Sri T K Nataraj vs Dr H G Sadashivaiah
2023 Latest Caselaw 1270 Kant

                                                  -1-
                                                            CRP No. 458 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 10TH DAY OF FEBRUARY, 2023

                                                BEFORE
                       THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                               CIVIL REVISION PETITION NO. 458 OF 2017
                      BETWEEN:

                      SRI. T.K.NATARAJ,
                      S/O LATE KAMBADHURAIAH,
                      AGED ABOUT 61 YEARS,
                      RESIDING AT SHIVARANJINI NILAYA,
                      3RD CROSS, SIDDALINGAIAHPALYA,
                      TUMKURU - 572 101.

                                                                   ...PETITIONER

                      (BY SRI. B.R.PRABHULINGA MURTHY, ADVOCATE)

                      AND:

                      DR. H.G.SADASHIVAIAH,
                      S/O LATE GANGAMMA,
                      AGED ABOUT 61 YEARS,
                      5TH MAIN ROAD, 8TH CROSS,
Digitally signed by
                      SOMESHWAR EXTENSION,
R HEMALATHA           TUMAKURU - 572 101.
Location: HIGH
COURT OF
KARNATAKA                                                         ...RESPONDENT

                      (BY SRI. C.G.GOPALA SWAMY, ADVOCATE)

                              THIS CRP IS FILED UNDER SEC.18(1) OF SMALL CAUSES
                      COURT ACT., AGAINST THE JUDGMENT AND DECREE DATED
                      04.09.2017 PASSED IN SC.NO.1/2016 ON THE FILE OF THE
                      PRINCIPAL SENIOR CIVIL JUDGE AND CJM., AT TUMAKURU,
                      DECREEING THE SUIT FILED UNDER ORDER 10 RULE IV (2) OF
                      CPC.,
                                 -2-
                                              CRP No. 458 of 2017




      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                              ORDER

Though sufficient time was granted to bring the legal

representatives of deceased-petitioner on record, learned

counsel for the petitioner submits that he has no instructions

from the legal representatives of the deceased petitioner so as

to file appropriate application to bring the legal representatives

on record. In view of the same, petition is dismissed as abated.

Sd/-

JUDGE

RKA