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The Chief Officer vs Manohar S/O. Andanappa Huddar
2023 Latest Caselaw 6145 Kant

Citation : 2023 Latest Caselaw 6145 Kant
Judgement Date : 30 August, 2023

Karnataka High Court
The Chief Officer vs Manohar S/O. Andanappa Huddar on 30 August, 2023
Bench: C.M.Poonachapresided Bycmpj
                                                           -1-
                                                                    NC: 2023:KHC-D:9904
                                                                       RSA No. 5394 of 2011




                                         IN THE HIGH COURT OF KARNATAKA

                                                   DHARWAD BENCH

                                     DATED THIS THE 30TH DAY OF AUGUST, 2023

                                                         BEFORE
                                      THE HON'BLE MR JUSTICE C.M. POONACHA
                                REGULAR SECOND APPEAL NO. 5394 OF 2011 (PAR-)
                              BETWEEN:

                              THE CHIEF OFFICER,
                              PATTAN PANCHAYATH,
                              TERDAL, TERDAL - 587 344,
                              TQ: JAMKHANDI, DIST: BAGALKOT.
                                                                                ...APPELLANT

                              (BY SRI. RAVI S. BALIKAI, ADVOCATE)
           Digitally signed
           by                 AND:
           SHIVAKUMAR
SHIVAKUMAR HIREMATH
HIREMATH
           Date:
           2023.09.05
                              MANOHAR S/O. ANDANAPPA HUDDAR,
           14:57:16 +0530
                              AGE: 54 YEARS, OCC: AGRICULTURE,
                              R/O: TERDAL - 587 344, TQ: JAMKHANDI,
                              DIST: BAGALKOT.
                                                                              ...RESPONDENT

                              (BY SRI. MRUTYUNJAY TATA BANGI, ADV. FOR SOLE RESPONDENT)

                                    THIS REGULAR SECOND APPEAL IS FILED U/S. 100 CPC 1908.,
                              AGAINST THE JUDGEMENT & DECREE DTD: 25.01.2011 PASSED IN
                              R.A.NO.54/2007 ON THE FILE OF THE PRESIDING OFFICER, FAST
                              TRACK, JAMKHANDI AT JAMKHANDI, DISMISSING THE APPEAL,
                              FILED AGAINST THE JUDGMENT DTD: 12.07.2007 AND THE DECREE
                              PASSED IN O.S.NO.21/2002 ON THE FILE OF THE CIVIL JUDGE
                              (JUNIOR DIVISION), BANAHATTI AT BANAHATTI, DECREEING THE
                              SUIT FILED FOR DECLARATION AND INJUNCTION.

                                    THIS REGULAR SECOND APPEAL, COMING ON FOR ORDERS,
                              THIS DAY, THE COURT DELIVERED THE FOLLOWING:
                            -2-
                                 NC: 2023:KHC-D:9904
                                    RSA No. 5394 of 2011




                         ORDER

Counsel for the appellant submits that, the sole

respondent has died on 15.11.2022. In that view of the

matter, the above appeal is dismissed as having been

abated.

(Sd/-) JUDGE

SVH

 
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