Smt.Mallamma vs Sharanappa
2023 Latest Caselaw 1643 Kant

                                              -1-
                                                      RFA No. 200201 of 2018




                   IN THE HIGH COURT OF KARNATAKA, KALABURAGI BENCH

                          DATED THIS THE 28TH DAY OF FEBRUARY, 2023

                                            BEFORE
                              THE HON'BLE MR JUSTICE C M JOSHI

                       REGULAR FIRST APPEAL NO. 200201 OF 2018 (SP-)

                   BETWEEN:

                   SMT. MALLAMMA
                   W/O SHARANAPPA NAGALAPUR,
                   AGE: 47 YEARS, OCC: AGRI., & HOUSEHOLD,
                   R/O BEHIND VEGITABLE MARKET,
                   NEAR HANUMAN TEMPLE,
                   HENDGAR AGASI, WARD NO.2,
                   YADGIRI, TQ. & YADGIRI,
                   DIST. YADGIRI.
                                                                ...APPELLANT

                   (BY SRI. VIKRAM VIJAYKUMAR, ADVOCATE)

                   AND:

                   SHARANAPPA S/O MARREPPA CHINTANALLI,
                   AGED ABOUT: 37 YEARS,
Digitally signed
by SOMANATH        OCC: AGRI., & BUINESS,
PENTAPPA
MITTE              R/O YADGIRI, TQ: YADGIRI,
Location: High     DIST: YADGIRI-585301.
Court of
Karnataka
                                                              ...RESPONDENT

                   (NOTICE TO RESPONDENT SERVED)

                        THIS RFA IS FILED UNDER SECTION 96 OF CIVIL
                   PROCEDURE CODE, PRAYING TO SET ASIDE THE JUDGMENT AND
                   DECREE IN O.S.NO.91/2015, DATED 21.07.2018 PASSED BY THE
                   SENIOR CIVIL JUDGE AT YADGIRI, DISMISS THE SUIT OF THE
                   PLAINTIFF AND ALLOW THE APPEAL.          AWARD COST OF
                   PROCEEDINGS TO APPELLANT AND ETC.
                                 -2-
                                       RFA No. 200201 of 2018




     THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
C.M.JOSHI, J., MADE THE FOLLOWING:

                               ORDER

The learned counsel for the appellant files memo reporting

the death of the sole appellant on 21.05.2021. Memo is taken on

record.

Appeal stands abated.

Sd/-

JUDGE

SMP