Rangappa vs Smt Lakshminarasamma
2023 Latest Caselaw 5511 Kant

                                                -1-
                                                           NC: 2023:KHC:28317
                                                          RSA No. 357 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 10TH DAY OF AUGUST, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 357 OF 2017 (DEC)

                   BETWEEN:

                   RANGAPPA
                   AGED ABOUT 56 YEARS,
                   S/O C. NARASAPPA,
                   R/AT 'A' BLOCK,
                   GUDIBANDE TOWN,
                   GUDIBANDE TALUK,
                   CHICKBALLAPUR DISTRICT-562101
                                                             ...APPELLANT
                   (BY SRI. ARAVIND REDDY H., ADVOCATE)

                   AND:

                   1.    SMT. LAKSHMINARASAMMA
                         AGED ABOUT 34 YEARS,
                         W/O NANJAPPA,
Digitally signed
by SHARANYA T            D/O LATE MUDDAPPA,
Location: HIGH
COURT OF           2.    SMT. GAYATHRI
KARNATAKA
                         AGED ABOUT 29 YEARS,
                         W/O NAGI REDDY,
                         D/O LATE MUDDAPPA,

                         BOTH ARE RESIDING AT
                         GUDIBANDE TOWN,
                         GUDIBANDE TALUK,
                         CHICKABALLAPURA DISTRICT-562108

                   3.    SRI JAMEER
                         AGED ABOUT 36 YEARS,
                         S/O AMANULLA,
                               -2-
                                            NC: 2023:KHC:28317
                                          RSA No. 357 of 2017




     R/O. A BLOCK,
     INFRONT OF MARKET ROAD,
     GUDIBANDE TOWN, GUDIBANDE TALUK,
     CHIKKABALAPURA DISTRICT-562108.
                                              ...RESPONDENTS

(BY SRI. D.N. RAMACHANDRAPPA, ADVOCATE FOR R1 TO R3)

      THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 28.10.2016 PASSED IN
R.A. NO.37/2014 ON THE FILE OF THE PRL. DISTRICT JUDGE,
CHIKKABALLAPUR,      DISMISSING   THE     APPEAL   AND
CONFIRMING THE JUDGMENT AND DECREE DATED 23.09.2014
PASSED IN O.S. NO.244/2006 ON THE FILE OF THE ADDL.
SENIOR CIVIL JUDGE AND JMFC., CHICKBALLAPUR.

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

                         JUDGMENT

The counsel for the appellant reported death of the

appellant before the Court on 22.07.2021 and sought time to

bring the legal representatives of the deceased sole appellant

on record but till date, the counsel has not taken steps against

the legal representatives of the deceased sole appellant and the

counsel submits that he is unable to contact the legal

representatives of appellant. Hence, the appeal stands abated.

Sd/-

JUDGE

SN