Sri Hutchaiah vs Sri Rangaiah
2023 Latest Caselaw 5147 Kant

                                         -1-
                                                NC: 2023:KHC:26877
                                                  RFA No. 2174 of 2007




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 01ST DAY OF AUGUST, 2023

                                     BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                  REGULAR FIRST APPEAL No.2174 OF 2007 (DEC)
              BETWEEN:

              SRI HUTCHAIAH
              SINCE DECEASED BY HIS LR
              SRI.A.M.GOVINDARAJU
              AGED ABOUT 33 YEARS
              S/O SRI.HUTCHAIAH
              RESIDING AT NO.103/5, 1ST MAIN
              ANJANEYA BLOCK, SESHADRIPURAM,
              BANGALORE-560 020

              SINCE DECEASED BY LR
              SMT.THIMMAMMA
              AGED ABOUT 80 YEARS
              W/O LATE HUTCHAIAH
              RESIDING AT NO.103/4, 1ST MAIN
              ANJANEYA BLOCK, SESHADRIPURAM
              BANGALORE - 560 020
                                                          ...APPELLANT
Digitally
signed by R   (BY SRI Y.V.PRAKASH, ADVOCATE)
MANJUNATHA
Location:     AND:
HIGH COURT
OF
KARNATAKA
              SRI RANGAIAH,
              MAJOR
              S/O SRI RANGEGOWDA
              AGED ABOUT 40 YEARS
              II CROSS, ANJANEYA BLOCK
              SESHADRIPURAM
              BANGALORE -560 020
                                                        ...RESPONDENT
              (BY SRI C V KRISHNAN, ADVOCATE)
                                -2-
                                      NC: 2023:KHC:26877
                                          RFA No. 2174 of 2007




     THIS REGULAR FIRST APPEAL IS FILED U/S.96 R/W
ORDER 41 RULE 1 OF CODE OF CIVIL PROCEDURE AGAINST
THE JUDGMENT AND DECREE DATED 24.01.2007 PASSED IN
O.S.No.462/1980 ON THE FILE OF THE XIV ADDL. CITY CIVIL
JUDGE, BENGALURU (CCH-28), PARTLY DECREEING THE SUIT
FOR DECLARATION.

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

Paper books are not filed. Sole respondent-Sri Rangaiah

is said to have died on 27.07.2018. Till today, no application is

filed to bring the legal representatives of deceased sole

respondent.

Accordingly, by operation of law, appeal abates.

Hence, appeal is dismissed as abated.

Sd/-

JUDGE

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