Shri.Irappa S/O Sangappa Kadkol vs Shri.Chandrappa S/O Rachappa ...
2022 Latest Caselaw 12693 Kant

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 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

       DATED THIS THE 29TH DAY OF OCTOBER, 2022

                           BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 REGULAR SECOND APPEAL NO.100042 OF 2017 (INJ)

BETWEEN:

SHRI. IRAPPA
S/O SANGAPPA KADKOL,
AGE:48 YEARS, OCC:AGRICULUTRE,
R/O GEJAPATI, TQ & DIST:BELAGAVI.               ...APPELLANT

(BY SRI.B.NITIN, ADVOCATE)

AND:

SHRI. CHANDRAPPA
S/O RACHAPPA PATIL,
AGE:42 YEARS, OCC:AGRICULTURE,
R/O GEJAPATI, TQ & DIST:BELAGAVI.             ... RESPONDENT

       THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 20.09.2016 PASSED BY THE COURT OF IIIRD
ADDITIONAL      SENIOR     CIVIL    JUDGE,     BELAGAVI        IN
R.A.NO.52/2015, WHEREIN THE JUDGMENT AND DECREE DATED
01.04.2015 PASSED BY THE V ADDITIONAL CIVIL JUDGE AND
JMFC AT BELAGAVI IN O.S.NO.889/2012.


       THIS   REGULAR    SECOND    APPEAL    COMING   ON   FOR
ADMISSION, THIS DAY, THE COURT MADE THE FOLLOWING:
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                          ORDER

Sri.Nitin Bolabandi., learned counsel for appellant has

appeared through video conferencing.

Counsel submits that the sole appellant has died on

21.07.2021.

Submission is noted.

The application to bring the legal representatives of

deceased sole appellant is not filed well within time. Hence,

the Regular Second Appeal stands abated.

Sd/-

JUDGE

TKN