Mr Narayana vs Mr A S Nanjaraje Urs
2022 Latest Caselaw 12134 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 23RD DAY OF SEPTEMBER, 2022

                       BEFORE

THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

 REGULAR SECOND APPEAL NO.940 OF 2018 (DEC/INJ)

BETWEEN:

MR.NARAYANA
S/O LATE JAVARAIAHA
AGED ABOUT 59 YEARS
DODDABELALU VILLAGE AND POST
RAVANDUR HOBLI
PERIYAPATNA - 571 107
MYSURU DISTRICT

                                        ...APPELLANT

(BY SRI.B.S.NAGARAJ, ADVOCATE)

AND

MR.A.S.NANJARAJE URS
S/O LATE SIDDARAJE URS
AGED ABOUT 82 YEARS
MANCHADEVANAHALLY VILLAGE
BYLAKUPPE POST
KASABA HOBLI
PERIYAPATNA TALUK - 571107
MYSURU DISTRICT

                                      .....RESPONDENT

(BY SRI.M.KRISHNAPPA, ADVOCATE)
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     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 22.11.2017 PASSED IN R.A.NO.10/2017
ON THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC,
PERIYAPATNA, ALLOWING THE APPEAL AND SETTING
ASIDE THE JUDGMENT AND DECREE DATED 18.01.2017
PASSED IN O.S.NO.60/2012 ON THE FILE OF THE CIVIL
JUDGE AND JMFC, PERIYAPATNA AND ETC.


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


                        JUDGMENT

Learned counsel appearing for appellant submits

that sole respondent has died a year back and he is yet to

receive instructions to file LR applications.

If sole respondent has died a year back, the appeal

is dismissed as abated.

Sd/-

JUDGE

NBM