Smt Hemanthamma W/O ... vs E Srinivasalu S/O Thimmappa
2022 Latest Caselaw 5022 Kant

  IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

       DATED THIS THE 17 T H DAY OF MARCH, 2022

                        BEFORE

       THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


              R.S.A. NO.3026/2007 (RES.)

BETWEEN

SMT HEMANTHAMMA W/O HANUMANTHAPPA
AGED ABOUT 63 YEARS,
R/O VENKATESHWARA NILAYA, 2 N D CROSS EXTENSION
SASTRYA NAGARA, BELLARY,
BELLARY TALUK AND DISTRICT
PIN CODE-583 101
                                            ...APPELLANT
(BY SRI.SRINAND A. PACHHAPURE, ADV.)

AND

E.SRINIVASALU S/O THIMMAPPA
AGED ABOUT 55 YEARS,
VENI VEERAPPALU VILLAGE,
BELLARY TALUK AND DISTRICT PIN CODE-583 101
                                          ...RESPONDENT
(BY SRI.J.M.ANIL KUMAR &
SRI.ARVIND H., ADV.)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC AGAI NST
THE JUDGEMENT & DECREE DATED 13.09.2007 PASSED IN R.A.
NO.109/2004 ON THE FILE OF THE PRL. CIVIL JUDGE (SR.DN),
& CJM, BELLARY, DISMISSING THE APPEAL AND CONFIRMING
THE JUDGEMENT AND DECREE DAT ED 28.10.2004 PASSED IN
O.S. 250/2001 ON THE FILE OF T HE II ADDL. CIVIL JUDGE
(JR.DN), BELLARY .

     THIS RSA COMING ON FOR FINAL HEARING THIS DAY,
THE COURT , DELIVERED THE FOLLOWING:
                                 2


                          JUDGMENT

Learned counsel for appellant has filed a memo

stating that sole appellant died on 24.03.2015. He has

produced copy of the death certificate along with memo.

In view of memo and as steps are not taken within

time, appeal is dismissed as abated.

Sd/-

JUDGE

Rsh