Smt Siddawwa vs P Arappa Veerappa Kiragi
2023 Latest Caselaw 5132 Kant

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                                                             NC: 2023:KHC-D:8010
                                                                 RSA No. 239 of 2006




                                   IN THE HIGH COURT OF KARNATAKA

                                             DHARWAD BENCH

                               DATED THIS THE 1ST DAY OF AUGUST, 2023

                                                  BEFORE
                                THE HON'BLE MR JUSTICE C.M. POONACHA
                             REGULAR SECOND APPEAL NO. 239 OF 2006 (INJ)
                        BETWEEN:

                        1.   SMT. SIDDAWWA, W/O. SANGAPPA BARADI,
                             AGED ABOUT 41 YEARS, OCC:HOUSEHOLD WORK
                             R/O. SHIRURU, TQ: BAGALKOT-58710.

                        2.   NEELAWWA, W/O. HANAMAPPA KOTIKAL
                             AGED ABOUT 33 YEARS, OCC: HOUSEHOLD WORK,
                             R/O. SHIRURU, TQ: BAGALKOT-587101.

                        3.   SAROJINI HANAMAPPA KOTIKAL,
                             AGED ABOUT 39 YEARS, OCC: ANGANAWADI TEACHER,
                             R/O. INAM HONGAL,TQ: SOUNDATTI,
                             DIST. BELAGAVI.
                                                                        ...APPELLANTS
           Digitally
           signed by
           SHIVAKUMAR   (BY SRI. R. K. KULKARNI, ADVOCATE)
SHIVAKUMAR HIREMATH
HIREMATH   Date:
           2023.08.04
           22:55:37 -
           0700
                        AND:
                        PARAPPA VEERAPPA KIRAGI,
                        AGED ABOUT 62 YEARS OCC:AGRICULTURE,
                        R/O. SHIRUR, TQ. BAGALKOT DIST.
                                                                       ...RESPONDENT
                        (BY SRI. JAGADISH PATIL, ADVOCATE)
                             THIS REGULAR SECOND APPEAL IS FILED U/S. 100 OF CPC
                        AGAINST THE JUDGEMENT & DECREE DT.14.12.2005 PASSED IN
                        R.A.NO.55/2004 ON THE FILE OF THE PRESIDING OFFICER, FTC-I,
                        BAGALKOT, DISMISSING THE APPEAL AND CONFIRMING THE
                        JUDGMENT AND DECREE DT.28.2.2004 PASSED IN O.S.NO.206/2001
                        ON THE FILE OF THE PRL. CIVIL JUDGE (JR.DN), BAGALKOT.
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                                        NC: 2023:KHC-D:8010
                                              RSA No. 239 of 2006




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

Counsel for appellants submits that the sole

respondent is dead and despite the order dated

01.09.2021, steps have not been taken to bring the legal

representatives on record.

Since the appellants have been unable to secure the

requisite information in that regard, the above appeal is

dismissed as abated.

(Sd/-) JUDGE

Naa