Sri Lawrence D Souza vs Sri Jane Gowda
2023 Latest Caselaw 11435 Kant

Karnataka High Court

Sri Lawrence D Souza vs Sri Jane Gowda on 21 December, 2023

Author: S.G.Pandit

Bench: S.G.Pandit

                                               -1-
                                                             NC: 2023:KHC:46929
                                                           WP No. 13686 of 2020




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 21ST DAY OF DECEMBER, 2023

                                            BEFORE
                              THE HON'BLE MR JUSTICE S.G.PANDIT
                          WRIT PETITION NO. 13686 OF 2020 (GM-CPC)

                   BETWEEN:

                   SRI. LAWRENCE D SOUZA,
                   AGED ABOUT 74 YEARS,
                   S/O. ELIAS DSOUZA,
                   ADVOCATE AND COFFEE PLANTER,
                   R/O. CHRISTIAN COLONY,
                   CHIKKAMAGALURUL - 577 101.
                                                                    ...PETITIONER
                   (BY SRI. SHANKARANARAYANA BHAT N., ADVOCATE)

                   AND:

                   SRI. JANE GOWDA, AGED ABOUT 46 YEARS,
                   S/O. KALE GOWDA, R/O. GUMMAN KHAN,
                   KUDUVALLI POST, VASTHARE HOBLI,
                   CHIKKAMAGALURU TALUK.
Digitally signed                                                   ...RESPONDENT
by SUCHITRA
MJ                 (BY SRI. GURURAJ KULKARNI, ADVOCATE)
Location: High
Court of                THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
Karnataka
                   CONSTITUTION OF INDIA PRAYING TO CALL FOR RELEVANT
                   RECORDS AND QUASH (1) THE ORDER PASSED BY THE COURT OF
                   1ST ADDL. CIVIL JUDGE AND JMFC, CHIKKAMAGALURU ON I.A.NO.1
                   IN O.S.NO.434/2019 DATED 5.2.2020 (MARKED AS ANNEXURE-D)
                   AND (2) THE JUDGMENT PASSED BY THE COURT OF THE 2ND ADDL.
                   SENIOR CIVIL JUDGE AND JMFC AT CHIKKAMAGALURU IN
                   M.A.NO.07/2020 DATED 18.8.2020 (MARKED AS ANNEXURE-H) AND
                   FURTHER ALLOW I.A.NO.1 FILED IN O.S.NO.434/2019 ON THE FILE
                   OF THE COURT OF THE 1ST ADDL CIVIL JUDGE AND JMFC AT
                   CHIKKAMAGALURU AND ETC.

                        THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                              -2-
                                          NC: 2023:KHC:46929
                                        WP No. 13686 of 2020




                          ORDER

Memo dated 18.08.2021 is filed informing the death

of the sole respondent. Memo states that the sole

respondent-Janegowda expired on 16.08.2021. The

petitioner has not taken steps till this date to bring the

legal representatives of deceased-respondent. Hence, the

writ petition is dismissed as abated.

Sd/-

JUDGE

SMJ