BETWEEN:

SMT. ADHILAKSHMAMMA
W/O D P RAMALINGAPPA
AGED ABOUT 45 YRS
WARD NO.2, DEVARAJANAGAR,
DODDABALLPUR TQ-561203
BANGALORE DISTRICT.

                                               ...APPELLANT

(BY SRI.G NATARAJ, ADVOCATE-ABSENT)

AND:

P RAMESHAPPA
S/O PEDDANNA
AGED ABOUT 61 YRS
R/AT GOLLAHALI VILLAGE
PENUKONDA TQ, ANANTHPUR DIST
ANDHRA PRADESH-515110.

                                              ...RESPONDENT

(BY SRI.D P SHIVAPRASAD, ADVOCATE)

     THIS RFA IS FILED U/S 96 OF CPC AGAINST THE JUDGEMENT
AND DECREE DT.30.10.2006 PASSED IN OS.NO.121/2003 (OLD
NO.459/00) ON THE FILE OF THE CIVIL JUDGE (SR.DN.)
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DODDABALLAPUR, DECREEING THE SUIT FOR ALTERNATIVE RELIEF
OF REFUND OF MONEY.

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

                              JUDGMENT

Learned counsel for the respondent submits that the

notice issued to the respondent is returned with an

endorsement 'respondent has died'. The said postal shara is

dated 23.04.2021.

Since no application is filed, the appeal is dismissed as

abated.

Sd/-

JUDGE

CA