Bangalore Development Authority vs K Maranna
2023 Latest Caselaw 192 Kant

                                          -1-
                                                    RFA No. 1675 of 2011




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD DAY OF JANUARY, 2023

                                       BEFORE
                      THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                      REGULAR FIRST APPEAL NO. 1675 OF 2011 (INJ)
               BETWEEN:

                  BANGALORE DEVELOPMENT AUTHORITY
                  KUMARA PARK WEST
                  BANGALORE-560 020
                  REP BY ITS COMMISSIONER
                                                            ...APPELLANT

               (BY SRI. T.P. RAJENDRA KUMAR SUNGAY, ADVOCATE)

               AND:

                  K. MARANNA
Digitally         S/O KALAPPA,
signed by         AGED ABOUT 50 YEARS
PANKAJA S         R/A CHANNASANDRA CROSS
Location:         K.R.PURAM HOBLI
High Court        BANGALORE SOUTH TALUK-560 098
of Karnataka
                                                         ...RESPONDENT
               (BY SRI. K.S.UDAY FOR
                    SRI.C.M.NAGABHUSHANA, ADVOCATE)

                    THIS RFA FILED UNDER SECTION 96(1), READ WITH
               ORDER XLI, OF CPC, AGAINST THE JUDGMENT AND DECREE
               DATED 16.07.2011 PASSED IN O.S. No.3178/1997 ON THE
               FILE OF THE XXVII ADDL. CITY CIVIL JUDGE, BANGALORE,
               DECREEING THE SUIT FOR INJUNCTION AND ETC.

                    THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
               DAY, THE COURT DELIVERED THE FOLLOWING:
                             -2-
                                     RFA No. 1675 of 2011




                         JUDGMENT

It is submitted that the respondent passed away on

03.08.2020.

Since no steps have been taken within the prescribed

time, the appeal stands abated.

SD/-

JUDGE

RK CT:AN